Pachava Mohan Rao vs State Of Andhra Pradesh & Anr.

This Criminal Petition is filed by the petitioner/accused, under Section 482 of Code of Criminal Procedure, 1973, seeking to quash the proceedings in Crime No.178 of 2019 of Nadendla Police Station, Guntur District, registered for the offences punishable under Sections 323 and 506 IPC and Section 3(2) (va) of the SCs and STs (PoA), Act.

Heard learned counsel for the petitioner 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, petitioner and respondent No.2 herein are present before this Court. Learned counsel for the petitioner and the learned counsel for respondent No.2 have identified both the parties in the open Court.

I.A.Nos.1 and 2 of 2026 are filed by Respondent No.2 seeking permission to compound the offences and to record the compromise between him and the Petitioner.

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 petitioner and he has no objection for quashing the proceedings against the petitioner. 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 Crime No.178 of 2019 of Nadendla Police Station, Guntur District, against the petitioner/accused are hereby quashed.

Accordingly, I.A.Nos.1 and 2 of 2026 and Criminal Petition No.6317 of 2019 are allowed.

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