Shaik Khuddus, vs The State Of Ap Rep By Its Pp Hyd., ...
2023 Latest Caselaw 2648 AP

HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: Crl.A.No.1824 of 2009

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE

07. 28.04.2023 AVRB,J

No representation for the appellant. Since, long the appellant is not getting ready. Even the matter was listed earlier for taking coercive steps.

Appellant filed this Appeal challenging the Judgment dated 17.12.2009 on the file of Special Judge for Trial of Cases under S.Cs & STs (POA) Act, 1989, Guntur, and got the sentence suspended vide order dated 29.12.2009. Thereafter nobody is representing for the appellant.

Under the circumstances order dated 29.12.2009 in Crl.A.M.P.No.2984 of 2009 is cancelled.

Issue Non-Bailable Warrant through concerned Superintendent of Police, with a direction to execute the Non-Bailable Warrant against the appellant and produce him before the court below to entrust the conviction warrant and upon execution of Non-Bailable Warrant and production of the appellant before the court below, the Court below shall entrust the conviction warrant of the appellant to carry out the sentence imposed against him, pending disposal of the appeal and shall send the

compliance report to this Court.

List it on 28.06.2023 for compliance.

_________ AVRB,J KK/GVK