PITTI NAGA RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition, under Sec. 482 of the Code of Criminal Procedure, 1973, ('the CrPC') is filed to record the compromise and seeking to quash the proceedings in Spl.S.C.No.107 of 2018 on the file of the V Additional District and Sessions Judge-cum-Special Judge for trial of Offences under SC and STs (POA) Act, Nellore.

(2.) The facts in the present case are briefly as follows: Thirumalasetti Adivaiah is working as tractor driver with the accused. On 8/8/2018, he accepted the request of another tractor driver to transport gravel dust. While so doing, to reach rice go-down situated opposite to Government College, at about 12 noon, the accused followed him, stopped his car, and asked LW1 to get into the car. When the accused got into the car, the accused abused him in filthy language in the name of his caste. The accused also slapped on the left cheek with his right hand and pressed with his hand on his chest on the ground that he joined as driver without intimating him. Basing on the statement of LW1, a case in Crime No.212 of 2018 for the offences punishable under Ss. 341, 323 IPC and Sec. 3(1)(r)(s) of SCs/STs (POA) Act, was registered by Gudur II Town Police and after investigation, charge sheet has been filed against the accused.

(3.) Pending the criminal petition, I.A.Nos.2 and 3 of 2024 are filed by the petitioner/accused under Ss. 320(2) and 320 (6) CrPC, requesting to permit the parties to compound the offence and to record the compromise between the parties and consequently to quash the proceedings in Spl.S.C.No.107 of 2018 on the file of the V Additional District and Sessions Judge-cum-Special Judge for trial of Offences under SC and STs (POA) Act, Nellore.