L.Raja Reddy vs Konda Venugopal Reddy
2021 Latest Caselaw 4175 AP

       THE HON'BLE SMT JUSTICE LALITHA KANNEGANTI

                        I.A.Nos.3 & 4 of 2021
                                IN/AND
            CRIMINAL REVISION CASE NO.632 of 2021

ORDER:

I.A.Nos.3 & 4 of 2021

These miscellaneous petitions are filed by the petitioner-

complainant seeking permission of this Court to permit the petitioner

to enter into compromise with 1st respondent (revision petitioner) and

to compound the case in C.C.No.130 of 2000 on the file of I

Additional Judicial Magistrate of First Class, Proddatur.

It is stated in the affidavit filed in support of the petition that

after passing judgment in Crl.A.No.187 of 2002 dated 21.03.2006 on

the file of II Additional District Judge, Proddatur, at the instance of

elders, the matter was amicably settled between the petitioner and

accused. Accordingly, the accused paid an amount of Rs.40,000/-

(Rupees forty thousand only) to complainant towards full and final

settlement by way of Demand Draft bearing No.499123 dated

18.07.2006. The petitioner/complainant has no objection for

allowing the revision by compounding the offence. It is stated that

both the parties have voluntarily entered into compromise and to that

effect a joint compromise memo is also filed before this Court.

Both the parties are present 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 complainant 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.632 of 2021 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.632 of 2021

In view of the order passed in I.A.Nos.3 & 4 of 2021, this

criminal revision case is allowed and the conviction and sentence

dated 01.07.2002 passed in C.C.No.130 of 2000 on the file of I

Additional Additional Judicial Magistrate of First Class, Proddatur as

confirmed in Criminal Appeal No.187 of 2002 dated 21.03.2006 on

the file of II Additional Sessions Judge, Kadapa at Proddatur is set

aside. 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

22nd October, 2021

PVD

THE HON'BLE SMT JUSTICE LALITHA KANNEGANTI

compromise

I.A.Nos.3 & 4 of 2021 IN/AND CRIMINAL REVISION CASE NO.632 of 2021

22nd October, 2021

PVD