JUDGEMENT
K.LAKSHMAN,J. -
(1.)The present Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), to quash the proceedings in S.C. No.177 of 2020 on the file of the Special Judge for Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act - cum - VII Additional District and Sessions Judge, Ranga Reddy District at L.B. Nagar. The petitioners herein are accused Nos.1 to 7 in the said case. The offences alleged against them are under Sections - 306 and 323 read with 34 of the Indian Penal Code, 1860 (for short 'IPC') and Section 3 (2) (v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 (for short 'the Act').
(2.)Respondent No.2 - de facto complainant has filed I.A. No.1 of 2020 to permit her to file compromise entered between her and the accused. Similarly, she filed I.A.No.2 of 2020 to record compromise and quash the proceedings against the petitioners - accused Nos.1 to 7 in the aforesaid S.C. in terms of compromise.
(3.)In support of the aforesaid I.As., the de facto complainant has filed her affidavit as well as joint memo signed by herself, accused and their counsel, wherein it is mentioned that the matter has been settled amicably between them.
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