Shaik Mahaboob Basha, vs The State Of A.P.,
2021 Latest Caselaw 291 AP

 
 

THURSDAY, THE TWENTY FIRST DAY OF JANUARY I y
TWO THOUSAND AND TWENTY ONE .
:PRESENT: :
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
CRIMINAL APPEAL NO: 457 OF 2007
Between:

Shaik Mahaboob Basha, S/o. Dasthagiri.

ceuee Petitioner/ Appellant
AND
The State of Andhra Pradesh, rep. by Public Prosecutor, High Court of Andhra
Pradesh., Hyderabad.

.... Respondent

Petition under Section 374 (1) of Cr.P.C, praying that in the circumstances stated
in the grounds filed the Criminal Petition, the High Court may be pleased to present this
Memorandum of Criminal Appeal to this Honourable Court against the Judgment made
in SC & ST No. 39 of 2006 on the file of the Court of Special Judge for SC & ST (POA)
Act- Cum- VI Additional District and Sessions Judge, Kurnool , dated 10.04.2007.

IA NO: 1 OF 2007

Petition under Section 151 CPC praying that in the circumstances stated in the grounds
filed the petition, the High Court may be pleased to suspend the sentence of
Imprisonment 7 years passed in SC & ST SC. No 39 of 2006 on the file of the Court of
the Special Judge for SC for SC and ST (POA) Act- Cum- VI Additional District and
Sessions Judge, Kurnool dated 10.4.2007 and enlarge the petitioner on bail, Pending
disposal of CRLA 457 of 2007, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the grounds
filed in support thereof and upon hearing the arguments of Party-in-Person Advocate for
the Petitioners, and of Public Prosecutor for the Respondents and the Court made the
following.

ORDER:

(Proceedings taken up through video conferencing) "Appellant is not present in person. Adjourned.

Post on 04.03.2021. Department is directed to communicate a copy of this order to the

appellant."

Sd/- T.Madhavi

ASSISTA EGISTRAR {TRUE COPY// LOA SY For ASSISTANT REGISTRAR

: .

pasos svetammn sna seuresnannnnananemnonsscnms somcssnnsunsncqnane wen .

in-Person Advocate [OPUC]

° 4. One CC to Sri. Party- tor, High Court of AP, Amaravati[OUT]

2. Two CC's to Public Prosecu

3. One spare copy

AN

HIGH COURT

JBJ

DATED:21/01/2021

POST ON 04.03.2021

ORDER

CRLA.No.457 of 2007

DIRECTION