NISSANKARAO SAI RAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Criminal Petition Nos.3148 of 2024 and 1553 of 2026areheardtogether and are being disposed of by this common order, as theyariseout of the same P.R.C. number, though the Petitioners are different.

(2.) Criminal Petition Nos.3148 of 2024 and 1553 of 2026 havebeenfiledunder Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023(forbrevity, 'BNSS') by the Petitioners/Accused Nos.1 to 3, seekingtoquashthe proceedings against them in Cr.No.197 of 2017 of NagarampalemPolice Station, Guntur Urban District in P.R.C.No.118 of 2022 onthefileof the learned Special Mobile Court, Guntur for the allegedoffencespunishable under Ss. 417, 376(2)(n) and 506 read with 34 of the Indian Penal Code, 1860 (for brevity, 'the I.P.C').

(3.) I.A.No.1 of 2026 in Crl.P.No.3148 of 2024 and I.A.No.2 of 2026 in Crl.P.No.1553 of 2026 are filed by Respondent No.2/de-facto complainant seeking permission to compromise the matter with the Petitioners/AccusedNos.1 to 3 in view of the settlement arrived between the parties.