Minerals Rep By Its Proprietor Vramesh & Ors vs Viswa Jyothi Exim Alias Logistic Private Limited & Ors

Dr Venkata Jyothirmai Pratapa, J

The instant Criminal Revision Case under Sections 438 and 442 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS')has been filed by the Petitioners / Appellants seeking to modify the order dated 21.11.2025 passed in Crl.M.P.No.1158 of 2025 in Crl.A.No.430 of 2025 on the file of the Court of II Additional District and Sessions Judge, Visakhapatnam by setting aside the condition of depositing 20% of the compensation before the Trial Court within 60 days from the date of the said Order.

Heard Sri Sreenivasa Rao Velivela, learned counsel for the Petitioners and Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor for respondent State. Perused the material on record.

Learned counsel for the Petitioners would submit that the Petitioners and the respondent No.1 are companies registered under the provisions of the Companies Act, 1956. Further, the respondent No.1 forcibly obtained the cheques from the petitioners and the petitioners are seriously disputing the issuance of cheque in favour of the respondent No.1. Out of business dealings, there are money transactions between the two companies and in view of the serious financial disputes between the parties, the petitioner company could not pay the 20% of the cheque amount as ordered by the learned II Additional District and Sessions Judge, Visakhapatnam in Crl.M.P.No.1158 of 2025 in Crl.A.No.430 of 2025, dated 21.11.2025. Hence, prayed to set aside the impugned order to the extent of depositing the cheque amount.

Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor for State would submit that the Court may pass appropriate orders.

Considering the submissions made, the Criminal Revision Case is disposed of directing the petitioners for depositing 20% of the cheque amount as ordered by the learned Sessions Judge, within one week from today.

Pending applications, if any, shall stands closed.