IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.1808 OF 2010 (Arising out of SLP(Crl.)No.4488 of 2008)

P. KRISHNAVENI ... APPELLANT(S)

VERSUS

TATA VENKATA KRISHNA RAO & ANR. ... RESPONDENT(S)

O R D E R

Leave granted. Heard learned counsel for the parties.

Learned  counsel  for  the  respondent  submits  that  

respondent-Tata Venkata Krishna Rao has received Rs.1.08 lacs  

from  the  appellant  and  he  does  not  want  to  prosecute  the  

complaint filed by him under Section 138 of the Negotiable  

Instruments Act being C.C.No.444 of 2002, pending on the file  

of  the  II  Additional  Judicial  Magistrate  of  I  Class,  

Machilipatnam.   

In view of the statement of learned counsel for the  

respondent and the fact that the entire amount has been paid,  

we deem it appropriate to quash the complaint C.C.No.444 of  

2002,  pending  on  the  file  of  the  II  Additional  Judicial  

magistrate of I Class, Machilipatnam that has been filed under  

Section 138 of the Negotiable Instruments Act.

The impugned judgment is set aside and the appeal is,  

accordingly, disposed of.   

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 17TH SEPTEMBER, 2010