KOIII HEMA KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Criminal Petition No.220 of 2024 under Sec. 482 of the Code of Criminal Procedure, 1973, ('the CrPC') is filed seeking to quash the proceedings against the petitioner/accused in Crime No.219 of 2023 on the file of Muvvalavanipalem police station, Visakhapatnam District.

(2.) I.A.No.2 of 2023 is filed to permit the petitioner/respondent No.2 in the criminal petition to compound the offence under Ss. 354-D and 506 IPC.

(3.) I.A.No.3 of 2023 is filed under Ss. 320(2) and Sec. 482 of the Code of Criminal Procedure, 1973 (CrPC) seeking to record the compromise and quash the proceedings against the petitioner/accused in Crime No.219 of 2023 of Muvvalavanipalem police station, Visakhapatnam District, registered for the offence punishable under Ss. 354-D and 506 IPC.