MUTHUCHUPALLI GANGADHAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These applications are filed under Sec. 320(2) R/w Sec. 482 Cr.P.C. and Sec. 320(2) R/w Sec. 482 Cr.P.C., respectively, seeking permission to record Compromise and Compound the offences to quash the proceedings in P.R.C. No. 128 of 2021 on the learned VII Additional Metropolitan Magistrate, Visakhapatnam, Visakhapatnam District.

(2.) The 2nd respondent/de facto complainant lodged a complaint against the petitioner/Accused in Cr. No. 525 of 2021 before the Station House Officer, Kancharapalaem Law and Order Police Station, Visakhapatnam City for the offences punishable under Ss. 376(2)(n), 417 and 420 of IPC and the said case is now pending before the Trial Court.

(3.) The petitioner/Accused and the 2nd respondent/de facto complainant are present and they are identified by their respective counsels.