Shaik Dastagiri Basha, 3 Others, vs The State Of Ap Rep By Its Pp Hyd.,
2022 Latest Caselaw 9169 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA

AONDAY, THE TWENTY EIGHTH DAY OF NOVEMBER |

TWO THOUSAND AND TWENTY TWO

'PRESENT: =

THE HONOURABLE SRI JUSTICE AV RAVINDRA BABU _
CRIMINAL APPEAL NO: 1880 OF 2069

Between:
1. Shaik Dastagri @ Basha, S/o Khaia Hussain, Aged about 29 years, Rio
Kalluru RS.Village, Garladinne Mandal, Ananthapur District,
fA-2]
A. Ramakrishna S/o Vani Prasada Rao, Aged about 48 ymars, R/o Kallury
So. Vilage, Garladinne Mandal, Ananthapur Catrict.

3

PASS]

3. Dudekule Hussainamma, Wo Ohinna Gud sab, Aged ahout 50 years, Rio
Kalluru RS Vilage, Garisdinne Mandal, nanthapur District st

[Ad]

4 K Anasuyarnma, Wo late Brahmaiah Aged about 60 years, R/o Kafuru
RS Vilage, Garladinne Mandal, Ananthapur District.

[AS]
Apsiiania/Accused
AND
The State of Andhra Pradesh, Rep. by its Public Prosecular, High Caurt of

AP.
RespodentComplainant

Appeal under Section 374 (2) of OrP.G, praying thet in the arcurnstances
stated in the memorandum of grounds fi filed | in suppert of the Criminal Appeal, the
High Caurt may be pleased is present this Me More anidiay of Criminal Aspeal against
the Judgment passed in SC.No. 688 of 20G5 on the file of the | Addl Seesions
Judge, Ananthapur District. di. 16-77-2009.

IA NO: 7 OF 2008

Appeal under Section 369 (1) Or.PC praying that in the circurnetances stated
in the marmorandum of grounds fled in support of the appeal, the High C our t may be
Hieaserd fo su ee mes execution of sentence passed in SC.No. 828 of 2008 on the
fle of the | Addl. ains Judge, Ananthapur District, di 19-71-2008, and mleass
the petitioners on ball pend ing disposal of CRLA 1880 of 2006, on the file of the
High Gourt

The apoeal coming on for hearing, upan perusing the appeal and the

memo yrandumn of grounds f led | im auoparl thereof and upan hearing the arguments of

ri Viey Kusnar, Acivorate representing Sh a Pradyumma Kumar Reddy, Advacats
for the Appeailants and the Court made the fallowing.


ORDER:

"Sri Viay Kumar, Advocate, representing the learned sounsel for appaliants, represented that the learned counsel for the appellants already handed over the record to the annellants. As none filed vakslat as on foday for the appellants efter the learned counsel for the appellants handed over the hundhe, issue balahble warrants against the appalisnis an condition that they shall be released on executing a personal bond for Rs.10,000/- (Rupees ten thousand) each and flyther they have to appear befare this Court an 16.42.2022 80 as fo get vakalat and te co-operates for disposal of Appeal.

Listifen 16.42.2082."

SO SVS.R. MURTHY JOINT REGISTRAR

PYRUE COPYH SECT! ON 'OFFICER Te, J. The ft Add! Sessions Judges, Ananthapur District

2. The Superniendent of Folica, Anantapur, Anantapur District. (by

speadpoat)

3. Sn Ghaik Dastagii @ Sasha, Sfe Khaja Husaain, Aged about 2¢ years. Rio Nalluru RS Vilage, Gadad) inne Mandal, Ananthapur District,

4. Sd A. Rarmekrishna S/o Vani Frasada Ran, Aged about 48 years, Rin Ralluru RS Vilage, Gariadinne Mandal, Ananthapur CNstric!.

& Smt. Dudekula Nussainamma, Wo Chinne udu Sah, Aged about Sd years, Rio Kafuru RS Vilage, Garladinne Mandal, Ananthapur iy Destrict.

