AI Structured Summary
Not yet generated for this judgment
Judgment
Petitioner as well as respondent No.2 filed two petitions in I.A.Nos.1 and 2 of 2026 seeking permission to compound the offences under Sections 409, 406, 420, 506 of Indian Penal Code.
As per the version of petitioner as well as respondent No.2, they settled the disputes out of court at the intervention of the well wishers and elders of both the parties, the 2nd respondent is ready to withdraw the case vide Crime No.441 of 2021 dated 17.09.2024 and they have also filed joint compromise memo which shows that they both settled the matter.
Heard the leaned counsel for the petitioner, respondent No.2 and learned Assistant Public Prosecutor.
Petitioner as well as respondent No.2 are present. Heard them personally. Compared their names and details.
Recorded the submissions of both the petitioner as well as respondent No.2. Joint compromise memo shall form part of the record. It is needless to say that in view of the amicable settlement arrived at by both the parties, this court can give permission to both the parties to compound the matter as per the judgment of Apex Court in Jagdish Channa & others Vs. State of Haryana & another1, Shiji Vs. Radhika & Another2, Narinder Singh & others Vs. State of Punjab3 and Anita Maria Dias and Another vs. State of Maharashtra and Anr4, even in non- compoundable cases, on the basis of compromise, criminal proceedings can be quashed to save the valuable time of the Court. Accordingly, I.A.Nos.1 and 2 of 2026 are allowed.
In the result, and in view of the settlement between both the parties, this Criminal Petition No.5553 of 2021 is allowed quashing the proceedings in Crime No.441 of 2021 of Vijayawada I Town Police Station, against the petitioner/accused of the offences under Sections 409, 406, 420, 506 of Indian Penal Code.
As a sequel thereto, pending miscellaneous petitions, if any, shall stand closed.