S. VENKATESWARLU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) I.A.No.1 of 2020 is filed by the second respondent/complainant praying this Court to compound the offence punishable under Section 138 of the Negotiable Instruments Act and acquit the petitioner/accused by setting aside the sentence and imprisonment imposed in Crl.A.No.344 of 2015 dated 26.10.2018 on the file of the learned VIII Additional District and Sessions Judge, Ranga Reddy District at L.B.Nagar, confirming the judgment passed by the learned Special Judicial Magistrate Court-II, Rajendranagar, Ranga Reddy District, in C.C.No.214 of 2013, dated 09.04.2015.

(2.) This Court on 17.12.2020 directed the parties to appear before the Registrar (Judicial) on 23.12.2020 for their identification and the Registrar (Judicial) thereafter shall submit a report to that effect by 30.12.2020. In compliance with the above said order, the parties along with their respective counsel appeared before the Registrar (Judicial), who, in turn, has identified them with reference to their aadhar cards and filed a report to that effect. The learned counsel also signed on the aadhar cards of their respective clients.

(3.) Having examined the report of the Registrar (Judicial) of this Court and the averments made in the affidavits filed in support of I.A.No.1 of 2020 and the joint memo of compromise filed by both parties, I.A.No.1 of 2020 is allowed.