Gokada Suresh vs The State Of Andhra Pradesh
2023 Latest Caselaw 85 AP

           HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                         I.A.No.1 of 2023
                               AND
                 CRIMINAL PETITION No.105 of 2023

ORDER:

The petitioner is accused in Crime No.239 of 2022

on the file of the Gajuwaka Police Station, Visakhapatnam

District, for the offences under Sections 376, 417 of Indian

Penal Code (IPC) and Sections 3(v), 3(1)(r) of SC & ST Prevention

of Atrocities Act, 1989.

2. The petitioner has moved this Court to quash the

said complaint. Pending the disposal of the said complaint, the

de facto-complainant has filed I.A.1 of 2023 to permit her to

compromise the case with the accused/petitioner.

3. The question of whether the offence under Section

376 of Indian Penal Code can be permitted to be compounded

under the provisions of Section of 482 of Cr.P.C had come up

earlier at the Hon'ble Supreme Court in Gyan Singh and in K

Dhandapani Vs. State. In Gyan Singh's case, the Hon'ble

Supreme Court had held that an offence under Section 376 of

IPC ought not to be compromised or compounded.

4. However, the judgment of the Hon'ble Supreme

Court in K.Dhandapani's case, shows that the Hon'ble Supreme

Court in the said circumstances mentioned therein had

permitted the compounding of an offence under Section 376 of

IPC as well as offence under the Protection of Children from

Sexual Offences Act, 2012.

5. The Hon'ble High Court of Karnataka in Satish K

and others v/s State of Karnataka & Anr reported in 2022 SCC

Online Kar 899: (2022) 5 Kant Law Journal 176, after reviewing

the various Judgments of the High Courts of Karnataka and

Delhi had held that an offence under Section 376 IPC can be

permitted to be compounded, in specific circumstances,

including a situation where closure of such case would promote

the family life of the complainant and the accused.

6. In the present case, the de facto-

complainant/petitioner in I.A.No.1 of 2023 states that she was

in a relationship with the accused and was upset when the

accused sought to marry another girl despite their relationship.

On account of this frustration she had filed the above complaint.

However, issues have been settled amicably between them and

they have decided to live their respective lives.

7. Both the accused and the de facto-complainant are

personally present before this Court and are identified by their

respective counsel.

8. The de facto-complainant, upon being questioned

stated that she is interested in withdrawing the complaint and

compromising the matter as her basic grievance has been

addressed and in any event the complaint was given by her out

of anger and frustration and not on account of any real

complaint against the accused.

9. In the circumstances, I.A.No.1 of 2023 is allowed

and Crime No.239 of 2022 before the Gajuwaka Police Staion,

Visakhapatnam District is quashed.

10. Accordingly, this Criminal Petition is allowed.

Miscellaneous petitions, pending if any, in this Criminal

Petition shall stand closed.

____________________________ R. RAGHUNANDAN RAO, J

04.01.2023 RKS

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

I.A.No.1 of 2023 AND CRIMINAL PETITION No.105 of 2023

04.01.2023

RKS