POTHALA SAI KUMAR Vs. STATE OF ANDHRA PRADESH

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.79 of 2023 of Rapur Police Station, SPSR Nellore district, registered for the offences punishable under Ss. 354-D, 376(2)(n), 417, 506 read with 34 IPC and Sec. 5(1) read with 6 of the POCSO Act, 2012.

(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 I.A.Nos.2 and 3 of 2024 seeking to permit them to compound the offences and to record the compromise.

(3.) Today, when the matter is taken up, petitioners herein/Accused Nos.1 to 5 and 2 nd respondent/de facto complainant are present before this Court. Learned counsel for the petitioners and the learned counsel for 2nd respondent have identified the parties in the open Court. This Court has questioned the de facto complainant with regard to compromise and she has categorically stated to that extent that she has voluntarily entered into compromise with the petitioners herein/A-1 to A-5. This Court is satisfied with the identification of the parties and voluntariness in arriving at the compromise