Andhra Pradesh High Court - Amravati
Between vs State Of Punjab & Another on 17 September, 2024
APHC010378952024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3368]
(Special Original Jurisdiction)
TUESDAY ,THE SEVENTEENTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI
CRIMINAL PETITION NO: 6043/2024
Between:
Ravva Bhushanam and Others ...PETITIONER/ACCUSED(S)
AND
The State Of Andhra Pradesh and ...RESPONDENT/COMPLAINANT(S)
Others
Counsel for the Petitioner/accused(S):
1. YASWANTH GADE
Counsel for the Respondent/complainant(S):
1. PUBLIC PROSECUTOR
The Court made the following:
COMMON ORDER:
IA Nos.2 and 3 of 2024
in/and
Criminal Petition No:6043 of 2024
This Criminal Petition, under Section 528 of Bharatiya
Nagarik Suraksha Sanhita, 2023 (old Section 482 of Cr.P.C.) has
been filed on behalf of the petitioners herein/Accused Nos.1, and
2, to quash the proceedings in Crime No.195 of 2024 on the file
of the Pamarru Police Station, Dr.B.R.Ambedkar Konaseema
District, registered for the offences punishable under Sections
126(2), 308(5) read with 3(5) Bharatiya Nyaya Sanhita, 2023.
2. Heard learned counsel for the petitioners and learned
counsel representing for the unofficial respondent No.2 (de facto-
complainant) and learned Assistant Public Prosecutor
representing the State are present.
3. Today, when the matter is taken up, petitioner
herein/Accused Nos.1 and 2 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 and 2.
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. 195 of 2024 on the
file of the Pamarru Police Station, Dr.B.R.Ambedkar Konaseema
District, registered for the offences punishable under Sections
126(2), 308(5) read with 3(5) Bharatiya Nyaya Sanhita, 2023,
against the petitioners herein/Accused Nos.1 and 2 is hereby
quashed.
6. Accordingly, I.As.Nos.2 and 3 of 2024 and Criminal Petition
No.6043 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: 17.09.2024
VNB
2012 (9) Scale 257
HON'BLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI
I.A Nos.2 and 3 of 2024
in/and
Criminal Petition No:6043 of 2024
17.09.2024
VNB
