Andhra Pradesh High Court - Amravati
Mandapalli Krishna Rao, E.G.Dist, ... vs State Of A.P., Rep.By Pp., High Court, ... on 6 December, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAY
WEDNESDAY, THE SIXTH DAY OF DECEMBER,
TWO THOUSAND AND TWENTY THREE
'PRESENT:
THE HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 1877 OF 2014
Between
Mandapalli Krishna Rac, S/o. Deevedu, aged 53 years, Employee in Municipality, Ryo.
No. 5-1-46/1, Steeiwelipeta, Ramachandrapuram, Ramachandraguram Mandal,
asi Godavari District, Ramachandrapuram PS. Limits.
.. Revision PatitienerfAccused
AND
1. State of Andhra Pradesh, Rep by iis Public Prosecutor, High Court of AP.,
Amaravat
~ Respondent
Chinnam Srinivasa Raddy, S/o. Potha Reddy, aged 25 years, Business
Pasalapudi, Rayavaram Mandal, East Godavari District, Rayavaram
PLS Limits.
i
. aspondentiCampiginant
Revision fled under Section 8397 & 407 of Or. P.c. is Hed praying that in the
crcumstances slated in memorandum of grounds of Crimi inal Revision Wass. the High
Court may be pleased ta present this memorandum of criminal revision case agains!
the judgment in C0 No. 139 of 2010 dated 24-09-2010 on the file of the 'Cour of the
Pyincipal Juror Ohad Judge cum Judicial First Class Magistrate, Ramachandrapuram,
as confirmed in CrLA No 328 of 2010 dated 02-08-2011 on the file of the Court of the
VHP Additional Sessions Judge (FTO), East Godavari District, Ralahmundry. .
IA NO: A OF 207 NCRLRE. NUP No 2382 of 2044):
Patiion under Section 39? O) of cred is fled praying thal im the
circumstances stated in merrorandum of grounds of criminal revision case, ihe ~ ah
Court may be pisased io suspend the santanoce of imprisonment imposed on the
mattioner in C.C.No.133 of 2010 dated 24-00-2010 on the file of the Court aI fhe
Principal juni ior Cavil Jucige cum Judicial First Clase Magistrate, Ramah handrapuran,
as confirmed in CrLA.No.328 of 2010 dated' 02-08-2011 on the fle of the Court of the
Vil Additonal Sessions Judge (FTC), East Godavari District, Ra vahenunelry and direct
ralaase of he petitioner on ball, pending disnosal of CRLAC LNG BT? of 2014, on the
He of the High Court.
The revision caming on for hearing, upan perusing the revision and the
mesnorandum of grr unds fed in support thereof and the arder of the High Court arder
dated 08.08.2077 in CRURC OM P_No 2382 of 2071 and upon hearing the arqumants
of Public Prosecutor for the Respondent No.1 and observing that none appeared for
the Retitioner, the Court made the following:
ORDER:
"There was not representation for the petitioner an 20.16.2023.
Today alse, there is not representation for the petitioner.
Henes, the ball granted to the petitioner by this Court on 08.08.2041 In
Cri AC WLP No. 2382 of 2011 is cancelled.
oF ox
issue ballable warrant te the pelifioner, returnable by 20.12.2085.
However, on execution of such balisble warrant, the petitioner shall be
released on ball on furnishing 3 personal band for a sum of Rs.8,000/- (Rupees
Five Thousand Only} with two sureties for a like sum each to the satisfaction of
the learned Principal Junior Civil Judge-cum-Jucicial Magistrate of First Class,
Ramachandrapuram.
