G Subramanyam vs P Ravi
2024 Latest Caselaw 8286 AP

Andhra Pradesh High Court - Amravati

G Subramanyam vs P Ravi on 11 September, 2024

APHC010396482024

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

        WEDNESDAY ,THE ELEVENTH DAY OF SEPTEMBER
               TWO THOUSAND AND TWENTY FOUR
                            PRESENT
       THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR
              CRIMINAL REVISION CASE NO: 887/2024
Between:
G Subramanyam                                   ...PETITIONER
                              AND
P Ravi and Others                          ...RESPONDENT(S)
Counsel for the Petitioner:
   1. D PURNACHANDRA REDDY
Counsel for the Respondent(S):
   1. I.M.S PRAKASH
   2. PUBLIC PROSECUTOR
The Court made the following:


                          I.A.No.2 of 2024
                               In/and
               CRIMINAL REVISION CASE No.887 of 2024

ORDER:

-

This Criminal Revision Case is filed seeking to set aside the

Judgment in Crl.A.No.165 of 2022 dated 31.07.2024 passed by the

learned I Additional District and Sessions Judge, Chittoor which

confirmed the judgment of conviction and sentence in C.C.No.21 of

2020 dated 17.11.2022 passed by the learned Judicial Magistrate of

First Class, Palamaner.

2. Heard Sri.D.Purnachandra Reddy, the learned counsel for

petitioner and Sri. I.M.S.Prakash, learned counsel for respondent No.1

and learned Assistant Public Prosecutor for State.

3. Perused the record.

4. I.A.No.2 of 2024 is filed by the revision petitioner/ accused

seeking permission for compounding the offences. There is on record,

a Joint compromise memo dated 10.09.2024.

5. Today, the respondent/complainant, Sri P.Ravi and his learned

counsel appeared physically and seek compromise.

6. It is stated by the complainant who is respondent No.1 in the

criminal revision case that matter was settled in terms of compromise

and he received an amount of Rs. 11,00,000/- towards full and final

settlement and he submits that the compromise is voluntary.

7. As could be seen from the joint memo, it bears signatures of the

convict/accused and complainant/respondent No.1.

8. Learned counsel for the revision petitioner further submits that

the accused/revision petitioner is in District Jail, Chittor and undergoing

sentence.

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

Crl.R.C.No.887 of 2024 is allowed in terms of compromise. The

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

revision petitioner stand acquitted. His bail bond stand discharged.

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

petitions before the trial Court. He shall be released from prison

forthwith.

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

closed.

_______________________________ JUSTICE DR. V.R.K.KRUPA SAGAR Date:11.09.2024 RSD

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

In/and CRIMINAL REVISION CASE No.887 of 2024

Dated 11.09.2024 RSD