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Judgment
This Criminal Petition has been filed by the petitioners/accused Nos.1 to 3 seeking to quash the proceedings in C.C.No.6007 of 2024 on the file of the learned XIII Additional Chief Judicial Magistrate, Nampally, Hyderabad.
Heard Mr.B.Suman Kumar, learned counsel for the petitioners, Mr.Jithender Rao Veeramalla, learned Additional Public Prosecutor, appearing on behalf of respondent No.1-State and Mr.T.Maheshwer Rao, learned counsel for respondent No.2.
Learned counsel for both parties 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 compromise the matter and to record the compromise entered between them by quashing the proceedings.
This Court vide order, dated 30.07.2026, directed the parties i.e., the petitioners and respondent No.2, to appear before the High Court Legal Services Committee, Hyderabad, on or before 07.08.2026 for their identification. In compliance of the said order, the Secretary, High Court Legal Services Committee, has submitted report, dated 05.08.2026, stating that all the parties were duly identified with the 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.6007 of 2024 on the file of the learned XIII Additional Chief Judicial Magistrate, Nampally, Hyderabad, are hereby quashed against the petitioners/accused Nos.1 to 3.
In view of the above, as the petitioner has paid an amount of Rs.30,00,000/- towards permanent alimony, the Criminal Petition is allowed, subject to payment of costs of Rs.25,000/- (Rupees twenty five thousand) to the Legal Services Committee, Hyderabad, so that the said amount can be utilized for the needy persons and Rs.10,000/- (Rupees ten thousand only) to the Telangana High Court Advocates Association on or before 22.08.2026.
Miscellaneous applications, pending if any, shall stand closed.
JOINT COMPROMISE MEMO FILED BY THE PETITIONER AND 2nd RESPONDENT/ DE FACTO COMPLAINANT
May it please your Lordships,
1.That on the advice of well-wishers both parties have come forward to compromise the matter outside the Hon'ble Court, as the case filed against the Petitioners/Accused 1 to 3 was due to misunderstanding. That both parties i.e. the Petitioners/Accused 1 to 3 and the 2nd Respondent/De-facto Complainant have expressed no objection if the criminal case is closed in FIR No. 91/2023, on the file of the WPS West Zone (Hyderabad).
It is submitted that in fact the issue arose between the 1st petitioner and the 2nd respondent was due to misunderstanding of the 2nd respondent and out of matrimonial disputes. Due to such misunderstandings, under those circumstances, got filed the impugned crime against the petitioners.
It is submitted that upon intervention of elders and well-wishers of both the parties, the issues are sorted out and the petitioners and 2nd respondent have taken amicable decision to close the matter.
That the 2nd Respondent keeping the interest of the career and future of the 1st petitioner and the old age aspect of the petitioners 2 & 3 has voluntarily decided to compromise the case. Further both the Petitioners / Accused 1 to 3 and the 2nd Respondent are not having any further issues except the said misunderstandings between them and in order to live happily hereafter both parties have decided to compromise the case.
That in view of the disputes between the Petitioners / Accused Nos. 1 to 3 and the de facto Complainant / 2nd respondent have been settled / compromised, continuation of criminal proceedings will be an exercise in futility and justice in the case demands the dispute between the parties is put to an end.
That the 2nd Respondent has voluntarily decided to compromise the matter and no purpose shall be served if the matter is kept pending and that the 2nd Respondent has no objection to proceed to close the case.
Therefore both parties, i.e. the Petitioner / Accused Nos. 1 to 3 and the 2nd Respondent / De-facto Complainant, pray that this Hon'ble Court may be pleased to compound the offences U/s. 498-A, 506 IPC, 3 & 4 of D.P. Act in FIR No. 91 of 2023, registered on the file of the WPS West Zone (Hyderabad) Police Station and to quash the proceedings in C.C.No. 6007 of 2024, on the file of the XIII Additional Chief Metropolitan Magistrate at Nampally, Hyderabad, in the interest of justice and pass such other order or orders as deemed fit and necessary in the circumstances of the case and in the interest of justice.