Andhra Pradesh High Court - Amravati
Samisatly Rais Rajeswararan @ ... vs The State Of Ap. Rep. By The Public ... on 28 December, 2022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
ZONE SDAY, THE TWENTY ERBHTH DAY OF DECEMBER
WO THOUSAND AND TWENTY TWO
'PRESENT:
HONOURABLE SRI JUSTICE A V RAVINDRA BABU
CRIMUNAL REVISION CASE NO: 1870 OF 2008
Setween:
Samisatly Rais Rajeswararan @ Raju, S/o Bhaskararae, aged about 28 years, Qo
Susiness, R/a Market Steet, Kethapeta, East Godavari Distric
Petitioner
(Accused/Appatlant
~ AND
The State of AP. Rep. by the Public Prosecutor, High Court of A.B.
Respondent
iComplainant}
evision fled under Section 387 are 401 of OrP.O., praying that in the
sirournstances sisted in the memarandum of grounds ate ed m supp sort of the Criminal
Revision Case, the High Caurt may be please a] ta sel aside the Juagment made in
CHA No TO7/2008, dated 16.13.2008 on the fle of the vi Ad ca. Sessions JiRige
(Fast Trant Court), East Godavari District, Rajahmundry confirming the Judgment of
Ag
the Principal Agel stant Sessions Judge af Ralahmundry in S.C. No PSO? dated
28.03.2008.
ee
CREMP NO. 2558 OF 2008:
Petition under Section 397(4) of iP lO praying that in the circumstances
Slated in the memorandum of grounds fect in support of the petition, the High Court
may be pleased to MIBASE the petiionier on bal By suepending the operation of ihe
Judgment made in Or_A.No. 107/2008, dafed 15.12.2008 on the file of the VI Acdl.
Sassions Judge (Fast Track Caurth, East Godavari District, Rajahmundry confirming
the Judgment of the Principal Assi. Sessions Judge, Rajahmundry in
ANG 2477/2007, dated 38.03.2008, pending disposal of ORLRC 1870 of 2008, on
the fle of fhe High Court,
The revision caring on for hearing, upen perusing the petition ard t
memorandum of grounds fled in support thereof and the earfer oer of the High
GCaut dated 16.12.2008 made in ron MUPLAKD, 3588 oF 2008 and upon hegring the
arguments of PUBLIC PROSECUTOR for the Respondent and having observed that
none represented on behalf of the pati ioner, the Gourt rade the inliowing
ORDER:
"No representation for the potitianar.
issue ballable warrant against the peliioner to the concerned
Superintendent of Police, directing that in tha avent of arrest, the petitioner
shall be released on ball on executing a self bond for Rs.1G,000/. (Rupeas ten
thousand only}, comdiioning that he should appear befere this Court on
O1,02. 2023.
Te,
EER Che meh OA OF
Registry ia dirented fo dispatch the ballable warrants forthwith."
Sa/-S.45.R MURTHY
JOINT REGISTRAR
ATRUE COPYY ee
. SECTION OFFICER
The Superintendent of Folica, Raiahamumndry, East Godavan District (by
SPEED POST)
The Vi Addl Sessions Judge (Fast Tract Gaur}, East Godavar District at
Rajahmundry
The Pringigal Asst. Sessions Judge, Rafahmundry.
ori Ramiselly Raia Raieswararac @ Raju, Sin Bhaskararac, aged about es
years, Occ: Business, Rio Market Sireet, Kothag seta, East Godavarn Distric
ioy RRAD)
The Registrar Gludiciah, High Court oF AP Amaravall.
The Sect on Officer, C minal Sectio 3, Nigh Court of ALP, Arnaravall.
One Ge io Sn OB ammo ar Rodd ¥, Advonate FOPUC)
y rwo © Cs io Public Prosecutor, High Court OF ALB TOUT
One spare copy
Pd
HIGH CQURT
AYRES
DATED 28 2/2022
ORDER
CRLRC No.8? of 2008
DIRECTION
win
IN THE HIGH COURT OF ANDHRA PRADESN AT AMARAVAT!
WEONESDAY, THE TWENTY ENGNTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY TWO °
'PRESENT:
HONOURABLE SRI JUSTICE A V RAVINDRA BABU
GRIMINAL REVISION CASE NO: 1870 OF 2008
Between:
Namisetly Raia Raleswararac @ Raj, Sin Bhaskararac, agad about 28
years, Qos: Business, Rio Market $ reel, Kathapela, East Godavar Distic
Patiiianer
{Accusad/Appellant}
AND
The State of AP. Rep. by the Public Prosecutor, Hi igh Cou: apAP,
Respandent
iGomplainany
Revision Hied under Section 397 and 401 of Cr Pil, praying fhat in fhe
circumstances stated in the meriorandum of grounds Med in support of the Criminal
Revision Case. the High Court may be pleased in set aside the Judgrnent made in
Cn ANo TOrv2008, dated 18.12.2008 on the THe of the Vi Addl Sessions Judge
es at Tract Cour}, East Godavari Disfic , Rajahmundry confining the Judgment of
he Principal Assisiar' Sessions Judge at} Raighmundry in SiO.No.247/2007, dated
28.03.2008.
Ta
The Superintendent of Police, Rajahamundry, East Godavari District.
AHEREAS the said Criminal Revision Case coming on for hearing on this day
and whereas the High Court upon perusing the Revision and the grounds Hed
inerein, and upon hearing the arguments of PUBLIC PROSECUTOR for the
Respondent and Raving observed that none represented on behalf of the petitioner,
directed the Registry to issue Balable Warrant against the Accused/Anpellant,
Therefore, you viz:
The Superintendent of Police, Rajahamundry, East Godavan District
are hereby diected to arrest the said Accused/Appellant namely vie: Kamisetiy Raja
Rajeswararao @® Raju, Sfo Bhaskararaq, aged about 28 years, Occ: Business, Réo
Markel Street, Kofhapeta, East Godavari District., wherever he is found and produce
Him Bodily under sale custady and conduct him before this Court on 01-02-2023 at
70.30 A.M. fo which date the case stands coasted for hearing.
You are funher directed tha if the said appellant exacuies a self bond for
sum oF Re 1D OG0/ (Rupees Ten Thousand anly} and with an undertaking that he
shail appear before this Court an 03-02-2023, he shall be released on bail.
You are alse fisther directed' to return this warrant
orvferably before 01-02-2802 No this Court with a dataled rapert at
which ft has bean executed,
Herein fall net,
Be S
JOINT REGISTRAR:
*. The Superintendent of Police, Rajaharrundry, East Godavan District (By
Spead Fost}
=. The Regigtrar (iudiciah, High Court of AP. Amaravall,
3. Ore spare capy.
NP
m3
w
HIGH COURT
AYRB,J
DATED 28.12.2022
ORDER
GRLRC NO, 1870 OF 2008
BAILABLE WARRANT
AGAINST ACCUSED
