Boddapu Nageswara Rao vs The State Of Andhra Pradesh
2023 Latest Caselaw 1682 AP

       HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                I.A.Nos. 1 & 2 of 2023
                        In/And
  CRIMINAL PETITION Nos.6178, 6218 of 2020 & 2125 of
                         2021

COMMON ORDER:

     Accused Nos.3 to 5 in PRC.No.6 of 2020 pending before

the II Additional Junior Civil Judge-cum-XII Metropolitan

Magistrate, Anakapalli, for an offence punishable under Section

498-A of I.P.C have preferred the present set of petitions to

quash the same.

     2.    During the pendency of these Criminal Petitions,

applications have been filed for recording compromise between

the de facto complainant and the petitioners and for quashing

the PRC.No.6 of 2020.

     3.    On 14.03.2023, the petitioners /accused Nos.3 to 5

and the defacto complainant were physically present in the

Court and were identified by their respective counsel. The de

facto complainant upon examination stated that he is not

interested in pressing the case anymore against these accused

and the reasons given by him were also recorded in the

proceedings dated 14.03.2023.
                                  2



      4.     In view of the previous Judgment of the Hon'ble

Supreme Court as well as this Court including Judgment of a

learned Single Judge of this Court dated 26.12.2018 in I.A.No.2

of 2018 in Crl.P.No.13880 of 2018, it would be permissible and

appropriate to accept the compromise between the parties and

to quash the PRC.No.6 of 2020.


      5.     Accordingly, both the applications and the Criminal

Petitions are allowed and the PRC.No.6 of 2020 is hereby

quashed against the petitioners alone. Needless to say, the

prosecution would continue against other accused.


      As a sequel, pending miscellaneous petitions, if any, shall

stand closed.

                                     ____________________________
                                     R. RAGHUNANDAN RAO, J.

24.03.2023 RJS

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

I.A.Nos. 1 & 2 of 2023 In/And CRIMINAL PETITION Nos.6178, 6218 of 2020 & 2125 of

24.03.2023 RJS