Nalla Srinivasu vs State Of Telangana
2021 Latest Caselaw 1220 Tel

       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.

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

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