Ramireddy Praveen vs The State Of Telangana And Another
2022 Latest Caselaw 7006 Tel

                                                Crl.Petition No.10900 of 2022
                                  1




      THE HONOURABLE SRI JUSTICE K.SURENDER

         CRIMINAL PETITION No.10900 OF 2022

O R D E R:

This Criminal Petition is filed under Section 482 of the Code of

Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner-

Appellant-Accused No.1 seeking to record compromise by quashing

the judgment dated 05.01.2022 in C.C.No.393 of 2018 passed by the

learned Judicial Magistrate of First Class, Bhadrachalam, Bhadradri-

Kothagudem District and to close the Criminal Appeal No.6 of 2022

on the file of learned V Additional District Judge, Kothagudem,

Bhadradri-Kothagudem District.

2. Heard the learned counsel for the petitioner and Additional

Public Prosecutor for the State - respondent. Perused the record.

3. Learned counsel for the petitioner submits that Criminal

Appeal No.6 of 2022 on the file of learned Sessions Judge is

preferred against the conviction of the petitioner in C.C.No.393 of

2018 of the learned Magistrate for the offence under Section 498-A

of IPC. The said Criminal Appeal is pending.

Crl.Petition No.10900 of 2022

4. The present application is filed seeking quashment of appeal

on the ground of compromise. The petitioner is convicted for the

offence under Section 498-A of IPC. The offence under Section

498-A of IPC is compoundable under Sections 320(5) and 320(6) of

Cr.P.C. and the offence can be compounded at the stage of appeal.

As seen from the record, no application was made by the parties

before the concerned Appellate Court for compounding the offence.

5. In view of the above, in the event of the petitioner filing an

application seeking compounding of offence, the concerned Sessions

Court shall consider the application made by the petitioner for

compounding the offence.

6. Accordingly, the Criminal Petition is disposed of.

Miscellaneous applications pending, if any, shall stand closed.

_____________ K.SURENDER, J Date: 26.12.2022 rev