Andhra Pradesh High Court - Amravati
Beeram Narayana Reddy, 3 Others, vs The State Of Ap Rep By Its Pp Hyd., on 20 January, 2023
Bench: A V Babu
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
FRIDAY, THE TWENTIETH DAY OF JANUARY, TWO THOUSAND AND TWENTY THRE&
iPRESENT:
HON'BLE SRE JUSTICE A.V. RAVINDRA BABU
CRLRC. No. 1225 of 2008
Setwean:
j.S8eeram Narayana Reddy, S/o. Rama Chandra Redely, aged about 56 years,
Seeram Venkata } Narayana | Rady, S/o. Narayana Reddy,
Beeram Raja Reddy, S/o. Narayana Reddy, aged about 26 years,
4.Beeram Rama Tulas} Reddy, 3/o. Narayana Reddy, aged about 24 years,
(All are R/a. Pasidaia Village of Rajupalen Mandal, Kadapa District}
, Accused / Petitioners,
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AND
The State of Andhra Pradesh, Ren. by its Public PrOsecular,
High Court of ALP. at Amaravati
. Wamplainant/ Respondent
Revision under Sections 397 and 407 of Cr.P.c., preferred against the
Judgment in Cri A.No 84 of 2004 on the file of H Additional Sessions Judge, Kadapa
at Proddatur dated 12-08-2008 preferred againat the Judgment and sentence of the
Court of the [ Additional Judicial Magistrate of First Class, Proddatur, dated 29-07-
2004 in C.C.No. 74 of 2002.
The petition coming on for hearing, upon perusing the Petition arid the
affidavit filed in support thereof, the orders of the High Court dated 14-08-2008
made in Cri RCLM.PLNo. 1662 of 2008, and order dated 20-12-2022 passed by tnis
Court, anAd upon hearing the arguments of Sri K. Krishna Sai, Advocates
representing Sri Dilip Jayaram, for the petitioners, and of the Public Prosecutor
for Respondent/ State, the Court made the fallowing
ORDER -
"Sri K. Krishna Sal, advecate representing Sri Dilip Jayaram represented
that the petitioners are not coming forward to enable Sri 5. Dilip Jayaram to
Mle vakalat.
Registry is directed to delete the name of Sri S.Dushyanth Reddy, as he
was appointed as Additional Public Prasecuter.
Under the circurnstances, issue ballable warrant against the petitioners, --
through Superintendent of Police, directing that in the event of arrest, the
petitioners shall be released on bail on their executing a personal bond for
&5,10,000/- (Rupees Ten thousand only} each, with an undertaking to appear
before this Court on 27.02.2023,
Cond. Z..
$
aed
2
Registry to forward the ballable warrants to concerned Superintendent of
Palice for execution and report.
List han 27.02.2023."
Sd/- S.VUS.R. MURTRY,
JOINT REGISTRAR
fP PRUE COPY? /
SECTION OFFICER
To
JThe H Additional Sessiong Judes, Kadapa.
The | Additional Judicial Magistrate of First Class, Proddstur, Kacapa District.
The Superintendent of Police, Kadapa Bistrict.{ By RPAD)
Be eeram Narayana Reddy, S/o. Rama Chandra Reddy,
o. Fagidala Village of Rajupaiom M anetal, Kadana District
R, Soran Venkata Narayana Reddy, S/o. Narayana Reddy.
Rio. Pagidala Village of Rafupalem Mandal, Kadapa District
6.Beeram Raja Reddy, S/o, Narayana Reddy,
Rio. Pagidala Village of Rajupgalem Mandal, Sadapa District
?.Beeram Rama Tulasi Reddy, S/o. Narayana Reddy,
Ro. Pagidaia Vilage of Rajupalem Mandal, Kadapa District.
(Addresses Nas, 4 to ? by RPAD} .
