Andhra Pradesh High Court - Amravati
Kolluri Manga Rao, vs The State Of Ap Rep By Its Pp Hyd., on 8 December, 2022
ae
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
THURSDAY, THE EIGHTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY TWO
PRESENT:
THE HONOURABLE SRI JUSTICE A V RAVINDRA BABU
CRIMINAL REVISION CASE NO: 949 OF 2007
Between:
Kolluri Manga Rao, Sfo Venkateswarlu, Agad about 28 years, Pulipady
Vilage, Ramma of Gurazala (M), Guntur District.
FsttionenAspellantiAccusead
AND
The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of
ALP. Amaravatl
Respondent
Revision fied under Section G87 and 401 of Cr.P.C., praying that in the
circumstances stated in the memorandum of grounds ffed in support of the
CrminaiRevisionCase, the High Court may be pleased to present this Memorandum
of CrLR.G., being aggrieved by the Judgment dt 12-07- 2008 an Ori A No. 82 of 2006
randered by the Court of the X Addi Dist & Sessions Judge, FTC, Guntur at
Narasaraopel, confirming the Judgment in SC.No. 507 of 2005, dt. 30-12-2005 on
the fle of the Asst. Sessions Judge, Court, Gurazala.
CREB MP NOO7S OF 2007:
Paton under Section 397 ) CRG praying that in the ciroumstances stated in
the memorandum of grounds filed in support of the revision, the High Court may be
Dlieased fo release the petitioner on bail by suspending the conviction and sanfence
imposed by the X Addi. Dist & Sessions Judge, PYC, Guntur at Narasaraopet, vide
the Judgment di 72- 7-200 OF in CrLANo. 92 of 2008 canting the dudgment in
SC.No. 501 of 2005, dt 30-12-2005 on the file of the Asst. Sessions Judge Court,
Gurazala, pending dispasal of CRLRC 949 of 2007, on the file of the High Cour.
The Revision corning on for hearing, upon perusing the revison and the
memorandum of grounds fi le d m support thereof and the earlier Order of the High
Court dated 16.07.2007 made hergin and upon hearing the arguments of Sr
N.Harinaih, learned counsel representing Sri Oh Ravindra Babu, Advocate for the
iy
Felitioner and of PUBLIC PROSECUTOR for the Respandent and the Court made
the follawing
ORDER:
"Sri N.Harinath, iparned counsel, representing the learned counsel for
petitioner, represented that advocate on recard has no instructions from the
petitioner.
Under the circumstances, issue Ballable Warrant against the petitioner
through Superintendent of Police, Guntur District, directing him to execute
Baitlable Warrant and release Kim on his executing a persenal bond for
Rs. 10,000). with undertaking fo appear befors this Court on 28.72.2022, so as
to give Inatructiona te his counsel to advance arguments.
Registry is directed to dispatch the Balfable Warrant forthwith.
This order shall be placed before the Regletrar (Judicial) for immediate
tM
steps."
Sd/-E.Rameswar Rao
DEPUTY REGISTRAR
By Section Officer
Ts,
The X Adel. Dist. & Sessions Judge, FTO, Guntur at Narasaraupel
The Asal. Sessions Sedge. Cou ft, Gurazala
The Superintendent of Folios, Guntur, Guntur Distriat (By SPEEDPOST)
Sri Rolluri Manga Rao, Sic Venkaieswarlu. Aged about 86 years, Pullpacdy
Vilage, Kammam of Qurazala (MM), Guntur District. (By RP AD}
The Registrar (Judicial), High Cour et af Andhra Prades sh, Arnaraveall
Two COs to Public Prosenuter, High Court of AUP. (OUT)
One CC to Si Ch Ravindra Babu, Advocate (OPUC]
One spare capy
Be 695 ND ek
8 OH OH
HGH COURT
AYRB,J
DATED ORT a/e022
ORDER
GCRLRC.NG.849 of 2007
