Andhra Pradesh High Court - Amravati
Lakkappagari Siddappa 3 Others vs The State Of Andhra Pradesh on 30 November, 2022
(3d84]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
WEDNESDAY THE THIRTIETH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY TWO
-PRESENT:
HONQURABLE SRI JUSTICE A VY RAVINDRA BABU
CRIMINAL APPEAL NO: 197 OF 2010
Between: .
{. Lakkappagari Siddappa, S/o Chinna Nagapna, Aged S2 years.
S. Sarciamma, Wo Siddappa, aged 48 years
3, Sadakkageri Nafayangone. Sfo Kariyanna, Aged G1 years
4 Raralinganpa, S/o L Siddanpa, aged 23 years,
| appellants are vo Uppidipalli Vilage, Madakasira Mandal, Ananthapur
Hatrich
w. Apsellants/Accused 1 to 4
AND
The State Of Andhra Pradesh, Represented by its Public Prosecutor, High Court
of Andhra Pradesh, Hyderabad.
... Reaporndent
Appeal under Section 378 (4) of CrP.C, praying io set-aside the Judgment daied
314.092.2010 in S.C.No.450/2008 on the fils of the Court of Assistant Sessions Judge,
Hinduour, Ananthapur District.
The Appeal coming on for hearing, upon perusing the Appeal and the memorandum
of grounds filed in support thereof and the © orders of the High Court dated 05.02.2010
& 03.47.2022 made herein and upon hearing the arguments of E Public Prosecutor
for fhe Respondent. and having none appeared for the appellants, the court mace
the folowing:
ORDER
" No representation far the appellants,
in view of the proceedings sheet dated 09.11.2022, issue ballable
warrant against appellants through Superintendent of Police of Anantapur
Mistrict, with a diraction to executes the Osilable warrants and release them on
ball in execution of hond Rs.10,000). ( Rupees Ten Thousand only) with an
undertaking to appear before this Court on 27.72.2022 to get the arguments
advanced,"
SD.-S.¥ SR. MURTRY
JOINT REGISTRAR
HTRUE COPY!
SECTION OFFICER
The Assistant Sessions Judge, Hindupur, Ananthaour [Metrict.
The Superintendent of Police , * Anantapu y District! BY SPEED POST)
Lakkappagar Siddapoa, Sfo Chinna Naganpa, Aged 53 years, Uppicl alll
Vilage, Macdgkasira Mandal, Ananthanur Distrieat
Sarojiamima, Vo Siddanpa, aged 48 years, Uoricipall Vilage, Madakasira
Mandal, Ananthapur District
Ray Jakkagarl Narayanappa, Sfo Kariyanna, Aged 64
Vilage, Madakasira V anda i, Ananthapur District
Ramaingaros, S/o L Siddansa, aged a3 years, Unnihpall Village,
Madakasira Mandal, Ananthanu i District G2 TO @ BY RPAD)
The Section officer, Criminal Section, High Court of AP
Two COs fo Public Prosecutor, High Court of A AP TOUT]
Ore GO to Sd Kothapali Ram Mohan Chawdary, AcvacatelOPlicl
O.Gine spare copy
HIGH COURT
AVREJ
DATED SG 2022
NOTE : POST ON 27.42.2022
QROER
GRLANO.1S7 of 2676
ORDER OF WARRANT _
IN THE HIGH COURT OF ANOHRA PRADESH AT AMARAVAT!
WW REDNESDs AY THE THIRTIETH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY TWO
-PRESENT:
HONOURABLE SRI JUSTICE AV RAVINDRA BARU
CRIMINAL APPEAL NO: 197 OF 2070
Between:
1. Lakkappsgar Siddappa, S/o Chi me Nagappa, Aged O39 years.
2. SAP amma, Wio Siddappa, aged 48 years
o. RecakkKagar Narayanappa, S/o Kath Yanna,
4 Ramaingappa. S/o L Suidapns, aged as yea
% a
(AH appelisnis are ro Upouiipalli Vilage, Madakasira Mandal, Ananthapur
District
Anpellants/Accused 7 ta 4
AND
Trae State OF Andhra Pradash, Representa ad by ts Public Prosecutor, Nigh Cov
of Andhra Pradesh, Hyderabad.
Respondent
Ap peal under Section 378 (4) oF Or PC, praying that in the clrouristances
sisted in the menorandum of grounds fled in support of the Criminal Appeal . the
High Court may be pleased fo sebasi ide the Judgment dated 4.022010 in
S.C .No 4560/2008 on the fle of the Court of the Assistant Sessions Judge, Hindunur,
Ananhanur District,
Fo
Tre Superintendent of Polloa of Anantaour CNstrict
And Whereas Appeal corning on for hearing, upon perusing the Appeal and
the memorandum of grounds filed in support thereof! and the orders of the High Court
Uated 08.02. 2010 & 03.11.2022 made hersin and, having none agoeared for the
appellants, directed the registry to issue bailable warrant against the appellants
through Superintendent of Palice of Anantapur District, with a direction to execute
th @ balable warrants and release them on ball in execution of bard Rs. 1D G00.
Nupees Ter Thousand only} with an undertaking lo appear before this Court on
ef. 42.2023 to gat the arguments advanced:
Trarefore you viz;
Superintendent of Police of Anantapur [istrict
are hereby direcied io arrest the sald Appellants vis: 1) Lakkappadari
Siddgona, Sio Chinna Nagapna, Aged §3 years, R/o Uppidipalll Vilage, Madakasira
Mandal, Ananthacur District. 2.) Sarclamma Vio Siddappa, aged 48 years, Rio
Uppidinpali Vilage, Macasasira Mandal, Anan thapur (Netricl, 3.) Badakkagari
Narayananpa Gio Kariyanna, Aged €1 years, Ric Uppidiogl) Vilage and
Raralingagne Sio L.Skidappa, agad about 23 years Rfo Madakasiva Mandal
Ananthapur District Uppidinalll Vilage, Madekasira Mandal, Ananthapur District
wherever they are found and produ ine them bodily under safe custody and conduct
before this court on 37.12.2028 at 10.30. A.M to which date the case stanis posted.
You are further directed that # the sald Appellants furniah bond for a sum of
Rs. 10,000/ (Hupees Ten thousand only}, they may be released on ball sublect io
the condiion that they shall appear before thie Court on 2f-is-202e to gel ihe
argumianis advanced,
You are also further directed to return this warrant as early as possible
preferably on or before 27.12.2028 te this Court with a detailed report stating the
manner iy which f has been executed.
Herein fail mo
| OINT REGISTRAR
Fa,
4. The Superinterient of Polce, Ana anthap ur CNstricl. (BY SPEED POST}
@. Qne spare copy
RYE
HIGH COURT
AYRES
DATED SOM T2022
NOTE: POST ON 27.72.2022
ORDER
GRLANo 18? of 2010
SAILARLE WARRANT
