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R.Srinivasa Reddy vs The State Of A.P. Another
2021 Latest Caselaw 4000 AP

Citation : 2021 Latest Caselaw 4000 AP
Judgement Date : 7 October, 2021

Andhra Pradesh High Court - Amravati

R.Srinivasa Reddy vs The State Of A.P. Another on 7 October, 2021

           HON'BLE SMT. JUSTICE KONGARA VIJAYA LAKSHMI

                   Criminal Revision Case No.559 of 2008

JUDGMENT:

In view of the orders in I.A.No.1 of 2021 dated 07.10.2021

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: 07.10.2021 BSS HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI

Criminal Revision Case No.559 of 2008

Date: 07.10.2021

BSS

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