Challapalli Bala Venkata Durga ... vs Karavadi Vasantha Lakshmi
2024 Latest Caselaw 10521 AP

Andhra Pradesh High Court - Amravati

Challapalli Bala Venkata Durga ... vs Karavadi Vasantha Lakshmi on 20 November, 2024

APHC010510852024
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                  [3368]
                          (Special Original Jurisdiction)

           WEDNESDAY ,THE TWENTIETH DAY OF NOVEMBER
                TWO THOUSAND AND TWENTY FOUR

                               PRESENT

       THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI

                   CRIMINAL PETITION NO: 8208/2024

Between:

Challapalli Bala Venkata Durga Anjaneya      ...PETITIONER/ACCUSED(S)
Prasad and Others

                                  AND

Karavadi Vasantha Lakshmi and Others ...RESPONDENT/COMPLAINANT(S)

Counsel for the Petitioner/accused(S):

  1. REGULAGADDA VENKATESH

Counsel for the Respondent/complainant(S):

  1. CHETAN PONNURU

  2. PUBLIC PROSECUTOR

The Court made the following Order:
                                        2




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

                           IA Nos.2 and 3 of 2024
                                    in/and
                      Criminal Petition No:8208 of 2024


COMMON ORDER:

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

behalf of the petitioners herein/Accused Nos.1 to 3 to quash the C.C.No.218

of 2020 on the file of the III Additional Junior Civil Judge Court Cum III

Additional Munisif Magistrate Court, Ongole, Prakasam District.

2. Sri Regulagadda Venkatesh, learned counsel for the petitioners and

learned counsel representing for the unofficial respondent No.1 (defacto-

complainant) and learned Assistant Public Prosecutor representing

respondent No.2/State are present.

3. Today, when the matter is taken up, petitioners herein/Accused Nos.1

to 3 and 1st 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 1st respondent have identified the

parties in the open Court.

4. This Court has questioned 1st 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 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 proceedings in C.C.No.218 of 2020 on the file of

the III Additional Junior Civil Judge Court Cum III Additional Munisif Magistrate

Court, Ongole, Prakasam District, against the petitioners herein/ Accused

Nos.1 to 3 is hereby quashed.

6. Accordingly, I.A.Nos.2 and 3 of 2024 and Criminal Petition No.8208 of

2024 are allowed.

As a sequel thereto, the interlocutory applications, if any, pending in this

Criminal Petition shall stand closed.

                                                  ____________________      _
                                                      B.V.L.N.CHAKRAVARTHI, J


20th November, 2024.

PGT





    2012 (9) Scale 257