ROGERS e. x g § IN THE RIGH COURT OF ANDHRA PRADESH AT ANIRAVATI THURSDAY, THE FIRST DAY OF DECEMBER, RWS THOUSAND AND TWENTY TWO > PRESENT: HONOURABLE SRI JUSTICE AV. RAVINDRA BABU CRLA NO: 886 of ZOD Between: Kiana Sathibabu @ Satyanarayana, S/o. Sur Babu, Hindu male, aged about 23 years, Occ. Auto driver, R/o. Panda Streat, Sheermunipainam . APPELLANT Accused Not AND The State by the Sub-Divisional Pollce Officer, Anakapalle Subt-division, Anakapalle Reo. by fs Publin Prosecutor, High Court of AP al hyderabad . RESPONDENTICOMPLAINANT Fettion under Section 374 (2) * CrP. sraying that in the circumstances ated in the grounds fied in suppor © ne Appest the High Court may be pie eases ) call for the record in 8.0. No 142 of 2008 from the file of IV Addl istic! And Sessions Judge, Visakh apatniarn and set-aside the calendar and Judgment 'dated 25-04-2079 and sentence imposed agai mS tthe appellant The agosal coming on for hearing, upon perusing the appeal and the grounds fied in support thereof and the order of the High Court dated: 26.05.20210 made in CRLAMP No, 1074 of 2070 and Raving none apocaered for the appellant, the court made the following ORDER:
"Neo representation for the appellant.
Proceeding sheet discloses that the matter is being listed from time to fime since very long and nobody are representing for the appellant.
The appellant, after filing af the appeal, got the sentence suspended and. after thal, hs is not getting ready.
Under the clroumstances, issue ballable warrant against the appellant, directing that he shall be reisased on bail om axecuting a personal bond for Re. 19,000). (Rupees Ten thousand only}, with an underiaking to appear before this Court on 27.72.2022, so as to get the arguinents advanced,
Bailable warrant against the appellant shall be dispatched {fo the soncerned Superintendent of Police, forthwith." .
SO; SVSR MURTHY JOINT REGISTRAR
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The iV Additional District and Seasions Judge Visakhapatnam The Superintendent of Palice, Visak napatnarn(By y SPEED F POST) The Station House Officer, Bheemuni patna Folio Station, Visakhapainan ae Saction Officer, Criminal Section, High Court of AP rN () Aniana Devi, Advecate (OPUC} Pwo Cos 6 ty the Public Proseoufor, High Courter AR. [OUT] One spare capy.
HIGH COURT
AYRES
DATE: 1-12-2022
NOTE: UST ON 27-22-2022
ORDER
SRLA NG. ASS of 2018
ORDER OF WARRANT
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMRAVATI « TUESDAY, TRE TWENTY SECOND DAY OF NOVEMBER, - TWO THOUSAND AND TWENTY TWO > PRESENT:
HONOURABLE SRI JUSTICE A.V. RAVINDRA BABU GRLA NO: 688 of 2010
Belween:
Kiana Sathibabu @ Satyanarayana, Sfo. Sun Babu, Hindu male, aged about 23 -- years, Qeo. Auto driver, R/o. Panda Street, Bhe SANUNIDETIANTT APPELLANT Accused No.4 AND The State iy the Sub "Divisi ona elk ice Officer, Anakapaile Sub-division, Anakapalle Rep. by Rs Public Prosecutor, High Oourt of AP at Hyderabad . RESPONDENT COMPLAINANT Whereas Petition under Section 374 2} af OrP.o praying that in the cireuiTigianices stated in the grounds fed in support of the Appeal, the High Court may be pleased to call for the record in S.C. No. 142 af 2008 from the fle of AV Addl. Dstrict And Sessio ins dudge, Visakhapatnam and sef-aside fhe osiandar and
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Judgment dated 28-04-2070 and sentence imposed against the appellant
And whereas the Court upon pens ing the appeal and the grounds fied In support thereef and the order of the High Court dated: 26.05.20210 made in CRLAMP No, 686 of 2010 and havi ng t none appeared for fhe aposliant, directad the Registry to issue Ballable Warrant againat the apreflant herein
Therefare you viz;
The Superintendant of Polisa, Visakhapatnam,
are hereby directed to arrest the said Appellant/Accused viz; Klane Sathibabu @ Salyanarayans, Sh. Sufi Babu, Hindu rnale aged about 23 years, Onc. Aute driver, Rio. Panda Street, Bheemunipatnam, wherever he is found and produce hirn boadi iy under safe custady and conduct before this Court an 27-12-2022 af 10-30 A.M, to which date {he case stands sosted,
You are further directed that if the said Appellant/Accused furnishes personal bond for a sum of Rs, 10,000/- (Rupees Ten thousand only} with an undertaking thal he will appear before this Court on 27-12-2022, he may be released on ball subject to the canditia that he shall atterei this Court on 27-12-2022, so as ta get the arguments advanced In the appeal
You are alsa further directed fo return tis warrant a3 early as possihie preferably on or before 27-12: 2022 2 tG this Court bwith a det tailed report stating the manner in which it has heen executed,
Herein fall riot.
JOINT REGISTRAR
'
HIGH COURT
AYRES
DATE: OF -1 28-2082
NOTE: LIST ON 27-22-2022
ORDER
GRLANGG8S of £016
BAILABLE WARRANT
