POSIREDDY SUDHIR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners, who are accused in F.I.R.No.1019 of 2019 on the file of the S.H.O., L.B.Nagar Police Station, Rachakonda, filed this Criminal Petition under Section 482 Cr.P.C. to quash the proceedings in the above Crime registered for the offences punishable under Sections 498-A, 420 and read with Section 34 IPC.

(2.) During pendency of the Criminal Petition, I.A.Nos.3 and 4 of 2019 came to be filed by the 2nd respondent/de facto complainant and the 1st petitioner/A-1, respectively, to permit them to compound the offence by recording the compromise and to record the joint memo of compromise. Along with I.A.No.3 of 2019, a joint memo came to be filed, inter alia, stating that both the parties have earlier filed FCOP No.2569 of 2018 before the Judge, Family Court, Ranga Reddy District at L.B.Nagar, which was closed. In the said FCOP, I.A.No.1882 of 2019 was also filed for reopening the FCOP and the said I.A. is pending consideration.

(3.) In the meantime, the elders of both sides have settled the issue amicably between the 2nd respondent/de facto complainant and the accused and accordingly, the 2nd respondent/de facto complainant has agreed to close all the cases pending against the accused including FCOP because both the de facto complainant and the 1st petitioner/A-1 are not interested to continue their matrimonial life. It is also agreed between the parties that both the parties shall not interfere with the personal lives of each other in future.