Uppala Rajesh vs Lingoji Muralidhar Rao
2021 Latest Caselaw 1443 Tel

       HONOURABLE SRI JUSTICE P. KESHAVA RAO

                     I.A.No.2 of 2021
                         IN/AND
          CRIMINAL REVISION CASE No.1133 of 2019

COMMON ORDER:

      I.A.No.2 of 2021 is filed by the first respondent/complainant

praying this Court to record compromise in terms of Memorandum of

Understanding dated 03.03.2021 for 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.1090 of 2016 dated 20.08.2019 on the file of the

IV Additional Metropolitan Sessions Judge, Hyderabad, confirming

the judgment in C.C.No.306 of 2015 dated 21.11.2016 on the file of

XVI Special Magistrate, Hyderabad.

This Court on 16.04.2021 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

27.04.2021. 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.2 of 2021 and the joint memo filed by both parties, I.A.No.2 of

2021 is allowed.

In view of the orders passed in I.A.No.2 of 2021, the sentence

and imprisonment imposed in Crl.A.No.1090 of 2016 dated

20.08.2019 on the file of the IV Additional Metropolitan Sessions

Judge, Hyderabad, confirming the judgment in C.C.No.306 of 2015

dated 21.11.2016 on the file of XVI Special Magistrate, Hyderabad,

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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