Shaik Dastagiri Basha, 3 Others, vs The State Of Ap Rep By Its Pp Hyd.,
2022 Latest Caselaw 9705 AP

FRIDAY, ah SIXTEENTH DAY OF DECEMBER, " nwo TROUSAND AND TW
:PRESENT:
THE HONOURABLE SRI JUSTICE A. ¥. RAVINDRA BAL
CRIMINAL APPEAL No, 1880 of 2009
Between .
i, Shaik Dastagir? @ BashauS/o Khaja Hussain, Aged abou
Ria. Kalluru RS. Village, Ga srladi inne Mandal, Ananthapur District,

[A-2]
. A. Ramakrishna 5/o Vani Prasada Rao, Aged about 48 years, R/o Kalluru RS.

Village, Garladinne Mandal, ai nanthapur District.
[A-3]
3. Duciekula Hussainamima, WearChinna Gudu Sab, Aged about 50 years, R/o
Katluru RS. Village, Garladinne Mandal, Ananthapur [Nstrict.
[A-4]
4. K Anasuyarnma, W/o late Brahmaiah Aged about 60 years, R/o Kalluru RS.
Village, Garladirme Mandal, Ananthapur District.
[AS]

. Appetlania/ Accused
AND
Tre State af Andhra Pradesh, Rep. by its Public Prasecutor , High Court of ALP.
o. Respondent Complainant

Appeal under Section 374 (2) of Cr. P.C, praying that in the circumstances
stated in the memorandum of grounds fileci in support of the Criminal Appeal, the
High Court may be pleased to present this Mernorandum of Criminal Appeal against
the Judgment passed in SC.No. 628 of 2005 an the Mle of the | Addl. Sessions
Judge, Ananthapur District, dt. 19-91-2008.

LANo, Tof 2009 :-

Appeal under Section 389 (1) Cr.P.C oraying thet in the circumstances
stated in the memorandum of grounds filed in support of the appeal, the High
Court may be pleased to suspend the executian of sentence passed in SC.No, 628
of 2005 on the file of the | Addl. Sessioins Judge, Ananthapur District, di. 19-11-
2009, and release the petitioners on ball, pending dispasal of CRLA 1680 of 2009,
on the file of fhe Hieh Court. a

The appeal coming on fer hearing, upon perusing the eppeal and the
memorandum of grounds fled in support thereof and earlier orders dt, 25-11-2008
made in CrLA.M.P.No. 2736 of 2009 & order dt. 28-11-2022 made herein and upon
hearing the arguments of Sri Vifay Kumar, Advocate representing Sri T. Pradyumns
Kunmiar Reddy, Arvorcate for the Anpeltants and the Court made the fallawing

Contd. 2.


ORDER :-
"Await report.

Registry to call for the report from the concerned Superintendent of
Police with regard to execution or non-execution of bailable warrant.

List if an 04,04. 9033."

fF PRUE COPY! /

The | Addi. Sessians Judge, Ananthapur District.
é. The Superintendent of Pollce, Anantapur, Anantapur District. (By Speed
Post/Fax}
. The Registrar(Judicial), High Court of A.P., at Amaravati,
The Section Officer, € riminal Section, High Court of A.P., af Amaravati,
. One CC to Sri Pragiyumna Kurnar Reddy, Advacate fOPUC]
OF neCC to Sri Vijay Kumar, AdvocatefOPUC]
Twa CCs to Public Prosecutor, High Court of AP. POUT]
One spare copy

eS nk

TRE


HIGH COURT

AYES ,J

DATED > 16-12-2022

ORDER

CRE A.No. 7680 of 2009

DIRECTION