S.A.Kareem, Secbad vs The State Of Ts., Rep. By P.P. ...
2021 Latest Caselaw 749 Tel

       HONOURABLE SRI JUSTICE P. KESHAVA RAO

                     I.A.No.1 of 2021
                         IN/AND
          CRIMINAL REVISION CASE No.2233 of 2017

COMMON ORDER:

      I.A.No.1 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 him by setting aside the

sentence and imprisonment imposed in Crl.A.No.391 of 2015, dated

21.07.2017

, on the file of the Special Judge for the trial of Offences

under S.Cs. and S.Ts. (POA) Act-cum-VI Additional Metropolitan

Sessions Judge, Secunderabad, confirming the judgment passed in

C.C.No.621 of 2013, dated 04.05.2015, on the file of the XI Special

Magistrate, Secunderabad.

This Court on 01.03.2021 directed the parties to appear before

the Registrar (Judicial) on 08.03.2021 for their identification and the

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

15.03.2021. 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.1 of 2021 and the joint 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.391 of 2015, dated

21.07.2017, on the file of the Special Judge for the trial of Offences

under S.Cs. and S.Ts. (POA) Act-cum-VI Additional Metropolitan

Sessions Judge, Secunderabad, confirming the judgment passed in

C.C.No.621 of 2013, dated 04.05.2015, on the file of XI Special

Magistrate, Secunderabad, 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: 15.03.2021.

mar