Chada Kondal Reddy vs The State Of Telangana
2025 Latest Caselaw 6706 Tel

Telangana High Court

Chada Kondal Reddy vs The State Of Telangana on 24 November, 2025

     THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

            CRIMINAL PETITION No.15168 of 2025

ORDER:

This Criminal Petition is filed under Section 528 of the

Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') by

the petitioner seeking extension of time to deposit 10% of the fine

amount imposed by the appellate Court vide order dated

10.11.2025 in Crl.M.P.No.317/2025 in Crl.A.No.35/2025 on the

file of the learned I Additional District and Sessions Judge, at

Karimnagar, wherein a period of seven (7) days from the date of

the order was fixed for such payment.

2. Heard Mr.Hari Kishan Kudikala, learned counsel for the

petitioner and Mr.Jithender Rao Veeramalla, learned Additional

Public Prosecutor appearing for respondent No.1-State.

3. It is the case of the petitioner that he was convicted under

Section 138 of the Negotiable Instruments Act, 1881 in

C.C.No.441 of 2018 on the file of the learned I Additional Junior

Civil Judge-cum-I Additional Judicial Magistrate of First Class, at

Huzurabad. Aggrieved by the said conviction, he preferred an

appeal before the learned I Additional District and Sessions

ETD, J Crl.P_15168_2025

Judge, at Karimnagar in Crl.A.No.35 of 2025, along with a

miscellaneous petition in Crl.M.P.No.317 of 2025 seeking

suspension of the sentence of imprisonment imposed by the trial

Court. While allowing the said petition, the appellate Court

directed the petitioner to deposit 10% of the fine amount in the

form of an FDR drawn in any nationalized bank in favour of the

trial Court, within 7 days from the date of the order. However,

learned counsel for the petitioner submits that the petitioner has

suffered losses in his business and is unable to arrange the

requisite funds for the said payment and therefore, prayed for

extension of time to make the deposit.

4. Learned Additional Public Prosecutor requested to pass

appropriate orders.

5. Considering the facts and circumstances of the case and

on a perusal of the material available on record, this Criminal

Petition is allowed, and the petitioner is granted a period of one

month from the date of receipt of a copy of this order to deposit

the said 10% of the fine amount, in the form of an FDR drawn in

any nationalized bank in favour of the trial Court, as directed by

the learned appellate Court. However, in case of default in

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complying with this order within the stipulated time, this order

shall stand automatically vacated, and the judgment of conviction

and sentence passed by the learned trial Court shall remain in

force.

As a sequel, the miscellaneous petitions pending, if any,

shall stand closed.

____________________________ JUSTICE TIRUMALA DEVI EADA 24.11.2025 mvm