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Judgment
B V L N Chakravarthi, J
This Criminal Petition, under Section 482 Cr.P.C., has been filed on behalf of the petitioners herein/Accused Nos.2 to 5, to quash the proceedings in C.C.No.1791 of 2023 on the file of the learned II Additional Chief Metropolitan Magistrate, Vijayawada, for the offence U/secs.498-A, 406 of Indian Penal Code, 1860 and sections 3 and 4 of Dowry Prohibition Act, 1961.
Heard M/s.C.K.R. Associates, learned counsel for petitioners and Sri R.K.V.Prasad, learned counsel representing for the unofficial respondent No.2 (defacto-complainant). Learned Additional Public Prosecutor representing the State present.
Today, when the matter is taken up, petitioners herein/A-2, A-4, A-5 and 2nd respondent herein are present before this Court. Learned counsel for petitioners filed I.A.No.3 of 2025 and would submit that the petitioner/A-3 is now currently residing in Qatar and sought permission for attendance of the petitioner/A-3 through V.C. Considering the submissions of the learned counsel for petitioners, I.A.No.3/2025 is ordered and the petitioner/A-3 is permitted to appear through V.C. Accordingly, the petitioner/Accused No.3 appeared through V.C. and he is identified by the learned counsel for petitioners and the defacto-complainant. The petitioners/A-2, A-4 and A-5 and 2nd respondent produced their respective Aadhaar 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 she categorically stated to that extent that she has voluntarily entered into compromise with the petitioners herein/Accused Nos.2 to 5. 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 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 C.C.No.1791 of 2023 on the file of the learned II Addl.Chief Metropolitan Magistrate, Vijayawada, for the offence U/secs.498-A, 406 IPC and sections 3 and 4 of Dowry Prohibition Act, 1961 against the petitioners herein/Accused Nos.2 to 5 only is hereby quashed.
Accordingly, I.A.Nos.1, 2 & 3 of 2025 and Criminal Petition No.6703 of 2023 are allowed.
As a sequel thereto, the Interlacutory applications, if any, pending in this Criminal Petition shall stand closed.