CHILAKALA SREENIVASULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner/Accused, under Sec. 482 of Code of Criminal Procedure, 1973, for quash of the order dtd. 26/7/2024 in Crl.M.P.No.212 of 2024 in Crl.A.No.51 of 2024 passed by the learned III Additional District & Sessions Judge, Nandyal, Kurnool District.

(2.) Heard learned counsel for the petitioner and learned Assistant Public Prosecutor representing the State.

(3.) Learned counsel for the petitioner would submit that learned Sessions Judge in the appeal against the conviction for the offence punishable under Sec. 138 of Negotiable Instruments Act passed the impugned order dtd. 26/7/2024 in Crl.M.P.No.212 of 2024 under Sec. 389(3) Cr.P.C., directed the petitioner to deposit 20% of the compensation amount ordered by the learned Trial Judge within a period of one (01) month from the date of the order, while suspending the sentence of imprisonment awarded by the learned Magistrate. He would submit that the order of the learned Sessions Judge is not in accordance with Jamboo Bhandari v. MP State Industrial Development Corporation Ltd's case.