Andhra Pradesh High Court - Amravati
Maraka Rama Krishna Another vs The State Of A.P. on 25 October, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! | FRIDAY, THE TWENTY FIFTH DAY OF OCTOBER TWO THOUSAND AND TWENTY FOUR -PRESENT: HONOURABLE SRI JUSTICE ¥ SRINIVAS GRIMINAL REVISION CASE NO: 880 OF 2072 Between: 1. Marska Rama Krishna, S/o Sambaiah, Aged 24 years, Rio Manthenavaripalem, Guntur District ny Maraka Udayalakshmi, W/o Sambelah, Aged 45 years, Rio Manthenavaripalem, Guntur District . Pattionsrs/AT & As AND Yhe State of Andhra Pradesh, Represented by its Public Prosecutor, High Court of Andhra Pradesh, at Amaravati . Respondent Ravision fled under Sections 397 and 401 of GrPlC., being agarieved by the judgment passed in CriA.No. 308 of 204 1, dated 13.06.2012 passed by the Sessions Judge, Guntur in camfirming the conviction passed by the Addl. Junior Civil Judge, Bapatla, Guntur Dist.. in C.C.No.404 of S009, dated 02.08.2071 sentencing the petitioners to undergo rigorous imprisonment for one year each and to pay a fine of Re.4 Q00/- by At and Rs.1.000y- by A2 in defaull simple imorisanment for fwo months. IANO: 1 OF 2012(Cr R.C.M.P.No. 1375 of 2012): Petition under Section S874} of Crec praying that in the circumeiances stated in the memorandum of grounds fled in support of the petition, the High Court may be oleased to enlarae the petitioners on ball by suspending the execution of sentence passed the judgment in CrlA. No. 308 of 2011, dated 13.06.2012 passed by the Sessions Judge, Gumiur in confirming the conviction passed by the Adel Junior Civi Judge, Banatia, Guntur Dish, in GC. Ned0) of 2008. dated 02.09.2074, Pendi ing dispasal of CRLURG 880 of 2012, on the fle of the High Court. The Petition coming on for hearing, upon perusing the Petition and the memorandum of grounds filed in suopert thereof and the earlier orders of the High Court dated. $5.06.2042, made in C CAMP No 446 of 2012 & TS.06.2024, made in Cr. R.C.M.P. No i3Y5 of 2072, and having observed that None appeared for the petitioners either in the momma or in the afiernoan, the Caurt made the following ORDER:
None appeared for the petitioners either in the marning or in the aflernoon.
Learned Assistant Public Prosecutor is present and insisted for early disposal of the matter since the matter pertains to the year 20172. issue Ballable warrant against the petitioners. List the matier on 14.74 2024. SO!) E.KAMESWARA RAO NTRUE COPY)! JOINT REGISTRAR a3 OMS ~ ?
SECTION OFFICER ¥. The Registrar (Judicial, High Court of Andhra Pradesh at Amaravati.
4. The Superintandent of Police, Guntur District
3. The Sessions Judge, Guntur, Guntur [istrict
4. The Additional Junior Civil Judge, Banatia, Guntur District S. The Superintendent, District Jail, Guntur, Guntur District (Addressess 2 od os to § by Speed Post} One CC io SRI K SRINIVAS, Advocate [OPUC] Two CGCs to PUBLIC PROSECUTOR, High Court of Andhra Pradesh POUT) The Section Officer, Criminal Section, High Court of Andhra Pradesh. Autiaravati . One spare copy HIGH COURT DATED 25/1 2024 NOTE: LIST THE MATTER ON 14.44.2024. ORDER ARR QE SES ts Sy OB RE SR Ss SA Se GNSS Ss.
2 LYN TEL ot see OS ad me SE wo R CRLAC.No.880 of 2012 G e Me:
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SS SS ATE SVpat ~ wee wee " Se ms SY ry SSS DYRECTION Real IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! FRIDAY, THE TWENTY FIFTH DAY OF OCTOBER TWO THOUSAND AND TWENTY FOUR (PRESENT:
HONOURAGSLE SRI JUSTICE V SRINIVAS CRINUNAL REVISION CASE NO: 880 OF 2072 ee Between:
4, Meraka Rama Krishna, Sfo Sambeign, Aged 24 years, Rio Manthenavaripaiem, Guntur District Maraka Udaeyalakshmi, W/o Sambaiah, Aged 45 years, Rio i Vanthenavarnpaiem, Guriur District . Pattionersi/AT & Az AND The State of Andhra Pradesh, Represented by its Public Prosecutor, High aur of Andhra Pradesh, at Amaravatl . Respondent Whereas the Revision fled under Sections 397 and 401 of CrP.C., being aggrieved by the judgment passed in CrLA.No. 308 of 2041, dated 13.06. 2078 passed by the Sessions Judge, Guntur in confirming the conviction passed by the Addi. Junior Civil Judge, Bapatia, Guntur Dist, in CC.No 401 of 2008, dated 02.09.2011 sentencing the pelitionars to undergo rigorous imprisonment for one year Cach and fo pay a fine of Ra.4.000/- by At and Ris.1,000/ by A® in default simoe imorisanment for two months.
And WHEREAS the said case coming an for Rearing on tis day and whereas the High Court upon perusing the memorandum of ( grounes fed in gupPaTt thereof and the earfier r orders ofthe High Court dated. 25.08.2012, made Le Nyt o~ . ae mee oe in OURO MP No 1448 of 2012 & 18.06.2024. made in Cr.BLC.M.P. No.1375 of Te, and having observed that None anne aed far the petitioners alther | + the morning or in the aitersoon directed the R NEGIHYy to issue Batlahis Warrant against the petifioners.
Therefore, you viz:
The Superintendent of Police, Guntur District are hereby directed fo arrest the said PattionersiAd & A? viz na: mely: 1}Maraka Rame Krishna, Sifo Sambeiah Aged 24 years, Rio Manthenavaris ipalemn, Guntur Distal, 2) Maraka Udayalakshimni, Wo Samba iah, Aged 45 years, Rin Manthenavaripaiem, Guntur District, wherever they found and produce them bodily under safe custody and conduct befare fis Court on 14.44.2094 af ta-an AML, fo which date the case stands posted, ra 'i at ih sey Eee ey weds ¢ You are further directed! thet K the said petiionersiAt & A? firnishes bal bonds for a sum of Re. 19 OOO. (Rupees Ten thousand any} aach with an undertaking that they will iagpear before this Court on #4, 2028, they may be feieaasd on ball sublect to the condition that they shall attend this Court on 4.904. 20234 and shall cons inue to attend this Court anny otherwise diracted.
You are also further directed te So return inis warrant as Gary &8 possible preferably on ar before 44.44.2024 fo Tis Court with @ detailed raport stating the Manner in which if has been execute Herein fall net, Fa, %. The Registrar (Judicial, High Court ty aw Andhra Pradesh at Amaravathi,
2. The Superintendent of Poline, Gurtur UNstrict (By SPEED POST)
3. Gne spare capy HIGH COURT SY, DATED: 25.10.2024 NOTE: LIST THE MATTER ON P91 2084, ORDER GrLR.G. No.880 of 2092 SAILABLE WARRANT SS SEES Ay & AY PRS SS Doubs hag ewais rte