Chunduri Sitaramanjaneyulu, ... vs State Of Ap., Rep. Pp And Anr.,
2022 Latest Caselaw 2067 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.P. No. 13088 of 2014

                                PROCEEDING SHEET

Sl.
                                          ORDER

No      DATE
 5    27.04.2022   CPK, J

Pending the Criminal Petition, I.A. No. 1 of

2022 came to be filed by Accused No. 5, seeking

permission of the Court to compound the offence

by compromise with Respondent No. 2.

Today when the matter is taken up for

hearing, Sri. Gyary Nethala, learned Counsel

appearing for the Respondent No. 1, identifies the

Informant, [Smt. Kancharla Hamsamma,

W/o.Venkateswar Rao], who is present in the

Court. When examined, the Informant stated

that she has no objection for closing of the case

against the accused. She also states that, she

lodged the complaint at the instance of her Son.

The Accused No. 5, who is working as Sub-

Registrar, is present before the Court and is

identified by the learned Counsel appearing for

him.

As seen from the record, a crime came to

be registered at the instance of the Informant for

the offences punishable under Sections 120-B,

420, 463, 464, 465, 468, 471 & 506 I.P.C. and

81 & 82 of Registration Act. Total number of

accused as per First Information Report are five

[05] in number. The present application is filed

only by Accused No. 5 seeking compounding of

the offence.

A perusal of the First Information Report

would show that most of the offences alleged are

non-compoundable. Apart from that, the broader

question that falls for consideration is, whether

the investigation can be quashed by way of

compounding the offence against only one

accused when there are five accused in the case.

At this stage, the learned Counsel for the

Petitioner/Accused No. 5 seeks time to place on

record the judgments in support of his plea.

List after Summer Vacation 2022.

_____________________ C. Praveen Kumar, J SM