CHALLA VENKATA RAMI REDDY @ REDDY Vs. PUBLIC PROSECUTOR

JUDGEMENT

(1.) THIS criminal petition is filed under Section 482 of the Code of Criminal Procedure to quash the entire proceedings dated 26.12.2012 in FIR No.584 of 2012 on the file of Taluq Police Station, Guntur, Guntur District.

(2.) I have heard the learned counsel appearing for the petitioners, respondent No.2/de facto complainant and the learned Additional Public Prosecutor representing the State.

(3.) WHILE the investigation is pending, the petitioners filed a petition to quash the investigation in FIR No.584 of 2012 dated 26.12.2012 of Guntur Taluk Police Station. Thereafter, the de facto complainant filed an affidavit into the Court stating that at the intervention of the elders he and the accused compromised the matter and he has no objection to quash the FIR No.584 of 2012 of Taluk Police Station, Guntur.