Sri. Amul Soni vs Sri. P. Shiva Prasad
2021 Latest Caselaw 1036 Tel

       HONOURABLE SRI JUSTICE P. KESHAVA RAO

                    I.A.No.2 of 2021
                        IN/AND
          CRIMINAL REVISION CASE No.557 of 2020

COMMON ORDER:

      I.A.No.2 of 2021 is filed by the petitioner/accused praying this

Court to compound the offence punishable under Section 138 of the

Negotiable Instruments Act and acquit the petitioner by setting aside

the sentence and imprisonment imposed in Crl.A.No.778 of 2018

dated 10.11.2020 on the file of the VIII Additional District and

Sessions Judge, Ranga Reddy District at L.B.Nagar, confirming the

judgment in C.C.No.142 of 2017 dated 10.08.2018 on the file of VIII

Special Magistrate, L.B.Nagar at Hastinapur, Ranga Redy District.

      This Court on 18.03.2021 directed the parties to appear before

the Registrar (Judicial) on 25.03.2021 for their identification and the

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

31.03.2021

. 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.778 of 2018 dated 10.11.2020

on the file of the VIII Additional District and Sessions Judge, Ranga

Reddy District at L.B.Nagar, confirming the judgment in C.C.No.142

of 2017 dated 10.08.2018 on the file of VIII Special Magistrate,

L.B.Nagar at Hastinapur, Ranga Redy District, are hereby set aside.

At this stage, learned counsel for the petitioner submits that the

petitioner has already deposited a sum of Rs.1,00,000/- (Rupees one

lakh only) in the lower Court. Taking the said submission into

consideration, the petitioner is directed to deposit a sum of

Rs.25,000/- (Rupees twenty five thousand only) to the High Court

Legal Services Committee, Hyderabad, within a period of four 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: 31.03.2021.

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