Bejawada Srinivas Rao vs The State Of Telangana
2024 Latest Caselaw 1279 Tel

Telangana High Court

Bejawada Srinivas Rao vs The State Of Telangana on 22 March, 2024

        THE HON'BLE SRI JUSTICE E. V. VENUGOPAL

          CRIMINAL REVISION CASE No.869 of 2018

ORDER:

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The Criminal Revision Case is filed against the judgment

dated 23.03.2018 in Criminal Appeal No.4 of 2014 on the file of

the learned IV Additional District and Sessions Judge, (FTC),

Sathupally (for short, "the appellate Court") in confirming the

judgment dated 30.12.2013 in C.C.No.135 of 2012 on the file of

the learned Judicial Magistrate of I Class, at Sathupalli (for

short, "the trial Court").

2. Heard Ms. V. Jayasree, learned Amicus Curiae appearing

on behalf of the petitioner, Mr. Vizarath Ali, learned Assistant

Public Prosecutor appearing for respondent No.1 State and

Mr. S. Lakshmi Kanth, learned counsel for respondent No.2

3. During the course of hearing, learned counsel for the

petitioner submitted that both the parties settled the matter

outside the Court and in compliance to the order dated

13.03.2024 passed by this Court, the petitioner paid an amount

of Rs.2,000/- to the credit of the High Court Legal Services

Committee, Hyderabad vide original receipt No.1481 dated

21.03.2024 and an amount of Rs.2,000/- to the credit of the

Telangana High Court Advocates Association, Hyderabad vide

original receipt No.INV032446553 dated 20.03.2024. Therefore,

she seeks to allow the Revision.

4. Learned Assistant Public Prosecutor as well as learned

counsel for unofficial respondent No.2 concedes to the same.

5. The appearances of the petitioner and unofficial

respondent No.2 are dispensed with.

6. In view of the settlement arrived at between the parties no

purpose would be served in keeping the proceedings pending.

Having regard to the enabling provision of Section 320 of

Criminal Procedure Code permission is accorded and the

compromise is recorded.

7. Accordingly, the Criminal Revision Case is allowed and

the conviction and sentence recorded against the petitioner

judgment dated 23.03.2018 in Criminal Appeal No.4 of 2014 on

the file of the learned IV Additional District and Sessions Judge,

(FTC), Sathupally, in confirming the judgment dated 30.12.2013

in C.C.No.135 of 2012 on the file of the learned Judicial

Magistrate of I Class, at Sathupalli is hereby set aside.

Consequently, the petitioner/accused shall be set at liberty,

forthwith, if he is not required in any other case or crime. The

memo shall form part of this order.

Miscellaneous petitions, if any pending, in this Revision,

shall stand closed.

___________________________ JUSTICE E. V. VENUGOPAL

Date: 22.03.2024 ESP