Amith Kumar Singh vs State Of Telangana
2021 Latest Caselaw 1433 Tel

       HONOURABLE SRI JUSTICE P. KESHAVA RAO

                    I.A.No.1 of 2021
                        IN/AND
          CRIMINAL REVISION CASE No.877 of 2019

COMMON ORDER:

      I.A.No.1 of 2021 is filed by the second respondent/complainant

praying this Court to record the compromise for the offence

punishable under Section 138 of the Negotiable Instruments Act

respectively and acquit the petitioner/accused by setting aside the

sentence and imprisonment imposed in Crl.A.No.207 of 2018 dated

19.07.2019 on the file of the V Additional Metropolitan Sessions

Judge, Rangareddy District at L.B.Nagar, Hyderabad, confirming the

judgment in C.C.No.209 of 2016 dated 05.02.2018 on the file of

X Special Magistrate, L.B.Nagar, Ranga Reddy District at

Hastinapuram.

This Court on 06.04.2021 directed the parties to appear before

the Registrar (Judicial) on 19.04.2021 for their identification and the

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

28.04.2021. 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 affidavits filed in support of

I.A.No.1 of 2021 and the joint compromise 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.207 of 2018 dated 19.07.2019

on the file of the V Additional Metropolitan Sessions Judge,

Rangareddy District at L.B.Nagar, Hyderabad, confirming the

judgment in C.C.No.209 of 2016 dated 05.02.2018 on the file of

X Special Magistrate, L.B.Nagar, Ranga Reddy District at

Hastinapuram, 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: 30.04.2021.

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