Andhra Pradesh High Court - Amravati
Edala Nooka Naidu, 2 Others, vs The State Of Ap Rep By Its Pp Hyd., on 14 December, 2022
IN THE HIGH COURT OF ANOHRA PRADESH AT AMARAVATI
WEDNESDAY, THE FOURTEENTH DAY OF DECEMBE
NO THOUSAND AND TWENTY TWO
:-PRESENT:
THE HONOURABLE SRI JUSTICE A V RAVINDRA BABU
CRIMINAL APPEAL NO: 958 OF 2010
Sehveen:
ry
NM Ofd
¥. Edala Nooka Naidu, Sfo Redakarea, Aged: 24 years, Gangavaram Village,
's
Rollaguria Mand dal, Gi
Sig
«. tdals Lova Raju, Sia Pothu Sale. Aged 35 years, GQangavaran Village,
w
avur Disfriet,
Sig B
Ralegunta Mandal, Gaumur Dist
3. Marudi Anuna, S/o' Pothu Raju, Ag ed 28 years, Rio Guinalanadu Vilage,
Ravikhafam mandal, Vishakapatran District.
f Apellanvia-4 fo 9
AND
The State af AP, Rep by is PLP. hy Caurt of AP,
RespondentComplainant
Appeal under Section S74(2) of Or PC, against the Judgment and sentence
passed by ihe Court of the i Addl Sessions Judge, Guntur, di TOQS-2010 in
SG.No. Saf 2070
CRLALP.NO.TA7S§ OF 2040;
Pebton under Section 388 (1) of GrPlO praying that in me NCUITSTANGSS
stated in the n semorandum of grounds filed in support of the Appeal, the High Court
may oe pimased fo release the petitioners on hall by Ss suspending the sarience
¥
imprisonmen nia nd # ing ba aased in SO No. & of 8010, df. 10-08-2070 on the fle of fhe
sions Judas, Guntur, pending disposal of CRLA 626 of 2048,
we
tf
Zz
a the f fe. of of the Hi 'gh Court
The Appeal comin
rmemoraniom of grounds f
Court dated 16.08.2010 9
Srinivasa Reddy, Advocate far or the Apronh
Respondent and the Court made ihe 'allowing.
on for hearing, upon DET JINY the appeal ard the
al iY Support { he earlier Grder of the er
Ny
Sie _atguments af Sri ¢ halla
BLIC y PROSECUTOR fe for the
ORDER:
"As verified the proceeding sheel, the appellants, having suffered with
conviction before the Court below under the provisions of Narcotic Drugs and
Payonairopic Substances Act, 1888 (NOPS Act), Ned the present appeal and
got suspended the sentence of imorisanment vide order dated 16.08.3040,
ater, trey were not getting ready.
As the appeal became old and when the Court is listing it for taking up
ultimately an V1.4 7.2022, the learned counse! for the appellants fled a merna in
the Registry stating that he already gave no objection to the apneNants to
engage some other advocate. Under the clrcumstances, as the appellants
taken away the bundle fram the laarned counsel or the appellants, but did not
choose fo engage any offer advocate, this Court ardered notice fo the
appaliants by registered post with acknowladgment due.
Now, if is brought to the notice of this Court that when the Registry
from the andorsament made by the postal authorities on the postal covers.
Considering the same, the order dated 16.08.2090, suspending the
sentence of marisonment bneesed against the petitioners in
GrAMP.Neldis of 2040, which was later modified on O8.40.2010 In
GLA ALP.Na, 188s of 2010, is hereby cancelled,
Learned Additional Oistniat & Sessions Judge, Guntur is hereby directed
to issue Non-ballable warrants againat At to AS in Sessions Case Na.8 of 2018
and take atepa fo entrust the conviction warrants of the appellants to carry out
the sentence, panding disposal of the appeal,
Magiatry ig directed fo forward a copy af this order to the | Addional
District & Seesions Judge, Guntur, without fall, by 18.12.2022.
The Additional District & Sessions Judge, Guntur is further directed to
send compliance report te this Court an or before O5.07. 2025,
f ims thew, eee . *y ey . |
List the matter on 08.04. 202 Sui. P. VINOD KUMAR
ASSISTANT REGISTRAR
é eee oe
HYRUE SOPY ees '
Fora SECTION OFFICER _
Ta,
1. The | Additional District & Sessions Judas, Guntur. (by SPL. MESSENGER)
2S. The! earned | Addit iovtal istrict & Sessions Judgs, Guntur.
3. St Edaia Nooks Naidu, fakonde shame
'lage, Rallagunta Mandal,
4. Sr nf Edala Love Raju, se Poth
Roflaguite Mandal, Gunt fri
S. Se Mamici Aquaa, S/o 'Pathe Raju, Aged 38 years, Rio Gummala
Jilage, Ravikhafarn ee Vishakapainam District. (Adare S886 3 ip S "by
RPAD ~ along With 3 copy of oeiiion and manorandinn of ground
Qne OC te Sri Challe Srin nivasa Reddy, Advocate (OPUC)
Two OCs to Pub! ne Prosecutar. High Gourt of ALP. TOUT]
Tre Regi ne AN udigiall, High Court of A.P., Amaravati.
The Section Officer, Criminal Section, High Court of AP., Arvaravall.
0. One spars copy
NPC
ae
ca
f oh
; Raiu, Aged 28 years, Gangevaram Village,
az
a.
wh UE KS od OD
HiGN COURT
AYRB,J
DATED: 14/4 2/2082
LIST THE MATTER ON 08.07.2033,
ORDER
CRLA.NG.9S8 of 2010
CNRECTION
