Lakkappagari Siddappa vs ` $ 5_`U.J'`J`Ii=Irt I
2023 Latest Caselaw 3180 AP

             lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA

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                                                :PRESENT:
                  HONOURABLE SR[ JUSTie± A V RAVINDRA BABU /
                            CRIMINAL APPEALNO: 197 OF 2010,
Betwee n :
     1. Lakkappagari Siddappa, S/o Chinna-Nagappa, Aged 53 years.
     2. ,Sarojamma, W/o Siddappa, aged 48 years
     3. Badakkagari Narayanappa, S/o`Kari`yantna, Aged 61 years
     4. Ramalingappa, S/o L.Siddappa, aged 23 years,

     (All appellants are r/o          Uppidipalli Village, Madakasira Mandal, Ananthapu+
     District)
                                                                                    <,.




                                          AND           ll|| AppeI[ants/Accused 1
     The State of A.P. rep. by Public Prosecutor, High Court of A.P, Hyderabad.

                                                -` $ 5_`u.j'`J`iI=irt I,-                                       I..I Respondent
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I       Appeal under Section 378 (4) of a.I.i.c, praying to set-aside the Judgment
dated o4.02.2010 in S.C.No.450/2008 on`the`file of the Court of Assistant Sessions,
Judge, Hindupur, Ananthapur District.--u i-r-                                                                                 It
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 J       The Appeal coming on for hear'rrig,-^upon perusing the Appeal and the
memorandum of grounds filed in supporfu.,thereof and the orders of the High Court
dated 05.02.2010, 03.ll.2022 & 30..ll.2022 made herein and upon hearing the
arguments of sri KothapaIIi Ram Mohah Chowd, Advocate for the petitioner and Sri}`,:I
Y. Jagadeeswara Rao, counsel representing-Public Prosecutor for the Respondent;-
the court made the following:

ORDER

                                                                        I       I


        Illt is brought to the notice of=this court that still superintendent of
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police, Ananthapur District did not ex`eChti-te the bailable warrant.
                                                     I ..~i-I      +,           -hS.``_I     ,
                                                                                                                             I

on the request made by sri.+ y., a-'a`gadeeswara Rao, learned counsel +epresenting learned public pros6c'utd`r; !i;t`on 13.07.2023.

lt is made it clear that if the baila'b[6l.`warrant is not executed on that day, the Court wi[[ direct presence .,a erintendent of police, AnanthapuF District."

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Sd/-S.V.S.R.MURTHY JOINT REGISTRAR

SECTION OFFICER EJ

I---~ O _CNC® The Assistant Sessions Jud'ge,; 'Hihdtipur, Ananthapur District.

The Superintendent of Policei Ababitapur District(BY SPEED POST) Lakkappagari Siddappa, S/6' chinna`, Nagappa, Aged 53 years, Uppidipalli village, Madakasira MandaI,`-'iA`n=Ka'-riiuhapur District

4. SaroJ'amma, W/o Siddappa, _ag6Ld;4_8 years, UppidipaIIi Village, Madakasira-

Mandal, Ananthapur Distri`ct'

5. Badakkagari Narayanap'pa, LS/o `Kariyanna, Aged 61 years, Uppidipalli village, Madakasira MandalL;\An'a_hthapur District -.-i

6. Ramalingappa, S/o L.Sidd~aPPa,`=b: raged 23 years, Uppidipalli Villagei Madakasira Mandal, Ananthapur:`District (3 TO 6 BY RPAD) l\ 'cdo; Two cos to Public Prosecutor, Fig.h \`Court of AP [OUT] one cc to sri Kothapali Rain'M6han chowdary, Advocate[OPUC] One spare copy a >co m

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* HIGH COURT

AVRBJ

DATED: 15/06/2023

NOTE : LIST ON 13.07.2023.

ORDER A

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CRLA.No.197 of 2010

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     DIRECTION                 I 16 JuNane3