MAHESHWARI MODEN RICE MILL Vs. THIPPATLA VENKATESHWARLU

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to modify the order dated 13.12.2019 passed in Crl.M.P.No.371 of 2019 in Crl.A.No.272 of 2019 by the Judge, Family Court-cum-Additional District & Sessions Judge, Karimnagar, in so far as the condition to deposit 40% of the compensation amount imposed by the trial Court within 15 days.

(2.) Learned counsel for the petitioners contended that the Court below rightly suspended the sentence, but erred in imposing the condition to deposit 40% of the compensation amount within 15 days without properly appreciating the facts and circumstances of the case. It is submitted that the Court below ought to have seen that Crl.A.No.272 of 2019 is filed challenging the judgment passed in CC.No.327 of 2014, therefore imposing the condition to deposit 40% of the compensation amount would adversely affect the main criminal appeal. It is further submitted that the Court below ought to have seen that the petitioners have got good grounds to succeed in the criminal appeal and in the event of their success in the appeal, it would be difficult for them to recover the amount and therefore sought for modifying the condition imposed by the Court below by allowing the criminal petition.

(3.) Learned Additional Public Prosecutor vehemently opposed the criminal petition.