SRIRAM CHINNA GOPALA KRISHNA Vs. TIPIRISETTI ASHOK
LAWS(TLNG)-2020-2-167
HIGH COURT OF TELANGANA
Decided on February 04,2020

Sriram Chinna Gopala Krishna Appellant
VERSUS
Tipirisetti Ashok Respondents

JUDGEMENT

G. Sri Devi, J. - (1.)This Criminal Petition is filed under Section 482 of the Code of the Criminal Procedure, 1973, seeking to quash the docket order, dated 21.11.2019 in Crl.M.P.No.1 of 2020 in Crl.M.P.No.426 of 2019 in Crl.A.No.761 of 2019 on the file of the III Addl. District and Sessions Judge, Cyberabad at L.B.Nagar, Ranga Reddy District.
(2.)Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor representing the State.
(3.)The learned Sessions Judge, vide order, dated 01.10.2019 in Crl.M.P.No.426 of 2019 in Crl.A.No.761 of 2019 while suspending the sentence, directed the petitioner to deposit 20% of the cheque amount before the lower Court within one month.


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