E Prasanth Susheel Kumar vs The State Of Andhra Pradesh
2024 Latest Caselaw 9755 AP

Andhra Pradesh High Court - Amravati

E Prasanth Susheel Kumar vs The State Of Andhra Pradesh on 29 October, 2024

APHC010484882023
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                 [3368]
                          (Special Original Jurisdiction)

            TUESDAY, THE TWENTY NINETH DAY OF OCTOBER
                 TWO THOUSAND AND TWENTY FOUR

                                PRESENT

       THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI

                   CRIMINAL PETITION NO: 7318/2023

Between:

E Prasanth Susheel Kumar                       ...PETITIONER/ACCUSED

                                  AND

The State Of Andhra Pradesh and       ...RESPONDENT/COMPLAINANT(S)
Others

Counsel for the Petitioner/accused:

  1. HARISH KUMAR RASINENI

Counsel for the Respondent/complainant(S):

  1. RAMINENI SATISH BABU

  2. PUBLIC PROSECUTOR (AP)

The Court made the following:

COMMON ORDER:

IA Nos.2 and 3 of 2023

in/and

Criminal Petition No:7318 No: of 2023

This Criminal Petition, under Section 320(2) & (6) and 482 of Cr.P.C.

has been filed on behalf of the petitioner herein/Accused, to quash the

proceedings in Crime No.197 of 2023 of Kurnool IV Town Police Station.

2. Heard learned counsel for the petitioner and learned counsel

representing for the unofficial respondent No.2 (defacto-complainant) and

learned Assistant Public Prosecutor representing the State present.

3. Today, when the matter is taken up, petitioner herein/Accused and 2 nd

respondent herein are present before this Court. They produced their

respective Aadhaar cards in proof of their identity. Learned counsel for the

petitioner and the learned counsel for 2 nd 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 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 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.197 of 2023 of

2012 (9) Scale 257

Kurnool IV Town Police Station, against the petitioner herein/Accused is

hereby quashed.

6. Accordingly, I.A.Nos.2 & 3 of 2023 and Criminal Petition No.7318 of

2023 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

29th October, 2024.

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