MANDA RAVI KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner prays for setting aside of Lok Adalat Award dtd. 9/3/2019 in C.C.No.536 of 2019 passed by I Additional Judicial First Class Magistrate, Warangal and for a consequential direction on the respondent No.3 (the Station House Officer, Inthezargunj Police Station, Warangal), to conduct the trial against the respondent No.4 in connection with C.C.No.536 of 2019.

(2.) The brief facts leading to the filing of the present Writ Petition are as follows. These facts are reflected from the charge-sheet dtd. 22/2/2019 in FIR No.217 of 2017.

(3.) Learned counsel appearing for the petitioner seeks setting aside of the Lok Adalat Award on the ground that the impugned Award was passed without the consent of the petitioner and in the absence of the respondent No.4 and closed the said CC as compromise between the parties. Counsel submits that the petitioner's Declaration dtd. 30/8/2017, relied upon by the respondent No.4, is a forged document and further submits that the Legal Notice sent to the respondent No.4 on 26/2/2022 does not acknowledge payment of the outstanding dues by the respondent No.4.