Citation : 2022 Latest Caselaw 9664 AP
Judgement Date : 15 December, 2022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! THURSDAY JHE FIFTEENTH DAY OF DECEMBER DAD THOUSAND AND TWENTY TWO (PRESENT: THE HONOURABLE SRI JUSTICE AV RAVINDRA BABU CRIMINAL REVISION CASE NO: 234 OF 2a06 Between: oe Pavan Financiers, represented by its Partner TG Sginath, aged 36 yaars, Ado an, Kurnool District, Fetiionar AND 1. State of Andhra Pradesh... rep. by lis Public Prosecutor, High Court of AP., Amaravaihi, é, Kaverl Agencies, Adoni, rep, by its Proprietor, TO Sreanivas, So TT Krishna Murthy, Aged 34 yre., Adoni, Kurmnoc! District. , Respondents nevis sien fled under sectio INS S87 & 404 of Grp. aggrieved by the Judgment in minal Appeal No. 74 of 2004 dated 12° day of Denamber 2005 on the fle fi Addl tanal Sessions . judge Kurncal, Adon. Tre Revision cornin gon far hearing, upon perusing the revision and the mamorandum of grounds fled in suppor thereo! and upon hearing the arqunents of, oe Data 1 PROSE CUTOR for the Respondent No.1, and Raving none appeared for the Petitioner, the Court made the followin ORDER
"Na representation for the petitioner.
As verified the proceedings sheets, no representation for the nalitioner earlier also.
lasue bailable warrant against the petitioner through concerned Superintendent of Police, directing that in the event of hls arrest, he shall be released on ball on his executing &@ personal boned for Ra. 10,000). (Rupees Ten thousand only} on condition to appear before this Court on 24.04.2024.
List if on 24.04.2023."
SOP V BARANA JOINT REGISTRAR
TRUE CORVH SECTION OFPIGER
SPEED POST)
oh yreees at oe lien tee wy Wee Seme?
> ig tod
reg beef ad ieee sited oo cet 62 Cee 6 g Br. ® a» & Moe 2s ve faved win CC i aon ma ER i Ly OR 3 wo re a se we 1G "ge of o wodtne, oh £f3 Sees seen Poa y . Pare ee os a *% es aeerd Cig ee im ra ey lpae om At BO & m
lack ct
a 2 42 Ou fen oy a
S f LS
eri
he Section € ae
f Adicdtional he Juch S$
oe) p ¥
As
Na
Y he
One spar
PK
NHGH COURT
AVRBI
DATED MSI 212022."
NOTE: LIST ON 24,04,2023.
ORDER
CRLAC.No.224 of 2008
ORDER OF WARRANT
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
THURSDAY THE FIFTEENTH DAY OF DECEMBER TWO THOUSAND AND TWENTY TW PRESENT: a THE HONQURABLE SRI JUSTICE AV RAVINDRA BAS GRIVUNAL REVISION CASE NG: 221 OF 2006 Between:
Mavan Financiers, represented by is Partner TG Sainath, aged 36 years, Adoni, Kurnool District.
Fetitioner AND }. State of An vdhra Pradesh. rep. by fis Public Prosecutor, High Court of AP, Amarayvath ". Saver Agencies, Adorn, ren. by ifs Proprietor, TG Sreanivas, Sfo TT Knshna Murthy, Aged 34 yrs., Adoni, Kurnaal District. oo Reapondents
Vvheveas Revision Hed unde - Se stions OGY & 40 the Judarnent In Crirsinal Anpeal No. f4 of 2004 date on the fle 1] Additional Sessions Judge, Kurnool, Adoni.
carieved Ry
po
at day of Decernber S005
naan mee
De ay coe "y HY % F653
To Superintendent of Police, Kurnool [Nstrict
And whereas Revision coming on for hearing, upon perusing the revision and ihe memorandum of grounds filed In support thereof and upon hearing the arguments of Public Prosecutor for the Respondent No.1, and having none appeared for the Petitioner, directect the Regi siry fo issue baflabie warrant against the pettioner thraugh concerned Superintendent of Police, directing that in the event of Me arrest, he shall be released an bail cn Als executing 3 parsonal bond for Rs. 10,000/- (Rupees Ten thousand only} on condition to appear before this Court on 24.07 2023.
Therefore you viz"
Superiniendant of Polloe, Kurnocd District.
are hereby directed fo arrest the said revision petitioner vie: T.G.Ssinath . Partner Pavan Financiers, Adoni, Kurnool Distict wherever he is found and sroduos Aim bodily under safe custody and conduct before this nourt on 24-04-2023 at 104.30. A.M
to which date fhe case stands pasted,
You are further directac that f the said Accused/Petitioner furnishes ball bond fara
sum of Rs. 1O.O00). ( Rupees Ten thousand only } with an undertaking that he wall
eendition that he shall attend this Court on 24-01-2025 and shall continue fo aflend
this Court unt otherwise directed. eat are aise further directed to return this warrant as early as possible preferably on or hefare 24.01.2033 ip this Court with a detailed report stating the manner in which
i has been exeouted.,
Herein fail not.
. JOINT REGISTRAR v 8, ao
1. The Superintendent of Police, Kurnoc District (BY SPEED POST)
2. The Public Frosecutar, High Gaur of AP | Amaravalie<"
3. Cine spare copy
RYK
HIGH COURT
AYRES
DATED CS 252022
NOTE: LIST ON 24.97.2023.
ORDER
CRLRC No.2' of 2006
BAILABLE WARRANT
"s, Se fh ae goa a
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!