Andhra Pradesh High Court - Amravati
Shaik Abdul Hameed Hameed vs The State Of A.P. on 6 January, 2023
IN TRE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY THE SIXTH DAY OF JANUIARY
TWO THOUSAND AND TWENTY THREE oe
'PRESENT: Sore
HONOURABLE SRI JUSTICE 4 ¥ RAVINORA RABU
CRIMINSL APPEAL NO: 718 OF 2070 ©
Between:
Shaik Abdul Hameed @ Hameed, Slo Nawab Jani @ Nawab, agad a
[email protected]/1, 2nd Lane, Gandhi Nagar, RTC Colony, Guntur.
. Agcused/Annailiant
AND .
The State of A.P. rep. by Public Prosecutor, righ Gourt of AP.
. GCamplainant/Respondent
Appeal fled under Section S74(2) of Cr. B.C, praying that in the circumstances
sisted in the mernorandurm of grounds filed in support of the Criminal Appeal, the
High Court may be pleased fo present this memorandum of CHA. in this Hon'ble
Court against the Judgment in 8.0.No.818 of 2009, dated 29.04.2010 on the Me of
the Court of the VIH Addi. Dist. & Sessions Judge (FTO), Guntur.
CRLAM.P.No 1118 of 2010:
Pattion under Section 3894) of Cr P.c praying that in the cirournstances
Stated in the memorandurn of grounds filed in support of the petition, the High Court
May be pleased to suspend the sentence and release the pelifianer on ball pending
Sisposal of the CriA. preferred against the Judgment in S.C.No.818 of 2008 on the
fle of the Court of the VHE Addl. Dist. & Sessions Judge (FTC), Guntur, pending
disposal of CRLA 716 of 2010, on the file of the High Court,
The Appeal coming on for hearing, upon nerusing the petition and the
grounds filed in support thereof and the eardier Order of the High Court dated
04.08.2070 made in CRLA.M.P.No.1118 of 2010 and upon nearing the arguments
of PUBLIC PROSECUTOR for the Respandani, faking into consideration the docket
oder dated 15.12.2082, and having observed that none appeared for the
appellantiaccused, ihe Court made the following
ORDER.
"No representation for the appellant.
in view of the proceedings sheet, dated 19.12.2022, issue ballable
warrant againat the appellant with a condition that if he executes a self bond
for Re. 16,000/-, he shall be released on bail with an undertaking that he should
appear before this Court on 03.02.2023.
Registry is directed to dispatch the ballable warrant against the
appellant fo the concerned Superintendent of Police, forthwith for due
execution."
SO/- S.V.S.R, MURTHY
JOINT REGISTRAR
TRUE COPY)!
NS
SECTION OFFICER
HIGH CCHIRT
AYRBJ
DATED OGIO /2023
ORDER
CRLA.NoT 1S af 2040
CHRECTION
IN THE High COURT OF ANDHRA PRADESH AT AMARAVAT!
FRIDAY, THE SIXTH DAY OF eee
TWO THOUSAND AND TWENTY THREE
PRESENT:
HONOURABLE SRI JUSTICE AV RAVINDRA BABU
GRIMINAL APPEAL NO: 718 OF 2019
Between: .
Shak Abdul Hameed € Hameed, Sio Nawab Jani @ Nawab, ageth2
HONo 15-93-78 | Snid Lane, Gandh Nagar, RTC Colony, Guntur, :
Accussd/Appeliant
AND
The State of AP rep. by Public Prosecutor, High Court of AP.
ComplainanRespondent
Appeal f Hed under Section 374(2) af Cr PC, praying that in the circumstances
siated in the mernorandum of grounds fled in support of the Criminal Appeal, the
High Court may be pleaser in present this merrorandum of OrA., in this Hon'ble
Court against the Judgment in S.C_No.6178 of 2008, dated 29.04.2010 on the He of
'the Court of the VIN Addi Dist. & Sessions Judge (FTC), Guntur.
To
The Superintendent of Police, Guntur, Guntur Distriot.
WHEREAS the said Criminal Apoeal coming on for hearing om this day and
whereas the High Court upon nerusing the anpeal and the grounds filed therein, and
upon hearing the arqurnents of PUBLIC PROSECUTOR for the respondent and
having observed thal none represented on behal' of fhe appellant, directed the
Ragistry fo issue Ballable Warrant against the Accused/Appellant:
Therefore, you viz;
The Supenntendent of Palice, Guntur, Guntur District.
are hereby directed fo arrest the said Accused/Appeliant narnely viz Shaik Abdul
Hameed @ Hameed, Sio Nawab Jani @ Nawab, aged 26 years, H.No.15-13-7a/4,
end Lane, ~ Gandhi Nagar, RTC Coleny, Guntur, wherever he is found snd praduce
him bodily under safe custody and conduct him: before this Court on 03-02-2022 at
{0.50 A.M. to which date the case stands posted for hearing.
You are further directed that if the said aposilant executes a self bond for a
sum of Rs. 10, 000/- (Rupses Ten Thousand on 'y and with an undertaking that he wil
anpear before this Court an 03-02-2023, he shal i be released on ball.
You are also further directed fo return this warrant as early as possible
oreferably before 03-02-2023 to this Court with a detailed reperi stating the manner
in which it has bean executed.
Herein fad not
JOINT REGISTRAR
To
1. The Superintendent of Police, Guntur, Guntur fXsiriel. (oy Spl. Messenger}
2. The Ragistrar Judicial, High Court of AP, Arnaravatl.
3. One spare copy.
NPD
HIGH COURT
AVRBJ
DATED OGIO T2023
ORDER
GRLA.No.? 16 of 2010
SAILASLE WARRANT
AGAINST APPELLANT
