Smt.T.Chandana vs Bingi Ravinder
2023 Latest Caselaw 984 Tel

     THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

                     I.A.No.4 of 2023
                          IN/AND
           CRIMINAL REVISION CASE No.10 of 2023

JUDGMENT :

The matter was referred to High Court Legal Services

Committee for identifying the parties and for recording the

compromise between the parties. A Joint Compromise Memo

was filed by the parties to that effect.

2. Basing on the directions, the Secretary, Legal Services

Committee has identified both the parties and recorded the

compromise. Memorandum of compromise was also taken on to

the record.

3. In view of the above, the criminal revision case is disposed

of in terms of the memorandum of compromise. The conviction

imposed against the revision petitioner in C.C No.187 of 2017,

dated 12.10.2018 on the file of I Special Magistrate, Hyderabad

is set aside, however, on payment of Rs. 10,000/- (rupees Ten

Thousand) to Sainik Welfare Fund on or before 10.03.2023, to

bring the compromise into effect.

Pending miscellaneous applications, if any, shall stand

closed.

____________________________________ G. ANUPAMA CHAKRAVARTHY, J.

Date: 27.02.2023 Smk