Andhra Pradesh High Court - Amravati
Katlagunta Sathish, vs The State Of Andhra Pradesh, on 12 August, 2024
APHC010307012024 IN THE HIGH COURT OF ANDHRA
PRADESH
AT AMARAVATI [3368]
(Special Original Jurisdiction)
MONDAY ,THE TWELFTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI
CRIMINAL PETITION NO: 4961/2024
Between:
1. KATLAGUNTA SATHISH, S/O VENKAT RAO AGED
ABOUT 27 YEARS,
2. KONKA SOWRILU,, S/O KONDAIAH, AGED ABOUT 47
YEARS,
3. PENUMUTCHU KARUNAKAR, S/O RAMMOHANRAO,
AGED ABOUT 34 YEARS.
4. MAKKENA SAGAR, S/O SESHAIAH, AGED ABOUT 36
YEARS.
5. KONDAMEDA SRINIVASA RAO, S/O
VENKATESWARLU, AGED ABOUT 43 YEARS.
6. GORANTIA SATYANARAYANA, S/O RAGHAVA RAO,
AGED ABOUT 45 YEARS.
7. PENUMUTCHU RAMESH, S/O NAGESWARA RAO,
AGED ABOUT 40 YEARS.
8. GOTTIMUKKALA SAMBASIVA RAO, ALIAS SAMBAIAH,,
S/O RAMARAO, AGED ABOUT 36 YEARS.
9. MAKKENA APPARAO, S/O NAGESWARA RAO, AGED
ABOUT 47 YEARS.
10. GUDIPUDI RAMU, S/O NAGESWARA RAO, AGED
ABOUT 39 YEARS. (ALL THE ABOVE PETITIONERS
ARE AN AGRICULTURISTS AND PERMANENT
RESIDENTS OF GARAPADU VILLAGE,
PEDAKURAPADU MANDAL, PALNADU DISTRICT)
...PETITIONER/ACCUSED(S)
AND
1. THE STATE OF ANDHRA PRADESH, THROUGH ITS
PUBLIC PROSECUTOR HIGH COURT OF ANDHRA
2
BVLNC,J
Crl.P.No.4961 of 2024
PRADESH, AMARAVATI, GUNTUR DISTRICT.
2. NALLAGONDA RAMANA, W/O VEERAIAH, AGED 41
YEARS, CASTE- YERUKALA, OCC- COOLIE,
GARAPADU VILLAGE,PEDAKURAPADU
MANDAL,PALNADU DISTRIC
...RESPONDENT/COMPLAINANT(S):
Counsel for the Petitioner/accused(S):
1. SOURI BABU DUPPATI
Counsel for the Respondent/complainant(S):
1. RAVI CHANDAVARAPU
2. PUBLIC PROSECUTOR
The Court made the following:
IA Nos.1 and 2 of 2024
in/and
Criminal Petition No.4961 of 2024
COMMON ORDER:
This Criminal Petition is filed by the petitioners/A.1 to A.10,
under Section 482 of Code of Criminal Procedure, 1973, seeking
to quash the proceedings in S.C(SPL) No.76 of 2024 on the file of
the court of IV Additional District & Sessions Judge-cum-SC ST
Court, Guntur.
2. Sri D.Souri Babu, learned counsel for the petitioners and
Sri Ravi Chandavarapu, learned counsel representing for the
unofficial respondent No.2 (defacto-complainant) and Sri.A.Rohit,
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learned Assistant Public Prosecutor representing the State are
present.
3. Today, when the matter is taken up, petitioners
herein/Accused Nos.1 to 10 and 2nd respondent herein are
present before this Court. They produced their respective aadhar
cards in proof of their identity. Learned counsel for the petitioners
and the learned counsel for 2nd respondent have identified both
the parties in the open Court.
4. This Court has questioned 2nd respondent herein/de facto
complainant with regard to compromise, and she categorically
stated to that extent that she has voluntarily entered into
compromise with the petitioners herein/Accused Nos.1 to 10.
This Court is satisfied with the identification of the parties and
voluntariness in arriving at the compromise. In view of the
compromise between the parties, the chances of conviction are
remote and bleak.
5. In the light of judgment of the Hon'ble Apex Court in the
case of Gian Singh v. State of Punjab & another1, on quashing
of criminal case, when the parties entered into settlement and
2012 (9) Scale 257
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compromise, the Criminal Petition is allowed and therefore, the
case proceedings in S.C(SPL) No.76 of 2024 on the file of the
court of IV Additional District & Sessions Judge-cum-SC ST
Court, Guntur, against the petitioners herein/ Accused Nos.1 to
10 are hereby quashed.
6. Accordingly, I.A.Nos.1 and 2 of 2024 and Criminal Petition
No.4961 of 2024 are allowed.
As a sequel thereto, the miscellaneous petitions, if any,
pending in this Criminal Petition shall stand closed.
____________________ _
B.V.L.N.CHAKRAVARTHI, J
Dt. 12.08.2024
SAB
BVLNC,J
HON'BLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI
I.A Nos.1 and 2 of 2024
in/and
Criminal Petition No.4961 of 2024
Dt.12-08-2024
SAB
