GUJJA SUDHAKAR REDDY Vs. THIRUVARANGAM SRIDHAR

JUDGEMENT

(1.) This Criminal Petition is filed to quash the order dtd. 1/4/2025 passed in Criminal Revision Petition No.07 of 2024 by the learned VIII Additional District & Sessions Judge, Ranga Reddy District at L.B.Nagar (for short "revisional Court"), confirming the order dtd. 3/11/2023 in Crl.M.P.No.427 of 2023 in STC NI No.542 of 2021 by the learned Judicial Magistrate of First Class, Special (Mobile) PCR Act - cum - IV Additional Junior Civil Judge - cum - IV Additional Metropolitan Magistrate, Ranga Reddy District at L.B.Nagar (for short 'the trial Court').

(2.) Heard the submissions of Sri P.Vinod Lal, learned counsel for the petitioner, Sri S.Someshwar Rao, learned counsel for respondent No.1 and Sri Jithender Rao Veeramalla, learned Additional Public Prosecutor for respondent No.2 - State.

(3.) The learned petitioner counsel has submitted that the interim compensation under Sec. 143A of Negotiable Instruments Act, 1881 (for short "NI Act") is a discretionary relief and that the learned Judge has not assigned any reasons while granting interim compensation in this case. He further argued that the guidelines laid down by the Apex Court in Rakesh Ranjan Shrivastava v. State of Jharkhand,2024 (4) SCC 419 have been overlooked by the trial Court. He further submitted that the so called complainant in the NI case was a worker under the accused and taking undue advantage he has stolen the cheques while he was assigned with the work of taking care of his business and cases at Hyderabad. Therefore, he raised his defense and he objected his signature also but still the trial Court went ahead in granting the interim compensation without getting into the trial, hence, he prayed to set aside the orders passed by the trial Court.