[ 33031

IN THE HIGH COURT FOR THE STATE OF TELANGANA

AT HYDERAEAD

FRIDAY, THE TWELFTH DAY OF DECE[/BER

TWO THOUSAND AND TWENTY FIVE

PRESENT

THE HONOURABLE SRI JUSTICE J SREENIVAS RAO

I.A.NOS. 1 AND 2 OF 2025

IN/AND

CRIMINAL PETITION NO: 4014 OF 2o23

AND

|.A.NOS. 2 AND 3 0F 2025

IN/AND

CRIMINAL PETITION NO: '12386 OF202s

CRIMINAL PETITION NO: 4014 OF 2023

Between:

,. Petitioner/Acc used No.1

AND

e: 33 years, Occ: Private Job,

Nagar, Ameerpet, Hyderabad -

1. Smt Therall Sov,v1ny-a

_@

Padamatrnti Sowmya, W/o. T Abhishek, Age 30

years, Occ: Pvt. Job in lT (Medical Coding)

2. Sri Padamatinti Laxman, S/o. Shekaram, Age 58 years, Occ Employee

3. Sri Padamatinti Bhagya Laxmi, W/o. Laxman, Age 50 years, Occ: Housewife,

All 1 to 3 are the R/o. H.No.6-2-100, 1't Floor, Paripalty Street, Siddipet Town

and District - 502 1 03.

Sri Ganesh Cherivirala, S/o. Ramulu, Age 40 years, Occ pvt

Employee, R/o.

Plot No. 10, Phase 2, Narayana reddy Colony, Bhavanaipuram, Ashok Nagar,

Ameenpur, Miyapur, Hyderabad.

Smt Geeta Cherivirala, Wo. Ganesh, Age 38 years, Occ Housewife, R/o.

Plot No.'10,

-Phase

2, Narayana reddy Colony, Bhavanaipuram, Ashok Nagar,

Ameenpur, Miyapur, Hyderabad

!4r

Sakllam Bhairaiah, S/o. Chandraiah, Age 49 years, Occ. pvt

Employee,

R/o. H.No.6-2-2, Pariapally Street, Siddipet Town and District - 502

j

03.

4

5

6

1. The State of Telangana, through Public Prosecutor, High Court for the State

of Telangana, Hyderabad.

2. Sri Therala Abhishek, S/o. Laxminarayana, Ag

R/o. H.No.7-1-62113812 RT- Second FI or, SR

500038

7

...RESPONDENT NO.2/DEFI )TO COMPLAINANT

Petition under Section 482 of Cr.P.C., praying that 1 the circumstances

stated in the [\/emorandum of Grounds of Criminal Petition I e High Court may be

pleased to Quash on the file of the Hon'ble lll Additior: I Chref Metropolitan

Magistrate, at Hyderabad, in CC No.8317 of 2022, under Se :. 420,406,426,506

IPC and 156 (3) Cr P C including appearance of the Petrt oners/Accused No.1

pending disposal of the main Criminal Petition.

l.A. NO: 1 OF 2025

Between:

Sri Therala Abhishek, S/o Laxmi Narayana, Age: 35 years )cc. Private Job,

R/o. H.No.7-1-621 13812 RT, 2"" Floor,SR Nagar, Hyderab:,r

AND

..PETITIONER/R2/DEFAt :TO COMPLAINANT

I Abhishek, Age 35

o 6-2-100, 1" Floor,

Ccc Employee, R/o.

rd District - 502 103

ers, Occ: Housewrfe,

wn and District - 502

Pvt Employee, R/o.

,uranr, Ashok Nagar,

,cc.

