Andhra Pradesh High Court - Amravati
Unknown vs The State Rep By Iis Public ... on 3 January, 2023
IN THE HIGH GOURT OF ANDHRA PRADESH AT AMARAVAT
TUESDAY, THE THIRD DAY OF JANUARY
TWO THOUSAND AND TWENTY THREE
'PRESENT:
HONOURABLE SRI JUSTICE A V RAVINDRA BABU
CRIMINAL REVISION CASE NO: 1062 OF ga09
Between: oo
Yariagadda Narasimha Rao, S/o. Ramaish, aged 46 years, O/o. SR. Valk
Vo. D.No. 14-398, Telegram Nagar, Nagaralu, Amaravathi Read, Gu ntur
District,
FetitioneriAppellanvAccused
AND
1. The State rep by iis Public Prosecuter, High Court of A.P., Andhra Pradesh.
é. ¥. Madhusudhan Reddy, S/o. Late Ani Redely, age 40 years, Rio. 6-29-20,
Amaravathi Road, Guntur District.
Raspandenta/ Reapondenta/Complainant
Revision fled under Sections 397 and 407 of Cr.P.C., praying that in the
oroumstances slated in the mernorandum of grounds filed in support of the oral
Revision Case, the High Court may be pleased to call for the records in connentic
ve he Judgment passed in CrLA.No. 1749/2008 on the fle of the Court of the
Addtional Sessions Judge (Fast Track Court} Guntur, dated 65.68.2008 by
cant ining the 2 udginent Passed in CC.No. 286 of 2006 on the file of the Court of
V Adel. Junior Civ Judge, Guntur, di 1F.4.2008.
CRL.M.P.NG. 1486 of 2008:
Petition under Section S87) of CrP.C praying that in the circumstances
sigien in the memorandum of grounds fled in support of the petition, the High Court
may be pleased to enlarge the petiioner on ball by suspending the operation of the
Judgment in CrLA.No. 7149/2008 on the file of the Caurt of the V Additional Sessions
Judge (Past Track Court) Guntur, dated 05.6.2009 by confirming the Judament
Passed in CC.No, 289 of 2006 on the file of the Court of the V Addl. Junior Oivi
fudge, Guntur, dt? 4.2008, pending disposal of CRLRC Nos. 1662 of 2009, an the
fe of fhe High Court,
The Revision coming on for hearing, upon perusing the revision and the
memorandum of grounds fled in support thereof and the earlier Order of the High
Court dated 03.07.2008 made in CRLM.P.No.1458 of 2009 and the donket Orders
tiated 22.71.2022, and upon perusing report of V Additional District & Sessions
Judge, Guntur that notions to petitioner was returned unserved as he is not residing in
the given address, the Caurt made the follwing
ORDER:
"Notices sant fo respondent No.2 is served. According fo the report of
learned VY Additional District & Sessions Judge, Guntur, notice to petitioner
was returned unserved as he is not residing in the given address.
Though notice was sent fo the registered address of the petiioner, i
remained unserved.
Hence, issue ballable warrant fo the petifiener, condiioning that if he
executes a self bond for Rs. 70,000). (Rupees Ten thousand anly}, he shall ba
released on ball, and with an undertaking fo appear before this Court on
28.02. 2023.
Sallable warrant against the pethioner shall be dispatched ta the
sancerned Superintendent of Polce, forthwith."
SDy. S.V.S.R. MURTHY
JOINT REGISTRAR
TRUE COPYH iA
SECTION OFFICER
Teo,
The V Additional Sessions Judge (Fast Track Court) Guntur,
The V Adel. Junior Civil Judge, Guntur,
The Superintendent of Polies, Guntur, Guntur Distviel (by SPEER POST)
Sri Yarlagadda Narasimha Rao, Sio. Ramaian, aged 46 years, C/o. 5. KV fall,
Rio. D.Ne. 14-3388, Tslearam Nagar, Nagaralu, Amaravathti Road, Sur ntur
Cistrict. by RPAD)
The Registrar (Judicial) , High Court of APL, Amaravall.
