Palakuri Jangaiah vs S. Shobika
2021 Latest Caselaw 345 Tel

       HONOURABLE SRI JUSTICE P. KESHAVA RAO

                     I.A.No.2 of 2020
                         IN/AND
           CRIMINAL REVISION CASE No.127 of 2020

COMMON ORDER:

      I.A.No.2 of 2020 is filed by the first respondent/complainant

praying this Court to compound the offence punishable under Section

138 of the Negotiable Instruments Act and set aside the sentence and

imprisonment imposed in Crl.A.No.708 of 2017 dated 16.04.2018 on

the file of the Additional Metropolitan Sessions Court, Cyberabad at

L.B.Nagar, Ranga Reddy District, confirming the judgment in

C.C.No.165 of 2016 dated 01.06.2017 on the file of II Special

Magistrate at Hasthinapuram, Ranga Reddy District.

This Court on 05.01.2021 directed the parties to appear before

the Registrar (Judicial) on 18.01.2021 for their identification and the

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

21.01.2021. 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 Pan

Cards and Driving Licenses and filed a report to that effect. The

learned counsel also signed on the Pan Cards and Driving Licenses 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 2020 and the joint compromise memo filed by both

parties, I.A.No.2 of 2020 is allowed.

In view of the orders passed in I.A.No.2 of 2020, the sentence

and imprisonment imposed in Crl.A.No.708 of 2017 dated 16.04.2018

on the file of the Additional Metropolitan Sessions Court, Cyberabad

at L.B.Nagar, Ranga Reddy District, confirming the judgment in

C.C.No.165 of 2016 dated 01.06.2017 on the file of II Special

Magistrate at 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: 08.01.2021.

mar