Andhra Pradesh High Court - Amravati
Smt. Eda Deevenamma vs The State Of Andhra Pradesh on 5 February, 2026
APHC010040232026
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
THURSDAY, THE FIFTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
I.A.No.3 of 2026
In/and
CRIMINAL REVISION CASE NO: 84/2026
Between:
1. SMT. EDA DEEVENAMMA,, W/O STEFFEN, AGED 48 YEARS,
FEMALE, HOUSE MAKER, NEAR BLIND SCHOOL, ROYPETA,
NARASAPURAM WEST GODAVARI DISTRICT-534275.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY THE PUBLIC
PROSECUTOR, HIGH COURT OF ANDHRA PRADESH AT
AMARAVATHI-522238.
2. POTHU BALA BALAJI, S/O SATYANARAYANA, AGED 36 YEARS,
MALE, HINDU, BUSINESS, CHAGANTI VANI MERAKA, H/O
LAKSHMANESWARAM, NARASAPURAM MANDAL, WEST
GODAVARI DISTRICT-534275.
...RESPONDENT(S):
Revision filed under Section 397/401 of CrPC praying that in the
circumstances stated in the affidavit filed in support of the Criminal Revision
Case, the High Court may be pleased to: a) Allow the Criminal Revision Case
b) Set aside the Judgment dated 25.09.2024 in Criminal Appeal No.252 of
2023 on the file of the X Additional District & Sessions Judge, Narsapur;
Consequently set aside the Judgment dated 12.09.2023 in C.C.No.127 of
2019 on the file of the I Additional Junior Civil Judge-cum-I Additional Judicial
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Magistrate of First Class, Narsapur; c) Record the compromise in between
petitioner and 2nd respondent and acquit the petitioner, in view of lawful
compounding under Section 147 of the Act; d) Pass
IA NO: 1 OF 2026
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased to condone the delay of 397 days in fling the above Revision and be
pleased to pass
IA NO: 2 OF 2026
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
dispense with the filing of certified copies of orders dated 12.09.2023 in
C.C.No. 127 Of 2019 on the file of the First Additional Junior Civil Judge -
Cum-Additional Judicial First Class Magistrate, Narsapur, dated 25.09.2024 in
CrI.A. No. 252 Of 2023 In the Court Of The X Additional District And Sessions
Judge, Narsapur, West Godavari District, and to pass
IA NO: 3 OF 2026
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
be pleased to Compound the offences under sections under Section 138 of
the Negotiable Instruments Act under Section 147 of the said Act and Set
aside the conviction and sentence passed against the petitioner/ accused in
C.C.No.127 of 2019 and Criminal Appeal No.252 of 2023; and Acquit him in
accordance with law. as both the parties have compromised the matter and
pass
Counsel for the Petitioner:
1. KOTHA NAGA SURYA RAO
Counsel for the Respondent(S):
1. NAGA RAJU KOLLATI
2. PUBLIC PROSECUTOR
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THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
I.A.No.3 of 2026
In/and
CRIMINAL REVISION CASE NO: 84/2026
COMMON JUDGMENT:
This Criminal Revision Case has been filed challenging the Judgment, dated 25.09.2024 passed in Crl.A.No.252 of 2023 passed by the learned X Additional District and Sessions Judge, Narsapur, confirming the Judgment passed by the learned First Additional Junior Civil Judge-cum-First Additional Judicial Magistrate of First Class, Narsapur, dated 12.09.2023 in C.C.No.127 of 2019.
2. Heard the learned counsel for the petitioner, learned Assistant Public Prosecutor for the State and learned counsel for the respondent No.2.
3. I.A.No.3 of 2026 has been filed by the complainant/respondent No.2 along with joint memo, seeking to compound the offence under Section 138 of the Negotiable Instruments Act under Section 147 of the said Act ad set aside the conviction and sentence passed against the petitioner/accused in C.C.No.127 of 2019.
4. The petitioner and respondent No.2 are present and submitted that they have compromised the matter. The Respondent No.2 submitted that she has received the amount of Rs.5,50,000/- towards full and final settlement as per the terms of compromise.
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5. In that view of the matter, I.A.No.3 of 2026 is allowed. Consequently, the Criminal Revision Case is allowed in terms of compromise, subject to the payment of an amount of Rs.15,000/- to the High Court Bar Association, High Court of Andhra Pradesh by the petitioner/accused, in turn, the President, High Court Bar Association is directed to spend this amount for the sake of planting trees in the premises. In default, this Criminal Revision Case stands dismissed.
6. Accordingly, the Judgment dated 25.09.2024 passed in Crl.A.No.252 of 2023 passed by the learned X Additional District and Sessions Judge, Narsapur, confirming the Judgment the learned First Additional Junior Civil Judge-cum-First Additional Judicial Magistrate of First Class, Narsapur, dated 12.09.2023 in C.C.No.127 of 2019 are set aside subject to payments of costs. Accordingly, the petitioner/accused is acquitted.
Consequently, miscellaneous applications pending, if any, shall stand closed.
__________________________________________ DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA Date: 05.02.2026.
UPS 5 112 THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA I.A.No.3 of 2026 In/and CRIMINAL REVISION CASE NO: 84/2026 Dt.05.02.2026 UPS