G Esther Rani vs The State Of Ap
2024 Latest Caselaw 9143 AP

Andhra Pradesh High Court - Amravati

G Esther Rani vs The State Of Ap on 3 October, 2024

APHC010246102024
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI             [3365]
                          (Special Original Jurisdiction)

           THURSDAY ,THE THIRD DAY OF OCTOBER
              TWO THOUSAND AND TWENTY FOUR
                            PRESENT
      THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR
             CRIMINAL REVISION CASE NO: 490/2024
Between:
G Esther Rani                                  ...PETITIONER
                              AND
The State Of Ap and Others                ...RESPONDENT(S)
Counsel for the Petitioner:
  1. RAMESH BABU TATAPUDI
Counsel for the Respondent(S):
  1. GHANTASALA UDAYA BHASKAR
  2. PUBLIC PROSECUTOR
                                   2



                         I.A.No.2 of 2024
                              In/and
              CRIMINAL REVISION CASE No.490 of 2024

COMMON ORDER:

-

This Criminal Revision Case is filed seeking to set aside the

Judgment in Crl.A.No.36 of 2021 dated 29.05.2024 passed by the

learned Metropolitan Sessions Judge, Vijayawada which confirmed the

judgment of conviction and sentence in C.C.No.875 of 2018 dated

09.08.2021 passed by the learned I Additional Metropolitan Magistrate,

Vijayawada.

2. Heard Sri T. RAMESH BABU, the learned counsel for petitioner

and Sri G.UDAYA BHASKAR, the learned counsel for respondent No.2

and learned Assistant Public Prosecutor for respondent No.1/State.

3. Perused the record.

4. Today the petitioner herein and the victim/respondent No.2 is

present. They filed I.A.No.02 of 2024 seeking permission to enter into

compromise.

5. There is on record, the compromise petition and it bears

signatures of the petitioner/accused and the respondent No.2/victim

and it is stated that the elders settled the disputes among the

petitioner/accused and the respondent/victim and therefore, they

voluntarily entered into compromise.

6. In the result, I.A.No.2 of 2024 is allowed. Consequently

Crl.R.C.No.490 of 2024 is allowed in terms of compromise. The

impugned judgments of both the courts below are set aside. The

revision petitioner stand acquitted. Her bail bonds stand discharged.

Fine amounts paid by her, if any, be refunded on filing necessary

petition before the trial Court.

7. In the result, this Criminal Revision Case is allowed in terms of

compromise.

As a sequel, miscellaneous petitions, if any pending, shall stand

closed.

_______________________________ JUSTICE DR. V.R.K.KRUPA SAGAR Date:03.10.2024 Asr

THE HON'BLE SRI JUSTICE DR. V.R.K.KRUPA SAGAR

I.A.no.2 of 2024 In/and CRIMINAL REVISION CASE No.490 of 2024

Dated 03.10.2024 ASR