HONOURABLE SRI JUSTICE P. KESHAVA RAO
I.A.No.2 of 2020
IN/AND
CRIMINAL REVISION CASE No.547 of 2020
COMMON ORDER:
I.A.No.2 of 2020 is filed by the second respondent/de facto
complainant praying this Court to compromise the criminal revision
case by compounding the offence punishable under Section 138 of the
Negotiable Instruments Act.
This criminal revision case is filed aggrieved by the judgment
and sentence passed by the learned IV Additional Metropolitan
Sessions Judge, Hyderabad, in Crl.A.No.398 of 2019, dated
05.03.2020, confirming the judgment passed by the learned XIX
Special Magistrate, Hyderabad, in C.C.No.316 of 2018, dated
29.03.2019.
This Court on 07.01.2021 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
27.01.2021. 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
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 2
I.A.No.2 of 2020 and the joint 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.398 of 2019 dated 05.03.2020
on the file of the IV Additional Metropolitan Sessions Judge,
Hyderabad, confirming the judgment in C.C.No.58 of 2018 dated
29.03.2019 on the file of XIX Special Magistrate, Hyderabad, are
hereby set aside. The petitioner is directed to pay a sum of Rs.5,000/-
(Rupees five thousand only) 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: 29.01.2021.
mar
