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Palepu Seenaiah, vs The State Of A.P., Rep By Pp.,
2022 Latest Caselaw 9625 AP

Citation : 2022 Latest Caselaw 9625 AP
Judgement Date : 14 December, 2022

Andhra Pradesh High Court - Amravati
Palepu Seenaiah, vs The State Of A.P., Rep By Pp., on 14 December, 2022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
WEDNESDAY, THE POURTEENT i. DAY DF DECEMBER |
RYO rH . GUSAND AND TWENTY TWO
'PRESENT:

THE HONOURABLE SRI JUSTICE AV RAVINDRA BABU

CRIMINAL APPEAL NO: 585 OF 2008

Sehveen:

falenu Seanaigh, Sio. Ramanaian, Rio. Pottapalern Village, Nedore Dist

We

ppellanv Accused No. :

tne

The state of ALP. rep by iis puitic prosecutor, high court of Andhra Pradesh,
Amaravath
. Respondent
Appeal under Section oF PLC. praying tha nm the oircumeatances
slated in the Mesmmoranduit of gra fied in suppart of th o Criminal Pettian, the
Migh Court may be pigased fo fre Jemorandumn of Grounds af CrLAnpeal to

Ae

te
Ls
eke

this Hon'ble Court against the Judgment af AY Axe dl. Distrc i amd Sessions (Fs
Track) Court, Nellore in Sul Na, TTOYSO0S, dated 1: 38

A Section S897} of Or Surrisiances

Pin th sandurn of grour Sled a i : 2 High Count

y Oe plea tc release ihe pel = SLANG. S85
of 2008, on the fle of the High Court,

The Appeal coming on for hearing. upon perusing the Appeal and ine

Memorandum of grounds fled In support thereat and the ead r O he High

erain . : iC

Court Gated. 26.04 2008 made fh and ¢
PROSECUTOR for the respondent and none represented on behalf of the Appellant
and the Gaur made the following.

ORDER:

"No rapresentation fer the appellant. As verified, several Umes, this Court passed conditional orders right from 2019 to take up the appeal, but mone represented on behalf of the appellant.

Under the circumstances, sue bailable warrant against the appellant through concerned Superintendent of Police, directing that, on arrest, fe appellant shall be released on ball on his executing a personal kond for Rs. 10, 000/- (Rupees Ten thousand anily}, with an undertaking to appear befors this Court on 28,08 2023.

Batable warrant against the apasiant shall be dispatched fo the

soncerned Superintendent of Police, forthwith'.

Ta,

PAR

6a Gib

He

4P

Tey cond Os

Sd/-£ Kamaswarkan DEPUTY REGISTRAR

NTRUE COPYN 7 SECTION-OFFICER

& {F raat Track) oun . Nelons nes dent af Pohoe, Nelore, Nastlors ot (By Speed Past}

sale eu Seanaiah, SiS anaigh, Ria. Dottepaiem Vilage, Natlore Dit ccLiBy RPAD) The RegistrariJudicial, High Court of Andhra Pradesh, Amaravati The Sectiun Officer, ¥) Nigh Court of Anchra Pradesh, Amaravati ne OC to &RE PVENKATA RAC Advoe te [OQ PUT} Two OCs to PUSLIC PROSECUTOR, High Court of Andhra Pradesh POUT] Cine spare copy

AYRES.

DATED NA 26e082

NOTE: LIST OW 25.07 2028

ORDER

CRLANG.858 of 2008

INREGTION

wai

 
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