Housewife, R/o.

uram, Ashok Nagar,

Occ. Pvt Employee,

ict - 502

.103

...Respondents Petitioner/Accused

1. Smt Therala Sowmya @ Padamatinti Sowmya, Wo

years, Occ Pvt Job in lT (fvledical Coding), R/o. tl I

Paripally Street, Siddipet Town and District - 502 1O3

2. Sri Padamatintr Laxman, S/o. Shekaram, Age 65 years,

H.No.6-2-'100, 1'r Floor, Paripally Street, Sidtipet Town :

3. Srr Padamatinti Bhag-ya Laxmi, Wo. Laxman, Age 52 ye

R/o. H.No.6-2-100, 1'' Floor, Paripally Street, Siddipet i r

103

4. Sri Ganesh Cherivrrala. S/o. Ramulu, Age 43 years, Ocr

Plot No.10, Phase 2, Narayana reddy Colony, Bhavanar

Ameenpur, [\4 rya pu r, Hyderabad.

5. Smt Geeta Cherivirala, Wo. Ganesh, Age 41 years, (

PIot No.10, Phase 2. Narayana reddy Colbny, Bhavanar

Ameenpur, IVlryapur, Hyderabad.

6. [t4r. Sakrlam Bhairarah, S/o. Chandraiah, Age 52 years.

R/o. H. No.6-2-2 Parrpally Street, Siddipet Town and Dis t

7The State of Telangana, through Public Prosecutor, Higlr lourt for the State

of Telangana, Hyderabad.

Respondc rURespondent No.1

Petition under Section 359 (6) of the BNSS, p aying that in the

circumstances stated in the lvlemorandum of Grounds of (l iminal petition,

the

High Court may be pleased to permit the petitioner /respondr:r t no.2 to compound

and quash the proceedings against petitioner /accu:;r d no.1 to 6 in

cc.no.831712022 on the file of hon'ble lll Additional Chiel Judicial Magistrate

Hyderabad.

l.A. NO: 2 OF 2025

Between:

Sri Therala Abhishek, S/o. Laxmi Narayana, Age. 35 years, Occ: Private Job,

R/o. H.No 7-1-62113812Rf ,2no Floor, SR Nagar, Hyderabad.

...PETITIONER/R2/DEFACTO COMPLAINANT

AND

1. Smt Therala Sowmya @ Padamatinti Sowmya, Wo. T Abhishek, Age 35

years, Occ. Pvt. Job in lT (Medical Coding), R/o. H.No.6-2-'100, 1sr Floor,

Paripally Street, Siddipet Town and District - 502 103.

2 Sri Padamatinti Laxman, S/o. Shekaram, Age 65 years, Occ- Employee, R/o.

H.No.6-2-100, 'l't

Floor, Paripally Skeet, Sid-dipet Town and Distriit 502 i03.

3. Sri Padamatinti Bhagya Laxmi, Wo. Laxman, Age 52 years, Occ: Housewife,

R/o. H.No.6-2-100, 1"' Floor, Paripally Street, Siddipet Town and District - 502

103

4. Sri Ganesh Cherivirala, S/o. Ramulu, Age 43 years, Occ: Pvt Employee, R/o.

Plot No-10, Phase 2, Narayana reddy Colony, Bhavanaipuram, Ashok Nagar,

Ameenpur, [Vliyapur, Hyderabad.

5 Smt Geeta Cherivirala, Wo. Ganesh, Age 41 years, Occ: Housewife, R/o.

Plot No-10, Phase 2, Narayana reddy Colony, Bhavanaipuram, Ashok Nagar,

Ameenpur, Miyapur, Hyderabad.

6. I\/lr. Sakilam Bhairaiah, S/o. Chandraiah, Age 52 years, Occ. Pvt Employee,

R/o. H.No.6-2-2, Paripally Street, Siddipet Town and District - 502 103

...Respondents/Petitioner/Accused

7. The State of Telangana, through Public Prosecutor, High Court for the State

of Telangana, Hyderabad.

