Andhra Pradesh High Court - Amravati
Lingamsetti Babu Rao, vs The State Of Ap Rep By Its Pp Hyd., on 15 December, 2022
IN THE HIGH GOURT OF ANDHRA PRADESH AT AMARAV
THURSDAY THE FIFTEES 'NTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY-TWO
-PRESENT:
THE HONOURABLE SRI JUSTICE AV RAVINDRA BABU
CRIMINAL REVISION CASE NO: 783 OF 2008.
Botween
Lingamseili Babu Rao, Sfo Seth Rar, aged SO years, Driver, Marathi ¢ solony,
Ganganapall Vilage, Rakinada.£.6 =
oF
3.2
yer
Accusedl/Petitioner
AND
The State of AP. ren, by its Public Prosecutor, High Court of ALP. at Amaravaihi.
Pa
CompliainantiRespondent
Whereas Revision fled under Sections 397 8 401 of CrP. , aggrieved by
the Judgment and sentence passed by the learned IV Adel. District & Sessians
Jusige, at Kakinada, O8.04-12 2007, in OrLA.No. TSLof 2006.
ee
To _
Superintendent of Police, Kakinada, East Godavan District ="
And Whereas Revision caming on for hearing, upon perusing the revision
and the memorandum of grournis fled in support fhereaf and the order of the High
Court dated 08.06.2008 made herein and upon hearing the arguments of Sn Sain"
Kurnar Advocete for tha Peftioner, Public Prose: udor for the Respondent, directad
the registry fo issue ballable warrant against the petitioner directing that in the event
of his arrest, he shall be released on ball an fis executing 3 sersanal bond for
oe. 10,000/- (Rupees Ten thousand oni yy) WA ae a condition to appear before this Court
on ef OF 228, so as fo give Instructions fo his counsel tc argue the matter
Therefore you Viz)
rom
Superintendent of Police, Kakinada, East Godavari District
are hereby directed te arrest the said revision pelitioner viz, Lingamseili Babu Rao,
y Pa
Sfo Sati Raju, aged 30 years.Orver, Maruthi Colony, Ganganapall Vilage, °
Kakinada £.G.Dt wherever he is found Ane oe hin bodily under safe custody
are corriuct before his court an ef} SO) § 40.30 3M fo which date fhe case
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To,
ot
HIGH COURT
AYRES
DATED TN 12/2028
BOOST ON 27.04.2025
ORDER
GRLRC.Na.78s af 2008
BAILABLE WARRANT _
"ay 8s
IN THE NIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TRURSDAY THE FIFTEENTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY TWO
PRESENT:
THE HONOURABLE SRI JUSTICE AV RAVINDRA BABU ~
CRIMINAL REVISION CASE NO: 783 OF 2008
Between:
Lingamsett! Babu Rao, S/o Sati Raju, aged 30 years, Driver, Maruthi Colo:
Csanganapall Vilage, Kakinada £ (3 DX.
Ascused/Pettioner
AND
The State of AP, rep. by its Public Prasecutor, High Court of AP, at Amaravathi,
cComplainant/Respondant
Ravision filed under Sections 297 & 4017 of Cr PG... aggrieved ny he Judgment and
geyifenice passed by the learned IV Addl. District & Sessions . mige, at Kakinada,
DE DAT 2-2007, in Crh A No. 184 of 2006.
The Revision coming on for hearing, upon perusing the revision and [he
mesriorandurn of grounds fdecl in support thereof and the order of the High Court
dated 08.06. 2008 made herein and upon hearing the arguments of Sri V Sai Kumar
Advocate far the Petitioner, Public Prosecutor for the Respondent anc the Court
mace the foilawing
ORDER
* Lesmed counsel for the petitioner represented that he has no
communication fram the petitioner inspite of hia best efforis.
Under the circumstances, issue ballable warrant against the petitioner
directing that in the event of his arrest, he shall be refeased on bail an his
executing a persanal bond for Rs.10,000/- (Rupees Ten thousand only} with a
oanditien io appear before this Court on 27.01.2023, soa as to give instructions
to his counsel to argue the matter."
SDV-P.V.RAMANA
JOINT REGISTRAR
TRUE COPYY
For SECTION. OFFICER
Te,
dy
wma
fo od me
Ve Add). Dustrict
if Addl ASS 3 Be es
The Supenntendent of |
& Sessions Judge, al Rakinada.
Si Judge at Kakinada.
'oinog, Kakinada, East Godavari DistricL (BY SPEED
a:
Lingarnsatti Babu Rac, Gio Saifi Raju, Driver, Maruthi Colony, Ganganapall
Vilisge, Kakinada, u5 iN.
One CO to SREY SAP RUMAR advocate PORUCH
Two COCs tp Public Prosecutor, High Court of AP (OU }
The Section Officer, Criminal Section High Court of AP
One spare Copy
Ps
HIGH COURT
AYRES
DATED OT 22028
POST ON 27.01.2023
ORDER
ERLAC.No 783 of 2008
ORDER OF WARRANT
