Learned Counsel For The vs Unknown
2021 Latest Caselaw 3988 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.R.C.No.632 of 2021
                                  PROCEEDING SHEET

Sl.      Date                                      ORDER                                        OFFICE
No.                                                                                              NOTE

12.   07.10.2021   LK,J
                                             I.A.No.1 of 2021
                            This interlocutory application is filed                        to
                   condone the delay of 4972 days in filing the revision
                   case against the judgment dated 21.03.2006 passed in
                   Crl.Appeal No.187 of 2006 by learned II Additional
                   District Judge, Proddatur, Kadapa District.
                            Heard.
                            For the reasons stated in the affidavit filed in
                   support of the petition, this petition is ordered.
                                                                                      ______
                                                                                       LK, J
                                      Crl.R.C.No.632 of 2021
                            Admit.
                            Sri Rama Rao Kochiri, learned counsel takes
                   notice on behalf of respondent No.1 and learned

Assistant Public Prosecutor takes notice on behalf of respondent No.2.

Post on 22.10.2021 for appearance of the parties.

______ LK, J I.A.No.2 of 2021

Learned counsel for the petitioner submits that the parties have already compromised and settled the matter amicable whereby the petitioner/accused agreed to pay Rs.40,000/- and respondent No.1/complainant agreed to receive the same though the cheque amount was Rs.1,25,000/-. Accordingly the accused has paid the said amount by way of demand draft and the same was encashed by respondent No.1.

He submits that the parties have filed petitions for compounding the offence and recording compromise, but in view of their personal inconvenience, they are not present before the Court.

In view of the above, the sentence of imprisonment against the petitioner/accused in judgment dated 21.03.2006 in Criminal Appeal No.187 of 2002 on the file of learned II Additional Sessions Court, Kadapa at Proddatur, which was imposed in judgment dated 01.07.2002 in C.C.No.130 of 2000 on the file of learned I Additional Judicial Magistrate of First Class, Proddatur, alone is suspended pending the criminal revision case on condition of petitioner surrenderring before I Additional Judicial Magistrate of First Class, Proddatur and on such surrender, petitioner shall be released on bail on the same day on his executing a bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties each for a likesum to the satisfaction of the learned I Additional Judicial Magistrate of First Class, Proddatur.

_______ LK, J ikn