RespondenURespondent No. 1

Petition under Section 359 (2) of the BNSS, praying that in the

circumstances stated in the Memorandum of Grounds of Criminal Petrtion, the

High Court may be pleased to record the compromise and quash the proceeding

against petitioner /accused no.1 to 6 in cc.no.B317 of 2022 on the file of lll

Additional Chief Judical l\ilagistrate Hyderabad.

l.A. NO: 1 OF 2023

Petition under Section 482 of Cr.P .C praying that in the circumstances

stated rn the lVemorandum of Grounds of Criminal Petition, the High Court may be

pleased to Stay all further proceedings pursuant on the file of Honorable Court of

the Honorable lll Additional Chief Metropolitan IVlagistrate, at Hyderabad, in CC

No.83'17 of 2022, under Sec. 420, 406,426, 506 IPC and 156 (3) Cr.P.C including

appearance of the Petitioner/Accused No.1 pending dtsposal of the main Criminal

Petition.

-

This Petition coming on for hearing, upon perusinll the f\4emorandum of

Grounds of Criminal Petition and upon hearing the argLtr ents of Sri G Kiran

Kumar, Advocate for the Petitioner and the Public Prosec _rtor for the State of

Telangana on behalf of the Respondent No.1 and of Sri I I

-uma

Rao [/amidala,

Advocate for the Respondent No.2.

Betvveen:

1

2

a

4

I erala Abishek. S/o I axmi Narayana, Aged 35 years

621l39l116l2lRf 2'Floor. SR Nagar. Ameerpet, Hyo.

2)

Terala Laksh mtnaraya na, S/o. Therala Pentaiah, Aqt,r

Employee, Rlo 7-1 621138t11612,Rf . 2nd Ftoor.'Sil

Hyderabad (Father-in-Law of R-2).

Terala Nagajyothi, W/o. Laxminarayana, Aged 52 yea r

Rlo. 771 -6211381116121RT. 2no Floor, SR Nagar, I

(l\4other-in-Law of R 2)

Terala Srinivas, S/o. Therala Pentaiah, Aged 53 years,

(

1-621138111612/RT, 1'' Floor, SR Naga-r, Ameerpet.

Father-in-Law of R-2)

:c. Pvt. Job, Rlo.7-1-

abad (Husband of R-

60 years, Occ: Pvt.

I Nagar, Ameerpet,

;, Occ: Home Maker,

meerpet, Hyderabad

)cc. Busrness, R/o 7-

-lyderabad (Paternal

...PE I-ITIONERS/A1 to A4

1. The State of Telangana, Rep. by its Public

prosecutor

High Court, Hyderabad.

-ligh Court Buildings,

RESPONDENT

2 T Sowmya

@_Padmatinti Sowmya, W/o. T Abrshek, I ged about 32 years,

Occ. Pvt Job R/o H.No.6-2-100, First Floor, Siddipet

...RESPONDENT/DE-FI,( :TO COMPLAINANT

Petition under Section 528 of BNSS, praying that i the circumstances

stated in the Memorandrm of Grounds of Criminal petition, tr: High Court may be

pleased to call for the Records and examine the sarr I by quashing the

Proceedings in C.C No. 605 of 2020, Dt. -Og-2020 on the f l, of the Court of the

Judicial First class lVlagistrate at siddipet in connection with f l.R No. 161 of 2020.

Dt.12-08-2020 on the frle of the Siddrpet ll Town pS,

Srddipe: J/Sec., 498/a of lpC

and Sec.3 & 4 of DP Act.

AND

l.A. NO: 1 OF 2025

Petition under Sectron 528 of BNSS, praying that r the circumstances

stated in the Memorandum of Grounds of Criminal petitron, r

,

High Court may be

pleased to grant stay of all further Proceedings in C.C.No 3)5 of 2O2O, Dt. -09-

2020 on the file of the court of the Judicial First-class N4ar; ;trate at Siddipet in

CRIMINAL PETITION NO: 12386 OF 2025

--,'-

connection with F.l.R.No.161 o'f 2020, Dt.12-08 2020 on the file of the Siddipet ll

Town PS, Siddipet U/Sec, 498/a of IPC and Sec.3 Et 4 of DP Act including

appearance of the Petitroners, pending disposal of the Crl.P. in the interest of

.justice.

l.A. NO: 2 OF 2025

Between

T. Sowmya @ Padmatinti Sowmya, W/o. T. Abishek, Aged about 32 years, Occ

Pvt Job, R/o H.No 6-2-.100, First Floor, Siddipet.

