Ramini Ramya vs The State Of Telangana
2024 Latest Caselaw 2551 Tel

Telangana High Court

Ramini Ramya vs The State Of Telangana on 5 July, 2024

 THE HONOURABLE SRI JUSTICE E.V. VENUGOPAL

      INTERLOCUTORY APPLICATION Nos.1 & 2 of 2024
                        IN/AND
         CRIMINAL REVISION CASE No.147 OF 2019

COMMON ORDER:

Heard learned counsel for petitioner-accused as well as

learned counsel for respondent No.2-de-facto complainant and

learned Assistant Public Prosecutor for the State-respondent and

perused the record.

02. It is submitted by learned counsel for petitioner and

respondent No.2 that during pendency of the present Criminal

Revision Case, the parties have compromised the matter and

accordingly, I.A.Nos.1 and 2 of 2024 have been filed seeking

permission and to record the compromise between them.

03. Learned counsel for the unofficial respondent

identified the de-facto complainant and petitioner who are present

in the Open Court. Learned counsel for petitioner also identified

unofficial respondent and petitioner in the Open Court. Joint

memo has been filed by petitioner and respondent No.2 in the

Criminal Revision Case along with I.A.No.2 of 2024 and both the

learned counsel sought for recording compromise under Section

320 (2) of the Code of Criminal Procedure.

04. In compliance of Orders of this Court dated

13.06.2024 by following the decision of Honourable Supreme

Court of India in Damodar S. Prabhu v. Sayed Babalal 1,

learned counsel for petitioner filed a Cost Memo dated 04.07.2024

vide USR No.60470 of 2024 along with receipts showing the

payment of costs of Rs.12,500/- in favour of the Telangana High

Court Advocates' Association and Rs.12,500/- in favour of the

Telangana State Legal Services Committee, Hyderabad. The Cost

Memo dated 04.07.2024 vide USR No.60470 of 2024 along with

receipts, is taken on record.

05. In view of the above facts and circumstances,

recording the compromise between both the parties, the

Interlocutory Applications vide I.A.Nos.1 & 2 of 2024 are allowed.

Consequently, this Criminal Revision Case is allowed and the

Judgment dated 23.01.2019 in Criminal Appeal No.805 of 2016

passed by the learned Additional Metropolitan Sessions Judge for

trial of Communal Offence Cases-cum-VII Additional Metropolitan

2010 (5) SCC 663

Sessions Judge, Hyderabad confirming the Judgment of

Conviction and Sentence dated 16.08.2016 in C.C.No.135 of 2015

(Old C.C.No.701 of 2015 on the file of learned IX Additional Chief

Metropolitan Magistrate) passed by the learned XVI Special

Magistrate, Hyderabad, is hereby set aside. Accordingly,

petitioner-accused is acquitted for the offence under Section 138

of the Negotiable Instruments Act.

As a sequel, pending miscellaneous applications, if any,

shall stand closed.

____________________ E.V. VENUGOPAL, J Dated: 05-JUL-2024 KHRM