Andhra Pradesh High Court - Amravati
Betwee N vs And on 27 July, 2023
THURSDAY' THE ll^/ENTY SEVENTH DAY OF JULY apt.``l-
ll^/O THOUSAND AND ll^/ENTY THREE
.-PRESENT:
HONOURABLE SRI JUSTICE A V RAVINDRA BABU
CRIMINAL APPEAL NO: 1555 OF 2010
Betwee n :
Jonnakooti Anand Vi.jay, S/o Kantha Rao, Aged about 27 years, Occ:Coolie, R/o
Har¢-anawada, Bhavantouram, Vijayawada, Krishna District.
...Appellant/Accused
AND
The State of Andhra Pradesh, rep. by its pub]I'C Prosecutor, High Court of A.P., at
Amaravati.
..IRespondent/Comp[ainant
Appeal Under Section 374(2) of Cr.P.C, against the Judgment dt.29-ll-2010
in SC.No. 98 of 2009 on the file of_the sessions Judge, Mahi]a Court, Vijayawada.
e±L.A.M.P.No.2396 of2lg±Pi ``'uni+:,,
Petition Under Section 389(;1,) of Cr.P.C praying that in the circumstances
stated in the Memorandum of grodnds filed in support of the petitl'on, the High Court
may be,pleased to release the Appellant/Accused on bail by suspending the
execution of sentence dt.29-ll-2010 made in SC.No.98 of 2009 on the file of the
Sessions Judge, Manila Court, Vijayawada, Pending disposal of CRIA 1555 of 2010,
on the file of the HI'gh Court.
The Appeal Coming on for hearing, upon perusing the petition and the
Memora-ndum of grounds filed in support thereof and the order of the High Court
dated.24.12.2010, made herein, the court made the following
ORDER:
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llRegistry is directed 'td'.delete the name of sri Maheswara Rao
Kunchem, as it is represented`that already the appellant took no objection
from 1:he learned counsel.
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As verified, the appellant did:`not engage any Advocate.
Having taken over the btifidle from the learned counsel, the appellant is
bound to engage an Advocafer£:As none appeared for the appellant, issue
Bailable Warrant against the appe[Iant through the concerned superintendent
of Police directing to execute the Bailable Warrant and to release the appellant
on bail on hI-S eXe`ctCuting a bond`for Rs.10,000/-with an undertaking to appear
before this Court on 17.08.2023.
Registry is directed to dispatch the Bailable Warrant forthwith.
t;i -t'-i+;.
List the matter on 17.08.Zo23.''
-T i__I.iTrfuE COPY I I
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To,
1. The Reg,'strar (Judl-cI-aI), Hl-gh court of Andhra pradesh at Amaravathl'.
2. The sessfo.ns Judge, Mahjla court, vijayawada, Krishna Distrl-ct
3. The commISS,'Oner of Police, vl'JayaWada Clty , N.T.R. DistrI'Ct (By Sp;ed
Post)
4. Jonnakootj Anand vljay, sfo Kantha Rao, occ.'coolie, R/o Harijanawada,
Bhavanipuram, vjjayawada, Krl'shna Distr,'ct.(By Speed post)
5. TT^#_eO_ sap:on PoU#£rf -cEr5m5-±aE;6giei!£oaF 'HE :giFi_%^:=so_pf£eEnfEPI:aftP± raqesh [o u:I
6. The Sectl'on officer, criminatsectl-on, Hl'gh court of Andhra pradesh
7. One spare copy
PSR
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HIGH COURT
AVRB,J
DATED -. 27/O7/2O23
NOTE-. LIST THE MATTER ON 1?,08.2023.
ORDER
CRLA.No.1555 of 201O
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DIRECTlON
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA¥:t.L;.::r~;+itr
THURSDAY, THE TWENTY SEVENTH DAY OF JULY
TWO THOUSAND AND TWENTY THREE
:PRESENT:
HONOURABLE SRI JUSTICE A V RAVINDRA BABU
CRIMINAL APPEAL NO: 1555 OF 2010
Betwee n :
Jonnakooti Anand Vijay, S/o Kantha Rao, Aged about 27 years, Occ:Coolie, R/o
Harijanawada, Bhavanipuram, Vijayawada, Krishna District.
...Appellant/Accused
AND
The State ofAndhra Pradesh, rep. by its Public Prosecutor, High Court ofA.P., at
Amaravati.
...Respondent/Complainant
Whereas Appeal Under Section 374(2) of Cr.P.C, Preferred against the
Judgment dt.29-ll-2010 in SC.NoI' 98 of 20069 on the file of the Sessions Judge,
Mahila Court, Vijayawada.
And whereas the Appeal coming on for hearing, upon perusing the appeal
and the memorandum of grounds filed in support thereof and the order of the High
Court dated 24.12.2010 made in Crl.A.M.P.No.2396 of 2010, directed the registry
to issue the Bailable Warrant through concerned Superintendent of Police
fo rfhwith .
Therefore you viz;
The Commissioner of Police, Vijayawada City, N.T.R District.
are hereby directed to arrest the said Appellant/Accused viz; Jonnakooti Anand
Vijay, S/o Kantha Rao, Occ:Coolie, R/o Harijanawada, Bhavanipuram, Vijayawada,
Krishna District, wherever he is found and produce him bodily under safe
custody and conduct before this Court on 17.08.2023. at 10:30 A.M., to which
date the case stands posted|
You are further directed that if. the said Appellant/Accused furnishes Personal
bond for a sum of Rs.10,000/-(Rupees Ten thousand only) with an undertaking that
he will appear before this Court on 17.08.2023, he shall be released on bail.
you are also further directed to return this warrant as early as possible
preferably before 17.08.2023, with a detailed report stating the manner in which it
has been executed.
_ (
Herein fail not.
JOINT REGISTRAR
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To
1. The Registrar.(Judicial), High Court ofAndhra pradesh, Amaravatj.
2. The CommlssIOner of Police, vijayawada city, N.T.R. District (By Speed
Post)
3. One spare copy.
PSR
HIGH COURT
AVRB,J
DATE.. 27.07.2023
NOTE: LIST THE MATTER ON 17.08.2023.
ORDER
CRLA.No.1555 of 2010
BAILABLE WARRANT
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