Ganeshana Naga Venkata Mohan, vs State Of Telangana,
2021 Latest Caselaw 3470 Tel

     THE HONOURABLE DR. JUSTICE G. RADHA RANI

                  I.A.Nos.1 of 2021
                       IN/AND
      WRIT PETITION Nos.21878 and 20714 of 2015

COMMON JUDGMENT:

     These Writ petitions are filed by the petitioners /

accused Nos.1 to 6 seeking a Writ of Mandamus to declare

the impugned charge sheet filed in C.C.No.568 of 2015 on the

file of the XIX Metropolitan Magistrate, Kukatpally, Miyapur,

Cyberabad in Crime No.1296 of 2013 of KPHB Colony Police

Station, Cyberabad District, registered for the offences under

Sections 498-A of IPC and Sections 3 and 4 of Dowry

Prohibition Act as illegal and to set aside the same.


2.   During the pendency of the present Writ petitions, the

parties have compromised the matter and, accordingly,

respondent Nos.3 and 4 - de facto complainant filed I.A.Nos.1

of 2021 to permit them to compound the offences and quash

the above charge sheet.

3. Today, the writ petitioners / A-1 to A-6 and respondent

Nos.3 and 4 are present in person and reported that the

matter was settled between them and they were living

together. Parties produced their Aadhar Cards in proof of

their identity and they are identified by their respective

counsel.

4. As the matter is a matrimonial matter, registered for the

offences under Sections 498-A of IPC and Sections 3 and 4 of

Dowry Prohibition Act and as it is reported to be settled out of

the Court and both the parties represented that they

voluntarily entered into compromise and living together and

also filed Joint Compromise Memos on 16-09-2021 and

12-09-2021, I.A.No.1 of 2021 in W.P.No.21878 of 2015 and

I.A.No.1 of 2021 in W.P.No.20714 of 2015 are allowed.

Consequently, the Writ petitions are allowed quashing the

charge sheet filed in C.C.No.568 of 2015 on the file of the XIX

Metropolitan Magistrate, Kukatpally, Miyapur, Cyberabad in

Crime No.1296 of 2013 of KPHB Colony Police Station,

Cyberabad District, registered for the offences under Sections

498-A of IPC and Sections 3 and 4 of Dowry Prohibition Act

against the petitioners herein.

5. Miscellaneous petitions, if any, pending in this Writ

Petitions, shall stand closed.

_______________________ DR.G. RADHA RANI, J

November 15, 2021

PN

THE HONOURABLE DR. JUSTICE G. RADHA RANI

I.A.Nos.1 of 2021 IN/AND WRIT PETITION Nos.21878 and 20714 of 2015

November 15, 2021

PN