Sankrathi Madhu Kumar vs Sankranthi Aruna Sree
2024 Latest Caselaw 8137 AP

Andhra Pradesh High Court - Amravati

Sankrathi Madhu Kumar vs Sankranthi Aruna Sree on 9 September, 2024

APHC010377942024
                      IN THE HIGH COURT OF ANDHRA
                                  PRADESH
                                                              [3368]
                               AT AMARAVATI
                        (Special Original Jurisdiction)
          MONDAY ,THE NINTH DAY OF SEPTEMBER
              TWO THOUSAND AND TWENTY FOUR
                              PRESENT
 THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI
                   CRIMINAL PETITION NO: 6063/2024
Between:
Sankrathi Madhu Kumar and              ...PETITIONER/ACCUSED(S)
Others
                                 AND
Sankranthi Aruna Sree         ...RESPONDENT/COMPLAINANT(S)
and Others
Counsel for the Petitioner/accused(S):
   1. SUBRAMANYAM DARABOINA
Counsel for the Respondent/complainant(S):
   1. PUBLIC PROSECUTOR

The Court made the following:


COMMON ORDER:

IA Nos.2 to 4 of 2024 in/and Criminal Petition No:6063 of 2024

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

(Section 528 of B.N.S.S.) has been filed on behalf of the

petitioners herein/Accused Nos.1, 4 to 6, to quash the

proceedings in C.C.No.5 of 2022, on the file of Judicial Magistrate

of First Class, Piler, Chittoor District, which was registered for the

offences punishable under Sections 498A, 323 and 506 read with

34 IPC and Sections 3 and 4 of the Dowry Prohibition Act of

Crime No.382 of 2021 of Rompicherla Police Station.

2. Heard learned counsel for the petitioners and learned

counsel representing for the unofficial respondent No.1 (de facto-

complainant) and learned Assistant Public Prosecutor

representing the State present.

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

herein/Accused Nos.1, 4 to 6 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 both

the parties in the open Court.

4. This Court has questioned 1st 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, 4 to 6.

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 C.C.No.5 of 2022, on the file of

Judicial Magistrate of First Class, Piler, Chittoor District, against

the petitioners herein/ Accused Nos.1, 4 to 6 is hereby quashed.

6. Accordingly, I.A.Nos.2 to 4 of 2024 and Criminal Petition

No.6063 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: 09.09.2024
VNB





    2012 (9) Scale 257

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

I.A Nos.2 to 4 of 2024 in/and Criminal Petition No:6063 of 2024

09.09.2024

VNB