DANAM NAGENDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr.S.Ram Reddy, learned counsel for the petitioners; Mr.S.Ganesh, learned Assistant Public Prosecutor for respondent No.1; and Mr.N.Krishna Sumanth, learned counsel for respondent No.2 / de facto complainant.

(2.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) for quashing of proceedings in C.C.No.181 of 2022 on the file of Special Judicial First Class Magistrate for Excise Court, at Nampally, Hyderabad following compromise reached between petitioners who are accused Nos.1 to 4 and respondent No.2 who is the de facto complainant.

(3.) It appears that de facto complainant had lodged first information before the Banjara Hills Police Station against the petitioners alleging that petitioners in an unlawful assembly had assaulted police personnel on duty as well as damaged the property of Lord Lakshmi Narasimha Swamy Temple on 9/8/2012. It further appears that the aforesaid incident had occurred following leasing out of the land by the Endowments Department to the International Society for Krishna Consciousness (ISCKON) for development of Sri Lakshmi Narasimha Swamy Temple.