T. Narayana Reddy, Mahaboobnagar Dist. vs M. Srinivas Rao, R.R.Dist. And Ano
2025 Latest Caselaw 4169 Tel

Telangana High Court

T. Narayana Reddy, Mahaboobnagar Dist. vs M. Srinivas Rao, R.R.Dist. And Ano on 23 June, 2025

Author: Juvvadi Sridevi

Bench: Juvvadi Sridevi

         HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

                        I.A.No.2 of 2022
                             in/and
             CRIMINAL REVISION CASE No.411 of 2016

ORDER:

Challenging the judgment dated 03.02.2016 passed in

Criminal Appeal No.561 of 2014 by the learned V Additional

Metropolitan Sessions Judge-cum-V Additional District &

Sessions Judge, Rangareddy District, L.B. Nagar, this Criminal

Revision Case is filed. By the impugned judgment, the judgment

dated 10.07.2014 passed in C.C.No.179 of 2013 by the learned

II Special Magistrate, Hastinapuram, Rangareddy District, was

confirmed, wherein, the petitioner-appellant-accused was

convicted for the offence under Section 138 of Negotiable

Instruments Act and he was sentenced to undergo simple

imprisonment for a period of one year and was also directed to

pay a sum of Rs.5,00,000/- towards compensation to the

complaint in Crl.R.C.No.411 of 2016.

2. It is submitted by the learned counsel appearing for the

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

the present Criminal Revision Case, the parties have

compromised the matter. Accordingly, I.A.No.2 of 2022 has been

filed to record the compromise between them, to compound the

offence and to set aside the order of conviction.

3. Vide order dated 03.01.2023, 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 19.01.2023 and the same is placed on record.

5. In view of the same and considering the report, dated

19.01.2023, I.A.No.2 of 2022 filed to compound the offence 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 03.02.2016 passed in Criminal Appeal

No.561 of 2014 by the learned V Additional Metropolitan Sessions

Judge-cum-V Additional District & Sessions Judge, Rangareddy

District, L.B. Nagar, confirming the judgment dated 10.07.2014

passed in C.C.No.179 of 2013 by the learned by the learned

II Special Magistrate, Hastinapuram, Rangareddy District,

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: 23.06.2025 KRL

HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

in/and CRIMINAL REVISION CASE No.411 of 2016

Dt.23.06.2025

KRL