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Judgment
This Criminal Petition is filed, under Section 482 of the Code of Criminal Procedure, 1973 (for short ‘Cr.P.C.’), by the petitioner/Accused to
quash proceedings in Cr.No.281 of 2021 on the file of Vanasthalipuram Police Station, Rachakonda Police Commissionarate. The offences alleged
against the petitioners/A2 to A5 are under Sections 506 IPC and Section 3(2)(Va), 3(1)(r)(s)of SC/ST (POA) Act, 2015.
Sri Baskula Athik, 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 15.07.2021, this Court, after hearing 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 23.06.2021. In compliance with the said
order, the Secretary, Telangana High Court Legal Services Committee, Hyderabad has submitted his report dated 17.07.2021.
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 he has filed a complaint against the
petitioners before the Station House Officer, Vanasthalipuram Police Station, Rachakonda Commissionarate, and that the same is registered as
Cr.No.281 of 2021 for the above said offences.
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
Cr.No.281 of 2021 on the file of Vanasthalipuram Police Station, Rachakonda Police Commissionarate, are hereby quashed against the petitioners
herein â€" Accused No.2 to 5.
Consequently, miscellaneous Petitions, pending if any, shall stand closed.