Andhra Pradesh High Court - Amravati
Siddana Chakra Rao Chakraiah, vs State Of A.P., Rep By Pp., on 16 March, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV
THURSDAY, THE SIXTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY THREE
:PRESENT:
HONOURABLE JUSTICE DR V R K KRUPA SAGAR
CRIMINAL REVISION CASE NO: 386 OF 20O9
Between:
Siddana Chakra Rao @ Chakraiah, S/o. Satyam, Aged about 30 years,
Vannepudi Village, Gollaprolu Mandal
...Accused/Appellant/Petitioner
AND
State of A.P., through Public Prosecutor, High Court ofA.P., Hyderabad.
...Respondent
Revision filed under Sections 397 and 401 of Cr.P.C., preferred against the
orders passed in Crl.A.No. 84/2006 on the file of the Court of the lV Addl. Sessions
Judge, E.G.District at Kakinada, dt.26.2.2009 modifying the judgment in SC.No.
75/2006 on the file of the I Addl. Asst. Sessions Judge, Kakinada dated 13.4.2006.
Crl.R.C.M.P.No.531 of 2009:
Petition under Section 397(1) Cr.P.C praying that in the circumstances stated
in the grounds filed in support of the petition, the High Court may be pleased to
suspend the sentence awarded in Crl.A.No. 84/2006 on the file of the court of the lV
Additional Sessions Judge, E.G.District at Kakinada, dated 26.O2.2009 modifying the
judgment in SC.No. 75/2006 on the file of the lst Addl. Asst. Sessions Judge,
Kakinada, dated 13.04.2006 and release him on bail, pending disposal of CRLRC
386 of 2009, on the file of the High Court.
The Revision case coming on for hearing, upon perusing the Revision and the
grounds filed in support thereof and the earlier order of the High Court dated
13.03.2009 made in Crl.R.C.M.P.No.531 of 2009 and having observed that there is
no representation for revision petitioner on all the earlier occasions and also today,
the Court made the following
ORDER:
ItAs against the conviction recorded by both the courts below, the
accused preferred this revision. Execution of sentence was suspended and
bail was granted on 13.3.2009. Since then there has been no representation
for revision petitioner, on all the earlier occasions. Today also there is no
representation.
ln these circumstances, the bail that was granted on 13.03.20O9 vide CrI.
R.C.M.P.No.531 of 2009 is cancelled.
Issue Bailable warrant against the Appellant/Accused, directing that he
shall be released on bail on his executing a personal bond for Rs.1O,OOO/-
(Rupees Ten thousand only), with an undertaking to appear before this court
on 31.3.2023 and fl'le a report.
Bailable warrant against the Appellant shall be dispatched to the
concerned Superintendent of Police, forthwI'th.
Post on 31.3.2O23."
SD/-S.V.S.R. MURTHY
JOINT R TRAR
//TRUE COPY//
SECTIO
To,
1. The Registrar (Judicial), High Court ofA.P., Amaravati.
2. The lVAddl. Sessions Judge, E.G.District at Kakinada.
3. The I Addl. Asst. Sessions Judge, Kakinada.
4. The Superintendent of police, East Godavari District at Rajahmundry. (by
SPEED POST)
5. Siddana Chakra Rao @ Chakraiah, S/o. Satyam, Aged about 30 years,
Vannepudi Village, Gollaprolu Mandal (by SPEED POST)
6. One CC to Sri N VAnantha Krishna, Advocate [OPUC]
7. Two cos to Public Prosecutor, High Court ofA.P. [OUT]
8. The Section Offl'cer, Criminal Section, High Court of A.P., Nelapadu at
Amaravati.
9. One spare copy
nPC
+
I
•f£-i
HIGH COURT
DR.VRKKSJ
DATED:16/O3/2023
POST ON 31.03.2023
ORDER
CRLRC.No.386 of 2009
. DIRECTION
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lN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
THURSDAY, THE SIXTEENTH DAY OF MARCH
TWO THOUSAND AND ll^/ENTY THREE `I ~#S`S_::=£-gi\=**._
-.PRESENT:
HONOURABLE JUSTICE DR V R K KRUPA SAGAR
cRIM[NAL REVISION CASE NO: 386 OF 2009
Between:
siddana chakra Rao @ Chakraiah, S/o. Satyam, Aged about 30 years,
Vannepudi Village, Gollaprolu Mandal
...Accused/AppellanUPetitioner
AND
state of A.P., through Public Prosecutor, High Court of A.P., Hyderabad.
...Respondent
Revision filed under Sections 397 and 401 of Cr.P.C., preferred against the
orders passed in crl.A.No. 84/2006 on the file of the Court of the lV Addl. Sessions
Judge, E.G.District at Kakinada, dt.26.2.2OO9 modifying the judgment in SC.No.
75/2006 on the file of the I Addl. Asst. Sessions Judge, Kakinada dated 13.4.2006,
Crl.R.C.M.P.No.531 of 20O9:
petition under section 397(1) Cr.P.C praying that in the Circumstances Stated
in the grounds filed in support of the petit'lon, the High Court may be pleased tO
suspend the sentence awarded in crl.A.No. 84/2006 on the file of the COurt Of the lV
Additional Sessions Judge, E.G.District at Kakinada, dated 26.02.2009 modifying the
judgment in sc.No. 75/2006 on the file of the lst Addl. Asst. Sessions Judge,
Kakinada, dated 13.04.2006 and release him on bail, Pending disposal of CRLRC
386 of 2009, on the file of the High Court.
The Revision case coming on for hearing, upon Perusing the Revision and the
grounds filed in support thereof and the earlier order of the High Court dated
13.03.2009 made 'ln Crl.R.C.M.P.No.531 of 2009 and having Observed that there iS
no representation for revision petitioner on all the earlier occasions and also today,
directed the Reg-lstry to issue Bailable Warrant against Appellant/Accused.
Therefore, you viz;
The Superintendent of Police, East Godavari District at Rajahmundry.
are hereby directed to arrest the said Accused/Appellant/Petitioner namely ViZ:
siddana chakra Rao @ Chakraiah, S/o. Satyam, Aged about 30 years, Vannepudi
village, Gollaprolu Mandal., wherever he iS found and Produce him bodily under Safe
custody and conduct before this court on 31-O3-2O23 at 10.30 A.M., to which date
the case stands posted for hearing.
Ei
You are further directed that if the said Accused/Appellant/Petitioner executes
a personal bond for a sum of Rs.10,000/-(Rupees Ten Thousand only) with an
undertaking that he shall appear before this Court on 31-03-2023, he shall be
released on bail.
You are further directed to return this warrant, as early as possible, preferably
on 31-03-2O23, to this Court with a detailed report stating the manner in which it has
been executed.
Herein fail not.
.
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To,
1. The Registrar (Judicial), High Court ofA.P., Amaravati.
2. The Superintendent of Police, East Godavari District at Rajahmundry. (by
SPEED POST)
3. One spare copy
nPC
I,\
ill
\ HIGH COURT
DR.VRKKSJ
DATED:16/O3/2023
POST ON 31.03.2023
ORDER
CRLRC.No.386 of 2009
BAILABLE WARRANT
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