Mekala Kamalakar vs State Of Telangana

This Criminal Petition is filed, under Section 482 of the Code of Criminal Procedure, 1973 (for short ‘Cr.P.C.’), by the petitioners/A1 to A5 to

quash proceedings in C.C.No.1321 of 2018 pending on the file of the XIV Metropolitan Magistrate Cyberabad at L.B.Nagar. The offences alleged

against the petitioners are under Sections 498-A, 417 and 324 of IPC and under Sections 3 and 4 of the Dowry Prohibition Act, 1961.

Sri Jalli Kanakaiah, learned counsel for the petitioners would submit that during pendency of the present Criminal Petition, the petitioners and the

2nd respondent have settled the disputes amicably and accordingly, respondent No.2 filed I.A.Nos.2 and 3 of 2021 seeking to compound the offences

by recording the compromise and to quash the proceedings in the above said crime.

Vide order dated 22.07.2021, this Court, after recording the submissions made by the learned counsel for the petitioners as well as respondent No.2,

directed the parties to appear before the Secretary, Telangana High Court Legal Services Committee, Hyderabad, for their identification and also

directed the Secretary, Telangana High Court Legal Services Committee, Hyderabad, to submit a report by 23.07.2021. In compliance with the said

order, the Secretary, Telangana High Court Legal Services Committee, Hyderabad has submitted his report dated 23.07.2021.

In the report of the Secretary, Telangana High Court Legal Services Committee, Hyderabad, it is stated that the identification of the parties has

been established. In the said report, it is mentioned that on oral examination, the respondent No.2 has stated that she has filed a complaint against the

petitioners before the Station House Officer, Women Police Station, Saroornagar, Rachakonda, and that the same is registered as Cr.No.269 of 2017

for the above said offences and later it was numbered as C.C.No.1321 of 2018 pending before the XIV Metropolitan Magistrate Cyberabad at

L.B.Nagar.

The parties herein have filed a joint memo of compromise. The said joint memo of compromise and the report of the Secretary, Telangana High

Court Legal Services Committee, Hyderabad are placed on record. In the joint memo, it is stated that the petitioners and the 2nd respondent have

settled the disputes between them amicably.

In view the said report of the Secretary, Telangana High Court Legal Services Committee, Hyderabad and also in view of the compromise entered

between the petitioners and respondent No.2, I.A. Nos.2 and 3 of 2021 are allowed. Consequently, the Criminal Petition is allowed and proceedings in

C.C.No.1321 of 2018 pending on the file of the XIV Metropolitan Magistrate Cyberabad at L.B.Nagar, are hereby quashed against the petitioners

herein â€"Accused No.1 to 5.

Consequently, miscellaneous Petitions, pending if any, shall stand closed.