Chada Kondal Reddy, vs The State Of Telangana.
2025 Latest Caselaw 6607 Tel

Telangana High Court

Chada Kondal Reddy, vs The State Of Telangana. on 19 November, 2025

         THE HON'BLE SMT.JUSTICE TIRUMALA DEVI EADA

                CRIMINAL PETITION No.15167 of 2025

ORDER:

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1. This Criminal Petition is filed under Section 528 of Bharatiya

Nagarik Suraksha Sanhita (BNSS), 2023 seeking enlargement of

time to deposit 10% of the fine amount before the Trial Court within a

period of 7 days as per orders passed by the learned I Additional

District & Sessions Judge at Karimnagar in Crl.M.P.No.315 of 2025

in Crl.A.No.33 of 2025, dated 10.11.2025.

2. Heard Sri Harikishan Kudikala, learned counsel for the

petitioner as well as Sri Jitender Rao Veeramalla, the learned

Additional Public Prosecutor appearing for the respondent No.1-

State.

3. Learned petitioner's counsel submitted that the Trial Court

vide judgment dated 10.10.2025 passed in C.C.No.439 of 2018 held

conviction under Section 138 of Negotiable Instruments Act, 1881

sentencing the petitioner herein to undergo simple imprisonment for

a period of 2 years and to pay fine of Rs.16,40,000/- and out of the

said amount, Rs.5,000/- was ordered to be paid as compensation to

the complainant under Section 357(3) of Cr.P.C. Against the said

judgment, an Appeal was preferred by the petitioner/accused and

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the First Appellate Court, vide orders dated 10.11.2025 passed in

Crl.M.P.No.315 of 2025 in Crl.A.No.33 of 2025, while suspending the

sentence under Section 389(1) of Cr.P.C., has imposed a condition

that the petitioner shall deposit 10% of the fine amount before the

Trial Court in the form of FDR drawn in any Nationalized Bank within

a period of 7 days from the date of order. Since the petitioner failed

to deposit the said fine amount within the stipulated time, he

approached this Court and filed the present petition seeking

extension of time specified therein in the First Appellate Court order

dated 10.11.2025.

4. Learned petitioner's counsel further submits that the petitioner

sustained heavy loss in his business and thus he is unable to gather

his resources for payment of 10% of the fine amount that is being

imposed.

5. The learned Additional Public Prosecutor has submitted that

the petitioner suffered conviction and for suspension of the said

sentence, the Trial Court has rightly imposed the conditions and thus

prayed to pass appropriate orders.

6. Considering the submissions of the learned counsel and in

view of the facts and circumstances of the case, the time specified

for payment of 10% of the fine amount before the Trial Court in the

ETD,J Crl.P.No.15167_2025

form of FDR is hereby extended by one month from the date of

receipt of a copy of this order. Failure to comply with the directions

of this Court would nullify this order and the order of the Trial Court

would come into effect.

7. With the above observation, the Criminal Petition is disposed

of.

8. Miscellaneous petitions pending, if any, shall stand closed.

____________________________ JUSTICE TIRUMALA DEVI EADA Dt.19.11.2025 ysk