HONOURABLE SRI JUSTICE P. KESHAVA RAO
I.A.No.1 of 2021
IN/AND
Criminal Revision Case No.400 of 2020
AND
I.A.No.1 of 2021
IN/AND
Criminal Revision Case No.401 of 2020
COMMON ORDER:
I.A.No.1 of 2021 in both the criminal revision cases are filed by
the second respondent/complainant praying this Court to compound
the offence punishable under Section 138 of the Negotiable Instruments Act and acquit the petitioner/accused by setting aside the sentence and imprisonment imposed in Crl.A.Nos.1133 and 1132 of 2016 dated 30.06.2020 on the file of the XIV Additional Metropolitan Sessions Judge, Ranga Reddy District at L.B.Nagar, confirming the judgments in C.C.Nos.208 of 2015 and 209 of 2015 respectively dated 05.12.2016 on the file of V Special Magistrate at L.B.Nagar, Hasthinapuram, Ranga Reddy District.
This Court on 07.04.2021 directed the parties to appear before the Registrar (Judicial) on 12.04.2021 for their identification and the Registrar (Judicial) thereafter shall submit a report to that effect by 16.04.2021. In compliance with the above said order, the parties along with their respective counsel appeared before the Registrar (Judicial), who, in turn, has identified them with reference to their aadhar cards and filed a report to that effect. The learned counsel also signed on the aadhar cards of their respective clients. 2
Having examined the report of the Registrar (Judicial) of this Court and the averments made in the affidavit filed in support of I.A.No.1 of 2021 in Crl.R.C.Nos.400 and 401 of 2020 and the compromise memos filed by both parties, I.A.No.1 of 2021 in both the criminal revision cases are allowed.
In view of the orders passed in I.A.No.1 of 2021 in both the criminal revision cases, the sentence and imprisonment imposed in Crl.A.Nos.1133 and 1132 of 2016 dated 30.06.2020 on the file of the XIV Additional Metropolitan Sessions Judge, Ranga Reddy District at L.B.Nagar, confirming the judgments in C.C.Nos.208 of 2015 and 209 of 2015 respectively dated 05.12.2016 on the file of V Special Magistrate at L.B.Nagar, Hasthinapuram, Ranga Reddy District, are hereby set aside. The petitioner is directed to pay 10% of the cheque amount in each case to the High Court Legal Services Committee, Hyderabad, within a period of six weeks from today and produce the receipt before the Registrar (Judicial). Failure to comply with the above said order, the order passed in this criminal revision case automatically stands vacated.
Accordingly, both the criminal revision cases are disposed of. Miscellaneous petitions, if any, shall stand closed.
___________________ P. KESHAVA RAO, J Date: 16.04.2021 mar