MOHAMMED MOHIUDDIN MUJAHED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners, who are accused Nos. 1 to 4, 6 and 7 in Crime No.446 of 2019 of Alwal Police Station, Cyberabad, filed this Criminal Petition under Section 482 Cr.P.C. to quash the proceedings in the above crime, which was registered for the offences punishable under Section 498-A of I.P.C., and Section 6 of the Dowry Prohibition Act, 1961.

(2.) Along with the Criminal Petition, I.A.No.3 of 2019 came to be filed by the second respondent to record the compromise. Along with the compromise petition, a joint memo which is signed by the parties and their counsel, photographs of the parties and Photostat copies of their Aadhar Cards came to be filed. It is stated in the affidavit that at the intervention of elders and well wishers, the parties have settled their disputes in terms of the settlement deed, which is filed along with the main Criminal Petition. As per the settlement deed, both the parties agreed to withdraw the cases filed by them; shall not make any claim or claims and shall not file civil or criminal cases against each other in future.

(3.) Today, both the parties are present before this Court and they were identified by their respective counsel. This Court, when examined, both the parties have stated that at the instance of the elders, they have settled the matter out of the Court and the second respondent has no objection for quashing the proceedings against the petitioners.