KURUBA CHINNA AKKULAPPA Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioners are alleged to be accused nos.1 to 3 in Crime No.8/2019 of Hindupur I Town police station, Ananthapuramu District, for the offences under Ss. 323, 324, 506 r/w 34 IPC, Sec.3(1) & 3(1)(s) of SC and ST POA Act, 1989, on the complaint given by the 2nd respondent alleging that one Santha Kumara who is relative of accused fell in love with the complainant who belongs to schedule caste and they both married. On 7/1/2019 one Nisar Ahammed engaged the complainant to clean his house site, without knowing the dispute between the accused and Nisar Ahammed. While attending to cleaning work on 8/1/2019 at 12.00noon A1 to A3 came there and scolded the complainant in the name of caste and kicked the complainant. The complainant was admitted in Government Hospital, Hindupur where the complainant gave statement to Station House Officer, Hindupur I Town police station, Ananthapuramu District who registered the same as a case in Cr.No.8/2019 under Ss. 323, 324, 506 r/w 34 IPC, Sec.3(1) & 3(1)(s) of SC and ST POA Act, 1989 and after investigation laid charge sheet and it was numbered as Sessions Case No.134/2021 on the file of the learned Special District & Sessions Judge, SC/ST Court, Ananthapuramu. Aggrieved by the same, the petitioners approached this court to quash the proceedings, under Sec. 482 of Criminal Procedure Code, 1973.

(2.) After issuing notice, in view of the joint memo filed by both the parties stating that they have entered into a compromise and seeking permission to compound the offence and to quash the proceeding initiated against the petitioners in the above said crime number, this Court directed for appearance of both the parties and also the investigation officer or any responsible Officer from the said Police Station to identify the parties, on 2/5/2022.

(3.) As directed by this Court, today i.e. on 2/5/2022 both the parties present in person and the Station House Officer, Hindupur I Town Police Station appeared before this Court, the identity of the parties has been verified. The defacto complainant i.e. 2nd respondent submitted that the statement dtd. 8/1/2019 was lodged with a misunderstanding with regard to property disputes, now he is no more interested to proceed with the matter.