Katukuri Manjula vs The State Of Telangana
2026 Latest Caselaw 385 Tel

Telangana High Court

Katukuri Manjula vs The State Of Telangana 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


                CRIMINAL PETITION No. 10381 OF 2024

                           DATE: 06.04.2026

Between :

             Katukuri Manjula

                                     ... Petitioner/Accused No. 3.

                                  AND

             The State of Telangana, through its Public Prosecutor, High
             Court of Judicature for the State of Telangana at Hyderabad,
             and another.
                                       ... Respondents.

ORDER

This Criminal Petition is filed under Section 528 of Bharatiya

Nagarik Suraksha Sanhita, 2023 ('BNSS, 2023') seeking quashment of

the proceedings against the petitioner in Crime No.228 of 2024 of

Yadagirigutta Police Station, Rachakonda Commissionerate.

2. The petitioner is arrayed as accused No. 3 in Crime No.228 of

2024, registered for the offences punishable under Section 498-A read

with Section 34 of the Indian Penal Code, 1860, Sections 3 and 4 of the

Dowry Prohibition Act, 1961.

3. The learned Assistant Public Prosecutor submits that, upon

completion of the investigation, a charge sheet was filed against the

petitioner and others, and the same was taken on file as C.C. No. 1129 of

2024 on the file of the learned Junior Civil Judge-cum-Judicial Magistrate

of First Class, Yadadri. Subsequently, on 27.06.2025, the matter was

amicably settled between the parties before the Lok Adalat, and

consequently, the offences in the calendar case were compounded.

Therefore, nothing remains in the petition for consideration.

4. In view of the developments that have transpired during the

pendency of this petition, and as the calendar case has been

compounded, the cause raised in the present petition does not survive for

adjudication. Accordingly, the Criminal Petition is dismissed as

infructuous.

As a sequel, pending miscellaneous applications, if any, shall stand

closed.

_______________ N.TUKARAMJI, J Date: 06.04.2026

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