Sri.Ammineni Niranjan vs The State Of Telangana
2023 Latest Caselaw 1031 Tel

  THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

          CRIMINAL REVISION CASE No.138 of 2023

JUDGMENT :

I.A.No.4 of 2023 was filed to record the compromise

between the parties.

This Court vide order dated 24.02.2023 directed the

Secretary Telangana Legal Services Authority to identify the

parties and to record the compromise. Accordingly, the

statement of the accused/Revision petitioner, who is undergoing

conviction in Central Prison, Chanchalguda was recorded by the

Superintendent of Jail and it was in turn transmitted to the

Secretary, Legal Services Authority and the Legal Services

Authority has recorded the compromise of both the parties.

In view of the said compromise, this Criminal Revision

Case is disposed of setting aside the conviction passed against

revision petitioner/accused in C.C.No.87 of 2017, on the file of I

Special Magistrate, Hyderabad, as confirmed in Crl.A.No.692 of

2018 dated 23.02.2023 on the file of I Additional District and

Sessions Judge, Hyderabad. The Superintendent, Central

Prison, Chanchalguda is directed to release the revision

petitioner/accused forthwith, if he is not required in any other

case.

Pending miscellaneous applications, if any, shall stand

closed.

____________________________________ G. ANUPAMA CHAKRAVARTHY, J.

Date: 01.03.2023

NB:

This order be forthwith be communicated to Superintendent, Central Prison, Chanchalguda.

(B/o) dv