Andhra Pradesh High Court - Amravati
Yanaki Gopala Krishna, ... vs The State, Rep. By P.P., ... on 23 January, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
MONDAY, THE TWENTY THIRD DAY OF JANUARY,
TWO THOUSAND AND TWENTY THREE
'PRESENT: :
THE HONOURABLE SRI JUSTICE A V RAVINDRA BABL
CRIMINAL APPEAL NO: 892 OF 2010
Between:
}. Yanaki Gopala Krishna, Son of Fullaiah, aged 51 years, Self Ba ia,
of Marellavan Street, 28nd Ward, Near Simhadn Appanna\
Sheemavaram, West Godavari District, ee
Shaik Khaia Mohiddin Basha, Son of Rahimuth Saheb, aged 4&9 years,
Musiim, resident of Lingarngunia Vilage, Ananthasagaram Mandal, Nellore
District
Bh
Apsllanis
Accused,
AND
The State: Prohibition & Excise inspector, Mangalagi , rep. by the Public Frosecutor,
High Gaurt of A.P., Hyderabad,
Raspadent
Camplainant.
Appeal fded unee f Section 374. ef CrP, aggrieved by the judgment and
seniance itiposed in S No. 2 / 23070 MOPS, an the fle of the Court of the |
Additional Sessions Judge Surntur, dated 19-05-2016. we
IA NO: 1 OF 2010 (CrLAMP.No, TOBY of 2010)
Petition under Section $744) of CrP.C praying thai in the circusmatances
stated in the affidavit fled in support of-the petition, the High Courl may be pisasad
to enlarge the getitioners on bail by suspending the judgment and sentence Imposed
in S.C. No. 2 / 2010 NOPS, on the file of the Court of the | Additional Sessions
Judge, Guntur dated 19-05-2076, Pandi ng iseosal of ORLA 892 of 2076, on the fis
of the High Court,
The Appeal coming on for hearing, upon perusing the Petifion and the affidavit
filed In suppert thereof and the order of the High Court order dated 20.05.2010)
23.41.2022 & 18.12.2022 made herein and upon hearing the arguments of Sri M.
Harinath, learned counsel, representing learned counsel | for the appellanis, PUBLIC
PROSECU TOR (AP) far the Respondent a and the Court made the following
ORDER:
"Sri MM. Harinath, learned counsel, representing learned counsel for the
. appellants submits that the Advocate on record gave no objection to second
appellant's acn to engage some other advocate. He represented that it was
happened on 03.04.2023. A mema is filed in the Registry.
A letter ia addressed by the son of the second appellant is enclosed to
the meme. Today none appeared for the second appellant. Already the second
appelant fs in jall and his presence ig secured by taking necessary steps in
accordance with law.
The mater under wont several adinurnments. Under the circumstances,
The Secretary, Andhra Pradesh High Court, Legal Service Commities, is
requested to appoint an Advocate to the 2 Anpellant as State Brief,
Registry ia directed fo address a letter accordingly.
List an 36.07 2023,"
Self. LE Sed Devi we
ASSISTA Ne REGISTRAR
ITRUE COPY! es
For ASSISTANT REGISTRAR
Ta,
' 4. The | Additional Sessions Judge, Guritur.
4. The Secretary, Andhra Pradesh High Court, Legal Service Committes, High
Court of Andhra Pradesh.
3. The Section Officar, Cdaminal Section, High Court of Anchra Pradesh,
4. One CC io SRL CH RAVINDRA BABU Advocate fOPUC)
%. Two OCs fo Public Prosecutor (AP) High Court of Andhra Pradesh [OUT]
§. The Registrar (Judicial, High Court of PAP
?. One spare copy
OVES
NIGH COURT
AYRES
DATED 2ST 2023
NOTE: LIST ON 30.01, 2023.
ORDER
GCRLANGASE of 20410
DIRECTION
