B.Srinivas Yadav vs State Of Ap., Rep By Its P.P And ...
2021 Latest Caselaw 1097 Tel

       HONOURABLE SRI JUSTICE P. KESHAVA RAO

                    I.A.No.1 of 2021
                        IN/AND
          CRIMINAL REVISION CASE No.705 of 2014

COMMON ORDER:

      I.A.No.1 of 2021 is filed by the petitioner/accused praying this

Court to record compromise and acquit him for the offence punishable

under Section 138 of the Negotiable Instruments Act by setting aside

the sentence and imprisonment imposed in Crl.A.No.284 of 2012

dated 27.03.2014 on the file of the Metropolitan Sessions Judge,

Cyberabad at L.B.Nagar, confirming the judgment in C.C.No.435 of

2011 dated 01.06.2012 on the file of the Special Metropolitan

Magistrate, Cyberabad at Hayatnagar.

      This Court on 22.03.2021 directed the parties to appear before

the Registrar (Judicial) on 30.03.2021 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 of respondent

No.2/complainant filed in support of I.A.No.1 of 2021 and the joint

memo filed by both parties, I.A.No.1 of 2021 is allowed.

In view of the orders passed in I.A.No.1 of 2021, the sentence

and imprisonment imposed in Crl.A.No.284 of 2012 dated 27.03.2014

on the file of the Metropolitan Sessions Judge, Cyberabad at

L.B.Nagar, confirming the judgment in C.C.No.435 of 2011 dated

01.06.2012 on the file of the Special Metropolitan Magistrate,

Cyberabad at Hayatnagar, 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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