Kata Bhadram And Another, vs State Of A.P., Rep By Pp.,
2023 Latest Caselaw 2660 AP

Citation : 2023 Latest Caselaw 2660 AP
Judgement Date : 1 May, 2023

Andhra Pradesh High Court - Amravati

Kata Bhadram And Another, vs State Of A.P., Rep By Pp., on 1 May, 2023

lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAl-
MONDAY, THE FIRST DAY OF MAY
TWO THOUSAND AND TWENTY THREE
:PRESENT:
HONOURABLE SMT JUSTICE VENKATA JYOTHIRMAl PRATAPA
CRIMINAL REVISION CASE NO: 1819 OF 2008
Betwee n :
1. Klata Bhadram, S/o. Rajayya, Aged.' 62 years, Machamma Thota,
Thammavaram, Kakinada Rural Mandal, East Godavari District.
2. Dangeti Bushanam, S/o. Venkataswamy, Age.I 42 years, Machamma Thota,
Thammavaram, Kakinada Rural Mandal, East Godavari District.
Accused/Appel lants/Petitio ne rs
AND
State of A.P., through Public Prosecutor, High Court ofA.P., Hyderabad

Complal-nant/RespondentlRespondent

RevI'SiOn filed under Sections 397 and 401 of Cr.P.C., praying that in the
circumstances stated in the grounds filed in support of the criminal Revisl'on Case,
the High Court may revise.the orders passed in crl'minal Appeal No. 49/2006 on the
f!'!e of the court of the lv Additional Sessions Judge, E.G, District at Kakinada,
dt.26.ll.2008 confirming the judgment jn cc.No. 31/2005 on the file of the Chief
Judicial Magistrate cum principal Asst. Sessions Judge at Rajahmundry, dated
01.3.2006, and acquit the petl-tioners.

ELM.P, NO: 2498 OL2QQ§

Petition under section 397(1) of Cr.P.C praying that in the circumstances
stated l'n the grounds filed in support of the petition, the Hl'gh Court may be pleased
to suspend the sentence awarded Ion c.A.No. 49/2006 on the file of the court of the
lv Additional sessions Judge, E.G. District at Kakinada, dt.26.ll.2008 confirming
the judgment in cc.No. 31/2OO5 on the file of the chief Judicial Magistrate cum
princl-pal Asst. Sessions Judge at Rajahmundry, dated o1.03.2006 and release them
on bal'l, pending disposal of CRLRC 1819 of 2008, on the file of the High Court.

The Revision coming on for hearing, upon perusing the Revision and the
grounds filed in support thereof and the earlier order of the High Court dated
o8.12.2008 made in CrI.R.C.M.P.No.2498 of 20O8, the Court made the following

ORDER:

If]n spite of ordering appearance vide orders dated 28.04.2023, the

revisl-on petitioners failed to appear before thl's court. Hence, issue Bal-Iable Warrant against the revision petitioners returnable by 09.05.2023.

Post on o9.05.2023 for producing the revision petitioners."

SD/-S.V.S:R. MURTHY

\ //TRUE COPY// ISTRAR

:::NTl#O FFICER To,

1. The Registrar (Judicial), H-lgh Court Of A.P., (Nelapadu) at Amaravati.

2. The lV Additional Sessions Judge, E.G. District at Kakinada.

3. The Chief Judicial Mag-lstrate Gum Principal Asst. Sessions Judge at Rajahmundry

4. The Superlntendent Of Pollce, East Godavan DlstrlCt at Kaklnada (by SPEED POST)

5. Kata Bhadram, S/o. Rajayyal Aged'. 62 years, Machamma Thota, ThammaVaraml Kakinada Rural Mandal, East Godavari District. 6 Dangeti Bushanam, S/o. VenkataSWamy, Age' 42 years, Machamma Thota, TDhaan%e#lavBaurSanma,nk%klnOaldOi VRG*:=F `Th-a`i#,l',I ±i`s-t-Goda'va rl DlstricuAddreSSeS 5 & 6 by SPEED POST) I-COCD one cc to sRl. N V ANANTHA KRISHNA Advocate [OPUCI - iiiiii=± Two CCs to Public Prosecutor, High Court Of A.P. [OUT] The Section `Offlcer, Criminal Section, High Court Of A.P., Nelapadu at Amaravati .

