Andhra Pradesh High Court - Amravati
Shaik Baji vs The State Of A.P. on 13 December, 2022
Bench: A V Babu
IN THE HIGH COURT OF ANOHRA PRADESH AT AMARA
TURSDAY, THE THIRTEENTH DAY OF DECEMBER
WO THOUSAND AND TWENTY TWO
PRESENT:
THE HONOURABLE SRI JUSTICE AV RAVINDRA BARU
CRINUNAL REVISION CASE NO: 660 OF 2008
Sehvecn:
Shaik Baji, S/o Khasim Saheb, Aged about 52 years, R/fo Srinagar Caluny,
Gannavaram, Krishna Dist.
Petitioner Accused
AND
'9s Venkata Subba Rao, Agad abot 64 years,
Eiectricals, Park Road, Viayawada.
Pradesh, rep. by is Public Pr vosecutor, . High Court of
halla Venkata Sivak Prasad S/
Proprastor Day Li io a
¢. the State of Andhra
ade
AP. Andhra Pra sh,
Respondent
Revision flied under Section 397 rAv 401 of Cr Put, praying thai in the
circumstances stated in the memorandum of grounds S filed in Su support of the Grimmnail
Revision Case, the High Court may be to present this memorandum of Cr.B.G.,
agar lieved by the Jucigment by the Sessions Judge, Mahila Gout. Viayawada, in
Or A No Gefe HOS,
CRL.R.C.NLPNG, 807 OF £008
Fetition under Section 297 (1) CR.P.C praying that in the circumstances
stated in the mernorandum of grounds fled in support of the petition, the High Court
may be pleased to suspend the santence dt 18. oe ame pasesd by the Sessions
Judge, Mahila Court, Viiayawada, Krishna District in CrLA.No. 92 of 2008 by
relgasing the petitioner on ball, pending dispasal of CRLAC S80 of 2O08, on the He
of the High Court.
The Revision coming on for hearing, upon perusing U me Ravision ard me
memorandum of grouns 's fed in support ri thereof and the earter Orier of the Higi
Court dated 24.04. 3008 made herein and upon hearing the arguments of Sri Ar aval
Rama Rao Advocate for the Petitioner and of PUBLIC PROSECUTOR for the
Respondent No.2 and the Court made the follewinc
ORDER:
"Learned counsel fer the petifioner represented that he has neo
instructions since long from the Revision Petitioner.
Hanes, issue ballable warrant against the petitioner through concerned
Superintendent of Police, directing that on arrast, the petitioner shall be
rolcased an ball on his executing a personal bond for Rs.10,000/-(Rupees Ten
thousand only}, with an undertaking to apnsar befors this Court on 28.04.2023.
Balable warrant againal the petitioner shall be dispatched fo the
concerned Supsrintendent of Police, forthwith."
Sd. E. KAMESWARA RAS
DEPUTY REGISTRAR
TRUE COPRYY
SECTION OFF SICER
The Sessions Judge, Mahila Coun, Viayawada, Krishna District
The Superintendent of Police, M achity painam, Krishna District. (by SPEED
Posy)
3. Sr Shak Bak, Sfo Shasin Saheb, Aged about S2 years, R/o Srinagar
Solony Gannavar ram, Krishna Dist, (y READ along with a copy of
Petition and memorandum of grounds}
& One CC to SRI ARAVALA RAMA RAO Advocate [OP WC]
§ Two OCs fo Pubhe Prosecutor, High Court OF AR POUT
& The Registrar (Judk cial), High i nur of ALP Amaravall,
?. The Section Officer, Criminal Section, Hig gh Court af ALP.
§. One spare cay
RD wee
HIGH COURT
AVRE,J
DATED UN i2i202e
POST ON 25-04-2025.
ORDER
ORLRC.No.680 of 2008
"
Boe
iF
DIRECTION
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
TUESDAY, THE THIRTEENTH DAY OF DECEMBER
TWO THOUSAND ANE TWENTY TWO
-PRESENT: 7
THE HONOURABLE SRI JUSTICE AV RAVINDRA BABU ~
CRIMINAL REVISION CASE NCh 460 OF 2008
Between:
shaik Ray, S/o Khasim Saheb, Aged aboul 42 years, Ric Srinagar Colony
Gannavaram, Krishna Dist,
FetitionerAccused
AND
1. Chala Venkata 3 Sivak Prasad Sio Venkata Subba Rao. Aged aboul 84 years,
Mroprietur Day Light Electricais, Park Road, Vilayawada.
& The Sfaie of Andhra | Pracesh, rep. by fis Public Prosecutor, Nigh Court of
AP, Andhra Prades
Reapondaent
Revision Hed under Section 367 rAv 401 of Cr.P.C. praying that in the
croumstances stated in the memorandum of grounds fled in support of the Criminal
Navision Case, the High Court may be to present this memorandum of OF. Rc,
aggrieved by the Judgment by the Sessions Judge, Mahila Court, Viaysweda, in
CLA No S2f2008 .
To
The Superiniandent of Police, Manhiipainam, Krishna District
WHEREAS the said Revision coming on for hearing on this day and whereas
the High Court upan porust ng the revision and the grounds filed therein, anc upon
hearing the arquments of the Sri Aravala Rarna Rac Advonoate for the Petitioner and
of PUBLIC PROSEC "UTOR for the Respondent No.2, directed the Registry to issue
Raillable Warrant against the Accused/Petitioner:
Therefore, you, viz:
The Superiniendent of Police, Machilioginam, Krishna District
are hereby directed to arrest the said Petitioner/Accusead namely viz: Shaik Ball,
Shasim Saheb, Aged about 52 years, Rio Srinagar Colony, Gannaveram, Knghne ra
Diat., wherever he is found and sreduce him bodily under sale custady and conduct
mefore this Coun on 25-04-2023 at 10.30 A.M. ip which daie the case sfancs posied
for hearing.
You are further directed that if the said acoused furnish personal bond for a
um of Rs. 18, 00G/- (Rupees fen thousand only} and with an undertaking that he shall
appear b before thes rs MuTt on 2O-D7-2029, so as to get Vakalath and to coaperate for
dispasal of appeal, he shall be released on ball.
You are alsa further threoted to Feturn this
prererably befare 25-04-2024 te its Court with datatle: are
in which Ht has bean } Sxecuted,
} ferein Tart nest,
.
a SS POY
DEPUTY REGISTRAR"
Ta
1, The Superintendent of Police, Machilisainarn. Rnishna District. iBy Speed
Post)
2. The Registrar (Judie!
ah. High Court of AP Amarayan,
S. One spare copy.
HIGM COURT
AYRE, J
DATED 13.13.2022
POST ON 28-04-2023.
ORDER
CRULRC NO.660 OF 2008
SAILABLE WARRANT
AGAINST ACCUSED
wialle
