Andhra Pradesh High Court - Amravati
Seerapu Mohan Bhavani Srinivas, ... vs The State Of A.P., Sho Bhimavaram, 1 Town ... on 6 December, 2023
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IN THE HIGH. eOURT OF ANDHRA PRADESH AT AMARAVAT
WEDNESDAY THE SIXTH DAY OF DECEME BER
TWO THOUSAND AND TWENTY THREE
:PRESENT: a
HONOURABLE SRIJUSTICE V SRINIVAS
CRIMINAL REVISION CASE NG: 787 OF 2014.
Between: .
Seerapu Mohan Shavani Srinivas, Svo. Appala Narasayya, Aged : a? yeas
Roig gold Wark, Rio. Puntha Road, Dwaranudi, Mandanpat (M}, East ¢
District
Gadav
Petitioner
AND
The State of Andhra Pradesh, SHO - Rhim avaram, 1 Town FS. Rept. by Public
Prosecutor, High Court, Amaravathi
Respondent
Revision filed under Section 3a) M7} and 401% of CrP iC. praying that in the
circumstances. stated in the memorandum of grounds a adin support of the Criminal
Revision Case, the High Court May be pleased to allaw the CrLR.O. and
consequently set aside the judgment dated 21-02-2011 in CrLA.No. 258 of 3090 on
the He of the Hi Additional Sessions dudge cum Fast Track Court, Shiravaram i
confirming the Judgment iG CLNo. 130 of 2008 dated 06-09-2010 on the fle of the :
Principal "juni lor Givd Judge ~cum- Judinial First Class Magistrate, Bhimavaram.
iA NO: 2 OF 2ZOTUICRL RCMP No 1149 of 2007)
retition urer Section 3971} of Cr. Pe =, Praying that in the circumstances
Slated in the memorandum cf grounds fled | n support 'of the Criminal Petition, the
High Cs ourt may be pleased to enlarge the petitioner on bal by suspending the
operalion of the sentence and convi ietion imposed in C.0.No. 780 of 2009 on the file
of the Principal Junior Obi Judge -cum- Judicial First Class Magistrate,
Shiviavaram, dated 02. BO-20 TQ as confirmed in Cr_A.Ne. 256 of 2040 on the file of
the HH Additional ee SSSiC NS. Hudge, {FTC}. OBR Tavaram, dated 21-03-2011, pending
G., panding disposal of CRLRC YA? of 2044, on the fle of the
disposal of the Cr. FC,
High Court.
The petition coming on for hearing, ugon perusing the Pefitian and the
memorandum of grounds fled in support thereof, the order of the High Court order
dated 28.02.2011 made herein in CRLAR.OM.P.Ne 4148 of 2017 and having
observed that there is No representation for the Petitioner, the Court made Ae
Following.
ORDER | . '
"There es no representation for the petitioner an 14.09.2023 and
20.10.2023." oe
Saat
Today alse, thers ie no representation for the petitioner.
Hence, the ball granted to the petitioner, ey ts Court on 28.03.2074 ini
CrLR.C.ALPLNo. 1149 of 2044 is cancelled. a
PeeBomRRemroeeaaesssocerMrANNNNDET
issue batlable warrant fo the petitioner, returnable by 28.42.2023,
However, an execution of such baliable warrant, the petitioner shall be
reisased on bau on furnishing ee personal bond for a sum of Reig, BOO).
iRupees Ten Thousand Oni ai with iva surties for a [ike sum sach to the
satisfaction of the learned Principal Junior Civil Judge-cum---Judicial First
Glass Magistrate, Shimavaram, a
p, VENKATA RANANA
List the matter on 28.42.2083" U7 Sal P JOINT REGIE ISTRAR
To, -
Y. The Registrar (Judiciah, High Court OF A 6, Amaravathi
2, The Princ pal Junior Ci "~ua Judicial First Class Magistrate:
Bhimavaramn (SPEED POS a
3. The i] Additional Sessicr ne Jud (PTC) Shbnavaram (SPEED POST}
4. The Superintendent of » DRL UB OR. Ambedkar Konasae
Disticl (SPEED POST}*"
8. The Superintendent, Central Jai aiahmundry, £ BDI iso (SPEED POSTY __.
8 The SHO.. | town Police Station Bhimavat ram, WG. Districl (SPEED PAST"
*. Seergpu Mohan Bhavani Sri nivas, S¥o. Apmala Narasayya, Aged 2° years.,
Mon Rold gold Work Rfo. Pur Gd, Dwwarspudi, Mandapet iM), East
Gadaver Disiceat (by RPAD ene .
