Shaik Chand Basha, vs State Of A.P., Rep By Pp.,
2022 Latest Caselaw 8937 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
TUESDAY, THE TWENTY SECOND DAY OF NOVEMBER -
TWO THOUSAND AND TWENTY TWO
: PRESENT:
HONOURABLE SRI JUSTICE A V RAVINDRA BABU
CRIMINAL REVISION CASE NO: 1888 OF 2008

Setyean:
Shaik Chand Basha, S/o. Khasi, aged. 42 years, Resident of Chenchupsts, Tena
Gurntur District.

Ry

Patitioners/Appeliant! Accused
AND
State: Sub Inspector of Police, Tenall 1! Town Flolice Station, Tenall, Guntur District,
represented by Public Prosecutor, High Court of AP, Hyderabad

Reapondent/Respondsnt/iComplainant

Revision Case under Sections 387 & 401 of CrP.G., filed against the
Jugemmant and Sentenne in CO. Noo 2 1S'of 2006 on the file of the | Addifional Jucinial
First Glass Magistrate, Tenall, dated: 34-08-2007 as confirmed in CRLA. No. 282 af
é007 an the fle of the Court of | Addifional District and Sessions Judges, Guntur,
dated: 1F-72-2008: wo

The Revision Case coming or fur hearing, upon perusing the Petition and the
affidavit Hled In support thereof and the sedier orders of the High Court dated 22-12.
2008 made CRLRCMP Na. 2584 of S008 and upan hearing the arguments of Sr
S.L.Srinivas, appearing on behalf of Sri Ch. Ravindra Babu, Advacate far the
Petitioner and of Public Prosecutor for the Respandent, the Court mace the falowing
ORDER: ee .
"EX is represented by Sri L. Srinivas, learned counsel, appearing on behalf
of Sri Ch. Ravindra Babu, learned counse! for the revision petitioner, that the
learned coumsel for the revision petitiener has no instructions whatsoever front
the revision petitioner and the revision petitioner is not reachable.

Verified the record. It is the revision against the judgment of the flower
appellate Court confirming the conviction recorded by the Court below. &fter
that, the revision petitioner got suspended the sentence of imprisonment. So,
is Ciaar that the petitioner is set choperating with his counsel to argue the
revision cage, -

Having regard to the above, issue Ballable Warrant against the revision
petitioner through the Superintendant of Police, Ganiiur, conditioning thet on
execution of a self bond for Re iQ thh)-~ (Rupees Ten Thousand ary} the
petitioner shell be released on ball Gy further conditioning that he should appcar
before this Court on 08.12.2022, so.as ty give instructions to his counsel to SPS
the revision case,

List it or 08.22.2023,"

SO/- SV8R MURTHY
\ JOINT REGISTRAR
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FOR SECTION OFFICER


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DATE: 23-14-2022

NOTE : LIST ON 08-13.2029

ORDER

CRLURC No 1888 of 2044

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