MOGHAL SHAIK SHAVALI Vs. P RAMA KRISHNA RAO

JUDGEMENT

(1.) THIS criminal petition is filed under Section 482 of Cr.P.C., to quash the proceedings against the petitioner/accused in Crime No. 1401 of 2014 of Banjara Hills Police Station, Hyderabad, registered for the offences under Sections 304 -A and 338 I.P.C. Crl. P. M.P. Nos. 16664 and 16665 of 2014 are filed by the second respondent to permit him to compromise the matter with the petitioner and consequently quash the criminal proceedings against the petitioner.

(2.) THE petitioner/accused and the second respondent are present. Mr. Mohd. Moin Ahmed Quadri, learned Counsel for the petitioner identified the petitioner. Mrs. M. Anitha, learned Counsel for the second respondent identified the second respondent.

(3.) THE second respondent i.e., the de facto complainant, in the open Court, submitted that he voluntarily entered into compromise with the petitioner. It seems that at the advice of the elders and well -wishers, the parties have compromised the matter. The offence under Section 338 I.P.C. is compoundable and the offence under Section 304 -A I.P.C. is non -compoundable. In Shiji alias Pappu v. Radhika, 2011 10 SCC 705, the Supreme Court held as under: