Chitteti Venakat Ramanaiah, vs The State Of Ap Rep By Its Pp Hyd., ...
2022 Latest Caselaw 9665 AP

Citation : 2022 Latest Caselaw 9665 AP
Judgement Date : 15 December, 2022

Andhra Pradesh High Court - Amravati

Chitteti Venakat Ramanaiah, vs The State Of Ap Rep By Its Pp Hyd., ... on 15 December, 2022

IN THE HIGH COURT OF ANOHRA PRADESH AT AMARAY
THURSDAY, THE FIFTE -ENTH DAY OF DECEMBER

TWO THOUSAND AND TWENTY TW
-PRESENT: ae
THE HONOURABLE SRI JUSTICE AV RAVINDRA BABU. -
CRIVENAL APPEAL NO: 1093 QF 2090

Hehveans
Cree Venakat Ramanaiah, Sfo Siddaish, R/o Molakalanuc! Vildee,
Chiftamur Maridal, Nellore District,

ApallantAccused No.)
AND

Yhe state of Andhva Pradesh, ren. by Ne Pub!
B Amaravat,. through PS., Chittar muy, Nelor

uc Prosecutor, High Court of A
al al
; 5 i pea PROS No. B34 of 2oOSs

Pustrot. Vide Grime No.

RespodantviCompisinant
Appeal under Section 374(2) of Cr PC, praying that in the circumstances
Stated in the Memoi randiari of grounds filed in eu apport of the Criminal Patiion, the
High Court may b 2 pisased fo set-aside the dudament dt. 06-09. 2016 oa assed 0
S.No. 410 of & 908 on the file of the Sessions vi wi, Nellore and consequently
alinw the appeal,

ro

The Superintendent of Police, Netlore, Nellore District,

"4

WHEREAS the said Appeal coming on fer hearing an this day and whereas
tha High Court upan perusing the Appeal and the grounds filed therein, and Hen
hearing the arqumenis of fhe PUBLIC PROSECUTOR, for the Reapondernt, SRET
SRISHNAN, Advocate for the Appellant, directed the Registry to issue Ballablo
Warrant agai inst th we Accuses /Appeliant

Therefore, you, viz:
The Superintendent of Police, Nellore, Nellore Oistrict.

ae hereby directed to arrest fhe sai Accusad/Appellanis name! yw nithet

engkat Ramanaiah, Sic Siigaiah, Rie Molakalanuch Vilage, Ci nitiamur Mar ra,
Net fare District, wherever he is found and produce him bodily under safe custerly
and conduct before this Cox ut ¢ wi 27.07 2023, al 1230 AM to which date the case
stands posted for hearing.

You are further directed that if the saic api nadiant furnish personal pond f for 4
sum of Rs.10,000/. (Rupees fen thousand only} and with ar secet taking the
aha appear before thia Court on 27.04.2028, so as to get Vakalath and too Ogp
far disposal of appaal, he shall be released an bail,



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DATED ITS 12.2028

NOTE: LIST PP ON 27.07. 2029

OROER

CRLANOTG33 OF 2018

SAILABLE WARRANT AGAINST ACCUSED



iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
THURSDAY, THE Fir TEENTH Nay OF DECEMBER
TAO THOUSAND AND TWENTY AWS
-PRESENT:

THE HONQURABLE SRI JUSTICE AV RAVINDRA BABU

CRIMINAL APPEAL NO: 1033 OF 2018

Between:
Chitteli Venakat Ramenaiah, S/o Siddaiah, Rio Molakelapucll
Chittamur Mandal, Nellore District

ApeflanvAccused Noa.t

AND

The state of Andhra Pradesh, rep. by its Public Prosecutar, High Court of A:

Pp Armaraval, through ee 7 Chi tamur, Neflore Distriat V4 ide Crime No.
10/2005 in PRONG. 34 of 2005.
. RespadenyGomplainant
Appeal eh svclar Section SPACE) Oe Crp e fy arayin gtk at in} the ch POUIMSTANG 38h
sisted in ihe Memorandum of grounds filed in supp sort of the Criminal Petition, in
High Court may be pleased fo cetas ide the Jus idgment ae. O8-O9-2070 pe assed in
SO Ne. 416 of 2006 on the file of the Sessions Tivision, Nellore and oon sequently

we

allow the appeal

CRLA.MP.NO (S86 OF S070

Appeal under Section Q89C)} of CrPC is fied praying that in the
ocurnsianoss stated in the Memo ancum of grounds ie n sunpart of t my the be On,
the High Court may be pleased to enlarge the oeiiianar/acc we Nad . bad by
suspending Judgment di. 06-00-2070 passed in SG Ne. vy QO of 2006 on the | fi fle of the
SeSHons Division, Nellore District, Pending disposal of CRLA 1403
fie of the Hi igh Caut.

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ar eyes
of 2o4o. on

The Appeal coring an for hearing, upon perusing the
Memorandum of grounds fllad in suppert thereof and the order of | 'the "High C
eee dated O8, 68 S979 made kere and upon hearing the arguments of 7
KRIS SHNAN Advocate for ihe Appellant, PUBLIC PROSECUTOR for the Respondent
the Court made the following. =

ORDER:

"{ earned counsel for the appellant represented that ingpite of his best

efforts, he is not able to contact the appetiant and trial Court Advocate also is nat responding.

Having regard to the above, issue bailable warrant against the appellant through concerned Superintendent of Falics, directing that in the event of his arrest, he shall be released on ball son his executing a personal bond for Rs. 100. (Rupees Tan thousand only} on canditien to appear before this Court on 27.04 2023",

S/F Venkata Ramana JOINT REGISTRAS FTROE COP YH MAG

Sree

1. The Hf Additional District & Sessions Judge (FTC), Nellore

e. The Superinfendart of Poles. Nellore, Nellore Qlainet (By Spsed Post} 3 et Venakat Ramanaiah, Syo Siddaiah, RYo

Chitamur Mandal, Nellore Disirich By RPADS

The Registrar Jucicia High Court of Andhra Frade The Section Officer, Criminal Sectian, Arigravat

One CC ta SRL TC RRISHNAN Advocate HOPS Twe OCs fo PUBLIC PROSECUTORS: righ Cour One spare copy

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