Andhra Pradesh High Court - Amravati
Kadali Naga Raju vs The State Of A.P. on 1 December, 2023
p3aer]
IN HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY THE FIRST DAY OF DECEMBER
TWO THOUSAND AND TWENTY THREE
'PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 49 OF 2044
Bebween; %,
Kadali Naga Raju, S/o Pullaiah. aged 4¢ years, Rio Kavitam Village, Padiia
Mandaiam, West Godavari District
. Patitioner/AppellantiAccused No.4
AND
The State of Andhra Pradesh, Renresentecd by fis Public Prosecutor, High
Gourt of Andhra Pradesh, Hyrierabar,
Respondent
Revision Med under Sections 397 & 404 of CrP C. praying that in the
cicumstances stated in the memorandum of grounds fled in suppar? of the
Critinal Revision Case, the High Court may be leased to allow this CHLPLS.,
by setting-aside the Calendar and Judgment dated 20.07 2000 passed by the
Coun of the Assistant Sessions Judge, Narsapur, West Godavari District in
Sessions Case No.156 of 2008 as confirmed by the Court of the Vi Additional
Distie! & Sessions dugge (Fast Track Court), Narsapur, West Godavari
District in the Judgrnent dated 05.07.2011 passed in Criminal Agpoeal No. 1as
af 2008 in so far as the same went against the petitioner herein anc
nonsequently acquil the petiioner herein.
IA NO: 1 OF 2694 ICRLRO.MP.No. 74 of e074}
Retition under Section 397 Q) of CrP. praying that in the
croumstances stated in the memorandum of grounds fled in support of the
nebtion, the High Court May be pleased to suspend the canvicilen and
sentence ingosed in the Judgment dated 08.64.2044 passed in Cr A.No iss
af 2009 on the file of the Court of the VI Adgtional District & Sessions Judges
(Fast Track Court), | farsapur, West Godavari District ancl the Judament dated
20.07 2008 passed in S.C.No.138 of 2008 on the fle of the Con
Assistant Sessions Judge, Narsapur, West Godavari Distinct and
consequently enlarge the petitioner Aerein on bail, Panding disposal of
ORLRC 49 of 2041, on the file of the High Court,
~ Fo}
it of the
The revision coming on for hearing, upon perusing the revision and the
memoranduy of grounds Hlert in Support thereof, the order of the High Court
dated 12.04.2011 made in GRO MLPUNG.F4 of 2044, and Raving observed
thal none appeared for the pettioner, the Court made the folowing
ORDER .
"None appeared for the petitioner.
On 14.09,2033, 98.90.2023, 18.44.9023 and 24.77.2023, this Caurt
adjourned the matter, at request of learned counsel for the petitioner,
in these circumstances, the ball granted to the petitioner by this
Court vide order dated 42.04. 2074 in CrLR.CLMLPNo FY of 2091 is
cancelled,
issue ballable warrant to the petifoner, returnable by 27.72.9093.
However, on execution of such ballable warrant, the petitioner
ahall be relaased on bail on furnishing @ persenal bond for & Sum of
Rs. 10,000 (Rupees Ten Thousand only) with ave sureties fore ke surn
each to the satisfaction of the leamed Judicial Maglatrate of Firat Glass,
Palakol.
List the matter on 27.12.9n93."
Sd/- $.V.S.R.MURTHY
JOINT REGISTRAR
ANA
Teo, :
1. The Registrar (Judicial, Nigh Court of Andhra Pradesh at
Amaravati
&. Ths Superintendent of Potioa. West Godavari District (BY SPEED
POST}
3. The Assistant Seasiang Judge, Narsaour, West Godayar Disticlv BY
SPEER POST)
4. The Vi Additional Digiret & Sess} ions Judge (Fast Track Gourd,
Narsapur, West Godavan D NSicNBY SPEED POST)
S. The Judicial Magistrate of Fire: Glass, Palskol (BY SPEED POST}
8. The Superintendent, Qenirai ATESGN, Rai anmundry, East Gadayan
Distict (BY SPEED ee
?. Kadai Naga Raju, Svo Pullaish, aqeed 42 years, R/O Kavilarn Wilage,
(Poduru Mandaiam, West G Godavari DB: sirct (BY READ)
8. One CO to Se P Burgas Prasad Ach vorate {C OPLIC
"@. Two COs to Sublic Prosecutor, High Court of AP FQUT?
