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Judgment
This Criminal Petition has been filed aggrieved by the orders passed by the learned II Additional District and Sessions Judge at Khammam District (for short, “learned Sessions Court”) in Crl.M.P.No.1 of 2026 in Crl.Appeal No.83 of 2026, where under the learned Sessions Court while suspending the sentence imposed against the petitioner directed the petitioner to pay 20% of the fine amount in terms of the provisions of Section 148 of the Negotiable Instruments Act, 1881 (for short, “Act, 1881”).
Heard Ms.P.Swapna, learned counsel representing Mr.P.Venkatesh, learned counsel for the petitioner and Mr. Jithender Rao Veeramalla, learned Additional Public Prosecutor for respondent No.2.
Though the petitioner raised several grounds seeking for quashment of the order, this Court is not inclined to entertain the present criminal petition on the ground that the learned Sessions Court while exercising the powers conferred under Section 148 of the Act 1881, directed the petitioner to deposit 20% of the compensation amount.
At that stage, learned counsel for the petitioner requested this Court to extend the time for depositing 20% of the compensation amount, pursuant to the impugned order dated 21.07.2026. Due to his poor financial condition, the petitioner could not deposit the said amount. Unless this Court extends the time, the petitioner will be put to great hardship.
Taking into consideration of the peculiar facts and circumstances of the case and the submissions made by learned counsel for the petitioner, the time granted by the learned Sessions Court pursuant to the interim order dated 21.07.2026 is extended till 30.09.2026.
In default of complying with the orders passed by this Court, the learned Sessions Court is entitled to proceed with the matter in accordance with law.
In view of the above, the criminal petition is disposed of.
Pending miscellaneous applications, if any, shall stand closed.