POLAGANI DHASHARATHA KUMAR Vs. TELUKUNTLA SRINIVASULU

JUDGEMENT

(1.) I.A.No.4 of 2020 is filed by the petitioner/first respondent under Section 147 of the Negotiable Instruments Act (for short, "the Act") read with Section 320 Cr.P.C. for compounding the offence under Section 138 of the Act by setting aside the sentence and conviction awarded by the learned Judicial Magistrate of First Class (Special Mobile Court) at Nalgonda in C.C.No.323 of 2015 dated 22.12.2017 and confirmed by the lower appellate Court in Crl.A.No.12 of 2018 dated 06.08.2019 by acquitting the first respondent.

(2.) During the course of hearing, learned counsel for both the parties have informed the Court that the parties have settled the matter outside the Court. For enquiry, the matter was directed to be posted before the Registrar (Judicial) for identification of the parties, and accordingly, the petitioner as well as the first respondent appeared before the Registrar (Judicial) on 04.12.2020. After identification of the parties, the Registrar (Judicial) submitted report dated 04.12.2020 stating that on oral examination, the first respondent has stated that he had filed a complaint against the petitioner, which was registered as C.C.No.323 of 2016 on the file of the Judicial Magistrate of First Class (Special Mobile Court), Nalgonda, for the offence under Section 138 of the Negotiable Instruments Act. Since there was a compromise, he approached this Court for recording the compromise.

(3.) In the light of the arguments made by both the counsel and in the light of the report submitted by the Registrar (Judicial), I.A.No.4 of 2020 is allowed.