Vallepu Koteswara Rao, vs The State Of Ap Rep By Its Pp Hyd.,
2022 Latest Caselaw 8024 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI | >
FRIGAY, THE TWENTY FIRST DAY OF OCTOBER, TWO THOUSAND AND TWENTY ;
:PRESENT: a
HONOURABLE SRE JUSTICE A.V. RABVINDRA BABU
CRIMINAL APPEAL No. 1563 OF ZO10

Between :- a
Vallenu Koteswara Rao, 8/0, Venkata Swamy, Aged 25 years, R'o. Vacdera Under
The Flood Bank, Gollapudi, Vijayawada Rural Mandal.

wo. ADpellant/Sole Accused.
AND
The State of Andhra Pradesh, rep. by Public Prosecuter, High Court of Andhra
Pradesh, at Amaravii.
aw. Respondent
Petition under Section 374 (4) of Cr.P.C, praying that in the circumstances
stated in the grounds filed the Criminal Petition, the High Court may be neased to
set aside the Order of conviction and Sentence of imprisonment imposed on the
Petitioner vide judgment dated 14/12/2010 passed in $.C.No. 78 af 2008,

Counsel for the Appellant : Sri H. Sudhakar Rao (Nat present)
Counsal far the Sele Respondent : The Public Prosecutor,

The petition caming or for hesring, upan perusing the Petition and the
grounds fled in suppart thereef and earlier order of High Saurt dt. 18-04-2074
made in CrLA.M.P.No. 2409 of 2010, and the Court made the following

ORDER ¢-

"So representation on behalf of the appetlant. isoked inte the
proceedings dated 10.10.2022, in spite of specific abservation therein, today
also there is no representation.

Under these circumstances this court deems it ft to secure the presence
of appellant first, so as to dispose the appeal intimating that there is ne
representation since long period in this matter,

issue ballable warrant against the appellant through concerned
Superintendent of Police with a direction to execute the ballable warrant an or
before 15-11-2022.

List ton 15.97.2022.

Registry is directed to dispatch the bailable warrant without any delay.
Any delay in this regard will be viewed seriously."
Sd/- PV. RAMANA,
JOINT REGISTRAR
£2 TRUE CORY?! Se

SECTION OFFICER
Contd. 2...


> ~

To
1. The Commissioner of Palice, Vijayawada City,

NTR District By Special Messenger}
4. The Superintendent of Police, Krishna District at Machilipatnam. {By Speed Post}
3. Vallenu Roteswara Rao, S/o. Venkata Swarny, 8a. Vaddera Under

The Flood Sank, Gollapud!, Vayawacda Rural Mandal {By RPAD)
4.Two CC's to Public Prosecutor, High Court of AP, AmaravatiiQUT}
§.Qne spare capy


HIGH COURT

AYRE,"

DATED ¢ 24-10-7032.

ORDER

CRLA.No.1563 of 2040

DIREC TON