Bejjanki Mallikarjuna Chary vs The State Of Telangana
2025 Latest Caselaw 2566 Tel

Telangana High Court

Bejjanki Mallikarjuna Chary vs The State Of Telangana on 25 February, 2025

                  THE HONOURABLE SMT. JUSTICE K. SUJANA

                        CRIMINAL PETITION No.2724 of 2025

       ORDER:

This Criminal Petition is filed under Section 528 of the

Bharatiya Nagarik Suraksha Sanhitha (for short 'BNSS') by the

petitioner/appellant against the order, dated 13.12.2024 passed

in Crl.M.P.No.697 of 2024 in Crl.A.No.216 of 2024 by the learned

VI Additional Sessions Judge, Ranga Reddy District at

Kukatpally. By the impugned order, the petition filed by the

petitioner under Section 430(1) of BNSS, was allowed directing

the petitioner to deposit 20% of the cheque amount.

2. Heard Sri Mummaneni Srinivasa Rao, learned counsel

for the petitioner and Sri Jithender Rao Veeramalla, learned

Additional Public Prosecutor for respondent - State.

3. Learned counsel for the petitioner relied on the judgment of

the Hon'ble Supreme Court in Jambu Bandari vs. Madhya

Pradesh State Industrial Development Corporation Limited 1

and submitted that depositing 20% of the cheque amount is not

mandatory and prayed to reduce the compensation amount.

Crl.A.No.2741 of 2023 dated 04.09.2023

4. Considering the submissions made by the learned

counsel for the petitioner and circumstances of the case, this

Court is inclined to reduce the cheque amount from 20% to 10%

to be deposited by the petitioner.

5. Accordingly, the Criminal Petition is disposed of directing

the petitioner to pay 10% of the cheque amount i.e.,

Rs.4,00,000/- (Rs.40,00,000/- x 10%) within a period of two (02)

months from the date of receipt of copy of this order.

Miscellaneous applications, if any pending, shall also

stand closed.

_______________ K. SUJANA, J Date: 25.02.2025 rev