M/S. Narani Enterprises vs The State Of Telangana, And ...
2021 Latest Caselaw 1082 Tel

       HONOURABLE SRI JUSTICE P. KESHAVA RAO

                     I.A.No.4 of 2021
                         IN/AND
           CRIMINAL REVISION CASE No.196 of 2021

COMMON ORDER:

      I.A.No.4 of 2021 is 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.No.949 of 2014 dated 18.02.2020 on the file of the

XIII Additional District and Sessions Judge, Ranga Reddy District at

L.B.Nagar, confirming the judgment in C.C.No.194 of 2013 dated

15.11.2014 on the file of the VII Special Magistrate, Hasthinapuram,

Ranga Reddy District.

This Court on 25.03.2021 directed the parties to appear before

the Registrar (Judicial) on 31.03.2021 for their identification and the

Registrar (Judicial) thereafter shall submit a report to that effect by

06.04.2021. 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.

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.4 of 2021 and the joint memo filed by both parties, I.A.No.4 of

2021 is allowed.

In view of the orders passed in I.A.No.4 of 2021, the sentence

and imprisonment imposed in Crl.A.No.949 of 2014 dated 18.02.2020

on the file of the XIII Additional District and Sessions Judge, Ranga

Reddy District at L.B.Nagar, confirming the judgment in C.C.No.194

of 2013 dated 15.11.2014 on the file of the VII Special Magistrate,

Hasthinapuram, Ranga Reddy District, are hereby set aside. The

petitioner is directed to pay 10% of the cheque amount 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, the criminal revision case is disposed of.

Miscellaneous petitions, if any, shall stand closed.

___________________ P. KESHAVA RAO, J Date: 06.04.2021.

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