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Judgment
This Criminal Petition has been filed by the petitioners/accused Nos.1 and 2 seeking to quash the proceedings in C.C. No.9369 of 2020 on the file of the VIII Additional Chief Metropolitan Magistrate at Hyderabad, for the offences punishable under Sections 420 and 486 r/w 34 of the Indian Penal Code, 1860.
Heard Mr. Jakkula Sridhar, learned counsel for the petitioners, Mr. S.M.Saifullah, learned counsel for respondent No.2 and Mr. Jithender Rao Veeramalla, learned Additional Public Prosecutor, appearing on behalf of respondent No.1-State.
Learned counsel for the petitioners submitted that during the pendency of the present Criminal Petition, at the instance of the well wishers, relatives and elders, the parties have settled the disputes pending between them and entered into compromise and filed Joint Memo. Accordingly, the parties have filed I.A.Nos.3 and 4 of 2026 seeking permission to compound the offences and to record the compromise entered between them.
This Court vide order, dated 21.04.2026, directed the parties i.e., the petitioners and respondent No.2, to appear before the High Court Legal Services Committee, Hyderabad, on or before 24.04.2026 for their identification. In compliance of the said order, the Secretary, High Court Legal Services Committee, has submitted report, dated 24.04.2026, stating that the petitioners and respondent No.2 were duly identified with copies of their Aadhar Cards. It is further stated that all the parties have willfully and without any coercion entered into compromise.
Learned Additional Public Prosecutor has not opposed the same.
In view of the said report and also in view of the compromise entered between the petitioners and respondent No.2 as well as the submissions made by the respective parties, I.A.Nos.3 and 4 of 2026 are allowed. Consequently, the proceedings in C.C. No.9369 of 2020 on the file of the VIII Additional Chief Metropolitan Magistrate at Hyderabad, are hereby quashed against the petitioners/accused Nos.1 and 2.
Accordingly, the Criminal Petition is allowed, subject to payment of Rs.10,000/- (Rupees ten thousand only) to the High Court Legal Services Committee, Hyderabad and Rs.5,000/- (Rupees five thousand only) to the Telangana High Court Advocates Association, Hyderabad, by the petitioners, on or before 15.05.2026.
Miscellaneous applications, pending if any, shall stand closed.