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Judgment
B V L N Chakravarthi, J
This Criminal Petition, under Section 482 of Cr.P.C. (Section 528 of B.N.S.S., 2023) has been filed on behalf of the petitioners herein/Accused Nos.1 to 10, to quash the proceedings in Crime No.177 of 2024 of Mydukur (U/G) Police Station, YSR Kadapa District.
Heard learned counsel for the petitioners and learned counsel representing for the unofficial respondent No.2 (defacto-complainant) and learned Assistant Public Prosecutor representing the State present.
Today, when the matter is taken up, petitioners herein/Accused Nos.1 to 10 and 2nd respondent herein are present before this Court. They produced their respective aadhar cards in proof of their identity. Learned counsel for the petitioners and the learned counsel for 2nd respondent have identified both the parties in the open Court.
This Court has questioned 2nd respondent herein/de facto complainant with regard to compromise, and he categorically stated to that extent that he has voluntarily entered into compromise with the petitioners herein/Accused Nos.1 to 10. 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 Vs. State of Punjab & another 2012 (9) Scale 257, on quashing of criminal case, when the parties entered into settlement and compromise, the Criminal Petition is allowed and therefore, the case proceedings in Crime No.205 of 2023 of Narasaraopet Rural Police Station, Palnadu District, against the petitioners herein/ Accused Nos.1 to 12 is hereby quashed.
Accordingly, I.A.Nos.2 and 3 of 2024 and Criminal Petition No.6253 of 2024 are allowed.
As a sequel thereto, the miscellaneous petitions, if any, pending in this Criminal Petition shall stand closed.