M.PRASAD Vs. STATE OF A.P.

JUDGEMENT

(1.) I.A.No.1 of 2025, this is an application to recall Non-Bailable Warrant issued against the present petitioners. The present petitioners are appeared personally as well as through their learned counsel before this Court, thus, Non-Bailable Warrant issued against the present petitioners is hereby recalled. Accordingly, I.A.No.1 of 2015 is ordered.

(2.) I.A.No.2 of 2025, this is an application for seeking permission to implead the victim in the case. It appears that there are five victims in the calendar case for offence under Sec. 323 IPC. Five victims appeared before this Court by filing vakalat. Considering the submission of the learned counsel for the victims and as the parties intended to compromise the matter, the victims 1 to 5 are hereby impleaded as respondents 2 to 6. Accordingly, I.A.No.2 of 2025 is allowed.

(3.) I.A.No.3 of 2025, this application filed under Sec. 320(2) Cr.P.C. corresponding Sec. 359 BNSS for passing necessary orders by recording compromise between the parties in terms of compounding the offence.