T.Sudhakar Reddy, Hyd., vs B.Susheela, Hyd Anr, Rep Pp.,
2022 Latest Caselaw 6738 Tel

      THE HON'BLE Dr.JUSTICE G.RADHA RANI

     CRIMINAL REVISION CASE No.2341 of 2016


ORDER:

This Criminal Revision Case is filed by the petitioner-

accused against the judgment dated 20.06.2016 in Crl.A.No.1085

of 2015 on the file of learned XIV Additional District and Sessions

Judge cum XIV Additional Metropolitan Sessions Judge,

L.B.Nagar, Ranga Reddy District, in awarding double the cheque

amount as compensation under Section 357(3) of Cr.P.C and in

default to suffer simple imprisonment for 6 months for the offence

punishable under Section 138 of Negotiable Instruments Act.

2. On 11.11.2022, at the request of the learned counsel for the

petitioner, this Court referred the matter to the Lok-Adalat. The

Secretary, Telangana High Court Legal Services Committee, filed

report dated 05.12.2022 stating that the matter had been settled

before the Lok-Adalat and compromise was recorded between the

parties on 12.11.2022.

3. Hence, the Criminal Revision Case is disposed of in terms of

award passed by the Lok-Adalat on 12.11.2022, setting aside the

judgment dated 20.06.2016 passed in Criminal Appeal No.1085 of

2015 by the XIV Additional District and Sessions Judge cum XIV

Additional Metropolitan Sessions Judge, L.B.Nagar, Ranga Reddy

District, and the petitioner-accused is acquitted for the offence

under Section 138 of Negotiable Instruments Act. The respondent-

complainant is permitted to withdraw the compensation amount of

Rs.40,000/- deposited by the petitioner-accused before the learned

VIII Special Magistrate, Hastinapuram, L.B.Nagar, Ranga Reddy

District.

Miscellaneous petitions, if any pending shall stand closed.

_____________________ Dr.G.RADHA RANI, J

Dt.12.12.2022 Gms/Gv

THE HON'BLE Dr. JUSTICE G.RADHA RANI

CRIMINAL REVISION CASE No.2341 of 2016

Dt.12.12.2022

Gms/Gv