Bandi Devakumar, vs The State Of A.P., Rep By Pp.,
2022 Latest Caselaw 9821 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

WEDNESDAY, THE TWENTY FIRST DAY OF DECEMBER
TWO THOUSAND AND TWENTY TWO

:PRESENT: :

THE HONOURABLE SRI JUSTICE A V RAVINDRA BABU \

CRIMINAL APPEAL NO: 373 OF 2011

Between: oe
Bandi Devakumar, S/o. Late Jacob Raj, Aged about 34 years, Auto Driver,
R/o. D.No. 17-26-25, Kopellavari Street, Pezzonipet Vijayawada
.. Appellant/Accused
AND
The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of
Andhra Pradesh, Amaravati.
...Respondent/Respondent

Appeal under Section 374(2) of Cr.P.C, praying that in the circumstances
stated in the Memorandum of grounds filed in support of the Criminal Petition, the
High Court may be pleased to file the above Criminal Appeal in this Hon'ble Court
aggrieved by the Judgment dated 16.09.2010 in SC.No. 67 of 2009 on the file of the
Court of the Sessions Judge, Mahila Court at Vijayawada

To
The Commissioner of Police, Vijayawada, Krishna District.

WHEREAS the said Appeal coming on for hearing on this day and whereas
the High Court upon perusing the Appeal and the grounds filed therein, and upon
hearing the arguments of the PUBLIC PROSECUTOR, for the Respondent, and
Sri. T.Raghu, Learned counsel Represented for the Appellant, directed the
Registry to issue Bailable Warrant against the Accused/Appellant;

Therefore, you, viz;
The Commissioner of Police, Vijayawada, Krishna District.

are hereby directed to arrest the said Accused/Appellant namely viz: Bandi
Devakumar, S/o. Late Jacob Raj, Auto Driver, R/o. D.No. 17-26-25, Kopellavari
Street, Pezzonipet, Vijayawada wherever he is found and produce him bodily under
safe custody and conduct before this Court on 31.01.2023, at 10.30 A.M _ to which
date the case stands posted for hearing.

You are further directed that if the said appellants furnish personal bond for a
sum of Rs.10,000/- (Rupees ten thousand only) and with an undertaking that he
shall appear before this Court on 31.01.2023, so as to get Vakalath and to cooperate
for disposal of appeal, he shall be released on bail.


You are also further directed to return this warrant as early as possible
preferably before 31.01.2023 to this Court with a detailed report stating the manner
in which it has been executed.

Herein fail not. ae

JOINT Kee STRAR

To
1. The Commissioner of Police, Vijayawada, Krishna District. (By Speed Post)
2. The Registrar (Judicial), High Court of Andhra Pradesh, Amaravati
3. The Section Officer, Criminal Section, High Court of Andhra Pradesh,
Amaravati.
4. One spare copy.


HIGH COURT

AVRB,J

DATED:22.12.2022

NOTE: LIST IT ON 31.01.2023

ORDER

CRLA.NO.373 OF 2011

BAILABLE WARRANT AGAINST ACCUSED "9 och 20%