Proceeding Sheet vs Learned Additional Public ...
2023 Latest Caselaw 3788 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                     MAIN CASE NO.: Crl.Appeal No.51 of 2016

                                PROCEEDING SHEET

Sl.     DATE                                  ORDER                                OFFICE
No.                                                                                 NOTE

6)    02.08.2023   CMR, J. & TRR, J.

Learned counsel for the appellant Sri I.V.N. Raju

would submit that the appellants are not turning up to

proceed with the hearing in this Criminal Appeal.

The appellants are released on bail in terms of the

direction given in the case of Batchu Rangarao v. State of

A.P. : [2016(3) ALT (Cri.) 505 (DB) (AP)]. As per the said

judgment of the Division Bench, when the appellants are

enlarged on bail in terms of the directions given in the said

judgment, they have to appear before the Court on each

and every date of hearing. The record reveals that they are

not appearing before the Court on the hearing date.

Therefore, issue N.B.Ws. against the appellants.

Learned Additional Public Prosecutor appearing for

the respondent State shall take steps for cancellation of

the bail granted to the appellants.

List the matter after three weeks.

________ CMR, J.

________ TRR, J.

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