8 One cCio SRL B MANENOER RE] BY Advorate [C fORUCL ee
S$. The Section Officer, Criminal el Gaurt oF ALP, we
JO. Two COs te PUBLIC PRYDE 2H 3h Cour of A PIOUT]
4 1 Orne spare capy.
HIGH COURT
we
ug
OO! FAi2023
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DATED:
ORDER
CRURCG Nove? of 2041
IN THE HIGH COURT OF _ANDHRA PRADESH 4 AT AMAR
WENNES! DAY ,THE SIRTH DAY OF DE -CEMBER.
TW FHOUSAND AND TWENTY THRE ee
<PRESENT: _
HONQUBABLE SRI JUSTICE ¥ SRINIVAS a
CRIMINAL REVISI HON CASE NO) 787 OF aniiwe
Sstween: ra
sesranu Mohan Bhavani Sri inh yas, Yo, Appala a NarasSyya, Aged 27 years. One
Rak gald Werk. Rig, Puntha Road, Dwarapudl, Mandapet (MD, East Godavari
Oistich, .- Se aa
Pettioner
AND
The State of Andhra Pradesh, SHO _ Bhimavaram, 1 Town PS., Rept by Public
Prosecutor, High Court Armaravathi.
- "
re ra
" " Respondent
Whereas, Revision fled under Section 97 0) and aot of GPC. praying that
in fhe circumstances stated in fhe memmrandum of grounds Hed in support i af the
Griminal Revision Case, the Hi lgh Court may be eae io allow the GriR.c. and
consequently set eee : the judgment dated pe "OS-204 7 in Gr ANa. 2568 ote 2070 on
the He of the If] Additional Sessions Ju age cum Fast Trae Sorirt, Bhidiavarb in ny
confirming the judgment in C.C.No. 180 of 2006 dated O3-08 So10 | on the file of the
Prine! pal Junior Civil Judge -curn- Judisial First Class Magistrate, Bhimavaramn,
x
".
ee
IA NO: 2 OF 2071/CRL RO MP.No 1749 oF 2g}
Petition under Section SO7{1} of CrP.c, praying that in the circumstances
Stated in fhe memorandum of graunds filed in support of the Crminal Petition, the
High Court may be pleased fq an large ne petiiioner on ball by suspending the
operation af the sentence and conviction gp oseqan ©. fe. No. 130 of 2009 on the Me
af the Princinal Junier Civ Judge neu" Judidal First Class Magistrate,
BA HMmavaram, dated 63-09-2010 as onnf igmyGd in Crt LAND. 2568 of S076 on the file of
the Hi Additional Sessions Jud ge, (FP TO}. Bhimavararn, dated 21-03-2044, pening
disposal of the Cr. B.C, Per nding d isposal of CRLRC $8? of 2044, on the fle of the
High Court. .
And whereas, the Court upon perusal Ig the Petition and the mermorancian of
grounds Hed in support thereof, the order of the High Court order dated 28.03.2044
mad @ herein in CRLR_C MP No 1149 of 2011 and havi Ing OhServed that there is rc
represent tation for the umable ® mueeted the Registry fo issue Bailable Warrant
against the petitioner returnable by 28> 2.2023
ca
ea
Therefore, You Vis, . co
The Superintendent of Police, 8. R_Ambectkar Manaseeme District,
ara hereby directed to arrest the said Fetiioney namely, Seerapu Mohan
Shavani Srinivas, Sfo. Anpala Narasalya. Aged 37 years., Gee: Role gold Work Ryo:
aa . Fe a * . . oo ~ .
Puntha Road, Owarapudi, Mandapet iM}, Esst Sodavari District. wherever he is
found and produce fim badly under {i
Principal JSunor Givi dudge -cisye Judicial F:
~ ry
» safe custody and conduct Beier @ the
"wet Class Magistrate, Shitavararn an ar
You are further directed that ¢ the said Petitioner furnishes personal bond for
Rs. 70,0004 (Rupees Ten Thousand any), with fBvo sureties far a hke sum each ta
the satisfaction of the Principal Jurnar Ondi Judge -cum- Judicial First Class
Magistrate, Bhimavaram, he shall be releasert on bail,
You are alse further directed io rekumn tts warrant as early as possibile
oraerably before 28.12.2025, with a detailed report stating the manner in which it
has beer executed.
Herein fad rot.
JOINT REGISTRAR
*. The Registrar (Judicial), High Court of AP Amaravathi.
é The Frneipal dunier Cadi Judge -cum- Judicial First Class Magistrate,
Bhimavaram (SPEED POST) |
3. The Supsrinfercient of Polies, OR. 8. Rl Ambedkar Konaseema
Disticl {SPEED POST)
4. One spare copy.
NIGH COURT
a
aT S/2023
»
°
GATED
ORDER
Gertie
ilin,
7. "dh
afrres.
