Pagadala Sumeela vs Smt. Vummadi Kavitha Reddy
2026 Latest Caselaw 379 Tel

Telangana High Court

Pagadala Sumeela vs Smt. Vummadi Kavitha Reddy on 6 April, 2026

Author: N.Tukaramji

Bench: N.Tukaramji

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD

               THE HONOURABLE SRI JUSTICE N.TUKARAMJI

                         I.A.Nos.1 and 2 of 2026

                                  IN/AND

                   CRIMINAL PETITION No.2201 OF 2024

                            DATE : 06.04.2026

 Between:

 Pagadala Sumeela and 4 others

                                                            ..Petitioner

                                   AND

 Smt. Vummadi Kavitha Reddy and another
                                                          ...Respondents

 COMMON ORDER:

This Criminal Petition is filed under Section 482 of the Code of

Criminal Procedure (for short 'Cr.P.C, 1973) seeking to quash the

proceedings against the petitioners-accused Nos.2 to 6 in C.C. No.737 of

2023 on the file of the III Additional Metropolitan Magistrate, Cyberabad,

L.B. Nagar.

2. The petitioners are accused Nos.2 to 6 in the C.C. No.737 of 2023.

The case against accused Nos.2 and 3 is registered for the offences

punishable under Sections 498 (A), 406 and 506 of Indian Penal Code and

Section 3 and 4 of Dowry Prohibition Act and the case against accused

Nos.4 to 6 is registered for the offences punishable under Sections 498(A),

506 of Indian Penal Code and Section 3 and 4 of Dowry Prohibition Act.

3. Heard Mr. Katika Ravinder Reddy, learned counsel for the

petitioners, Mr. U.V. Suresh Kumar, learned counsel for respondent No.1

and Mr. M. Vivekananda Reddy, learned Additional Public Prosecutor,

representing the respondent No.2-State.

4. Pending this petition, the parties have entered into the compromise

and, accordingly, they moved I.A.Nos.1 and 2 of 2026 with the prayer to

permit them to enter into compromise and by recording the settlement to

quash the proceedings against the petitioners/accused Nos. 2 to 6 in CC.

No.737 of 2023.

5. This Court vide order dated 16.03.2026 referred the parties to the

High Court Legal Services Committee for identification and to verify the

voluntariness in arriving the settlement. The Secretary, High Court Legal

Services Committee, has submitted report dated 30.03.2026 stating that

the parties were identified by their respective counsel and also on

verification of Aadhar Cards/Identity Cards and the enquiries revealed that

the parties have willfully and without coercion entered into

settlement/compromise.

6. I have considered the submissions of the learned counsel and

perused the materials on record.

7. Having considered the allegations, the charged offences, which are

essentially matrimonial and inter-personal in nature and taking into account

the amicable settlement between the parties and to restore peace among

them, in the light of the dictums in Gian Singh v. State of Punjab and

another 1 and Anil Mishra v. State of U.P. 2; State of Madhya Pradesh

v. Laxmi Narayan and others 3, this Court is of the considered view that

quashment of the impugned proceedings in view of the settlement by

exercising jurisdiction under Section 482 Cr.P.C./528 of BNSS, 2023,

would be in the interest of justice.

8. Accordingly, I.A.Nos.1 and 2 of 2026 are allowed. Consequently, all

proceedings in C.C No.737 of 2023 on the file of the III Additional

Metropolitan Magistrate, Cyberabad at L.B. Nagar, are hereby quashed

against the petitioners/accused Nos.2 to 6.

9. In the above terms, the Criminal Petition is allowed.

Pending miscellaneous applications, if any, shall stand closed.

_______________ N.TUKARAMJI, J Date: 06.04.2026 pld

2012 (10) SCC 303

2024 INSC 189

2019 (5) SCC 688