Andhra Pradesh High Court - Amravati
M. Satyanarayana Pedda Raju vs Katama Raju on 7 December, 2023
IN THE HIGH COURT OF ANOHRA PRADESH AT AMARAVATHS
THURSDAY, THE SEVENTH DAY OF fF OECEMBER, we
TWO THOUSAND AND TWE! NTYT THREE
"PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 814 OF 2008
Setween:
ne Saki Narasimha Rac, Slo Venkateswar! i, Hindu, Aged about 40 years Onc.
soos by evocation, Resi idderit of Munagapadu (V3, Guntur District
oP eithoners
AppellantiAccused
AND
The State of AP, Rep. By is Public Prosecutor, High Court of AP. PL High Court
Buldings, Hy derabad.
. ™Raspondent/Respondent
Goamplainant
*~ Blavision fled under Section 397 ang 40% of Cr Plt. prayh mig that i the
Hroumstances stated in the afidavil fled in supcort of the Cri rirminal § Sevigion Cass,
the High ¢ Court may be pleased fo call For entre record of Calender Judgment dated
F-22007 in OC No ddt af 2003 in the Court of the H Additional Chief Metroposi fan
Magistrate, Vdayawada, which was confirmed by Judgment dated 23.97.2009
CrlAppeal No.4 i/@007 an the fle of the Sessions Judgey/Mahiia Court Vilaya awada
and set aside the same.
(A. NO: 1 OF 2009 (Cr. RCMP No 827 of 2009)
under Section S8P (1) of omc is fled praying that in the
croumsiances stated in the Tremarandum of grounds fled in supsort of the petition,
the High Court may be pleased io Suspend [he operation of the sentence uf
imorisonment by Calendar and . nedgmer Rak F-2-200F in C.0 No.444/8003 on the 1
oF Und Addl, Chef Metropolitan Magistrate Court Vilayawada which was cc safirmned
Oy Judgrrient dt 23.4-20N¢ 5 n CHlAppeat Nos 3 HP 2Q0F on the fle of ihe Sessinns
frye
Des hivione
Mettian
Judge/Mahiia Court, Viiayawada by releasing the petitioner on bail, Pending disposal
of GRLRC S14 of 2008, on the fle of the High Court,
THe revision corung an for hear ng, UpGn perusing fhe revision an the
memorandum of grounds fled in support thereof and the order of the High Court
urder dated 14.04.2000 made in CHR.C. ALP. No. 827 of 2009 and 08.14.2023 mad
herein and upon Hearing the arguments of Learned Legal Ald counsel for the
Petitioner and of Public Prosecutor for the Respondent, the Courf made the following
ORDER:
"Learned Legal Ald counsel appearing on behalf of the petitioner
submits that the petitioner was served with sentence of more than 16 months
and the exact sentence that was already undergane by the petiiener is not
knowe fo him. Whereas, the material on record goes ta show that the
petiioner was served with sentence of 85 days only.
Yo asceriain the same, learned Assistant Public Prosecutor is directed
te gat the Information by address sing a letter te the Superintendant of Cantra!
Prison Rajahmundry, about the Nominal Rall of petitioner by mame Sri Saki
. 'Narasimha Rao, Slo Verkateawarulu, Hindu, Aged about 40 years, Resident of
Munagapadu Vilage, Guntur District,
& copy of this arder be sent to Central Prisan Rajahmundry, for giving
information through the Public Prasenuter, Nigh Court of Andhra Pradesh.
Liat the mater on 22.92.2083,"
HYRUE COPYH LOX
SECTION OFFICER
q. strate, Virsyawada.
z. 'a yawada,
eS
3. The Sup srnten dent Central B iH igon, Nalamahendravaram, Fast Gedavan
ENS string,
wegeey
feswarg, mM
Indu, Qee. Conlle by
s Ded meg Abe eae lend rh fey ty
§. Sn Saki Narasimha Rso. Sfo Ve '
SR eet in Racine ak Résows Ss ardaar MHatrin'' of os nce TR Rp
avacalion, Resident of Munag uray istic iAddressass 3 to 4
By READ)
S. One CO te Sri Venkata Siva Prasad K, Advocate [ORL oF
8. One Sc ta Seri Mullapud! Satys ay POPU)
oN et
Pays id ees
Twa OCs to Public Prosecutor (AP) High Court of Andhra Praciesh fCHT)
The Section Officer, Criminal Section. Hieh Court of Andhra Pradesh
One spare copy
fs
PS ey gry mt
HIGH COURT
SYS
DATEOUY 12.2028
LEST THE MATTER ON 22.92.8028.
ORDER
CRURC.No.OT4 of 2008
