Pabbisetty Anjaneyulu vs The State Of Ap., Rep.By Its
2021 Latest Caselaw 1160 AP

      THE HON'BLE SMT JUSTICE LALITHA KANNEGANTI

           CRIMINAL REVISION CASE No.80 OF 2012

ORDER:-

      This Criminal Revision Case is filed under Sections 397 and

401 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to

set aside the order dated 14.12.2011 passed in M.C.No.72 of 2008

on the file of the Judge, Family Court - Cum-IV Additional District

and Sessions Judge, Vijayawada, wherein the petition filed under

Section 125 Cr.P.C. was allowed directing the petitioner herein to

pay an amount of Rs.3,000/- per month to respondent No.2 herein

from the date of filing the said petition.

2. When the matter came up for hearing Sri Sai Gangadhar

Chamarty, learned counsel for respondent No.2 submitted that the

parties have already entered into compromise and some amounts

were also paid, as such the issue was settled.

3. Sri Chavali Ramanad, learned counsel for the petitioner

submits that this matter has undergone several adjournments for

getting instructions but he could not obtain instructions as his

party is not in touch with him.

4. Taking into consideration the above submission of the

learned counsel for the respondent that the parties have

compromised, this criminal revision petition is closed.

As a sequel, pending miscellaneous petitions, if any, shall

stand closed.

____________________________________ JUSTICE LALITHA KANNEGANTI

Date :25.02.2021

IKN

THE HON'BLE SMT JUSTICE LALITHA KANNEGANTI

CRIMINAL REVISION CASE No.80 of 2012

Date : 25.02.2021

IKN

Admit.

Learned Public Prosecutor takes notice on behalf of respondent No.1-state.

Issue notice to respondent No.2.

Learned counsel for the petitioner is permitted to take out personal notice on respondent No.2 through registered post with acknowledgement due and file proof of service. Post after four weeks.

I.A.No.1 of 2021 Heard.

There shall be interim stay of all further proceedings pursuant to the judgment dated 29.12.2020 passed in Criminal Appeal No.10 of 2019 by X Additional District and Sessions Judge, Visakhapatnam at Anakapalle modifying the order dated 21.01.2019 passed in D.V.C.No.1 of 2016 by XI Additional Metropolitan Magistrate, Anakapalle on the condition of the petitioner depositing an amount of Rs.4,65,000/- (Rupees four lakhs sixty five thousand only) in three equal instalments (i.e. Rs.1,55,000/- x 3 = Rs.4,65,000/-) within eight weeks from the date of receipt of a copy of this order and shall continue to pay an amount Rs.3,500/- (Rupees three thousand five hundred only) per month on or before 5th of every succeeding month.