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Judgment
This Criminal Petition is filed by the petitioner-accused seeking to quash the proceedings against the petitioner-accused in FIR No.74 of 2026 on the file of the Central Crime Station (CCS), Basheerbagh, Hyderabad, registered for the alleged offences under Section 316(2), 318(4) of the BNS and Sections 66-C, 70, 72, 43 read with Section 66 of the IT Act.
It is submitted by learned counsel appearing for the either side, that during pendency of the present Criminal Petition, the parties have compromised the matter and accordingly, I.A.Nos.2 and 3 of 2026 have been filed to record the compromise between them and to compound the offences.
Vide order dated 07.10.2026, this Court directed the parties along with their respective counsel to appear before the Secretary, High Court Legal Services Committee, High Court for the State of Telangana, Hyderabad, for identification and to submit a report.
Pursuant to the above said direction issued by this Court, the parties have appeared and the Secretary, High Court Legal Services Committee, has identified the parties and submitted a report, dated 08.10.2026 and the same is placed on record.
In view of the above, I.A.Nos.2 and 3 of 2026 are allowed. Consequently, this Criminal Petition is allowed and the proceedings against the petitioner-accused in FIR No.74 of 2026 on the file of the Central Crime Station (CCS), Basheerbagh, Hyderabad, are hereby quashed.
As a sequel, miscellaneous applications, if any pending, shall stand closed.
MEMORANDUM OF COMPROMISE
It is submitted that the defacto complainant is the employer of the 4th respondent herein has filed a complaint dated 15-04-2026 on the file of Central Crime Station Basheerbagh Hyderabad against the accused herein and the same was registered as F.I.R.No. 74 of 2026 dated 15-04-2026 under Section 316(2),318(4) of BNS and section 66C,70,72,43r/w 66 of the IT act.
It is submitted that as per the order by this Hon'ble court in CRLP No. 6716/2026 dt 14/05/2026 the Petitioner has diligently carried out the transfer process and successfully handed over all the data pertaining to T-wallet.
It is submitted that the 4th Respondent has issued a letter dated 22/06/2026 and 13/07/2026 appreciating the cooperation and support extended by Petitioner in transferring the T-wallet data. Hence the 4th Respondent being the employer of the Defacto Complainant intend to withdraw the criminal case filed with CCS Hyderabad vide FIR. No. 74/2026 and requested the Deputy Commissioner of CCS DD Hyderabad and Assistant Commissioner of Police DD Hyderabad to cooperate at their end to withdraw the case.
It is further submitted that in order to meet the ends of justice the offence can be compounded with the permission of the Hon'ble Court as per the section 359 (2) BNSS-2023.
Hence the petitioner is hereby prays that this Hon'ble court may be pleased to record the compromise between the both parties to allow the Criminal Petition by quashing the proceedings in F.I.R.No. 74 of 2026 dated 15-04-2026 on the file of the Central Crime Station Basheerbagh Hyderabad by acquitting the Accused and pass such other order or orders as may deem fit and proper in the circumstances of the case.
JOINT MEMO OF COMPROMISE FILED ON BEHALF OF THE PETITIONER / ACCUSED AND THE RESEPONDENT NO. 3
1.It is submitted that the defacto complainant is the employee of the 4th respondent herein has filed a complaint dated 15-04-2026 on the file of Central Crime Station Basheerbagh Hyderabad against the accused herein and the same was registered as F.I.R.No. 74 of 2026 dated 15-04-2026 under Section 316(2),318(4) of BNS and 66C,70,72,43r/w 66 of the IT act.
2.It is submitted that the Petitioner has diligently carried out the transfer process and successfully handed over all the data pertaining to T-wallet.
3.It is submitted that the 4th Respondent has issued a letter dated 22/06/2026 and 13/07/2026 appreciating the cooperation and support extended by Petitioner in transferring the T-wallet data. Hence the 4th Respondent being the employer of the Defacto Complainant intend to withdraw the criminal case filed with CCS Hyderabad vide FIR. No. 74/2026 and requested the Deputy Commissioner of CCS DD Hyderabad and Assistant Commissioner of Police DD Hyderabad to cooperate at their end to withdraw the case.
4.It is submitted that the respondents 3 and 4 are filing the petition for compounding the offences and also filing the affidavits and joint memo by both parties after signing and they are requesting this Hon'ble court to record the compromise in the criminal petition filed by the petitioner.
The petitioner and respondents 3 herein pray that this Hon'ble court may be pleased to compound the offence by granting permission as contemplated under Sec. 359- (2) of BNSS-2023 and to quash the proceedings in F.I.R.No. 74 of 2026 dated 15-04-2026 on the file of the Central Crime Station Basheerbagh Hyderabad offences under Section 316(2),318(4) of BNS and Section 66C,70,72,43r/w 66 of the IT act and pass such other order or orders as may deem fit and proper in the circumstances of the case.