Andhra Pradesh High Court - Amravati
Penkey Lakshmi vs The State Of Andhra Pradesh on 4 September, 2025
APHC010463022025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
THURSDAY,THE FOURTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION NO: 9202/2025
Between:
1. PENKEY LAKSHMI, W/O (LATE) SIVANADH KUMAR, AGED 55 YRS
18, ANDHRA BATTALION, NCC, SIDDARTHA NAGAR NPCL ROAD,
KAKINADA, EAST GODAVARI (KAKINADA) DISTRICT.
...PETITIONER/ACCUSED
AND
1. THE STATE OF ANDHRA PRADESH, REP., BY ITS PUBLIC
PROSECUTOR HIGH COURT AT AMARAVATHI.
2. CHINNAPUWULA NARESH, S/O PLUGESWARA RAO, AGED 50 YRS,
SESHAGIRAM STREET, RAMARAOPETA KAKINADA, EAST
GODAVARI DISTRICT.
...RESPONDENT/COMPLAINANT(S):
Counsel for the Petitioner/accused:
1. R SIVA SAI SWARUP Counsel for the Respondent/complainant(S):
1. PUBLIC PROSECUTOR 2 The Court made the following ORDER:
The instant petition under Section 528 of Bharatiya Nagarik Suraksha Sanhita has been filed, by the Petitioner/ Accused, seeking quashment of the order in CrI M.P. No.25/2024 in C.A.No.32/2024 dt.02-02-2024 on the file of the learned III Additional District and Sessions Judge, Kakinada.
2. Heard Sri R.Siva Sai Swarup, learned counsel for the Petitioner and learned Additional Public Prosecutor representing the State/Respondent.
3. It is submitted by the learned counsel for the Petitioner and acceded to, by the learned Additional Public Prosecutor that the subject matter of this Criminal Petition is squarely covered by the Order passed by this Court vide Criminal Petition No.5914 of 2024, dated 28.08.2024, wherein, it was held at paras 7 and 8 as under :
"7. The Hon'ble Supreme Court in Jamboo Bhandari Vs. M.P. State Industrial Development Corporation Limited and Others1, referring above para in the case of Surinder Singh Deswal @ Colonel S.S.Deswal and others, held in paras 6 to 9 as under :
"6. What is held by this Court is that a purposive interpretation should be made of Section 148 of the N.I. Act. Hence, normally, Appellate Court will be justified in imposing the condition of deposit as provided in Section 148. However, in a case where the Appellate Court is satisfied that the condition of deposit of 20% will be unjust or imposing such a condition will amount to deprivation of the right of appeal of the appellant, exception can be made for the reasons specifically recorded.1
2023 LiveLaw (SC) 776 3
7. Therefore, when Appellate Court considers the prayer under Section 389 of the Cr.P.C. of an accused who has been convicted for offence under Section 138 of the N.I. Act, it is always open for the Appellate Court to consider whether it is an exceptional case which warrants grant of suspension of sentence without imposing the condition of deposit of 20% of the fine/compensation amount. As stated earlier, if the Appellate Court comes to the conclusion that it is an exceptional case, the reasons for coming to the said conclusion must be recorded.
8. The submission of the learned counsel appearing for the original complainant is that neither before the Sessions Court nor before the High Court, there was a plea made by the appellants that an exception may be made in these cases and the requirement of deposit or minimum 20% of the amount be dispensed with. He submits that if such a prayer was not made by the appellants, there were no reasons for the Courts to consider the said plea.
9. We disagree with the above submission. When an accused applies under Section 389 of the Cr.P.C. for suspension of sentence, he normally applies for grant of relief of suspension of sentence without any condition. Therefore, when a blanket order is sought by the appellants, the Court has to consider whether the case falls in exception or not."
8. Therefore, in the light of above judgments of the Hon'ble Supreme Court, normally, the Appellate Court will be justified in imposing condition of deposit as provided in Section 148 of N.I.Act. However, in a case, whether the Appellate Court is satisfied with the condition of deposit of 20% will be unjust, exception can be made for the reason specifically recorded. Hence, when the Appellate Court considers an application filed U/s. 389(3) Cr.P.C. corresponding to Section 430 of BNSS by the drawer of the cheque (accused), who was convicted for the offence U/s.138 of Negotiable 4 Instruments Act, the Appellant Court has to consider whether it is exceptional case which warrants grant of suspension of sentence without imposing condition of deposit of 20% of fine/compensation amount. If the Appellate Court comes to said conclusion that it is an exceptional case, reasons for coming to such conclusion must be recorded."
4. Considering the submissions made and following the Order passed by this Court in Criminal Petition No.5914 of 2024, dated 28.08.2024, this Criminal Petition is allowed. The impugned order of the learned Appellate Court is set side and restoring the application filed by the appellant U/s.389 (3) Cr.P.C., corresponding to section 430 of BNSS before the Appellate Court. The petitioner/accused shall appear before the learned Appellate Court within three (3) weeks from the date of receipt of copy of this order. On such appearance, the learned Appellate Court shall consider the application afresh and dispose of the same as expeditiously as possible, preferably within seven (07) days. Till then, the sentence imposed by the learned trial Court stands suspended. If the petitioner/accused fails to appear before the learned Appellate Court as directed above, the Criminal Petition stands dismissed without recourse to the Court.
Pending applications, if any, shall stand closed.
_________________________________________ DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA Date: 04.09.2025 MH 5 41 THE HON'BLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA CRIMINAL PETITION No.9202 OF 2025 Dated: 04.09.2025 MH