The Section OFicer, Criminal Secti fGHY, High: Gaur of AP. Amaravatl,
o (Os to Publ Prosecutor, High Caurt of ALP. OUT]
One spare copy
Boo
oN DH
NPC
HIGH COURT
AVRES
DATED DAO 2025
ORDER
CRLRC.No. 1062 of 2009
DIRECTION
IN THE HGH COURT OF ANDHRA PRADESH AT AMARAVATI .
TUESDAY, THE THIRD DAY OF JANUARY :
TRANG THOUSAND AND TWENTY THREE
'PRESENT:
HONOURABLE SRI JUSTICE & V RAVINDRA BABU
CRINUNAL REVISION CASE NO: 1062 OF 2008
Hehvean: "
Yarlagadda Narasimha Rao, . Ramaiah, aged 46 years, Cfa. &.K. Val, --
Rig. O Ne. 71-538, Tolograre Nagar Nagaralu, Amaravathi Road, Guntur
District.
PattionerAggellantiAccused
AND
The State rep by fis Public Prosecutor, Hich Court of A.P_, Andhra Pradesh.
V¥. Madhusudhan Reddy, S/o. Late Anil Reddy, age 40 years, Rio. 6-98-20,
Amaravath Road, Guniur District,
Reapondenis/Respondents/Compiainant
Revision fled under Section S97 and 401 of Cr P.O. praying that in the
crcumstances slated in the memorandum of grounds filed in support of the Criminal
Revision Case, the High Court may be pleased to call for the records in connection
with the Judgment passed in CrlA.No. 1749/2008 on the He of ne ourt of the
V Additional Sessions Judge (Fast Track Court} Guntur, dated 05.6. 2009 By
confirming the Judgment Passed in CO.No. 288 of 2006 on the fils of the Gait of
VY Addl. Juniar Cat Judge, Guntur, df. 17.4. 2008.
To
The Superntendent of Police, Guntur, Guntur District.
WHEREAS the said Criminal Revision Case coming on for hearing on ihis d ay
and whereas the High Court upon perusing the 2 eer and the grounds fled
therein, and upon perusing the docket order dated 22.71.2022 and upon perusing rene a
of V Additienal District & Sessions Judge, Guntur that notice ta the petiiioner was relurned
unserved as he is nat residing in the given address, directed the Ragistry to issue
Satable Warrant againsi the Peftioner/Accused/Appellant:
Therefore, you viz;
The Superintendent of Polics, Guntur, Guntur Oiatrict.
are hereby directed fo arrest the Said PetitionarAcs used/Appel Hani namaly vir:
Yarlagadda Ngrasimnha Rac, S/o. Ramaiah, aged 46 years, G/o. SK. Val, Ric. ONe.
77-338, Telegram Nagar, Nagaralu, Amaravathi Moad, Guntur (istrict. wherever he
is found and produce hirn bodily under safe custody and canduct him before this
Court an 20-08-2023 af 10.30 AM. to which date the case sfands pasted for
hearing.
You ars Jurther directed that ¢ the saxi Pethone/Appellant executes a self
band for a sum of Re. 10,000/- (Rupees Ten Thousand only) and with an undertaking
that he shall appear before this Court an 20-02-2025, he shall be released an bail,
You fe ¢ age further directed io return fhis warrant as early as possible
preferab! y before 20-02-2023 fo this Court with a delaiied report stating the manner
in which if has been executed.
we @
Herein fall net.
JOINT REGISTRAR.
{. The Superintendent of Police & uniuy, Guntur Dietrich (By Speed Poa
2. The Registrar (Judicial), High Court oF AP, Ama aravall,
3. Gne spare copy.
Hi GOURT
AYRE,J
DATED O3.O7 2023
ORDER
GRLRC NO. 182 OF 2008
BAILASLE WARRART
AGAINST ACCUSED
