DODDAPUNENI RAJA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 Cr.P.C., has been filed by the petitioners/A-1 to A-5, seeking to quash the proceedings in Crime No.537 of 2022 of Vedayapalem Police Station, Nellore, SPSR Nellore District, for the offences under Ss. 341, 324 and 307 read with 34 IPC and Ss. 3(1)(r), 3(1)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) It is represented that both the parties have settled the dispute amicably out of the Court at the intervention of their elders and well wishers. In view of the settlement arrived between both the parties, they filed IA Nos.1 and 2 of 2023 seeking to permit them to compound the offences and to record the compromise.

(3.) Today, when the matter is taken up, petitioners and 2nd respondent herein are present before this Court. They produced their respective Aadhar cards in proof of their identity. Learned counsel for the petitioners and the learned counsel for 2nd respondent identified both the parties in the open Court. This Court has questioned the de facto complainant with regard to compromise and he has categorically stated to that extent that he has voluntarily entered into compromise with the accused.