SAJJA VENKATA PRASADA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner, who is accused in Crime No.80 of 2018 on the file of Chikkadapalli Police Station, Hyderabad, filed this Criminal Petition under Section 482 Cr.P.C. to quash the proceedings in the above crime registered for the offences under Sections 505 (ii) IPC.

(2.) During pendency of the Criminal Petition, I.A.Nos.3 and 4 of 2019 came to be filed by the second respondent to permit him to file compromise petition and to compound the offence by recording the compromise. Along with the petitions, compromise petition and joint compromise memo came to be filed, inter alia, stating that at the intervention of elders and well wishers, the parties have settled their disputes in terms of the compromise and that the defacto complainant does not wish to proceed with the case against the petitioner/accused. The said compromise petition and joint compromise memo have been supported by the affidavit of the second respondent.

(3.) After filing the petitions in I.A.Nos.3 and 4 of 2019 by the second respondent, the petitioner/accused filed I.A.No.5 of 2019 to amend the prayer in the main petition by deleting 'to quash the Crime No.80 of 2018 on the file of Chikkadapally Police Station' by substituting 'to quash in C.C.No.2418 of 2019 on the file of IX AdditionalChief Metropolitan Magistrate at Hyderabad'. It is stated in the petition that the police after completing the investigation into the case, filed the charge sheet before the IX Additional Chief Metropolitan Magistrate, Hyderabad, and that the said crime is numbered as C.C.No.2418 of 2019, hence, the petition may be ordered.