Buddaraju Subbaraju vs The State Of Andhra Pradesh
2024 Latest Caselaw 7273 AP

Andhra Pradesh High Court - Amravati

Buddaraju Subbaraju vs The State Of Andhra Pradesh on 19 August, 2024

APHC010334342024

                      IN THE HIGH COURT OF ANDHRA
                          PRADESH AT AMARAVATI             [3368]
                        (Special Original Jurisdiction)

         MONDAY, THE NINETEENTH DAY OF AUGUST
            TWO THOUSAND AND TWENTY FOUR

                              PRESENT

 THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI

                   CRIMINAL PETITION NO: 5474/2024

Between:

Buddaraju Subbaraju and Others         ...PETITIONER/ACCUSED(S)

                                 AND

The State of Andhra           ...RESPONDENT/COMPLAINANT(S)
Pradesh and Others

Counsel for the Petitioner/accused(S):

   1. SRINIVASULA REDDY KOMMASANI

Counsel for the Respondent/complainant(S):

   1. PUBLIC PROSECUTOR

The Court made the following:

COMMON ORDER:

IA Nos.2 and 3 of 2024 in/and Criminal Petition No:5474 of 2024

This Criminal Petition, under Section 482 Cr.P.C., has been

filed on behalf of the petitioners herein/Accused Nos.1 to 6, to

quash the proceedings in C.C.No.1399 of 2022 on the file of the

learned Principal Junior Civil Judges Court, Yellamanchili,

Visakhapatnam District.

2. Heard learned counsel for the petitioners and learned

counsel representing for the unofficial respondent No.2 (defacto-

complainant) and learned Assistant Public Prosecutor

representing the State present.

3. Today, when the matter is taken up, petitioners

herein/Accused Nos.1 to 6 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 6. 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

compromise, the Criminal Petition is allowed and therefore, the

case proceedings in C.C.No.1399 of 2022 on the file of the

learned Principal Junior Civil Judges Court, Yellamanchili,

Visakhapatnam District, against the petitioners herein/ Accused

Nos.1 to 6 is hereby quashed.

6. Accordingly, I.A.Nos.2 and 3 of 2024 and Criminal Petition

No.5474 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


19th August, 2024.
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    2012 (9) Scale 257

HON'BLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI

I.A Nos.2 and 3 of 2024 in/and Criminal Petition No:5474 of 2024

19th August, 2024

Pmk