Shaik Sattar, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 8620 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI

CRIMINAL REVISION CASE NO.1693 OF 2006

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE

16. 09.11.2022 AVRB, J:

No representation for the petitioner.

A look at the proceeding sheet discloses that the petitioner is not evincing any interest to get ready in the Criminal Revision Case having got suspended the sentence of imprisonment by virtue of an order dated 16.10.2006. He filed this Criminal Revision Case challenging the judgment of the Appellate Court confirming the conviction recorded under the Arms Act, 1959.

The proceeding sheet further discloses that on 28.01.2022, learned counsel for the petitioner submitted before this Court that the petitioner is entitled for being given the protection under the probation of Offenders Act which was denied by the trial Court. In spite of granting time finally the petitioner is not getting ready.

Under the circumstances, it is made it clear that if learned counsel for the petitioner would not come and argue by the next date, the presence of the petitioner would be secured, if necessary, by compelling means or by appointing a counsel as Amicus Curiae for disposal of this Criminal Revision Case.

List the matter on 07.12.2022.

__________ AVRB, J Chd