Sri Ammineni Niranjan vs The State Of Telangana
2023 Latest Caselaw 1191 Tel

  THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

            CRIMINAL REVISION CASE No.109 of 2023

JUDGMENT :

I.A.No.5 of 2023 was filed to record the compromise

between the parties.

This Court vide order dated 20.02.2023 directed the

Secretary, High Court Legal Services Committee, Telangana 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, High Court Legal Services

Committee, Telangana and the High Court Legal Services

Committee 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.62 of 2018 (old C.C

No.1432 of 2017), on the file of XI Special Magistrate,

Hyderabad, as confirmed in Crl.A.No.404 of 2019, dated

25.04.2022 on the file of Special Judge for Trial of Cases under

Essential Commodities Act-cum-III Additional Metropolitan

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: 13.03.2023

NB:

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

(B/o) Smk