Ranjolu Raju vs The State Of Telangana
2023 Latest Caselaw 3513 Tel

          THE HONOURABLE DR.JUSTICE G. RADHA RANI

             CRIMINAL PETITION No.10777 OF 2023

ORDER:

This Criminal Petition is filed under Section 482 of Code of

Criminal Procedure (for short 'Cr.P.C.') by the petitioner - accused

No.1 to quash the proceedings against him in C.C.No.71 of 2015 on the

file of the IV Additional Chief Metropolitan Magistrate, Hyderabad for

the offences under Sections 120(B), 406, 417, 418, 420, 421, 422, 426

of IPC.

2. Heard learned counsel for the petitioner and Sri S.Ganesh, learned

Assistant Public Prosecutor for respondent No.1 - State.

3. The learned counsel for the petitioner submitted that the

respondent No.2 lodged a complaint against the petitioner alleging that

he had committed theft of blank signed cheque and filed a complaint by

misusing the same. He further submitted that the petitioner filed a

complaint against the respondent No.2 under Section 138 of the

Negotiable Instruments Act (for short 'NI Act') and the same resulted in

conviction. The respondent had not filed any appeal against the said

judgment but, the petitioner himself challenged the said judgment to

enhance the compensation amount and the same was partly allowed.

Dr.GRR,J Crl.P.No.10777_2023

He further submitted that the trial in C.C.No.71 of 2015 was almost

completed except recording the evidence of the Investigating Officer

and the matter was pending for the past one year.

4. Considering the facts and circumstances of the case and that

the matter before the trial Court is more than 12 years old, this Court is

not inclined to interfere with the proceedings against the petitioner.

However, the trial Court is directed to dispose of the matter as

expeditiously as possible, preferably within a period of one month from

the date of receipt of a copy of this Order.

5. With the above direction, the criminal petition is disposed of.

Pending miscellaneous applications, if any, shall stand closed.

_____________________ DR.G. RADHA RANI, J Date: 02.11.2023 ss