...PETITIONER/DE-FACTO COMPLAINANT

AND

1. Terala Abishek, S/o. .Laxmi Narayana, Aged 35 years, Occ: Pvt. Job, Rlo. 7-1-

6211381116121Rf , 2"" Floor, SR Nagar, Ameerpel, Hyderabad (Husband of R-

2)

2 lerala Lakshminarayana, S/o. Therala Pentaiah, Aged 60 years, Occ: Pvt.

Employee, Rlo 7 -1-621l39l116l2lRf , 2no Floor, SR Nagar, Ameerpet,

Hyderabad (Father-in-Law of R-2)

3. Terala Nagajyothi, Wo. Laxminarayana, Aged 52 years, Occ: Home Maker,

Rlo 771 6211381116121Rf , 2"' Floor, SR Nagar, Ameerpet, Hyderabad

(Mother-in-Law of R-2)

4. Terala Srinivas, S/o. T-herala Pentaiah, Aged 53 years, Occ: Business, R/o. 7-

1-62113811 16l2lRf , 1 '' Floor, SR Nagar, Ameerpet, Hyderabad (Paternal

Father-in-Law of R-2).

RESPONDENTS/PETITIONERS/A1 TO A4

5. The State of Telangana, Rep. by its Public Prosecutor, High Court Buildings,

High Court, Hyderabad.

RESPONDENT

Petrtion under Section 320 (6) - 359 (6) of the BNSS, praying that in the

circumstances stated in the [t/emorandum of Grounds of Criminal Petttton, the

High Court may be pleased to Permit the Petitioner / Defacto - Complainant and

the Respondents / A-1 to 4 herein to enter into the compromise in connectton with

the Proceedings rn C.C.No. 605 of 2020, Dt. -09-2020 on the file of the Court of

the Judicial First-Class Magistrate at Siddipet in connection with F.l.R.No.161 of

2020, D|.12-OB-2020 on the file of the Siddipet ll Town PS, Siddipet U/Sec., 498/a

of IPC and Sec.3 & 4 of DP Act herein in the interest of justice.

l.A. NO: 3 OF 2025

Betvveen:

T. Sowmya @ Padmatinti Sowmya, W/o. T. Abishek. Agel about 32 years, Occ

Pvt Job, R/o H No 6-2-100, First Floor, Siddipet

..PETITIONER/DE-FA )TO COMPLAINANT

AND

1Terala Abishek, S/o.,Laxmi Narayana, Aged 35 years,

(

621l38l116lZRf .2nd Floor, SR Nagar, Ameerpet, Hyd,

2)

2. ferala Lakshminarayana, S/o. Therala Pentaiah, Agec

Employee, Rlo 7-a-621t38t116t2Rf , 2nd Floor,

-SF

Hyderabad (Father-in-Law of R-2).

3. Terala Nagajyothi, W/o. Laxminarayana, Aged 52 year

Rlo 771 -6211381116121RT, 2no Floor, SR Nagar, I

(lt/other-in-Law of R-2).

4. f etala Srrnivas, S/o. Therala Pentaiah, Aged 53 years, (

1-621138111612JRf , 1'' Floor, SR Nagar, Ameerpet,

Father-in-Law of R-2).

);c: Pvt Job. R/o. 7-1-

-. abad (Husband of R-

60 years, Occ: Pvt.

Nagar, Ameerpet,

, Occ: Home lvlaker,

neerpet, Hyderabad

cc: Business, R/o. 7-

lyderabad (Paternal

RESPONDENTS/PET TIONERS/A1 TO A4

5. The State of Telangana, Rep. by its Public Prosecutor

-.ligh

Court Buildings,

Hrgh Court, Hyderabad.

