Madineni Subbaiah vs The State Of Andhra Pradesh,
2024 Latest Caselaw 9714 AP

Andhra Pradesh High Court - Amravati

Madineni Subbaiah vs The State Of Andhra Pradesh, on 28 October, 2024

APHC010469922024
                   IN THE HIGH COURT OF ANDHRA
                               PRADESH
                                                             [3368]
                            AT AMARAVATI
                     (Special Original Jurisdiction)
     MONDAY ,THE TWENTY EIGHTH DAY OF OCTOBER
           TWO THOUSAND AND TWENTY FOUR
                          PRESENT
 THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI
                    IA Nos.2 and 3 of 2024
                              in/and
              Criminal Petition No:7522 of 2024
Between:
Madineni Subbaiah and Others        ...PETITIONER/ACCUSED(S)
                               AND
The State Of Andhra        ...RESPONDENT/COMPLAINANT(S)
Pradesh and Others
Counsel for the Petitioner/accused(S):
   1. SOURI BABU DUPPATI
Counsel for the Respondent/complainant(S):
   1. BOBBA HARI PRASAD REDDY
   2. PUBLIC PROSECUTOR
The Court made the following:

COMMON ORDER:

This Criminal Petition, under Section 482 of Cr.P.C. (Section

528 of Bharatiya Nagarik Swaksha Sanihitha (BNSS) Act, 2023) has

been filed on behalf of the petitioners herein/Accused Nos.1 to 24,

to quash the proceedings in SC(SPL) No.121 of 2024 on the file of

the IV Additional District & Sessions Judge-cum-SC ST Court,

Guntur.

2. Heard learned counsel for the petitioners, learned Assistant

Public Prosecutor representing the 1st respondent-State and learned

counsel for the 2nd respondent-de facto complainant.

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

herein/Accused Nos.1 to 24 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 he categorically stated

to that extent that he has voluntarily entered into compromise with

the petitioners herein/Accused Nos.1 to 24. 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 Vs. 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 SC(SPL) No.121 of 2024 on the file of the IV

2012 (9) Scale 257

Additional District & Sessions Judge-cum-SC ST Court, Guntur,

against the petitioners herein/Accused Nos.1 to 24, is hereby

quashed.

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

No.7522 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


Date: 28.10.2024.
Pab

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

I.A Nos.2 and 3 of 2024 in/and

Criminal Petition No:7522 of 2024

Date: 28.10.2024

Pab