Telangana High Court
M/S Anus Laboratories Limited, vs M/S Bhagyanagar Chollorides Private ... on 5 January, 2024
THE HONOURABLE SRI JUSTICE K. SURENDER
CRIMINAL REVISION CASE No.16 OF 2024
ALONG WITH I.A.Nos.3 and 4 OF 2024
COMMON ORDER:
This Criminal Revision Case is filed under Sections 397 and
401 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by
the petitioners/accused aggrieved by the confirmation of conviction
vide judgement dated 22.08.2019 in Criminal Appeal No.524 of 2016
by the III Addl. Metropolitan Sessions Judge, Hyderabad, passed by
the I Special Magistrate, Hyderabad in C.C.No.349 of 2014.
2. Heard learned counsel for the petitioners and learned
Additional Public Prosecutor for the respondent - State. Perused the
record.
3. The complainant is before this Court having filed applications
vide I.A.Nos.3 and 4 of 2024 seeking indulgence of this Court to
compound the offence on the ground of compromise.
4. On behalf of complainant, M/s. Bhagyanagar Chollorides
Private Limited, the authorized signatory Sri Bheema Raju is present
in Court.
5. The parties herein have filed a joint memo of compromise dated
12.12.2023 stating that they have settled the disputes between them 2
amicably and 2nd respondent has no objection to quash the
proceedings against the petitioners/A1 to A3 herein in the above
Case. The said joint memo of compromise is placed on record.
6. Since issues have been settled and the complainant had been
compensated to their satisfaction, this Court deems it appropriate to
allow the I.A.Nos.3 and 4 of 2024 and consequently, the Criminal
Revision Case on the ground of compromise. Accordingly, the
judgment dated 22.08.2019 in Criminal Appeal No.524 of 2016
passed by the III Addl. Metropolitan Sessions Judge, Hyderabad, is
hereby set aside. Petitioners have paid of an amount of Rs.10,000/-
(Rupees Ten Thousand Only) to the Telangana High Court Advocates'
Association, Hyderabad and filed proof of the same before the Court.
Since the petitioner Nos.2 and 3 are in jail, they shall be set at liberty
forthwith, if they are not required in any other cases.
Miscellaneous applications, if any pending, shall stand closed.
_________________ K.SURENDER, J Date: 05.01.2024 mmr
Note: Registry is directed to dispatch the order forthwith