6. Smt KUAnasuyarima, Vo late Brahmak ah Aged about 80 years, Rio

Kalluru RS. Vilage, Garadinne Mandal, Ananthapur District, Addresses

3 ta § by RPAD 5

Gne OC to Sn Pradye ming Kumar Reddy, Advocate [OPUC]

Two GCs to Public Prosecutor, High Court of AP. [OUT]

One spare copy

oo

HIGH COURT

AYRES

DATED: S84 4/2092

LIST ON 18.43.2092

ORDER

CRLA.No. 1680 of 2009

DIRECTION

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA MONDAY, THE TWENTY ERGHTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY TWO PRESENT:

HONOURABLE SRE JUSTICE AV RAVINDRA BARU CRIVUNAL APPEAL NO: 1680 OF 2008

hy

Retween: 8 t. Shak Dastagi & s Basha, Sfo Khajia Hussain, Aged aboul 28 years. Rio Kalluru RG Village, Garladinne | Mandal, Ananthapuy "Dist ct. [a-2]

2. A&A. Ramakrishna Sfo Vari Prasada Rao, Aged about 48 years, Rio Kalhuru NS. Vilage, Gariadinne Mandal, Ananthagpur District. fA-3 3, Dudekula Hussaingmma, Wo Ohinna Gudu ; sao, Aged about 50 years, Rio Ralluru RS. Vilage, Gariedinna Mandal, Ananthapur Disirict.

anand

[Ad] 4 K Anasuyaruna, Wo late Brahmalah Aged about 60 years, Rfo Raluru RS.Vllage, Garladinne Mandal, Ananthapur Cystrict.

fA-S] Apellanta/ Accused AND The State of Andhra . Prades! sh, Rep. by iis Publio Prasecutor , High Gourt of

AP.

RespodaentiCompisinant

eS rent?

Griminal Appeal under Seclian 374 & OrP.c. oraying thet in the circumstances stated in the memorandum of grounds filed in support of the Griminai Appeal, the High Court may be pleased fo arose i this Memorandum of Crminsi Appeal against the Judgment passed in SC No. 28 of 2005 on the file of the } Addl. Sessions Judge, Ananthspur District, di. 79-77-2008

To The Superintendent of Police, Ananiapur, Anantapur District.

WHEREAS the sald Appeal corning on for hearing on this day and whereas the Nigh Court upon perusing the appeal and the grounds § 'ied theres}, and upon hearing the arguments of the Sri Viisy fSurnar, Advonate representing Sri T. Pradyumna Rumar Reddy, Counsel for the Appellanta/Accused, directed the Registry to issue Bailable Warrant against the Accused/Apneliants:

Therefore, you, viz:

The Superintendent of Patice, Anantapur, Anantapur District.

are hereby directed to arrest the said Acoused/Appellanis namely vil 7. Sheik Dastagii @ Basha, Slo thaia Hussain, Aged about 29 years. Rio Kaluru RS. Vilage, Garladinne Mandal, Ananthapur District, 2. A. Ramakrishna S/o Vani Prassda Rac, Aged about 48 years, Rfo Kalluru RS Vilage, Garladinne Mandal, Ananthaour District, 3. Dudekula Hussainammma, Wo Chinna Gudu Sab, Aged about

SO years, Rio Ralluru RS.Vilage, Ganadinne Mandal, Ananthapur (Netref, 4. KAnasuyamma, Vio late rahmalah Agad about SO years, S/o Kalluru RS. Vibage. Garladinne Mandal, Ananthapur District, wherever they are found and produce ther bodily under safe custudy and conduct before this Court on 16-72-2022 at 10.30 A.M., fo which date the case stands posted for hearing.

You are further directed that # the said appellar nis furnish personal bend for a suri of Rs. 10,000+ (Rupees ten thousand only} each and with an undertaking that they shall appear before his Court on 16-12-2022, 0 as to get Vakalath and to coupsrate for disposal of anpeal, hey shall be reieased an bail,

You are also further directed to return ities warrant as early as possible referably before 16-72-2022 to this Court with @ deta: ied report stating the manner n which has boen executed,

Herein fall not,

<

JOINT REGISTRAR * i. The Superintendent of Police, Anantapur, Anantapur District. (By Speed Fost} 2, GNne spare capy.

NPC

HIOH COURT

AYVRB,J

BATED 28.77, 2022

ORDER

CRLA NO. 1680 OF gods

RAILABLE WARRANT AGAINST ACCUSED