RESPONDENT

Petition under Sectron 320 (2) - 359 (2) of the BNS i praying that in the

circumstances stated in the [Vlemorandum of Grounds of I riminal Petition, the

High Court may be pleased to Record the compr rmise in between

Petitioner/Defacto Complainant against the Respondents I o.1 to 4 /Accused

herein in C.C.No. 605 of 2020, Dt -09-2020 on the file of thr: lourt of the Judrcial

First-Class Magistrate at Siddipet in connection with F.l.R.N: 161 of 2020, Dt.12-

08-2020 on the file of the Siddipet ll Town PS, Siddipet U/S: ; , 498/a of tPC and

Sec.3 & 4 of DP Act in the rnterest of justice

This Petition coming on for hearrng, upon perusing t e lr,4emorandum of

Grounds of Criminal Petition and upon hearing the arguments of Sri Thirumal Rao

lr/lamidala, Advocate for the Petitioners and the Additional :

tblic Prosecutor for

the State of Telangana on behalf of the Respondent No.1 rnd of Sri G. Kiran

Kumar, Advocate for the Respondent No.2.

The Court made the following: COMMON ORDER

-7 IN THE HIGH COURT FOR THE STATE OF TELANGANA AT

HYDERABAD

THE HONOURABLE SRI JUSTICE J. SREENTVAS RAO

I.A.Nos.1 and,2 of 2025

INAND

CRIMINAL PETITION No.4O14 of 2o23

AND

I.A.Nos.2 and 3 of 2O25

INAND

CRIMINAL PETITION No.12386 of 2025

Date:12.L2.2O25

Between:

SmL. Therala Son,mya

@l Padamatinti Sowmya

and five others.

.... Petitioners/ Accused Nos- I to 6

in Crl.P. No.4014 of 2023

Terala Abishek and thrce others

.. Petitioners / Accused Nos.l to 4

in Crl.P.No.723a6 ot 2025

AND

The Slatc of Telangana rep. by its Public

Prosccutor, High Court Buildings, High

Court, Hyderabacl arrd another

Respondents

COMMON ORDER:

Thesc Criminal Petitions have been filed under Section

482 of tLre Codc ol Criminal Procedure, 1973 (for short,

'Cr.P.C.') by the petitioners, seeking to quash the

proceedings in C.C. No.83 l7 of 2022, on the frle of the III

.

- --::

2

Additional Chief Metropolitan Magistrate, a1 I-yderabad and

C.C.No.6O5 of 2O2O on the lile of the Judir: al First Ciass

Magistrate at Sid(lipet, respectively

2. Heard Mr.C.Kiran Kumar, Iearned c() rnsel for the

petitioners in Criminal Petition No.40 I4 )f 2023 and

Iearned counscl for respondcnL No.2 in Cri ninal Petition

Petition No.4O 14 of 2023 and Mr.V.Jithenclr -

Rao, learned

No.12386 of 2025, Mr.Thirumal Rao Mzrnr Cala, learned

counsel for the pt-,titioners in Criminal petiti, r r No. 12386 of

2025 and learned counsel for respondent No 2 in Criminal

Additional Public Prosecutor, appcaring on bchaI of respondent

No. 1-State in ltoth thc criminal petitions.

3. During the pcndency of thcse crirnrnal p >titions, urt thc

instance of the well wishers, relatives and elders. t re parties have

settled the disputcs pendlng bctween thern zrrr I entered into

compromise and filed Joint Memo. Accordingly,

,1 .c partics i.e.

the petitioners and respondent No.2 in Crl .,.Nos.4Ol4 of

2023, have filed I.A. Nos. 1 and 2 of 2O2S ancl 1 -re petitioners

and respondcnt N(). 2 in Crl.P.No.12386 ol 2( 25 havr: hled

I.A.Nos.2 ancl 3 of 2025 scekiltg permission tr) compound the

offences and to record the compromise entered betrr,r'r n them.

