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2022 Latest Caselaw 810 AP

        THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

              CRIMINAL REVISION CASE No.604 OF 2008
JUDGMENT:

(VIRTUAL MODE)

1. This revision was filed challenging the judgment dated

09.07.2007, passed by the Assistant Sessions Judge,

Ramachandrapuram in S.C No.47 of 2006, whereby the accused-

respondents 1 to 5 were found not guilty and were acquitted under

Section 235(1) Cr.P.C from the charge under Sections 498-A, 354

read with 34 IPC.

2. Sri Raja Harsha Vardhan, learned counsel representing Sri

A.K. Kishore Reddy, learned counsel for the petitioner submits that

the parties have compromised the matter out of court and the

defacto-complainant-petitioner does not want to press this revision

any further.

3. Sri C. Sharan Reddy, learned counsel for the private

respondents submits that the matter has been settled out of court.

4. Accordingly, the revision is dismissed as not pressed by the

petitioner.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

________________________ RAVI NATH TILHARI, J Date.11.02.2022.

Gk

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

CRIMINAL REVISION CASE No.604 OF 2008

Date:11.02.2022

Gk