Telangana High Court
M. Srinivas vs The State Of Telangana Rep. By Its P.P And ... on 1 July, 2025
Author: Juvvadi Sridevi
Bench: Juvvadi Sridevi
HON'BLE SMT. JUSTICE JUVVADI SRIDEVI
I.A.Nos.1 and 2 of 2025
in/and
CRIMINAL REVISION CASE Nos.2885 and 2887 of 2017
COMMON ORDER:
Since the petitioner-appellant-accused in both the criminal
revision cases is one and the same, they are heard together and
being disposed of by way of this common order.
2. Challenging the judgments dated 19.07.2017 passed in
Criminal Appeal Nos.401 and 959 of 2015 by the learned III
Additional Metropolitan Sessions Judge, Ranga Reddy District at
L.B. Nagar, these Criminal Revision Cases are filed. By the
impugned orders, the judgment dated 07.05.2015 passed in
C.C.No.132 of 2014 by the learned Special Judicial Magistrate
Court-II, Rajendranagar and the judgment dated 19.09.2015
passed in C.C.No.175 of 2014 by the learned I-Special Judicial
Magistrate, Rajendranagar, were confirmed, wherein, the
petitioner-appellant-accused was convicted for the offence under
Section 138 of N.I. Act and he was sentenced to undergo rigorous
imprisonment for one year and six months respectively. He was
also directed to pay the cheque amount of Rs.6,00,000/- within
two months from the date of order in C.C.No.132 of 2014, in
default to undergo simple imprisonment for six months and to pay
Rs.2,50,000/- towards compensation within one month from the
date of order in C.C.No.175 of 2014.
3. It is submitted by learned counsel appearing for the
petitioner as well as the respondent No.2, that during pendency of
the present Criminal Revision Cases, the parties have
compromised the matter and accordingly, I.A.Nos.1 and 2 of 2025
have been filed to record the compromise between them and to
compound the offences.
4. Vide order dated 17.06.2025, this Court directed the parties
along with their respective counsel to appear before the
Secretary, High Court Legal Services Committee, High Court for
the State of Telangana, Hyderabad, for identification and to
submit a report.
5. Pursuant to the above said direction issued by this Court,
the parties have appeared and the Secretary, High Court Legal
Services Committee, has identified the parties and submitted a
report, dated 25.06.2025 and the same is placed on record.
6. In view of the above, I.A.Nos.1 and 2 of 2025 in both the
criminal revision cases are allowed. Consequently, these Criminal
Revision Cases are allowed and the conviction and sentence of
imprisonment imposed against the petitioner-appellant-accused in
the judgments dated 19.07.2017 passed in Criminal Appeal
Nos.401 and 959 of 2015 by the learned III Additional
Metropolitan Sessions Judge, Ranga Reddy District at L.B.
Nagar, confirming the judgment dated 07.05.2015 passed in
C.C.No.132 of 2014 by the learned Special Judicial Magistrate-II,
Rajendranagar and the judgment dated 19.09.2015 passed in
C.C.No.175 of 2014 by the learned I-Special Judicial Magistrate,
Rajendranagar are hereby set aside. The bail bonds of the
petitioner-appellant-accused, if any, shall stand cancelled.
Miscellaneous applications, if any pending, shall stand
closed.
_____________________
JUVVADI SRIDEVI, J
Date: 01.07.2025
BV
