MOHAMMED ABDUL AHAD Vs. STATE TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C., seeking to quash the proceedings in C.C.No.9860 of 2021 pending on the file of the XIV Additional Chief Metropolitan Magistrate, at Nampally. The petitioners herein are accused Nos. 1 to 4, 6, 7, 9, 11 to 16 in the said case. The offences alleged against the petitioners herein are under Ss. 120(B), 269, 270, 271, 323, 448, 427 and 506 of IPC, Ss. 2 , 4 and 6 of the Telangana Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage to Property) Act, 2008 (for short, 'the Act') and Sec. (2) of the Epidemic Disease Act, 1897 and Sec. 51(B) of the Disaster Management Act, 2005.

(2.) Heard Sri K.Siddharth Reddy, learned counsel for the petitioners, and Sri Khaja Vizarath Ali, learned Asst. Public Prosecutor for the State and Sri M.Rusheek Reddy, K.V., learned counsel for the respondent Nos.2 and 3. Perused the record.

(3.) During the pendency of the present Criminal Petition, the parties have compromised the matter and, accordingly, respondent Nos.2 and 3 filed I.A.Nos.1 and 2 of 2021 seeking permission to compound the offences and to compromise the case.