Male Venkata Swamy & Ors. vs The State Of Andhra Pradesh & Anr.

This Criminal Petition is filed by the petitioners/accused Nos.1 to 3, under Section 482 of Code of Criminal Procedure, 1973, seeking to quash the proceedings in C.C.No.396 of 2020 on the file of the learned Additional Junior Civil Judge, Chilakaluripet, for the offences under Sections 341, 324, 323 and 506 read with 34 IPC.

Heard learned counsel for the petitioners and learned counsel for the respondent No.2 and the learned Additional Public Prosecutor for respondent No.1.

Today, when the matter is taken up, petitioners and respondent No.2 herein are present before this Court. Learned counsel for the petitioners and the learned counsel for respondent No.2 have identified both the parties in the open Court.

It is represented that both the parties have settled the dispute amicably out of the Court. In view of the settlement arrived between both the parties, they filed I.A. Nos.3 and 4 of 2026 seeking to permit them to compound the offences and to record the compromise.

This Court has questioned respondent No.2/defacto complainant with regard to compromise, and he categorically stated to the extent that he has voluntarily entered into compromise with the petitioners and he has no objection for quashing the proceedings against the petitioners. 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.

In the light of judgment of the Hon’ble Apex Court in the case of Gian Singh v. State of Punjab & another^{11.2012 (9) Scale 257}, as the parties entered into settlement and compromise, the Criminal Petition is allowed and, the proceedings in C.C.No.396 of 2020 on the file of the learned Additional Junior Civil Judge, Chilakaluripet, against the petitioners/accused Nos.1 to 3 are hereby quashed.

Accordingly, I.A.Nos.3 and 4 of 2026 and Criminal Petition No.9617 of 2026 are allowed.

As a sequel thereto, the miscellaneous petitions, if any, pending in this Criminal Petition shall stand closed.