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Judgment
Petitioner as well as respondents filed two petitions in I.A.Nos.1 and 2 of 2026 seeking permission to compound the offences under Sections 147, 148, 452, 342, 506 and 427 read with Section 149 IPC and Section 3 (1) (X) of SC/ ST (POA) Act, 1989.
As per the version of petitioner as well as respondents, they settled the disputes out of court at the intervention of elders and they have also filed joint compromise memo which shows that they both settled the matter.
Heard the leaned counsel for the petitioner, respondents and learned Assistant Public Prosecutor.
Petitioner as well as respondents are present. Heard them personally. Compared their names and details.
Recorded the submissions of both the petitioner as well as respondents. 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 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. Accordingly, I.A.Nos.1 and 2 are allowed.
In the result, and in view of the settlement between both the parties, this Criminal Petition No.8414 of 2026 is allowed quashing the proceedings in P.R.C No.21 of 2015 pending on the file of learned Judicial Magistrate of First Class, Nandyal against the petitioners/accused Nos.1, 2, 3, 4, 5, 6, 7, 9, 11 & 12 of the offences under Sections 147, 148, 452, 342, 506 and 427 read with Section 149 IPC and Section 3 (1) (X) of SC/ ST (POA) Act, 1989.
As a sequel thereto, pending miscellaneous petitions, if any, shall stand closed.