10. The Section Officer, Criminal See or, High Court of Andhra Pradesh
17. One spare RORY
RYR
SEG "TON OFF) GER...
1 yee
ny
HIGH COURT
8V,J
DATED OTS s023
ORDER
CRLRGNo.d8 of £044
ORDER OF WARRANT
f Saas
IN HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
SRIDAY THE FIRST DAY OF DECEMBER
TW THQUSAND AND TWENTY THREE
, (PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 49 OF 2044
Dehvean:
Kadali Naga Raju, S/o Pullaiah, aged 42 years, Rfo Kavilam Vilage, Pocuru
Mandalam, West Godavari District
. PetivionerAppellantiAccused Not
AND
The Stafe of Andhra Pradesh., Represented by its Public Prosecutor, High
Cort of Andhra Pradash, Hyderabad.
Respondent
Whereas revision fled under Sections 397 & 407 of Cr PC., praying
that in the circumeiances stafed in the memorandum of ; grounds fled in
support of the Criminal Revision Dase, the High Court may be picased to
allow this Cr.R.C., by setfing-aside the Oslendar and Judgment dated
20.07.2008 passed by the Court of the Assis tant Sessions Judge, Narsagur,
West Godavan District in Sessions Case No. 196 of 2008 as confirmed by the
Gourt of the Vi Addifional Distrnt & Sessions Jdudige (Fast Track Court),
Narsapur, West Godavarl District In the Judgment dated 05.01.2011 passed in
Criminal Appeal No. 139 of 2009 in so far as the same went against the
petitioner herein and consequently aoquit the petitioner hereitt.
And Whereas the cour, upon perusing the revision and the
memoranda of grounds fled in support thereof, while canceling the ball
qranied vide order dated 1Z07.2011 In CALROMLP. No?{ of 2D11, directed
the Registry to issue balable warrant to the petitioner, returnable by
27.72.3083.
Therefore you viz:
The Superintendent of Police, West Godavari District
are hereby directed in arrest the said revision petitioner namely viz: esa
Naga Raju, S/o Pullaiah, aged 42 years, Rio Kavilam Vi Hage, POduy
Mandalam, West Godavarl District, wherever he is found and produce hin
bodidy under safe custody an ne conduct before this court on 27 12.2022 at
70.30. A.M io which date the case stands posted.
You are further directed that i the sate revision petitioner furnishes 3
personal bond for a sum of Re. TQ.000% () RUPEES Ten thousand only} with
wo s sureties for a ike sum each to the satisfaction of the Judicial Magistrate © of
First Class, Palakol, he shail be released on ball subject to an undertaking
that he shall appest before this court on 27.12.2023 and shall cartinue to
aitiend this Court unif othenvise directed,
You are also directed fo return this warrant as early as possitie
wong Xorg era ; . . Ayr Are ~~» ba BN Te a ~ are Rew pt N 2 at
nreferahly on or before 27.12.2025 te this Gaunt with @ detailed report stating
the manney in which & has been executed,
Herein fart not. ce ew
JOINT REGISTRAR
Pa, --
4. The Registrar (Judicial), Nigh Court of Andhra Pradesh at
Amaravati
2, The Superintendent of Police, West Gcdavan Oistrict (BY SPEED
POST}
3. The dudiniel Magistrate of First Class,
One spans copy
"3
£
alakal (BY SPEED POST)
RYR
HIGH COURT
SY J
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.
DATED:
LIST THE MATTER ON 27.72.2023
QRDER
GRLRC.Na.dd of 2074
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