3

4. This Court uide order, dated 02.12.2O25, directed the parties

i.e., the petitioners and respondent No.2, [o appear belore the High

Court Legal Services Committee, Hyderabad, on or before

09.12.2025, In compliance of the said order, the Secretary, High

Court Legal Services Committee, has submitted report, daled

09.12.2025, stating that the petitioners, and respondent No.2 in both

the Criminal Petition s r,vere duly identified with copies of their

Aadhar Cards. It is further slated that all the parties have willfully

and withouL any coercion enlercd into compromise.

5. In view of thc sard reporL and also in view of the compromise

entered between the petitioners and respondent No.2 as well as the

submissions made by the respective parties, I.A.Nos.1 and 2 of 2025

in Crl.P.No.4O 14 of 2023 are allou'ed. Consequently, the proceedings

against the petitioners in C-C. No.83 17 of 2022, on the frle of

the III Additional Chiel Metropolitan Magistrate, at

Hyderabad are hcreby quashed. Further I.A.Nos.2 and 3 of

2025 rn Cr1.P.No. 12386 of 2025 are allowed. Consequently,

the proceedings against the petitioners in C-C.No.6O5 oi

2O2O on the file of the .Judicial First Class Magistrate at

Siddipet, are hereby quashed.

6. Accordingly, both the Criminal Petitions are allowed, subject to

payment of costs of Rs. I O,0OO/ - (Rupees ten thousand only) to the

.-

4

High Court Legal Services Committee, Hyderabac and Rs.S,OOO/_

(Rupees five thousand only) to the Telangana High )ourt Advocates

Associalion, Hyderabad, by the petitioners in eaclt i:iminal petition,

u'it I-un a period of onc

'"r,eek.

Pereding miscellaneous applications, if err w, shall stand

clo sed.

//TRUE COPY//

To

b

Pr,/DL

enclosing a copl ofJoint nrerno

Note: Total Amount of Rs. 15,0001 ( Rupees Fifteen thousanc

by Sri. G Kiran Kumar and I\/. Tirumala Rao, Counsel for the

by the Hon'ble Court vide order dated: 22.12.2025 as Rs I

thousand only) to the Telangana High Court Advocates Assocrz

Rs. 10,000/- ( Rupees Ten thousand only ) to the Telang:r

Services Committee, Hyderabad and filed Memo as proof of

147455 of 2025 and dated 18.12.2025

1

2

3

4

The lll Additional Chief Metropolitan [/agistrate, at Hyde:r

The Judicial First Class lvlagistrate Court at Siddipet.

The Station House Officer, S.R.Nagar Police Station, l..1'r,

The Station House Officer, Siddipet ll Town Police Stati:r

District.

Two CCs to the Public Prosecutor, High court for the st:rl

Hyderabad [OUT]

One CC to Sri. G Kiran Kumar, Advocate [OPUC]

One CC to Sri. Thiruma Rao lVlamidala, Advocate

[OPLJ

Two CD Copies

Sd/- C. DEEPIKA

ASSiI JTANT REGISTRAR

SECTION OFFICER

rbad

erabad Distrrct.

r. Hyderabad

) of Telangana, at

6

7

8

)l

only ) has been paid

)etitioner

as directed

,000/- (Rupees Five

ron, Hyderabad, and

a High Court Legal

;ompliance USR No.

i

i

:

t

HIGH COURT

DATED: 1211212025

COMMON ORDER

l.A.Nos. 1 AND 2 OF 2025

IN/AND

CRLP.No.4014 of 2023

AND

l.A.Nos. 2 AND 3 OF 2025

IN/AND

CRLP.No. 12386 OF 2025

ALLOWING THE CRL.PETITIONS

AND I.A'S

; ili SIAIt

o

o

1 .; FEB Z02E

v.Z

o

+

rt

l-iIGF{ COURT FOR

Tt'tE.STATI:

