Koppala Venkat Ratnam vs The State Of A.P. And Another
2024 Latest Caselaw 4376 Tel

Telangana High Court

Koppala Venkat Ratnam vs The State Of A.P. And Another on 11 November, 2024

          THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

                     I.A.No.1 of 2024
                          IN/AND
          CRIMINAL REVISION CASE No.1638 of 2011

COMMON ORDER:

-

The Criminal Revision Case is filed against the judgment

dated 19.07.2011 in Criminal Appeal No.85 of 2008 on the file

of the learned Judge, Family Court-cum-Additional Sessions

Judge, at Khammam (for short, "the appellate Court")

confirming the judgment dated 21.05.2008 in C.C.No.217 of

2007 on the file of the learned Judicial Magistrate of First Class,

at Manuguru (for short, "the trial Court").

2. Heard Mr.Harinadh Nidamanuri, learned counsel for the

petitioner, Mr.Jithender Rao Veeramala, learned Additional

Public Prosecutor appearing for respondent No.1-State and

Mr.Kiran Reddy Mallarapu, learned counsel for unofficial

respondent No.2.

3. When the matter is taken up for hearing, the learned

counsel for the petitioner and unofficial respondent No.2, in one

voice, submitted that both the parties have compromised the

matter and accordingly, I.A.No.1 of 2024 is filed seeking to

compound the offence under Section 138 of the Negotiable

Instruments Act and to set aside the impugned judgment.

4. Learned counsel for the petitioner, by filing the memo vide

U.S.R.No.109183 of 2024, submitted that in compliance of the

order dated 24.10.2024 passed by this Court, the petitioner had

deposited an amount of Rs.40,000/- to the credit of the High

Court Legal Services Committee on 07.11.2024 vide receipt

No.1541 and an amount of Rs.40,000/- to the credit of the

Telangana High Court Advocates Association vide order

INV112456044 dated 07.11.2024.

5. The petitioner and unofficial respondent No.2, along with

their respective counsel are present before this Court and they

have asserted the terms of compromise.

6. In view of the settlement arrived at between the parties no

purpose would be served in keeping the proceedings pending.

Having regard to the enabling provision of Section 359(2) of

Bharatiya Nagarik Suraksha Sanhita, 2023 (previously known

as Section 320 of Criminal Procedure Code) permission is

accorded and the compromise is recorded.

7. Accordingly, I.A.No.1 of 2024 and this Criminal Revision

Case are allowed. Resultantly, the conviction and sentence

imposed against the petitioner in judgment dated 19.07.2011 in

Criminal Appeal No.85 of 2008 on the file of the learned Judge,

Family Court-cum-Additional Sessions Judge, at Khammam is

hereby set aside. Consequently, the petitioner/accused shall be

set at liberty, forthwith, if he is not required in any other case or

crime. The memo shall form part of this order.

Miscellaneous petitions, if any pending, in the Criminal

Petition, shall stand closed.

___________________________ JUSTICE E.V. VENUGOPAL

Date: 11.11.2024 ESP