Andhra Pradesh High Court - Amravati
Tadepalli Venkata Gopi vs The State Of Andhra Pradesh on 23 August, 2024
APHC010297172023 IN THE HIGH COURT OF ANDHRA
PRADESH
AT AMARAVATI [3368]
(Special Original Jurisdiction)
FRIDAY ,THE TWENTY THIRD DAY OF AUGUST
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI
CRIMINAL PETITION NO: 4199/2023
Between:
1. TADEPALLI VENKATA GOPI, S/O. SUBBA RAO, HINDU,
AGED ABOUT 31 YEARS, OCCU. GOVT. EMPLOYEE,
R/O. DOOR NO. 7-53, GOUDA PALEM, VADLAMUDI
VILLAGE, CHEBROLU MANDAL, GUNTUR DISTRICT -
522213. MOBILE NO. 9494255959
2. TADEPALLI NAGESWARA RAO, @ SUBBA RAO S/O.
VENKATESWARULU, HINDU, AGED ABOUT 59 YEARS,
OCCU. RTC DRIVER, R/O. DOOR NO. 7-53, GOUDA
PALEM, VADLAMUDI VILLAGE, CHEBROLU MANDAL,
GUNTUR DISTRICT - 522213. MOBILE NO. 9849612869
3. TADEPALLI NAGA SURYA, W/O. SUBBA RAO, HINDU,
AGED ABOUT 52 YEARS, OCCU. HOUSE WIFE, R/O.
DOOR NO. 7-53, GOUDA PALEM, VADLAMUDI
VILLAGE, CHEBROLU MANDAL, GUNTUR DISTRICT
MOBILE NO. 9949456525
...PETITIONER/ACCUSED(S)
AND
1. THE STATE OF ANDHRA PRADESH, THROUGH SHO,
CHEBROLE POLICE STATION, GUNTUR, REP BY ITS
PUBLIC PROSECUTOR, HIGH COURT OF A.P.AT
AMARVATI.
2
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Crl.P.No.4199 of 2023
2. PARISA PRASANNA, W/O TADEPALLI VENKATA GOPI,
HINDU, AGED ABOUT 21 YEARS, R/O D.NO. 11-166,
GARUVUPALEM, VADLAMUDI VILLAGE, CHEBROLE
MANDAL, GUNTUR DISTRICT. MOBILE NO.
9441410308
...RESPONDENT/COMPLAINANT(S):
Counsel for the Petitioner/accused(S):
1. METTA CHENDRA SEKHAR RAO
Counsel for the Respondent/complainant(S):
1. KALE VIJAYA RAJU
2. PUBLIC PROSECUTOR (AP)
The Court made the following:
IA Nos.1 and 2 of 2024
in/and
Criminal Petition No.4199 of 2023
COMMON ORDER:
This Criminal Petition is filed by the petitioners/A.1 to A.3,
under Section 482 of Code of Criminal Procedure, 1973, seeking
to quash the proceedings in C.C.No.3829 of 2022 on the file of
the Court of VI Additional Judicial Magistrate of First Class
Court, Guntur, for the offence under Section 498-A of IPC.
2. Sri Metta Chendra Sekhar Rao, learned counsel for the
petitioners and Sri Kale Vijaya Raju, learned counsel
representing for the unofficial respondent No.2 (defacto-
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complainant) and Sri.A.Rohit, learned Assistant Public
Prosecutor representing the State are present.
3. Today, when the matter is taken up, petitioners herein/A.1
to A.3 and 2nd respondent herein are present before this Court.
They produced their respective aadhar cards in proof of their
identity. The concerned police are present. 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/A.1 to A.3. 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.3829 of 2022 on the file of the Court
2012 (9) Scale 257
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of VI Additional Judicial Magistrate of First Class Court, Guntur,
against the petitioners herein/ A.1 to A.3 are hereby quashed.
6. Accordingly, I.A.Nos.1 and 2 of 2024 and Criminal Petition
No.4199 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. 23.08.2024
SAB
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HON'BLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI
I.A Nos.1 and 2 of 2024
in/and
Criminal Petition No.4199 of 2024
Dt.23-08-2024
SAB
