G.Padma Sridevi vs State Of Ap
2021 Latest Caselaw 2719 AP

        THE HON'BLE SMT JUSTICE LALITHA KANNEGANTI

                          I.A.Nos.1 & 2 of 2021
                                   IN/AND
                CRIMINAL REVISION CASE NO.332 of 2019

ORDER:

I.A.Nos.1 & 2 of 2021

These miscellaneous petitions are filed by the petitioner-

accused seeking permission of this Court to record compromise and

compound the offence in C.C.No.661 of 2009 on the file of III

Additional Judicial Magistrate of First Class, Rajamahendravaram.

It is stated that the petitioner approached the 2nd respondent

and requested to settle the matter and accordingly, she paid the total

settled amount to the 2nd respondent towards full and final

settlement in connection with C.C.No.661 of 2009 and the 2nd

respondent received the said amount and agreed to settle the dispute

amicably. The 2nd respondent-complainant has also no objection to

set aside the decree and judgment passed in O.S.No.1 of 2011 on the

file of I Additional District Judge, East Godavari at

Rajamahendravaram. The 2nd respondent-complainant has no

objection to compound Crl.R.C.Nos.332 and 333 of 2019 on the file of

this Court, as the matter is settled out of Court.

It is stated that both the parties have entered into compromise

as per the terms and conditions mentioned in the petition. It is also

stated that the revision petitioner will withdraw the amount deposited

before the Court.

Both the revision petitioner and the 2nd respondent are present

online and they are identified by their respective counsels. Further,

it is stated by both the parties that they have voluntarily entered into

compromise due to intervention of elders and well wishers. The 2nd

respondent in the criminal revision case submitted that in view of the

compromise entered between the parties, continuation of criminal

proceedings is not necessary and the offence can be compounded and

Crl.R.C.No.332 of 2019 can be allowed.

Therefore, taking into consideration the facts of the case, as the

parties have compromised, permission is granted to compound the

offence and compromise is recorded as per the terms and conditions

mentioned in the petition. Accordingly, these petitions are ordered.

Criminal Revision Case No.332 of 2019

In view of the order passed in I.A.Nos.1 and 2 of 2021, this

criminal revision case is allowed and the conviction and sentence

passed in C.C.No.661 of 2009 dated 17.07.2014 on the file of III

Additional Judicial Magistrate of First Class, Rajamahendravaram as

confirmed in Crl.A.No.225 of 2014 dated 15.03.2019 on the file of I

Additional District & Sessions Judge, East Godavari at

Rajamahendravaram is set aisde. The amount, if any, deposited by

the revision petitioner shall be refunded to him.

As a sequel, miscellaneous applications pending if any, shall

stand closed. No costs.

__________________________________ JUSTICE LALITHA KANNEGANTI

29th July, 2021

PVD

THE HON'BLE SMT JUSTICE LALITHA KANNEGANTI

I.A.Nos.1 & 2 of 2021 IN/AND CRIMINAL REVISION CASE NO.332 of 2019

29th July, 2021

PVD