OF TELANGAT\,IA AT HY*EF.ABAD

cri P iot'F-tA I!o.)

ii.1

elr+

Betirieen:-

1. Terala Abishek 5/o Laxmi l,latayar:a

Aged: 35 years; Occ: Pvt Joo; klr:t7-L-52Il3\l11612lRT,2nd Fioor,

SR. Irla ga:', Anreerpet, liyciql, ;r.cl :jilC03 B

2. Terala l-akshminarayana Sio The ;eia Pentaiah;

Agei: 60 years; occ: Pvt Employ,ee; Rlc 7'i'62L138lL16l2lRT 2'd

i:loor-, SR Nagar, Atneerpet, l-1yce,'abad 500038

3. Ter-aia Nagajyothi W/o L-axrnii-rai-a.',ana

Aged: 52 years; occ: Hoir-re i'iaker : R.lo'1 -i-62tl38ll76l2lRi',2'd

Floor, SR llalai-, Ameerpel, H\iderallad 500C38

,i.

TEraia Srinirras S/o Therala Pert"'ah;

Aged: 53 years; occ: Business; F.ir: /'i-ii21l38lt16l2lRT 1't Floor,

SP. Nagar, A.meerpet, l-lycerabad :,0003E

..i:'eiiiionersiAccused No 41 to 44

AI\D

1. The State of Telangana, Rep. bv its Pubiic Prosecutor

High court buildings, High court, Flvdei'abad

. . . Respondent

2. T. Sowmya @ Padmatinti So'r"'mya '/i/c t=. Abishek

Aged about 32years; Ccc: Pvt Job, R/o H. lJo: 5-2-100, First Fioor,

Siddipet, Telangana 502 103

.. Respondent/

De-facto ComPlainant

oF 2025

of 2025Crl, P. No.

9lPaEe

G

.frr''{.A^

--

]OIt\IT MEMO

It is submitted that, the De-facto Cc.inplainant/Respcr tlent No.2 lodged a

Compraint Dt: 12-08-2020 before sidcipet II Town p, ice

Station, siddipet

District, under Sections 4984 of IpC and 3 & 4 of Dp I ct, against the

Petitioners, CC.No.605 of 2O2O, Dt. 09.2020 on the,

,ile

of the Court

ludicial First Class [\4agistrate at siddipet, against thr:

)etitioners

and shown

them as Accused No. 1 to 4.

2' Ir is submitted that, after register ing the above case rhe Responcienr, r,ro.2

realized that the above complaint has been lociged dui to

misunderstandings basing orr assunrptions and both th : parties decided and

arnicably enter into the cornpromiser, accordingry the R :spondent No.2 come

to conclusion for withdraw the abo'e case against the

,etitioners/Accused

1

to 4 hei-ein already they have filed an affidavit in the t) vorce petition

in

HMOP No: 2 of 2022 before the prl

Sr. Civil Siddipet udge_cum_Asst

sessions Judge, siddipet the decree of divorce is awar: :d on 10-11-2023.

3 It is submitted that, due to intervention of erders of t oth famiries, erders

of the locality and well-wishers, the matter has been st: tled amicably

between the parties, as such it is jr-:st and necessary tc luash the above saicl

10 I "-., Ee

r./ -

-

r

-l$>

d

CC and to record the Compromise Statement between the petitioners

and

Respondent No.2.

Hence, this Joint lvlemo in beteen the parties.

frf#

Petitioner No.1

Petiticner No.4

counr"trol$ d Counsei for R2lDeitionerCCUSE

fthirumal Rao Mamidali

2nd Responde/Defacto Complainant

aoCo la ina rit

(iran Rao

/

l/

Pelitioner No.2

Ngo( syoki"

Petiticner No.3

<

12's'

11 | P a g e

ii

I

I

I

IN THE HIGH COURT FOR THE STATE OF TELANGI1 NA AT HYDERABAD

CRL. P. M.P.l.A. No.

