Andhra Pradesh High Court - Amravati
Kavadi Venkamma Another vs The State Of A.P. on 14 March, 2022
JN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
MONDAY, THE FOURTEENTH DAY OF MARCH, TWC THOUSAND AND TWENTY TW
:PRESENT:
THE HONOURABLE SRI JUSTICE TARLARA RAJASEKHAR RAO
CRLRC No. 287 of 2093
Retween f-
i. Ravadi Venkamma, Wio. Mallishariuna Rao
2.Jalli Marth, O/o. Yerkarna.
AND
Tre State of Andhra Pradesh, Rep. by Public Prosecuter,
High Court of AP, at Araravatl.
.. Respondent (Complainant,
Criminal Revision Case led under Section 307 and 401 of Cr.P.C, against
the Judgment passed in C.0.No. 396 of 2070 on the Ale of the Additional
Judicial Magistrate of First Class, Narsapur as confirmed in Cri ANe. 206 of
2072 on the file of the Additional (Nstrict & Sessions Judge, Narsagur Dt. 1-2-
2075.
Crh RC UM.PNo, $80 of 2073 +
Patition under Sections 387 (1) of Cr.P.c. praying that in the
creumstances stated In the grounds filed in the CrLR.c., the High Court may
be pleased to suspend the execution of sentence in passed in CO.No. 396 of
2010 on the Fle of the Additional Judicial Magistrate of First Class, Narasapur
as confirmed in Crl.A.No. 206 of 2072 on the file of the Additional Oistrict and
sessions Judge, Narsapur, df: 1-2-2073, and the relese the getitioners on ball ,
pending disposal of Cri. R.C.No. 367 of 20173 on the file of High Court.
The petition corning on for hearing, upen perusing the Petition and the
grounds fled in Cri. RC, and earlier order of this Hona'ble Court dt. 20-02-2013
made in CrLRAALP.Ne, 560 of FO13 ancl upon hearing the arguments of
Se T.$. Antrudh Reddy, Advocate far petitiener and of the Public Prosecutar for
respondent, the Court rade the following
ORDER:-
"When there is no representation on behalf of the petitioner on
OF O23, 2022, the matter was directed to be listecl under the caption of "far
Wamissal', Even today also there Is ne representation on behalf of the
petitiener.
Therefore, this Court feels that the petitioner's counsel is net
interested to prosecute this case. Henes, the ball granted on 02.02.2013 in
CriRe.M.PoNe. S60/43 stands cancelled and the court below Le., the
learned Additional First Class Magistrate is directed to take steps te take the
petitioner inte judicial custody.
Post this matter on 21.03.7033."
Sd/- ¥. SATYANARAYANA,
ASSSTANT REGISTRAR
ff TRUE COPY ff
for ASISTANT REGISTRAR
Tq
The Additional Judicial Magistrate of First Class, Narsapur,
West Godavari! District (By Speed Post/Fax}
2, }we CCs to the Public Prosecuter, High Court af A.PEOUT)
a,0ne CC to Sri T.8, Aniructh Reedy, AdvecetefOPUuC)
A. The Additional District & Sessions Judge, Narsapr.
2. he Section Officer, Pasting Section, High Court of A.P., at Amaravati
&.One spare copy.
HIGH COURT
FRE
DATED: 14-03-2022
ORDER
CRL.RC.No. S67 of 2073
BiREC TION
