Dorapally Jyothi vs G.Vishnu Priya
2024 Latest Caselaw 3911 Tel

Telangana High Court

Dorapally Jyothi vs G.Vishnu Priya on 25 September, 2024

        THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

                  I.A.Nos.2 and 3 of 2024
                          IN/AND
          CRIMINAL REVISION CASE No.878 of 2024

COMMON ORDER:

-

The Criminal Revision Case is filed against the judgment

dated 31.07.2024 in Criminal Appeal No.542 of 2019 on the file

of the learned III Additional District & Sessions Judge-cum-II

Additional Metropolitan Sessions Judge-cum-Principal Family

Court Judge, Medchal-Malkajgiri District, at Kukatpally (for

short, "the appellate Court") in confirming the judgment dated

03.06.2019 in C.C.No.60 of 2018 on the file of the learned VIII

Special Magistrate, Kukatpally, at Prashanthnagar (for short,

"the trial Court").

2. Heard Mr.Dasari Ananda, learned counsel for the

petitioner and Mr.V.S.R.M.V.Prasad Sanaka, learned counsel for

respondent No.1.

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

counsel for the petitioner and unofficial respondent No.1, in one

voice, submitted that both the parties have compromised the

matter and accordingly, I.A.Nos.2 and 3 of 2024 are filed

seeking to compound the offence under Section 138 of the

Negotiable Instruments Act and to set aside the impugned

judgment.

4. The petitioner and unofficial respondent No.1 are present

before this Court and identified by their respective counsel and

they have asserted the terms of compromise.

5. Learned counsel for the petitioner, by filing the memo

dated 25.09.2024, would submit that pursuant to the order

dated 23.09.2024 passed by this Court, the petitioner had

deposited an amount of Rs.10,000/- to the credit of High Court

Legal Services Committee, High Court of Telangana, at

Hyderabad vide Demand Draft bearing No.497381 dated

25.09.2024 and an amount of Rs.10,000/- to the credit of the

Telangana High Court Advocates Association vide Order

INV09245472 dated 25.09.2024.

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.320 of

Criminal Procedure Code permission is accorded and the

compromise is recorded.

7. Accordingly, I.A.Nos.2 and 3 of 2024 and this Criminal

Revision Case are allowed. Resultantly, the conviction and

sentence imposed against the petitioner in judgment dated

dated 31.07.2024 in Criminal Appeal No.542 of 2019 on the file

of the learned III Additional District & Sessions Judge-cum-II

Additional Metropolitan Sessions Judge-cum-Principal Family

Court Judge, Medchal-Malkajgiri District, at Kukatpally, in

confirming the judgment dated 03.06.2019 in C.C.No.60 of

2018 on the file of the learned VIII Special Magistrate,

Kukatpally, at Prashanthnagar 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: 25.09.2024 ESP