Rapolu Shivashankar vs State Of Telangana

1) The petitioners, who are accused Nos.1 to 3 in C.C.No.555 of 2021 on the file of the Judicial First Class Magistrate, Medak, filed this Criminal

Petition under Section 482 Cr.P.C. to quash the proceedings in the above C.C. A charge sheet came to be filed against the petitioners for the offences

punishable under Section 498-A of IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961.

2) During pendency of the Criminal Petition, I.A.Nos.1 and 2 of 2021 came to be filed by the second respondent to record the compromise. Along

with the petitions, 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

Memorandum of Understanding, dated 03.08.2021. As per the Memorandum of Understanding, the petitioners have agreed to pay Rs.22,00,000/- to

the 2nd respondent and her daughter Rapolu Harini, towards full and final settlement and the 2nd respondent agreed to receive the same and both the

parties agreed that they shall not initiate any civil or criminal proceedings against each and they shall not interfere in each other’s personal life in

future. Both the parties are agreed that after receipt of the said amount the wife and husband shall file mutual divorce petition before the Court

concerned and they also agreed to withdraw the legal proceedings initiated against each other.

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 in terms of the Memorandum of Understanding and

the second respondent has stated that she has already received total amount of Rs.22,00,000/- and she has no objection for quashing the proceedings

against the petitioners. The 2nd respondent also stated that the petitioners have transferred the house property bearing House No.14-81/154, Plot

No.154, Ragavendra Colony, Beeramguda, Ameenapur Mandal, Sangareddy in her name by way of executing registered deed.

4) In the light of the compromise arrived at between the parties, the compromise memo filed by both the parties is recorded and I.A.Nos.1 and 2 are

ordered.

5) Accordingly, the Criminal Petition is allowed in terms of compromise, and the proceedings in C.C.No.555 of 2021 on the file of the Judicial First

Class Magistrate, Medak against the petitioners are hereby quashed. However, the petitioners are directed to deposit an amount of Rs.10,000/- before

the Telangana High Court Advocates Association, Hyderabad within seven days from today. The Memorandum of Understanding shall do form part

of the decree and shall binding on both the parties.

6) Miscellaneous petitions, if any, pending, shall stand closed.