Andhra Pradesh High Court - Amravati
Allada Varahalu Talupulamma, ... vs The State Of A.P., Through P.P., ... on 4 January, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
WEDNESDAY, THE FOURTH DAY OF JANUARY |
TWO THOUSAND AND TWENTY THREE
"PRESENT: Wk
THE HONOURABLE SRI JUSTICE A V RAVINDRA BABU >
CRIMINAL APPEAL NO: 3 OF 2040
Between:
7. Atlada Varahalu @ Talupulamma, Wo. Appa Rao aged > S56 yrs Qom
Household R/o. Ravikampadu Vilage, Thodangi Mandal, East Godavari
&. Palgparthi Peda Varahalu, Wo. Late Ayyania Aged © 40 yre Occ. Househaid
Ria. Ravikarnipady Village, Thadangi Mandal, East Godavari
Allada Satyanarayana @ Sathi Babu, S/o. Appa Rac aged : 38 yrs Gon:
Goole Rio. Ravikarnparu Vilage, Thodangi Mandal, East Godavart Disirict.
o
Apslanis
AND
State of ALP. Through Public Prosecutor High Court of Andhra Pradesh.
Respodent
Appes! Med under Section 374(2) of Cr. PO, praying that in the circumstances
slated in the mernorandum of grouris filed in support of the Criminal Appeai, ine
High Court may be pleased to set aside the judgment passed in 80 ST SG No. o of
2909 di 10-12-2009, by the Special Judge for Trial of Cases under SC's and ST's
(POS) Act, East Godavari at Ralahmundry.
The Appeal corning on for hearing, upan perusi ny the Petition and the aficiavit
fied in support thereof and the earlier Order of the High Court dated OS OF 2030
made in CRLAIM.P.No. 3 of 2616 and Order dated 15.12.2022 made herein and
upon hearing fhe arguments of PUBLIC PROSECUTOR for the respondent and
none represented on behalf of the appeliants, the Court made the following
ORDER:
"No representation for the appellants.
in view of the proceading sheet, dated 15.12.2022, issue bailable warrant
against the appellants with a sonditien that if they execute self bonds for
Rs.18,000/- gach, they shall be released on ball with an undertaking that they
should appear before this Court on 02.02.2023,
Registry is directed to dispatch the ballable warrants against the
appellants to the concerned Superintendent of Pollee, forthwith for due
execution."
Sdi- PV. RAMANA
JOINT REG! STRAR
TRUE COPY!
SECTION OFFICER
oi
9 os) Oy oD
The Special Judge for Tdal of Cases under S's and ST's (POA) Act. East
Godavari at Raiahmundry.
The Superintendent of Polios, Rajahmundry, East Godevar District iby
SPEED POST)
Sri Alada Varahaiu @ Talupulamma, Wo. Appa Rao aged : 58 yrs Oce:
Household Ro. Ravikampadu Vilage, Thovang! Mandal, |, East fsodavari
S¥i Palaparthi Fede Varahalu, Wo. Late Ayyana Agec > 40 yra Occ:
Household R/o. Ravikampadu Vilage, Thodang! Mandal, East Godavari
or Allada Satyanarayana @ Sathi Babu, S/o. Appa Rao aged < 36 yrs Oce:
Coolie Rio. Ravikarmmpadu Vilage, Thodang! i Mandal, East Godavari District.
(Addresses 3 fo 5 by RPAD
The ned) strar (Judicial, 8 igh Court of AP_, Amaravati,
The Section Officer, Criminal Section, Hig " Cou raf AP. Amaravatl
Two OCs to Puble Frosecutar, High € Sourt of A. PPOUT]
Tine spare copy
MEGH COURT
AYRES
DATED OAH 2022
APPELLANTS TO APPEARANCE
ON 02.02. 2023.
ORDER
CRLA.No? of 2070
OUREG THON oh Ss
IN THE HIGH COURT OP ANDHRA PRADESH AT AMARAVAT
WEONESDAY, THE FOURTH DAY OF JANUARY
AO THOUSAND AND TWENTY THREE
'PRESENT:
THE HONOURABLE SRI JUSTICE AV RAVINDRA BABU
CRIMINAL APPEAL NO: 3 OF 2016
Between:
1. Allada Verahalu @ Talugularima, Wo. Appa Rao aged > 58 yrs Oca
Household Rio. Ravikampadu Vilage, Thodangi Mandal, East Godavari
Palaparthi Pada Varahalu, W/o. Late Ayyana Aged: 40 yrs Gee: Household
Mo. Ravikarnpadu Vilage, Thadangi i Mandal, East Godavari
Ajlada Satyanarayana @ Sathi Babu, S/o. Appa Rao aged : 38 yrs Qeo
Coolie Rio. Ravikampadu Vilage, Thodangi Mandal, East Godavari District.
Nn
os
Apstants
AND
Mate of AP. Thraugh Public Prose scutor High Court of Andhra Fradesi.
Respacdent
Appeal fled under Section 374(2) of Cr.P.C, praying that in the cirsumsiances
stated in the memorandum of grounds filed in support of the Criminal Appeal, the
High Court ray be pleaser] fo set aside the jucgment passed in SC ST SC No. 8 of
at 5 dt. 10-12-2009, by the Special Judge for Trial of Cases under SO's and ST's
{POA} Act East Godavari at Ralahmundry.
To
The Superintendent of Police, Raiahmundry, East Godavari District
WHEREAS the said Criminal Appeal coming on for hearing on this day and
whereas the High Court upon perusing the Revision and the grounds filed therein,
and upon hearing the arquments of PUBLIC PROSECUTOR for the Respondent and
none represanied on behall of the appellants, directed the Registry io issue Ballable
Warrant against the Anpallanis:
Therefore, you viz;
The Superintendent of Poline, Rajahmundry, East Godavari District.
are hereby directed fo arrest the saki Appellants namely viz) 1. Allada Varahaiu &
Talupuiamma, Vio. Anpoa Rao aged » AS yrs Occ. Household Réo. Ravikampadu
Vivage, Tr sodangi Mandal, East Godavari, 2. Palanarth] Peda Varshalu, Wo. Late
Ayyana Aged: 40 yrs Ooo: Household Rio. Ravi ikampadu Village, Thodandg! Mandal,
East Gadavari, 3. Alada Satyanarayana @ Saihi Babu, S/o. Appa Rao aged - ys
Gee: Oaolie Rfo. Ravikarnpadu Vilage, Thodang: Mandal, East Godavari District,
wherever they are found and produce them bodily under safe custody and conduct
befare this Court on G2-02-2023 af 10.90 A.M, to which date the case siands posted
for Nearing.
You are further directed that if the said appellants furnish personel bond for
sum of Rs.10,000/- (Rupees Ten Thousand only) each and with an undertaking that
, they shall appear before this Court on 02-82-2023, so as fe get Vakalath and to
cooperate for dispasal of Criminal Revision Casa, they shall bs released on bai,
You are aise funder directed fo seturn [his warrant as early as possible
oreferably before Q2-02-2025 to this Court witht a detaded report stating the manner
in which R has been executed.
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Herein fad not.
JOINT REGISTRAR
To
}. The Superintendent of Folios, Raiahmundry, East Godavan District iby
SPEED POST}
2. The Registrar Gudigiad, Nigh Gourt of AP, Amaravatl.
*%
3. One spare capy.
oa
HIGH COURT
AYEB,J
DATED 04.04 2023
APPELLANTS TO APPESRANCE
ON 02.02.2022.
ORDER
GRLA. 3 OF 2090
BAILABLE WARRANT
AGAINST ACCUSED
