Between:
'1. Md. Azhar Uddin, S/o Shaik Mahboob Jani, aged 35 years, Occ- Pvt. Job
2. Nazeer Sultana, Wo Shaik Mahboob Jani, aged 65 years, Occ- Housewife Rep. by her G.P.A. Md. Azhar Uddin, Petitioner No. t herein
3. Shaik lMahboob Jani, Sio Abdul Rahman, Aged about 70 years, Occ- RTC Retd. Employee
Rep. by her G.P.A [Vld. Azhar Uddin, petitioner No.'1 herein All are Rio H.No.19-4-8/608/4, Al Jubail Colony, Falaknuma, Bandlaguda, Hyderabad
IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD
THURSDAY, THE THIRTIETH DAY OF JANUARY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SMT JUSTIGE JUWADI SRIDEVI
l.A. NOS: 3 AND 4 OF 2025
IN / AND
CRIMINAL PETITION NO: 288 OF 2025
...Petitioners / Accused 1 to 3
AND
1. The State of Telangana, Rep. by its Public Prosecutor, High Court for the State of Telangana at Hyderabad, through P.S. Charminar, Hyderabad
2. Smt. Ghousia Naaz, Wo Md. Azharuddin , aged 25 years, Occ- Housewife, R/o H.No.5-7-8-20, Nampally, Darusalam Road, Hyderabad ...Respondents
Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to quash the proceeding against petitioners C.C.No.6982 of 2023 on the file of Xlll Additional Chief Metropolitan Magistrate at Nampally, Hyderabad. l.A. NO: 1OF 2025
Petition under Section 528 of BNSS praying thatin the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to stay all further proceedings including appearance of the petitioners in C.C.No.6982 of 2023 on the file of Xlll Additional Chief Metropolitan Magistrate at Nampally, Hyderabad.
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t.A. NO
:3 oF 2025 Between:
I,A. N O:4 OF 2025
. ...Respondents rn I.A.No.3 & 4 ot 2025 R[',:,'|;f ii}rs:-yj.i:li,t*i::l j,ifff.1,,.,1:ffi ;3*Housewire,
. ...Petitioner / R2 rn l.A.No.3 & 4 ot 2025
AND
' Il!"::ffia"f relansana, Rep. bv its Pubtic prosecutor, Hish court, .. . Res po n derr t,^Xff
.?Ti"# |&;2. Md. Azhar Uddin, S/o Shaik Mahboob Jani, aged 35 years, Occ- pvt. Job 3. Nazeer Sultana, Wo Shaik Mahboob .lani, ag-eO OS y""r., Occ_ HousewifeRep. by her G.p A. Md Azhar Uddin, petitiorlr No.1 herein t 8:iliJlil|oob Jani, s/o Abdul Rahman, eseo ;oout 70 years, occ- Rrc
Rep. by her G.p.A. Md. Azhar Uddin, petitioner No 1 herein
flX.lfr:i"H No'19-4-8/608/4, Al Jubait colony raraknuma, Bandraguda,
Petition under section 359 (2) of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal pe
preased to permft the petitioner to compound r^" "T:;"'i"r:%:-Ti#::; Section 3 and 4 of D.p.Act.
petition under Section 3Sg (2) of BNSS praying that in the circumstances
stated in the Memorandum of Grounds of criminar petition, the High court may be pleased to record the compromise between the respondent No.2 and the petitioners in c c.No 6982 0f 2023 0n the fire of x,r Additional chief Metroporitan Magistrate at Nampally, Hyderabad.
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This Petition coming on for hearing, upon perusing the Memorandum of Grounds of criminal Petition and upon hearing the arguments of sri lkram Hussain Mateen, Advocate for the Petitioners and the Additional Publlc Prosecutoron behalf of the Respondent No- 1 and of Sri K Jamali, Advocate for the Respondent No. 2.
