PUDI ANJELAMMA Vs. RAMESH CHANDRA PANDA AND ORS.

JUDGEMENT

(1.) This criminal petition is filed under Sec. 482 of Cr.P.C. to quash the proceedings against the petitioner/accused in C.C. No. 472 of 2014 on the file of the court of Judicial Magistrate of First Class, Sulurpeta, Nellore District. Crl.P.M.P. No. 12835 of 2015 is filed to permit first respondent -de facto complainant to compromise the matter with the petitioner/accused.

(2.) The petitioner and the first respondent are present Mr. T. Janardhan Rao, learned counsel identified the petitioner. Mr. G. Sundaresan, learned counsel identified the first respondent.

(3.) The first respondent in the open court submitted that she voluntarily entered into compromise with the petitioner at the advice of the village elders. She further submitted that nobody compelled or forced her to enter into compromise with the petitioner. The offences under Ss. 304 -A IPC is non -compoundable.