Telangana High Court

Naveen Babu Davuluri vs Sukra Badranayak on 3 May, 2024

        THE HON'BLE SMT. JUSTICE K. SUJANA

                I.A.Nos.2 and 3 of 2024
                        in/and
          CRIMINAL PETITION No.4940 of 2024

COMMON ORDER:

It is submitted by learned counsel appearing for the

petitioners/accused Nos.1 to 3 as well as the respondent No.2,

that during pendency of the present Criminal Petition, the

parties have compromised the matter and accordingly, I.A.Nos.2

and 3 of 2024 have been filed to record the compromise between

them and to compound the offences.

2. Vide order dated 30.04.2024, 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.

3. 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 01.05.2024 and the same is placed on record.

4. At this juncture, learned Assistant Public Prosecutor for

respondent No.2-State opposed the compromise between the

parties as the offence under Sections 304-II and 308 of IPC is SKS, J

non-compoundable offence and prayed the Court to dismiss the

petition.

5. On the other hand, learned counsel for the petitioners

submitted that owners are no way concerned with the offence

alleged. In this regard, he placed reliance on the judgment of

this Court in Baldev Raj Kapur Vs. State 1 and prayed the

Court to allow the Criminal Petition.

6. In view of the above, I.A.Nos.2 and 3 of 2024 are allowed.

Consequently, this Criminal Petition is allowed and the

proceedings in Crime No.798 of 2023 on the file of Station

House Officer, K.P.H.B Colony, Cyberabad, against the

petitioners/accused Nos.1 to 3 are hereby quashed subject to

the petitioners paying an amount of Rs.5,000/- (Rupees Five

Thousand Only) to the Director, Sainik Welfare, Hyderabad

(Savings A/c.No.52188926279, State Bank of India,

Shantinagar Branch (20070), IFSC Code:SBIN0020070, MICR

No.500004057) and Rs.5,000/- (Rupees Five Thousand Only) to

the Telangana High Court Advocates Association, Hyderabad,

within a period of two (02) weeks from today and file proof of the

same before the Registry.

157(2009)DLT 747 SKS, J

Miscellaneous applications, if any pending, shall stand

closed.

______________ K. SUJANA, J Date: 03.05.2024 NOTE: Registry is directed to upload/supply certified copy of the order only after payment of above said amount.

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