Andhra Pradesh High Court - Amravati
Lakku Ramesh vs The State Of Andhra Pradesh on 21 August, 2024
APHC010335452024 IN THE HIGH COURT OF ANDHRA
PRADESH
AT AMARAVATI [3368]
(Special Original Jurisdiction)
WEDNESDAY,THE TWENTY FIRST DAY OF AUGUST
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI
CRIMINAL PETITION NO: 5555/2024
Between:
LAKKU RAMESH, S/O. YEDUKONDALU, AGED 31
YEARS, OCC AGRICULTURE, R/O. H.NO. 2-220,
PASALADEEVI VILLAGE, NARASAPURAM MANDAL,
WEST GODAVARI DISTRICT.
...PETITIONER/ACCUSED
AND
1. THE STATE OF ANDHRA PRADESH, THROUGH
S.H.O.MOGALTUR POLICE STATION, REP. BY PUBLIC
PROSECUTOR, HIGH COURT OF ANDHRA PRADESH.
2. SMT RANGISETTI MADHURI KOTTU MADHURI, D/O.
RANGISETTI SATYANARAYANA, AGED 22 YEARS,
OCC HOUSE WIFE, R/O. PASALADEEVI VILLAGE,
NARASAPURAM MANDAL, WEST GODAVARI
DISTRICT.
...RESPONDENT/COMPLAINANT(S):
Counsel for the Petitioner/accused:
1. M R K CHAKRAVARTHY
Counsel for the Respondent/complainant(S):
1. RAMBABU KOPPINEEDI
2. PUBLIC PROSECUTOR
The Court made the following:
IA Nos.2 and 3 of 2024
in/and
Criminal Petition No.5555 of 2024
2
BVLNC,J
Crl.P.No.5555 of 2024
COMMON ORDER:
This Criminal Petition is filed by the petitioner/Accused,
under Section 482 of Code of Criminal Procedure, 1973, seeking
to quash the proceedings in S.C.No.77 of 2023 on the file of the
Court of V Additional District & Sessions Judge-cum-Special
Court for Trial of offences against Women, West Godavari,
Eluru.
2. Sri M.R.K.Chakravarthy, learned counsel for the petitioner
and Sri Rambabu Koppineedi, learned counsel representing for
the unofficial respondent No.2 (defacto-complainant) and
Sri.A.Rohit, learned Assistant Public Prosecutor representing the
State are present.
3. Today, when the matter is taken up, petitioner
herein/Accused and 2nd respondent herein are present before
this Court. They produced their respective aadhar cards in proof
of their identity. Learned counsel for the petitioner 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
BVLNC,J
stated to that extent that she has voluntarily entered into
compromise with the petitioner herein/Accused. 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 S.C.No.77 of 2023 on the file of the Court of
V Additional District & Sessions Judge-cum-Special Court for
Trial of offences against Women, West Godavari, Eluru, against
the petitioner herein/ Accused are hereby quashed.
6. Accordingly, I.A.Nos.2 and 3 of 2024 and Criminal Petition
No.5555 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. 21.08.2024
SAB
2012 (9) Scale 257
BVLNC,J
HON'BLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI
I.A Nos.2 and 3 of 2024
in/and
Criminal Petition No.5555 of 2024
Dt.21-08-2024
SAB
