GUDIPUDI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The Criminal Petition, under Sec. 482 of the Code of Criminal Procedure, 1973, is filed by the petitioner/appellant/accused seeking to quash the order dtd. 1/4/2021 in Crl.A.No.6 of 2020 passed by the learned Principal District and Sessions Judge, Khammam, issuing non-bailable warrant against him.

(2.) Heard learned counsel appearing for the petitioner, learned Assistant Public Prosecutor appearing for the 1st respondent-State and perused the record.

(3.) After due trial, the petitioner was convicted for the offence under Sec. 138 of the Negotiable Instruments Act and sentenced to undergo rigorous imprisonment for a period of one year and to pay fine of Rs.9,02,000.00 out of which a sum of Rs.9,00,000.00 shall be paid to the complainant towards compensation, in default to undergo simple imprisonment for a period of 6 months. Aggrieved by the same, he filed Crl.A.No.6 of 2020, wherein the learned Sessions Judge issued NBW on 1/4/2021 against the petitioner for his absence.