Vunnam Ankaiah, vs M/S. Shriram City Union Finance ...
2023 Latest Caselaw 1479 AP

                HIGH COURT OF ANDHRA PRADESH : AMARAVATHI

      MAIN CASE No.: Criminal Revision Case No.446 of 2007

                             PROCEEDING SHEET

Sl.                                                                       OFFICE
No       DATE                            ORDER                             NOTE

16    16.03.2023   Dr.VRKS,J

                         Heard arguments of learned counsel for

                   Respondent No.1 and learned Spl.Assistant

Public prosecutor for Respondent No.2.

For the offence under section 138 of

Negotiable Instruments Act, 1881, the Revision

petitioner was prosecuted and was punished

by both the Courts below. Thus, this revision

challenges the conviction.

There is no representation for the

Revision petitioner. On all the earlier occasions

also there is no representation for the revision

petitioner. On 12.8.2022 it was recorded that

the matter was settled out of Court. However,

as the revision petitioner or his counsel has

not been forthcoming, compromise could not

be materialized. Despite several chances

revision petitioner has not been prosecuting this revision since the revision has to be

disposed of on merits, case has to proceed

further. Learned counsel for revision petitioner

and Respondent No.1 submits that on

instructions he has to say that matter was

settled out of court. It is in these

circumstances, it is regarded that revision

petitioner has no arguments to submit.

For judgment list on 20.03.2023.

_____________ Dr.VRKS,J

GRL.