Sri Ammineni Niranjan vs The State Of Telangana
2023 Latest Caselaw 1192 Tel

  THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

          CRIMINAL REVISION CASE No.105 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.23 of 2017 (old C.C

No.1568 of 2016), on the file of IV Additional Metropolitan

Sessions Judge, Hyderabad, as confirmed in Crl.A.No.302 of

2019, dated 26.09.2022 on the file of IV 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