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P.Krishna Reddy, vs The State Of Ap Rep By Its Pp Hyd., ...
2021 Latest Caselaw 3968 AP

Citation : 2021 Latest Caselaw 3968 AP
Judgement Date : 6 October, 2021

Andhra Pradesh High Court - Amravati

P.Krishna Reddy, vs The State Of Ap Rep By Its Pp Hyd., ... on 6 October, 2021

           HON'BLE SMT. JUSTICE KONGARA VIJAYA LAKSHMI

                   Criminal Revision Case No.103 of 2007

JUDGMENT:

In view of the orders in I.A.No.1 of 2021 granting permission to

compound the offence under Section 138 of the Negotiable Instruments

Act and in view of the compromise between the parties and settlement

of the dispute between the parties amicably out of the Court, Criminal

Revision Case is disposed of in terms of the said compromise and the

accused is acquitted of the said offence.

Consequently, miscellaneous petitions, if any pending, in this revision

case, shall stand closed.

_______________________ KONGARA VIJAYA LAKSHMI, J Date: 06.10.2021 BSS HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI

Criminal Revision Case No.103 of 2007

Date: 06.10.2021

BSS

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