Andhra Pradesh High Court - Amravati
Ghanta Bhaskar Uday Bhaskar vs The State Of Andhra Pradesh, on 28 October, 2024
APHC010459712024
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:7482 of 2024
Between:
Ghanta Bhaskar @ Uday Bhaskar ...PETITIONER/ACCUSED(S)
and Others
AND
The State Of Andhra ...RESPONDENT/COMPLAINANT(S)
Pradesh and Others
Counsel for the Petitioner/accused(S):
1. PONNEKANTI MALLIKARJUNA RAO
Counsel for the Respondent/complainant(S):
1. PUBLIC PROSECUTOR
2. POPURI LAKSHMI PRIYANVITA
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 12,
to quash the proceedings in Crime No.61 of 2024 on the file of
Chilakaluripet Rural P.S. Palnadu District.
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 12 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. The concerned police are in attendance and they
also identified the complainant as well as the accused.
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 12. 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 Crime No.61 of 2024 on the file of Chilakaluripet
Rural P.S. Palnadu District, against the petitioners herein/Accused
Nos.1 to 12, is hereby quashed.
2012 (9) Scale 257
6. Accordingly, I.A.Nos.2 and 3 of 2024 and Criminal Petition
No.7482 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:7482 of 2024
Date: 28.10.2024
Pab