§.One CC to Sri Dilip Jayaram, Advacate [OPUC)
8. Two CC's to Publle Prosecutor, High &
10, One spare copy
:
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"ourt of AP, AmaravatifQUT]
TREK
HIGH COURT
AVEB,J
DATED : 20-04-2033 |
ORDER
CRURC No. 1225 of 26008
DIRECTION
FRIDAY, THE TWENTIETH DAY OF JANUARY, TWO THOUSAND AND TWEN]
PRESENT:
HON'BLE SRI JUSTICE A.V. RAVINDRA BABU
CRLR.C. No. 1225 af 2008
Between :-
1. Beeram Narayana Reddy, $/o. Rama Chancra Reddy, aged about 56 y
2.Beeram Venkata Narayana Reddy, 5/0. Narayana Reddy.
3.Beeram Raja Reddy, 5/0. Narayana Reddy, aged about 26 years, .
4.Beeram Rama Tulasi Reddy, S/o. Narayana Reddy, aged about 24 years,
(AU are R/o, Pagidala Village of Rajupalem Mandal, Kadapa District}
. Accused / Petitioners.
erg,
AND
The State of Andhra Pradesh, Rep. by its Public Prosecutor,
High Court of APL, at Amaravati
.. Complainant / Respondent
WHEREAS the Criminal Revision Case ts filed under Sections 297 and 404
of Cr.P.C., against the Judgment in CrLA.No 84 of 2004 on the Mle of
H Additional Sessions Judge, Kadapa at Proddatur dated 12-08-2068 preferred
against the Judgment and sentence of the Court of | Additional Judicial
Magistrate of First Class, Proddatur, dated 29-07-2004 in C.C.No. 74 of 2002.
Ta
The Superintendent of Police, Kadapa District.
WHEREAS the said Appeal coring on for hearing on this day and whereas the
High Court upan perusing the Cr.R.C., the grounds filed therein and earlier
orders of High Court dated 14-08-2008 made In CrL.R.C.ALP.Na. 1662 of 2008
and 20-72-2022, and upon hearing the arguments of Sri K. Krishna Sai, advocate
representing Dilip Jayararn, representing the petitioners that the petitioners
are not coming forward to enable Sri $. Dilip Jayaram to Tile Vakalath, in glace
of Sri. Bushyanth Reddy, who was appointed as Additional Public Prosecutar,
and of the Public Prosecutor for respondent/State, directed the Registry te
issue Bailable Warrant against Petitioners/ Accused:
Therefore, you, viz;
The Superintendent of Police, Kadapa District.
are hereby directed ta arrest the said Petitieners/Accused namely viz;
1.Beeram Narayana Reddy, S/o, Rama Chandra Reddy, R/o. Pagicala Vilage of
Rajupalem Mandal, Kadapa District: 2.Beerarn Venkata Narayana Reddy, S/c.
Narayana Reddy, R/o. Pagidala Vilage of Ralupalem Mandal, Kadapa District;
3.Beeram Raja Reddy, S/o. Narayana Reddy, Réo. Pagidala Village of
Rajupalem Mandal, Kadapa District; 4.Beeram Rama Tulas? Reddy, S/o.
Narayana Reddy, R/o. Pagidala Village of Rajupalern Mandal, Kadapa [Nstrict,
wherever they is found and produce them bodily under safe custody and
conduct before this Court on 27-02-2023 at 10-30 A.M., fo which date the case
stands posted,
You are further directed that if the said Petitioners/accused furnishes balf
bonds for a sum of Rs.10,000/- (Rupees ten thousand only} each and with an
undertaking that they shall agpear before this Court on 27-02-2023, they may
be released on bail.
Carte. 2...
You are also further aoe _ te return aa Os warrant as aye as pose °
preferably before 27-09-2023 i
manner in which it has been oxee vied.
Herein fail not,
JOINT: REGIS
Toa
The Superintendent of Police, Kaclapa District, (By SPEED POST)
The ff Additional Sessians Judge, Kadapa,
3. The f Additional Judicial Magistrate of First Class, @F roddatur, Kaclapa District.
One spare copy.
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4.
TKK
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HIGH COURT
AYRE
DATE: 20-01-2023
ORDER
CRLB.C. No. 1225 of 2008
SAILABLE WARRANTS
AGAINST PETITIONERS/ACCUSED
