Andhra Pradesh High Court - Amravati
Smt. Kondappalli Kanaka Ratnam, vs B.V.V.S.S. Shankar, Ano., on 1 May, 2023
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lN THE HIGH COURT OF ANDHRA PRADESH AT AMAR
MONDAY ,THE FIRST DAY OF MAY
TWO THOUSAND AND ll^/ENTY THREE
:PRESENT:
THE HONOURABLE SMT JUSTICE VENKATA JYOTHIRMAl
CRIMINAL REVISION,CASE NO: 1159 OF 2009
Between : ~
Smt. Kondappalli kanaka Ratnam, D/o. Vishnu Murthy, Hindu, aged about 42
years, Head Mistress, D.No.24-88-22, Sanathnagar Colony, Kanithi Road,
Gajuwaka, Visakhapatnam; District,
Petitioner/Accused
AND
1. B.V.V.S.S. Shankar,S/o. Chinavenkata Raju, Hindu, aged about 37 years,
Lalithanagar, Visakhapatnam
2. The State ofA.P,, rep BY its Public Prosecutor, A.P. High Court, Hyderabad.
Respondent/Comp[ainant,~
Revision filed under Section§'397 and 401 of Cr.P.C., praying that in the
cI'rCumStanCeS Stated l'n the memO'randum Of grounds filed in Support Of the Criminal
Revision Case, Aggrieved by the Judgment I'n Crl.A.No.69/2007 dated 07-07-2009
on the file of lst Additional,Metropolita-fl Sessions Judge, visakhapatnam confirming
the judgment dt. 21-06-2007 ih a.`e.N'o.209/2006 on the file of the Special Judicial
First Class Magistrate, (Proh & Excise) Visakhapantam for the offence u/s 138 of
Negotialbe Instrument Act for the following among other.
EiI
lANO: 2OF 2009 (CRLRCMP No.1`580 of 2OO9)
Petition under Section 397 (1) of Cr.P.C., praying that in the circumstances
stated in the memorandum of grounds filed in support of the petition, the High Court
may be pleased to enlarge the petitioner /accused herein on bail by the suspending
the operation of the sentence of. the`Judgment in CrI.A.No.69/2007 dated 07-07-2009
on the file of lst Additional Metropolitan-Sessions Judge, visakhapatnam confirming
the judgment dt. 21-06-2007 in C.C.No.209/2006 on the file of the Special Judicial
First class Magistrate, (Proh & Excise) Visakhapantam, Pending disposal of CRLRC
1159 of 2009, on the file of the High,Court.
The petition coming on folri'hearing,dupon perusing the Petition and the
memorandum of grounds filed ih 'sulpbort thereof and the order of the High Court
dated 13.07.2009 made in CRLRCMP No.1580 of 2009 and upon hearing the
arguments of Public Prosecutor for-\ the Respondent No.2,the Court made the
following
I +
ORDER (
f€In spite of the conditional '¢rder passed, as a last chance to submit
arguments on behalf of the revision p`etitioner.
None appeared for the revi'`sion'petitI|Oner.
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It appears that the revision .petitioner iS On bail by virtue of the order of
this court suspending the sentehce .passed against himI
. i,
Hence, for appearance 6f:the revision petitioner as suggested by the
learned Assistant Public Prosecu,tor, post On 10.05I2023I"
4.
sd/-,F>'<`. MD. P`AF-'!
A.SSiSTANT
//TRUE COPY// \sTR AF:
- ® i
Fort
I/ \ SECTIC)N OFFICER
Tol
1. The lSt Additional Metropolit`an Sessions Judge, visakhapatnam
2. The Special Judicial First Class Magistrate, (Proh & Excise) Visakhapantam
3. Smt. Kondappalli kanaka Ratnam, D/o. Vishnu Murfhy, Hindu, aged about 42
years, Head Mistress, D.No.24-88-22, Sanathnagar Colony, Kanithi Road,
Gajuwaka, Visakhapatnam. District.(BY SPEED POST)
4. B.V.V.S.S. Shankar,S/o. Chinavenkata Raju, Hindu, aged about 37 years,
Lalithanagar, Visakhapa{nam(by_ RPAD)
5. One CC to Sri B M Patro Advocate [OPUC]
6. One CC to Sri Ch Shanmukha'JRao Advocate [OPUC]
7. Two CCs to Public Prosecrito`r`,I.High Couh ofAP [OUT]
8. One spare copy
HIGH COURT
VJPJ
DATED:01/05/2023
FOR APPEARANCE OF THE REVISION-PETITIONER, POST ON 10.05.2O23
ORDER
CRLRC.No.1159 of 2009
-t\
DIRECTION
