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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.1 to 3, to quash the proceedings in C.C.No.2093 of 2024 on the file of the learned Chief Metropolitan Magistrate, Vijayawada, for the offence U/secs.188, 171(E), 171(F), 341, 448, 325 and 506 r/w.34 of Indian Penal Code, 1860.
Heard Smt.K.S.G.Padmavathi, learned counsel for petitioners/A-1 to A-3 and Smt.M.Radha, 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-1 to A-3 and 2nd respondent herein are present before this Court. The petitioners/A-1 to A-3 and 2nd respondent produced their respective Aadhaar cards in proof of their identity. Learned counsel for the petitioners/A-1 to A-3 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 No.1 to 3. 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.2093 of 2024 on the file of the learned Chief Metropolitan Magistrate, Vijayawada, for the offence U/secs.188, 171(E), 171(F), 341, 448, 325 and 506 r/w.34 of Indian Penal Code, 1860 against the petitioners herein/Accused No.1 to 3 is hereby quashed.
Accordingly, I.A.Nos.2 & 3 of 2025 and Criminal Petition No.152 of 2025 are allowed.
As a sequel thereto, the Interlacutory applications, if any, pending in this Criminal Petition shall stand closed.