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Judgment
This Criminal Petition is filed by the petitioner/ accused to quash the proceedings in S.C. SPL. No.98 of 2020 in Crime No.18 of 2019 on the file of learned X Additional District & Sessions Judge-cum-Special Judge for SCs and STs (POA) Act Cases, Rajamahendravaram, East Godavari District, for the offences punishable under Sections 376, 384, 506 IPC & Section 3 (2)
3 (v) of SC & ST (POA) Act.
Heard Sri V.V.N. VISHNU TEJA, learned counsel for the petitioner and Sri Krishna Vamsi Surgani, learned counsel for the respondent No.2.
Respondent No.2 filed two petitions i.e., I.A. Nos.2 of 2026 and 3 of 2026 along with joint memo stating that subsequent to filing of charge sheet, she married other person and gave birth to a child and with the intervention of elders and well wishers, they settled the dispute out of court and sought permission to compromise the matter in S.C. Spl. No.98 of 2020 pending on the file of learned X Additional District & Sessions Judge-cum-Special Judge for SCs and STs (POA) Act Cases, Rajamahendravaram, E.G.District.
Petitioner/ accused and respondent/ de facto complainant are present.
Heard respondent No.2/ de facto complainant personally and she has submitted that she has no objection to quash the proceedings against the petitioner/ accused as the matter is settled out of Court. Identity of respondent No.2 is confirmed by her counsel Sri Krishna Vamsi Suragani.
Basing on the report of the de facto complainant, a case in Crime No.18 of 2019 is registered against the petitioner/ accused for the offences punishable under Sections 376, 384, 506 IPC & Section 3 (2) (va), 3 (v) of SC & ST (POA) Act. After completion of investigation, the investigating officer filed charge sheet and the same is pending on the file of X Additional District & Sessions Judge-cum-Special Judge for SCs and STs (POA) Act Cases, Rajamahendravaram, East Godavari District.
Both parties settled the matter out of Court, in view of subsequent changes in the life of respondent No.2/ de facto complainant and 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 Punjab 3 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.
In the given facts and circumstances and having given thoughtful consideration to the aforementioned principles, this Court is of the considered opinion that in view of the compromise between both the parties, continuance of the prosecution in this matter is of no use and would become futile exercise and as such, inclined to give permission to both parties to compromise the matter and accordingly, petitions in I.A. Nos.2 of 2026 and 3 of 2026 are allowed.
Recorded the submissions of both parties. Compromise memo shall form part of the record.
In the result, this Criminal Petition is allowed, and the proceedings in S.C. SPL. No.98 of 2020 in Crime No.18 of 2019 on the file of learned X Additional District & Sessions Judge-cum-Special Judge for SCs and STs (POA) Act Cases, Rajamahendravaram, E.G.District, are hereby quashed against the petitioner/ accused.
As a sequel thereto, pending miscellaneous petitions, if any, shall stand closed.