10. One spare COPY nPC

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/, HIGH COURT

VJPJ

DATED:01 /05/2023

posT ON 09.05.2023 FOR PRODUCING THE REVISION PETITIONERS.




ORDER




CRLRC.No.1819 of 2008




                                           `S
 DIRECTION                         -.i,-`-.'

lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATl ,,;, MONDAY, THE FIRST DAY OF MAY TWO THOUSAND AND TWENTY THREE :PRESENT:

HONOURABLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAP CRIMINAL REVISION CASE NO: 1819 0F 2OO8 Between:

1. Kata Bhadram, S/o. Rajayya, Aged: 62 years, Machamma Thota, Tr Kakinada Rural Mandal, East Godavari District.

2. Dangeti Bushanam, S/o. Venkataswamy, Age: 42 years, Machamma Thota, Thammavaram, Kakinada Rural Mandal, East Godavari District.

Accused/Appellants/Petitioners AND State of A.P., through Public Prosecutor, High Court of A.P., Hyderabad

ComplainantlRespondent/Respondent

WHEREAS the Revision filed under Sections 397 and 401 of Cr.P.C., praying that in the circumstances stated in the grounds filed in support of the Criminal Revision Case, the High Court may revise the orders passed in Criminal Appeal No. 49/2006 on the file of the Court of the lV Additional Sessions Judge, E.G. District at Kakinada, dt.26.ll.2008 confirming the judgment in cC.No. 31/2005 on the file of the Chief Judicial Magistrate Gum Principal Asst. Sessions Judge at Rajahmundry, dated 01.3.2006, and acquit the petitioners.

AND WHEREAS this revision coming on for hearing, upon perusing the revision and the grounds filed in support thereof and the earlier order of the High Court dated 08.12.2008 made in crl.R.C.M.P.No.2498 of 2008 and having observed that in SPite Of Ordering appearance vide orders dated 28.04.2023, the revision petitioners failed to appear before this Court, directed the Registry to issue Bailable Warrants against them.

Therefore, you viz;

The Superintendent of Police, East Godavari District at Kakinada

are hereby directed to arrest the said revision petitioners namely viz: 1. Kata Bhadram, S/o. Rajayya, Aged: 62 years, Machamma Thota, Thammavaram, Kakinada Rural Mandal, East Godavari District., 2. Dangeti Bushanam, S/o. Venkataswamy, Age: 42 years, Machamma Thota, Thammavaram, Kakinada Rural Mandal, East Godavari District., wherever they are found and produce them bodily under safe custody and conduct before this Court on 09-05-2023 at 10.30 A.M., to which date the case stands posted for hearing.

you are further directed that if the said revision petitioners execute a personal bond for a sum of Rs.10,000/-(Rupees Ten Thousand only) each with an undertaking that they shall appear before this Court on 09-05-2023, they shall be released on bail.

you are further directed to return this warrant, as early as possible, preferably on o9-O5-2023, to this Court with a detailed report stating the manner in Which it has been executed.

Herein fail not.

JOINT REGISTRAR

1. The Registrar (Judicial), High Court of A.P., (Nelapadu) at Amaravati.

2. The Superintendent of Police, East Godavari District at Kakinada. (by SPEED POST)

3. One sparecopy HIGH COURT

VJ PJ

DATED:01 /05/2023

POST ON 09.05.2023 FOR PRODUCING THE REVISION PETITIONERS.

ORDER

CRLRC.No.1819 of 2008

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