Shaik Baji, vs Challa Venkaa Sivak Prasad And ...
2022 Latest Caselaw 9592 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
TUESDAY, THE THIRTEENTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY TWO
-PRESENT:
THE HONOURABLE SRI JUSTICE AV RAVINDRA BARU -
CRIMINAL REVISION CASE NO: §62 OF 2008

Selween: ;
Shaik Gali, Sic. Khasim Saheb, RYo. Sdnagar Colony, Gannavaram, &
District

Pethioner
AND
Ohalla Venkaa Sivak Prasad , S/o. Venkata Subba rao, Propriefor of Day
Light Electricals, Park Road, Vijayawada.
2. The State of Andhra Pradesh, rep. by its Public Prosecutor, High Courtof AP,
Hyderabad,

"

eS Pondanks

Revision fled under Section 287 rAv 401 of OrPG., praying that in the
clroumstanoes stated in the Memorandum of grounds fled in support of the Giminai
Revision Case, the High Court may be pleased io present this memorandum of
Revision Case aggrieved by the Judgment by the Sessions Judge, Mahia Court,
VEayawada in CrLA.No. 81 of 2006.

Fo
The Superiniendent of Police, Machiipatnam, Krishna District.

WHEREAS the said Revision coming on for hearing on this day and whereas
the High Cour upon perusing the Revision and the grounds filed therein, and bpen
hearing the arguments of the ARAVALA RAMA RAO, Advocate for the Patitio
PUBLIC PROSECUT 'OR, far the Respondents, directed the Registry to esue
Saiighle Warrant against the Accusad/Petitioners:

Therefore, you,
The Supenntender oe of Police, Machiipainarn, Krishna Distric

are hereby directed fo arrest the said Acoused/Appellants nmamely viz Shak Bay,
Sfo. Khasim Saheb, Réo. Srinagar Colony, Gannavaram, Krishna Districl wheraver
thay are found and nroduce them bodily under safe custody and conduct before ihe
Coun on 25.04.2023, at 1050 A.M to which date the case stands posted for
hearing.

You are further directed thai if the said appellants furnish personal band for a
sum of Re. 10,000/- (Rupees ten thousand only} aach and with an undertaking that
they shall anpcar before this Court an 35.07.2025, so as fo get Vakalath and te
cooperate for disposal of appeal, they shall be raleased on bail,

You are aise further directed fc return thie warrant as early as possible
referably before 25.07.2023 to this Court with a detailed repart sialing the m ariney
inwhich ft has bean executed.


woods

hat ed

Herein fal not.

ae

DEPUTY REGISTRA

The Superintendent of Polos, Machilipainam, Krishna  Oistrict. (By Spead
Post

The Registrar (dudicia), High Court of Andhra Pradesh, Amaravat:

The Sention Officer, Criminal Section, High Court of Andis Pradash,
Amaraveail.

One spare copy.


HIGH COURT

AYRB,J

DATED TRS 2022

NOTE: LIST IT ON 28.04.2023

ORDER

CRURO.NO, S82 OF 2008

SAILABLE WARRANT AGAINST ACCUSED