Sri J.Phanibushana Rao vs P.Badrinath And Another
2025 Latest Caselaw 646 Tel

Telangana High Court

Sri J.Phanibushana Rao vs P.Badrinath And Another on 28 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 No.74 of 2014

COMMON ORDER:

Challenging the judgment dated 20.01.2014 passed in

Criminal Appeal No.487 of 2013 by the learned Special Judge for

Economic Offences-cum-VIII Additional Metropolitan Sessions

Judge at Hyderabad, this Criminal Revision Case is filed. By the

impugned order, the judgment dated 17.05.2013 passed in

C.C.No.316 of 2011 (old C.C.No.2049 of 2008) by the learned XV

Special Magistrate at Hyderabad, was confirmed modifying the

conviction and sentence of rigorous imprisonment for one year for

the offence under Section 138 of the Negotiable Instruments Act,

1881 and fine of Rs.5,000/-, in default to undergo simple

imprisonment for one month, to undergo rigorous imprisonment

for six months and to pay fine of Rs.60,00,000/-, in default to

undergo simple imprisonment for one year.

2. It is submitted by learned counsel appearing for the

petitioner as well as respondent No.1 that during pendency of the

present Criminal Revision Case, 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, to compound the

offences and to set aside the order of conviction.

3. Vide order dated 15.07.2025, 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.

4. 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 22.07.2025 and the same is placed on record.

5. In view of the above, I.A.Nos.1 and 2 of 2025 filed to

compound the offences and compromise the matter are allowed.

Consequently, this Criminal Revision Case is allowed and the

conviction and sentence of imprisonment imposed against the

petitioner-appellant-accused in the judgment dated 20.01.2014

passed in Criminal Appeal No.487 of 2013 by the learned Special

Judge for Economic Offences-cum-VIII Additional Metropolitan

Sessions Judge at Hyderabad, modifying the judgment dated

17.05.2013 passed in C.C.No.316 of 2011 (old C.C.No.2049 of

2008) by the learned XV Special Magistrate at Hyderabad, is

hereby set aside. The bail bonds of the petitioner-appellant-

accused shall stand cancelled.

Miscellaneous applications, if any pending, shall stand

closed.

__________________ JUVVADI SRIDEVI, J Date: 28.07.2025 spd/rev