Sri. Pilla Sasidhar Reddy, vs High Court For The State Of Telangana
2024 Latest Caselaw 1353 Tel

Telangana High Court

Sri. Pilla Sasidhar Reddy, vs High Court For The State Of Telangana on 28 March, 2024

             THE HONOURABLE SMT. JUSTICE K. SUJANA

                  CRIMINAL PETITION No.3530 of 2024

    ORDER:

This Criminal Petition is filed under Section 482 of the

Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the

petitioner/Accused to modify the order, dated 15.12.2023 passed

in Crl.M.P.No.422 of 2023 in Crl.A.No.131 of 2023 on the file of

learned II Additional District and Sessions Judge at Medchal. By

the impugned order, the petition filed by the petitioner under

Section 389(1) of Cr.P.C, was allowed directing the petitioners to

deposit 10% of the compensation amount.

2. Heard Sri P.Venkanna, learned counsel for the petitioner

and Sri S. Ganesh, learned Assistant Public Prosecutor for

respondent No.1 - State.

3. Learned counsel for the petitioner submitted that the

petitioner is not financially stable to deposit 10% of the

compensation amount. In this regard, he placed reliance on the

judgment of the Apex Court in Jambu Bandari vs. Madhya

Pradesh State Industrial Development Corporation Limited 1

and prayed to allow the petition.

4. Considering the submissions made by the learned

counsel for the petitioner and circumstances of the case, this

Court is inclined to reduce the compensation amount from 10%

to 5% to be deposited by the petitioner.

5. Accordingly, the Criminal Petition is disposed of directing

the petitioner to pay 5% of the compensation amount i.e.,

Rs.10,02,000/-(Rs.2,00,40,000/- x 5%) within a period of one

(01) month from the date of receipt of copy of this order.

Miscellaneous applications, if any pending, shall also

stand closed.

_______________ K. SUJANA, J Date: 28.03.2024 gms

Note:

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