Andhra Pradesh High Court - Amravati
Atluru Praveen vs The State Rep Inpector Of Police on 17 October, 2024
APHC010369642023
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3365]
(Special Original Jurisdiction)
THURSDAY ,THE SEVENTEENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR
CRIMINAL REVISION CASE NO: 643/2023
Between:
Atluru Praveen ...PETITIONER
AND
The State Rep Inpector Of Police ...RESPONDENT
Counsel for the Petitioner:
1. VENKATESWARLU KOLLA
Counsel for the Respondent:
1. PUBLIC PROSECUTOR (AP)
2. VENKATA RAMA RAO KOTA
The Court made the following:
2
THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR
I.A.Nos.1 and 2 of 2024
In/and
CRIMINAL REVISION CASE No.643 of 2023
ORDER:
-
This Criminal Revision Case under Sections397 and 401 of Cr.P.C., is
filed seeking to set aside the Judgment in Crl.A.No.60 of 2022, dated
24.07.2023 passed by the learned III Additional District & Sessions Judge,
Nellore, which confirmed the judgment of conviction and sentence in
S.C.No.158 of 2019 dated 13.09.2022 passed by the learned I Additional
Assistant Sessions Judge, Nellore.
2. Heard Sri Venkateswarlu Kolla, the learned counsel for petitioner, Sri
Venkata Rama Rao Kota, learned counsel for the Defacto Complainant/P.W.1
and the learned Assistant Public Prosecutor for respondent/State.
3. Perused the record.
4. The petitioner/Accused No.3 filed I.A.Nos.1 & 2 of 2024 seeking
permission to compound the offences and to record the compromise and
acquit.
5. Learned counsel on both sides brought to the notice of this Court, the
proceedings of this Court dated 11.03.2024 and 18.03.2024, wherein it was
recorded that the case can be compounded and the two Victims / P.W.1 and
P.W.2 were also present by then. However, the matter did not conclude on
that day, since, this Court ordered the learned Assistant Public Prosecutor to
verify the Aadhar Cards of the witnesses.
6. Today, the learned Assistant Public Prosecutor submits a copy of the
report of police concerned disclosing that, they were verified and found to be
correct.
7. There is on record, the compromise petition and it bears signatures of
the petitioner/accused No.3 and the Defacto complainant/P.W.1and it is stated
that the elders settled the disputes among the petitioner/accused No.3 and the
Defacto complainant/P.W.1 and therefore, they voluntarily entered into
compromise.
8. In the result, I.A.No.1 of 2024 and I.A.No.2 of 2024 are allowed.
Consequently Crl.R.C.No.643 of 2023 is allowed in terms of compromise. The
impugned judgments of both the courts below are set aside. The revision
petitioner/accused No.3 stand acquitted. His bail bonds stand discharged.
Fine amount paid by him, if any, be refunded on filing necessary petitions
before the trial Court.
9. 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: 17.10.2024
MSI
THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR
I.A.Nos.1 and 2 of 2024
In/and
CRIMINAL REVISION CASE No.643 of 2023
Date: 17.10.2024
MSI
