Bandaru Venkatesu Peerugudu And ... vs The State Of A.P., Rep By Pp.,
2021 Latest Caselaw 4691 AP

Citation : 2021 Latest Caselaw 4691 AP
Judgement Date : 17 November, 2021

Andhra Pradesh High Court - Amravati

Bandaru Venkatesu Peerugudu And ... vs The State Of A.P., Rep By Pp., on 17 November, 2021

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.Crl.R.C.No.888 of 2007

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

14. 17.11.2021 RNT, J

None appears for the revision petitioner. On 03.09.2021, 06.09.2021 and 06.10.2021 also none appeared for the petitioner. Consequently on 27.10.2021, the order was passed, in the interest of justice adjourning the matter for three weeks, fixing 17.11.2021 with a specific stipulation in the order that if on the next date of adjournment none for the petitioner attends to argue the matter, the Court may proceed to consider to cancel the bail granted to the petitioners by order dated 09.07.2007.

The petitioners were convicted and sentenced for offences punishable under Sections 324, 326 and 307 IPC by the Court of Assistant Sessions Judge, Proddatur by judgment dated 23.06.2003 in Sessions Case No.395 of 2000 and their appeal was dismissed by the II Additional Sessions Judge, Kadapa at Proddatur by a judgment dated 05.07.2007 in Criminal Appeal No.96 of 2003, except that their sentence was reduced.

The revision pertains to the year 2007 and it is an old one. But, inspite of the order dated 27.10.2021, today also none appears for the revision petitioners.

Under the circumstances, the order dated 09.07.2007 suspending the sentence of imprisonment imposed on the petitioners is revoked.

The Assistant Sessions Judge, Proddatur shall issue bailable warrants to the petitioners. The petitioners shall however, be released on bail on furnishing the personal bonds of Rs.15,000/- (Rupees fifteen thousand only) each with two sureties, each, of like sum to the satisfaction of learned Assistant Sessions Judge, Proddatur, which shall also take undertaking from the petitioners that on the next date of hearing, they shall appear before this Court.

Let this order be communicated to the Assistant Sessions Judge, Proddatur forthwith. Compliance report be also submitted by the Court below to this Court by the next date of adjournment.

List the matter on 15.12.2021.

________ RNT, J Gk