List the matter on 29.13.2093,"
Sdi- PV Ramana
JOINT REGISTRAR
For JOINT REGISTRAR
Te,
-The Registrar (Judicial), High Cont of Andhra Praciesh at Amaravati
THe Superintendent of Police, Or S.R Ambedkar Konaseacma District
The Principal funier Givi Judge cum Judicial First Clase Magistrate,
Ramachandrapurarn,
The VIN Additional Seasions Juck
Malahmundry. Gaddressee Nos
ihe Superintendent, Gartral Jal, Ralahriuriry.
ne CO fo Sri. TNagariuna Reddy, Advooate SOIBUC]
Two Cis to Public Prosecutor, Hi igh Court af AP B QUT)
The Section Officer, Orirrunal Section, High Cauwt of AP, Amaravatl
Cine spare copy
Cah Fb moe
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BF | te), hast Godavar District,
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HIGH COURT
SY of
NOTE: LIST THE MATTER ON 29.4 2.2023
ORDER
GCRERC.No.18T? of 20¢4
ORDER OF BAIBALE WARRANT : x
\
iN THE HIGH COURT OF ANDHRA PRADESH AT AMAR
WEDNESDAY, THE SIXTH DAY OF DECEMBER,
TWO THOUSAND AND TWENTY THREE
(PRESENT:
THE HONOQURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 1817 OF 2074
Between:
Mandapalli Krishna Rao, S/o. Geevedu, aged 53 yaars, Employee in Municipality,
Rio. DLN. S-1-48/4 Steaiwelipeta, Rare chandrapure Ramachancrapurait
Mandal, East Godavari District, Ramachandranurarm PLS.,, Limits.
- "Revision Pettioner/Accused
AND
3. State of Andhra Pradesh, Rep by its Public Prosecutor, High Court of AP,
Amtaravad. e
» maspancdent
Chinnam Srinivasa Raddy,-SI 3, Potha Reddy, aged 25 years, Business
paealapud, Ray ravaramiiandal, East Godavan District, Rayaveram
SLirats.
nN
ReapondentComplainant
Whereas the revision fled under Saction 387 & 401 of Gr P.C. is Hed praying
that in the circumstances stated in mernorandium of grounds of Criminal Revision
Case, ihe High Court may be pleased £0) present this memorandum of criminal
revision case against the judgment in C0 No.4 as of BO10 dated 24-09-2010 on 5 the
fle of the Court of the Principal Junior Civil Judge cum Judicial First Class
Magistrate, Ramachandrapuram, as confirmed in CrLA.Na.o28 of 2010 dated 02-05-
2011 on the fle of the Court of the VII Additional Sessions Judge (FTG), East
Hodavar Oistrint, Rajahmundry.
And whereas the Cour, revision co ming aon for hearing, upon PaTUsINY the
revision and the memorandum of grounds fled in support thereof and upon hearing
ihe argurnents of Public Prosecutor for the Respondent No.1 and observing tat
none appeared for the petitioner, while canceling the bail granted {to fhe petitioner
vide order deied OS.GR 2011 in CRLUSC.M.P.No.2382 of 2011, eued Ballable
Warrant to the setifioner,
rae
a
Therefore you viz y
The Superintendent of Police, Or. 8. R.Ambedkar Kanaseema District
are hereby directed to arrest the sald Petitioner viz; Mandapalll Krishna Raa, S/o
Reeveadyu, Rig, DLNo 8-1-48/4, Steaivelipeta, Ramachandrapuran,
Rama achandrapurs am Mandal, East Godavari District, Ramachandrapuram PS 3.,
Limite, wherever he found and produce him, bodily under safe custody and cane
before the Principal ith ar Ch [ Judge-curn- Judi cal Magistrate-o? First Class,
Ramechandrapuramn"
You are further dirscted that ¥ the said petiloner furnishes persanal bond oF
sunti of Rs5, » ORO 'Rupees Five thousand only} with two sureties for a tke sum saci
"a iy
to the satisfaction of the Princinal Junior Civil Judge-cum-Jucinial Magisirate of First
Class, Rarnachandrapuram, he may be released on ball.
You are aiso further directed to retum
yy ms
oreferably on or before 28.72.2028 to this Court
manner inwhich § has been executed.
Herein fall not. JOINT REGISTRAR
a
Te, an
1. The Regiatrar (Judicial), High ¢ Salit of Shdhra Pradesh at Amaraveti
2 The Superintendent of Fotos, Ore RAmbedkar Kona seama District (ay
Spead Post) .
3. One spars copy |
MIM o
i
es,
HIGH CQURT
SY J
DATED: GON A088
NOTE: LIST THE MATTER ON 28.12.2028
ORDER
CRLRC No.6? of £004
BAILABLE WARRANT
