L.Ramu, Hyderabad., vs The State Of Telangana, Rep Pp And Anr.,
2024 Latest Caselaw 1021 Tel

Telangana High Court

L.Ramu, Hyderabad., vs The State Of Telangana, Rep Pp And Anr., on 11 March, 2024

 THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL

                I.A.No.1 of 2024
                     In/and
     CRIMINAL REVISION CASE No.1568 of 2017

ORDER:

The present Criminal Revision Case is filed under

Sections 397 and 401 of Cr.P.C aggrieved by the Judgment

dated 31.03.2017 passed in Crl.A.No.340 of 2015 on the

file of the learned III Additional Metropolitan Sessions

Judge, Ranga Reddy District (for short 'the appellate

Court') confirming the conviction and sentence passed in

C.C.No.39 of 2015, dated 01.05.2015 on the file of the

learned III Special Magistrate, Ranga Reddy District at

Hasthinapuram (for short 'the trial Court').

2. During pendency of the Criminal Revision Case,

I.A.No.1 of 2024 is filed by respondent No.2/de facto

complainant to permit the petitioner/accused to file

compromise petition and to record the compromise. Along

with the petition, a joint memo which is signed by the

parties and their counsel, photographs of the parties and

Photostat copies of their Aadhar Cards are filed. It is

stated in the affidavit that at the intervention of elders and

well wishers, the parties have compromised the matter. In

pursuance of the said compromise dated 14.10.2017

(memorandum of understanding), the petitioner/accused

paid respondent No.2/de facto complainant an amount of

Rs.62,500/- and allowed respondent No.2 to withdraw the

challan amount of Rs.50,000/- paid by the

petitioner/accused on 15.06.2015. Respondent No.2 have

already withdrawn the said amount of Rs.50,000/-.

Hence, the total settlement amount was Rs.1,12,000/-.

3. In pursuance of the directions of this Court dated

06.03.2024, the petitioner/accused has deposited 10 % of

the settlement amount of Rs.1,12,000/- which comes to

Rs.11,200/-. Hence, the petitioner/accused deposited

Rs.5,600/- before the Legal Services Authority vide receipt

No.648 dated 06.03.2024 and Rs.5,600/- before the High

Court Bar Association vide order No.INVO32445839, dated

06.03.2024.

4. Today, both the parties are present before this Court

and they were identified by their respective counsel. This

Court, when examined, both the parties have stated that at

the instance of the elders, they have settled the matter out

of the Court and respondent No.2 has no objection for

quashing the proceedings against the petitioner/accused.

5. In the light of the compromise arrived at between the

parties, the compromise memo filed by both the parties is

recorded and I.A.No.1 of 2024 is ordered.

6. Consequently, the Criminal Revision Case is allowed

in terms of compromise, and the proceedings in C.C.No.39

of 2015 on the file of the learned III Special Magistrate,

Ranga Reddy District at Hasthinapuram, against the

petitioner who has been arrayed as accused is hereby

quashed.

Miscellaneous petitions, if any, pending, shall stand

closed.

_________________________ JUSTICE E.V.VENUGOPAL Date: 11.03.2024 vsu