The Court made the following Common Order:
rrl
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IION'BLE SMT. JUSTICE JUVVADT SRTDI,VI [.A.Nos.3 a
n tl 4 of 2025 in/and
CRTMINAL PETITION No .288 of 2025
COMMON
ORDER:
This Criminal petition is
filed under Section 52g of BNSS by the petitioners/accused Nos.l to
3 to quash the proceedings against them in C.C.No.69g2 of 2023 on the file of XIII Additional Chief Metropolitan Magistrare aL Nampally, Hyderabad, registered for the offences punishable under Sections 4984. of IpC and Sections 3 and 4 of Dowrv Prohibition Act.
2. It is submitted by learned counsel appearing lor the petitioners 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.3 and 4 of 2025 have been filed to record the compromise betweerr them and to compound the off,ences.
3. Vide order dated 09.01.2025, this Court directed the parties along with their respective counsel to appear before the Secretary, High Court Legal Services Committee, High Court
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2
for the State of Telangana, Hyderabad, for identification and to submit a report.
4. 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 28.01.2025 and the same is placed on record.
5. In view of the above, I.A.Nos.3 and 4 of 2025 are allowed. Consequently, this Criminal petition is allowed and the proceedings against the petitioners/accused Nos.l to 3 in C.C.No.6982 of 2023 on the file of XIII Additional Chief Metropolitan Magistrate at Nampally, Hyderabad, are hereby quashed.
Miscellaneous applications, if any pending, shall stand closed.
Sd,. V.HARI
ASSISTANTRE
//TRUE COPY"
SECTION OFFICER
PRA
GIST
J
SAD
RAR
To,
1. The Xlll Additional Chbf Metropolitan Magistrate at Nampally Hyderabad
2. The Station House Officer' WPS CCS DD PS' Hyderabad
City District
3 Two CCs to the Public Prosecutor' H@h Court for the State of Telangana'
HYderabad [OUT]
4.One CC to Sri lkram Hussain Mateen' Advocate IOPUCI
5. One CC to Sri K Jamali' Advocate IOPUCI 6.Two CD CoPies
f,-- t AlonS
with the Copy of the Joint
Memo of Compromise l
,i
HIGH COURT
DATED:30 tO1t2O2S
COMMON ORDER
l.A. Nos. 3 and 4 of 2025 in / and
CRLP.No.288 of 2O2S
ALLOWING THE CRLP AND
l.A. Nos. 3 and 4 of 2025 r-
4
r:F- S l4i6 q
(j)
_t
03 rii 206 >
4
t o Ii;- oqrr )H pO
.rcd
tu,
1
i:
6
E
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
CRL.P.NO
A*oF zo2{ Between:
1. Md. Azhar Uddin S/o Shaik [\4ahboob Jani, aged 35 years, Orc: Pvt. Job,
2. Na2eer Sultana Wo,"Shaik [\4ahboob Jani, aged 65 years, Occ: Ho\.rsewife, Rep. by her G.P,A. Md. Azhar Uddin, petitioner No.1 herein
3. Shaik Mahboob Jg11i S/o Abdul Rahman Aged about 7O'irdars, Occ:RTC Retd. Employ-ee, Rep.,by her G.P.A, tt/ld. Azhar Uddin, petitioner No.1 herein -.t .,(;
All are R/o H.N!o.19-4!8/608/4, AI Jubail Colony, Falaknuma, Bandlaguda, Hyderabad,
. .. Petitioner And
1. '1. The State of Telangana, Rep. by its Public Prosecutor, High Court for the State of Telangana at Hyderabad. Through P.S.Charminar, Hyderabad.
2. Smt. Ghousia Naaz Wio Md. Azharurddin, aged 25 years, Occ: Housewife, R/o H.No.5-7-8-20, Nampally, D.arusalam Road, Hyderabad.
Respondents
JOINTMEMO
It is submitted that the petitioner and the respondent No.2 has resolved their issue and entered into an amicable settlement at the intervention of
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elders and well wishers of both of us and to this effect a separate compromise petition is also filed
Hence this Joint Memo
Hyderabad
Date: -10-2024
6\ry
Petitioner/R2 Re pondent/Petitioner No. 1
-9, rtJ.*"<,6==^1
RespondenUPetitioner No.2
Respond n
etitioner N U Co sel for Petitioner/R2 Counsel for Re
denUPetitioner ll
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