Jelli Ravi Kiran, vs Anantaneni Eswara Babu,
2022 Latest Caselaw 2437 AP

          HIGH COURT OF ANDHRA PRADESH: AT AMARAVATI

                   MAIN CASE No.Crl.R.C.No.316 of 2022

                             PROCEEDING SHEET
Sl.   DATE                           ORDER                                   OFFICE
No.                                                                           NOTE
(2) 06-05-2022   CMR, J.                                                    Transferred
                                                                            to I.O.
                                                                            Folder.
                                     I.A.No.1 of 2022

                     Perused the affidavit and joint memo filed by

                 both the petitioner and 1st respondent-complainant.

                     Heard learned counsel for the petitioner and

                 learned counsel for the 1st respondent-complainant.

                     The complainant in C.C.No.37 of 2017 on the

                 file of the Special Judicial Magistrate of First Class,

                 Kovur, who is the 1st respondent in the present

                 Criminal Revision Case, is present before the Court

                 today. The revision petitioner, who is the accused

                 in the said case, is also present in the Court. The

                 complainant unequivocally stated before this Court

                 that he has voluntarily entered into compromise

                 with the accused and that a sum of Rs.4.00 Lakhs

                 in full quits and full satisfaction of the claim

                 relating to the cheque amount has been received by

                 him from the accused. Therefore, he would submit

                 that he has no objection to record the compromise

                 and acquit the accused.

                     Learned counsel for the petitioner and the

                 learned   counsel    for   the   1st   respondent   have

                 identified both the parties in the open Court.

                     Section 147 of the Negotiable Instruments Act

                 reads as follows:

                      "S.147 Offences to be compoundable. --
                      Notwithstanding anything contained in the
                      Code of   Criminal Procedure, 1973, every
                       2


     offence punishable under this Act shall be
     compoundable."


    Therefore, in view of the aforesaid provision,

both the parties are permitted to compound the

offence.

    The petition is ordered accordingly.


              Crl.R.C.No.316 of 2022

       The Criminal Revision Case is allowed.

             (vide a separate Judgment)


                                           _________
                                            CMR, J.

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