Andhra Pradesh High Court - Amravati
Vadde Sowri Raju, vs State Of A.P., on 12 December, 2022
Bench: A V Babu
IN THE HEGN COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY PRE TAYELTH DAY GF DECEMBER
TWO THOUSAND AND TWENTY TWO
PRESENT:
THE HONOURABLE SRI JUSTICE A V RAVINDRA BABLY.
CRIMINAL REVISION CASE NO: 886 OF 2006
Behwesn:
Vadde Sow Raiu, S/o. Ralagonal Rao. aged 28 years, Mala, Sth Lins,
Bongaralabasdu, Guntur.
Fettioner/AppolianYAccused No.s
AND
State of AUP. rep. by Public Prosecutor, High Court of ALP.
RespondantCompisinant
Revision fled under Section 297 and 407 of Cr.P.C., praying that in the
circumstances stated in the memorandum of grounds fled in support of the Criminal
Revisian Gase, the High Court may be sleased fo sel-aside the Judgement
df. 29.04.2005 in Criminal Appeal No. S97/2002 on the Me of the Vii Addi. Sessions
Judge, Guntur by sonfirming the Judgment in S.C.\No. 64477998, on the fe of
Addl Aast., Seasinns Judge, Guntur.
GRL.ALP NG 76? OF 2006
Petition undar Section 387 4) of Or PC praying that in the circumstanoss
aigied in the memorandum of grounds fi Hied in sugpert af the revision, the High Gourt
may be pleased to suspend the sentence passed in SC.No. O44 af 1988 on the f 7 He ¢ of
Adal. Asst Sessions Judge, Guntur which Was sanfrmed in CrLA. No. Say of £002
om the fie of Vi Adal SESgonis Judge, Guntur, di 28-4-2005 and enlarge the
petitioner on bal qi the dispo sgal of Criminal Revision Petifion, pending disposal of
CRLRG 585 of 2006, on the file of the High Court.
The Revise coming on for hearing, upon perusing the revision and the
memorandum of grounds fled in support thereof and the earlker order of the High
Court dated 24.03.2006 made herein and upon hearing the arguments of PUBLIC
PROSECUTOR for ine Respondent and none represeniad on behalf of the
patitioneriApnellanvAccused No. and the Court mace the following
ORDER:
"No representation for the petitianer,
issue ballable warrant against the gsettiensr through concerned
Superiniendent of Police, directing that on execution of a gersonal bond for
Rs. 10,000) (Rupess Ten thousand only}, the petficner shall be released on
bail and further conditian fo aopear before thia Court an 23.017. 2034.
Ealable warrant agaimal the petiiener shall be dispatched fa the
gauncerned Sugeriviendent of Palicse, forthwith.
Ta,
NEO
Bin Cn5 Bb vote
£0 ELE ma OI On
List the matter on 33.07. 2025"
Sed-P Venkata Ramana
JOINT REGISTRAR
PPRUE COPY :
SECTION OFFICER
The VH Addi, Sessions Juciga, Gurfur.
Tre Addl Asst, Seas sions Judge, Guntur.
The Superinencdeant of Folios, Guntur, Guntur D dein { (By Spl Messenger)
ot Vadde Sawn Raju fo, Ral lagopal Rao, aged 28 years, Mala, 8th Line,
Bongarala ae Guntur, Gay READ}
Gre OC ta Sr B Devadas, Advocate FOPUC)
Tave (G8 to Pubh © Prasecuter, Nigh Cour of AP. GOUT}
ne SG. Crimin al Section, High Oourt of AP,
The Registrar igudhal, High Gait of AP.
Rey
One spare capy
HIGH COURT
AYRE,
DATED Tah 2/2028
LIST THE MATTER ON 23.07.2028.
ORDER
CRLRGNG.S86 of 208
DIRECTION
IN THE HGH COURT OF ANDHRA PRADESH AT AMARAVAT!
MONDAY, THE TYWECLTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY TWO
'PRESENT:
TRE HONOURABLE SR} JUSTICE & V RAVINDRA BABU
CRIMINAL REVISION CASE NO: 586 OF 2008
Heheen:
Vadde Sown Raju, S/o. Rajagopal Ran, aged 28 years, Mala, Sth Line,
Bongaralabeedu, Gurtur.
Fatitionar/Apastiant/Accussd No.2
AND
State of ALP. rep by Public Prosecutor, High Court af AP.
Respondent/Complainant
"
Revision fled under Section @97 and 404 of CrP.c., praying that in the
cirsumstances stated in the mernorandum of grounds filed in su poor of the Crarunal
Revision Gase, the High Court ray be pleased fo seaside the dudger Tran
dt. 29.04.2005 in Criminal Appeal No. 397/2002 an the file of the VH Addl. Sessions
dudge, Guniuy by canfirming the Judgment in S.C No. S44/7998, an the Te of
Addl Asst, Sessions Judge, Guntur.
The
The Superintendent of Police, Guntur, Guntur District,
WHEREAS the sani Revision caming an for hearing on this day and whersas
the High Court upan perusing the revision and the graunds fled therein, and upon
hearing fhe arguments of the PUBLIC PROSECUTOR for the Re spondent and none
rapresenied on behalf of the petitioner, directed the Registry to issue Saiahie
Warrant against the Accusead/Appsilant
@
Therefore, you, viz;
The Superintancent of Police, Guntur, Guntur District.
are hereby directed to arrest the sald Acousad/Appeliant namely viz. Vadde Sowr
Raju, S/o. Ralagopal Rae, aged 28 years, Mala, 8th Line, Rongaralabeedu, Guntur.,
wherever he is found and produce hin bodily under safe custady and conduct before
this Court on 23-01-2089 at 10.30 A.M., fo which date the case stands posted for
Hearing.
You are further directed that if the sald appaliant mt furnish personal bond far a
gum of Rs 10,0004 (Rupess ten thou sand only) and with an underiaking that he shall
apnear before this Court on 23-04 -2023, so as to gat Vakalath and to eon serate for
Gispoasal of appeal, thay shall be released on bail,
You are aiso further directed to return this warrant as early as possible
preferably before 23-01-2039 to thie Court with a detailed report stating the manner
JOINT REGISTRAR
ood
os
}. The Superintendent of Police, Guntur, Guntur District. (By Spl. Messenger}
2. The Registrar Judicial, High Court oF AP,
3. One spare copy.
HIGH COURT
AVRE,.J
DATED T2012 2022
ORDER
GRLRC NO. 886 OF 2006
BAILABLE WARRANT
AGAINST ACCUSED
