Pisati Prabhakar Reddy vs S. Rajasekhar Reddy
2021 Latest Caselaw 3527 Tel

            HONOURABLE JUSTICE G. SRI DEVI

                   I.A.No.1 of 2021
                        In/and
         CRIMINAL REVISION CASE No.93 of 2020

COMMON JUDGMENT:


1)    The   revision   petitioner,   who   is   the   accused   in

C.C.No.69 of 2013 on the file of the VIII Special Magistrate,

L.B. Nagar at Hastinapur, Ranga Reddy District, filed this

Criminal Revision Case under Sections 397 and 401 Cr.P.C.

challenging the conviction and sentence passed in the above

C.C., for the offence punishable under Section 138 of the

Negotiable Instruments Act, 1881, which was confirmed by

the learned III Addlitional District and Sessions Judge, Ranga

Reddy District, L.B. Nagar, by its judgment, dated 18-01-

2016 in Crl.A.No.770 of 2013, but the learned Sessions Judge

dismissed the appeal confirming the judgment and sentence

passed by the Court below in the above C.C.


2)   During pendency of the Criminal Revision, I.A.No.1 of

2021 came to be filed by the first respondent to record the

compromise. Along with the petition, Memorandum of

Understanding, dated 06-01-2020 and a joint memo which is

signed by the parties and their counsel, photographs of the

parties and Photostat copies of their Aadhar Cards came to be

filed. It is stated in the affidavit that at the intervention of

elders and well wishers, the parties have settled their

disputes and the revision petitioner paid the fine amount of

Rs.5,80,000/- (Rupees five lakhs eighty thousands only) to

the first respondent.

3) Today, both the parties are present before this Court

and they were identified by their respective counsel. This

Court, when examined, both the parties have stated that at

the instance of the elders, they have settled the matter out of

the Court and the first respondent acknowledged to have

received Rs.5,80,000/- (Rupees five lakhs eighty thousands

only) and he has no objection for setting aside the conviction

and sentence imposed against the revision petitioner/

accused.

4) In the light of the compromise arrived at between the

parties, the compromise memo filed by both the parties is

recorded and I.A.No.1 of 2021 is ordered.

5) Accordingly, the Criminal Revision Case is allowed in

terms of compromise, setting aside the judgments dated

22-11-2013 and 18-01-2016 passed in C.C.No.69 of 2013 on

the file of the VIII Special Magistrate, L.B. Nagar at

Hastinapur, Ranga Reddy District and in Crl.A.No.770 of

2013 on the file of the III Additional District and Sessions

Judge, Ranga Reddy District, L.B. Nagar, respectively and the

revision petitioner/ accused is acquitted for the offence

punishable under Section 138 of the Negotiable Instruments

Act, 1881. However, the revision petitioner is directed to

deposit an amount of Rs.10,000/- (Rupees ten thousands

only) before the High Court Legal Services Committee,

Hyderabad and an amount of Rs.10,000/- (Rupees ten

thousands only) before the Telangana High Court Advocates

Association, within a period of one week from today.

6) Miscellaneous petitions, if any, pending, shall stand

closed.

______________________ JUSTICE G. SRI DEVI

November 17, 2021 PN

HONOURABLE JUSTICE G. SRI DEVI

I.A.No.1 of 2021 In/and CRIMINAL REVISION CASE No. 93 of 2020

November 17, 2021

PN