Kowthavarapu Kowtrapu Kameswara ... vs The State Of Ap Rep By Its Pp Hyd.,
2022 Latest Caselaw 9483 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI _

THURSDAY, THE EESHTH DAY OF EC ENBER
TWO THOUSAND AND TWENTY TWO
-PRESENT:
THE HONCURABLE SRI JUSTICE A V RAVINDRA BABU
GRIMINAL APPEAL NO: 112 OF 2070

Behveean:
J. Kewthavaranu @ Kowtrapu Kameswara Rao, Sfo Mohanrac, Rio
Patiurivaripalem Vilage, Narasaraopet, Guntur District.

Zz. Kawthavaragu @ Kowthrapu Mohanarac, Sio Subba Kas, Rio
Retlurivarigaiem Vilage, Narasaraapel, Guntur District.
3. Kowfhavarapu @ Reowthranu Smibrajyam, Vo Mohanrao, Alo

Patiurivaripaian Vilage, Nerasaraopel, Guniur District,
. Apelantsidccuged No. to 3

AND
The state of Andhra Pradesh, rep. by ts Public Prosecutor, High Court af
ALP. at Amaravali
 Raspadant

Apoeal under Section 374 (2) of Cr.P.C, praying thal in the circumstances
stated in the Memeorandum of grounds filed in support of the Cn minal Appeal, the
High Court may be pleased to present this Memorandum of Cn.A., against the
Judgment dt. 04-01-2010 in SC_.No. 184 of 2009 on the file of the Gaurt of the ff Addl.
Sessions Judge, Guntur,

CRELAALPNO.267 OF 2079

Petition under Secfion S8a(} of OP. is filed praying that in the
ircummtances stated in the Memorandurn of grouruis fled in supporl of the Appaal,
the Nigh Court may be pleasad to suspend the sentence of imprisonment made in
Judgment dt. 04-04-2010 in SC_Na. 154 of 2009 on the file of the Court of the 1 Addl.
Seasions Judge, at Guntur District and release the petifioners on ball, Feriding

dissasal of ORLA 112 of 2010, on the fle of the High Court.

The Appesi coming on for hearing, upon perusing the Pelfion and the
Memorandum of grounds fled in support thereof and the Order of the High Court
Dated 27.01.2010, upon hearing the arguments of PUBLIC PROSECUTOR, for the
Respondents, and observing that No representation for the appellants, the Court

made the following.
ORDER:

No representation for the appellants.

issue Bailable Warrant against the appellanta through Superintendent of Soiice, Guntur District, directing him to execute Ballable Warrant and releass them on their executing personal bends for Rs.10,000/- each with an undertaking to appear before this Court on 28.12. 2022, to get the arquinenia advanced through their counsel,

List ton 28.12.2022.

Registry is directed to diapatch the Ballable Warrant forthwith.

This order shall be placed before the Registrar iJudicia} for immediate

SROs,

To,

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woo EA ORS od 3

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Sai. E Rameswara rac DEPUTY REG

TRUE COPY! .

For DEPUTY REGISTRAR

The ff Additional Sessions Judge, Guiur

The Superintendent of Polins, Guntur Distict (by Speed past)

Soawthaverapu @ Kowlrapu Kameswara Rao, & <¢ OTHERS, S/o Mohanrag, Rio Pellurivadpatern Vilage, Narasaraogel, Guntur CHetriol

Kowthavarapu © Kowthrapu Mohanarac, Sio Subba Rac, Rio Paturivaripalem Village, Narasaraopet, Guntur Olstrict,

Kowthavarapy @ Kowthrapu Smbrajyam, Wie Mohanrao, Ba Petlurivanpaiem Vilage, Narasarsopet, Guntur CHstict {Addresseas 3 to & Sy RPAD)

The Regigirar(Judicial), High Court of Andhra Pradesh, Amaravall

The Section Officer, Corninal Section, High Court of Andhra Pradesh

Ne CC fo SRL A PRABHAKAR RAO Advocate [OPUC)

Two OCs ta PUBLIC PROSECUTOR, High Court of Andhra Pradesh POUT OMe spare GUupy

aa

SIGH COURT

AYRE, J

DATED OR 2/2022

NOTE: LIST FP ON 28.72.2022

ORDER

CRLA.No. Tis of 2046

DHRECTION