-ot2025

IN

CRL. P. No. 4O!4of2023

Between

1.Smt. Therala Sowmya @ PadamatintiSowmya,

Wo T. Abhishek, Age: 35 Years,

Occ: Pvt. Job in lT (Medical Coding),

2.Sri Padamatinti Laxman, '

S/o Shekaram, Age: 65 Years,

Occ: EmploYee,

3.Srnt Padamatinti BhagYa Laxmi,

W/o Laxman, Age: 52 Years,

Occ: Housewife,

(petitioner Nos. 1 to 3 are residents of H.No. 6-2-2,'Lst Flc or, Paripally street,

Siddipet Town & District -

5021-03)

4.Sri Ganesh Cherivirala,

S/o Ramulu, Age:43 Years,

Occ: Pvt. EmPloYee,

R/o Plot No. 10, Phase-2, Narayana Reddy Colony,

Bhavanaipuram, Ashok Nagar, Ameenpur, Miyapur, Hydr-' abad'

5.Smt. Geeta Cherivirala,

Wo Ganesh, Age: 41 Years,

Occ: Housewife,

R/o PIot No. 10, Phase-2, Narayana Reddy Colony,

Bhavanaipuram, Ashok Nagar, Ameenpur, Miyapur, Hyd:

.abad'

6.Mr. Sakilam Bhairaiah,

S/o Chandraiah, Age: 52Years,

Occ: Pvt. EmPIoYee,

ri

R/o H.No. 6-2-2, paripally

Street,

Siddipet Town & District -

SO21O3.

AND

1.The State of Telangana,

Through Public prosecutor,

High Court for the State of Telangana

L

2.Sri Terala Abishek,

S/o Laxmi Narayana, Age: 35 years,

Occ: Pvt. Job,

R/ o 7 -L-621,/38h1.6/2/

RT, 2nd Ftoor,

SR Nagar, Hyderabad.

Com pla ina n t

... Petitioners / Accused 1 to 6

. Respondent No.

RespondentNo.2/De-facto

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B

JOINT MEMO

1'. rt is submitted that Respondent No. 2/De-facto Comprainant, through

court reference, filed a compraint dated 12.08.2022 before sR Nagar porice

station. The police registered a case vide FrR No. 608/2022 and, after

investigation, filed a charge sheet registered as c.C. No. 8317 of 2022 for the

offences under Sections 406, 42O, 426, 506 lpC & 156(3) Cr.p.C., against the

Petitioners herein as Accused Nos. 1to 6, which is now pending before the

Learned lll Addl. Chief Judicial Magistrate, Hyderabad.

2. lt is submitted that after registration of the case, Respondent No. 2

realized that the compraint arose out of misu ndersta ndings and assumptions.

Eoth parties have since resolved their disputes amicably. The parties also filed a

Joint Affidavit in H.M.o.p. No. 2 of 2o2zbefore the court of the principal

senior

civil J udge-cu m-Ass ista nt sessions Judge, siddipet, and the marriage between

Petitioner No. L and Respondent No. 2 has been dissorved by decree of divorce

dated 10.77.2023.

3. rt is further submitted that, with the intervention of erders, famiry

members, and well-wishers, the matter has been amicably settled. In view of this

6'

compromise, Respondent No. 2 does not wish to proce,3 I with the above c.c. No.

8317 of 2022 against the petitioners.

.

4' Hence, it is prayed that this Hon'bre court r ray be preased to record

the compromise and quash the proceedings in c.c. I o. 8317 of zo22 in the

interest of justice.

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G$r.r--

Respondent No. 2 / De-facto Complainant

Petioner No7

Y-a"^+

Petitioner No. 2

P.q"Nbrg€.

Petitiorier No,'3

r".,ftl,f;h;. o

G".X:,

Petitioner No. 5

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Petitioner No. 6

Counsel for Pelors / Accused

(G. Kira n Kumar)

Co u nseoespondent No. 2

(l,t . Thirumal Rao)

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