Pilli Ramesh, Guntur District vs The State Of .Ap.. Rep By ...
2023 Latest Caselaw 5374 AP

Citation : 2023 Latest Caselaw 5374 AP
Judgement Date : 8 November, 2023

Andhra Pradesh High Court - Amravati

Pilli Ramesh, Guntur District vs The State Of .Ap.. Rep By ... on 8 November, 2023

Bench: V Srinivas

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARSYVAT
WEDNESDAY THE EIGHTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY THREE
'PRESENT:
HONQURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 363 OF 2644
Setweer: a
PHY Ramesh, Sio. Manikya Raa @ israyale, aged 34 years, working as Teacher,
Rio. Panchalavaram Vilage Amarthaluru Mandal, Guntur District
PetitionerAppellantiAccused
, AND
The State of Andhra Pradesh, rep., by its Public Prosecutor, High Court of AP,
Arnaravathi.
Respondent
Revision fled undar Section 397 and 497 of CrP.O., praying that in the
circumstances stated in the memorandurn of grounds Hed in support of the Criminal
Revision Case, the High Court may be pleasad {o present tis CriRe. against the
judgmant in Criminal Appeal No. 388-0f 29049 dated 16-09-2044 an the fle of the x!
Additional Olstrict Judge, (FTC) Tenali, Guntur Distrief confirming the judgment dated
28-07-2010 in &.C.No. 318 of 2009 passed by the Assistant Sessions Jisige coum
Senior Civil Judge, Repalle, Guntur District.

IA NO: 1 OF 2071(CRL ALP No 584 of 014}

Petition under Section 38704) of Cr Pc, praying that in the circumstances
Stated in the memorandum of grounds fed in support of the Criminal Pettion, the
High Court may be pleased ta enlarge the pefiianer on ball by suspending the
conviction and sentence imposed against him in judgment deted 28-07-2010 in
S.C.No. 318 of 2009 passed ny the Asst. Sessions Judge cum Senior Ohi Judge:
Repalle, Guntur District as camirmed by the judgment in criminal appeal No. 386 of
2070 dated 10-02-2011 sn the fle of fhe XP Additional Oistrct Judge, (FTC) Tenallt
Guntur Cistrics, pending disposal of CRLRC 382 of 2044. an the Fle of the High
Court, ; '4

The petiion coming on for Rearing, upon perusing the Fetiien and the
memorandum of grounds fled in suppor thereof and the order of the High Court
aver dated 16.02.2011 made hersin and upon hee

ing the arguments of Public
Prosecuior for Respondent, the Court made the iglowin
ORDER

"There was no representation for the petitioner on 17.10.2024, Teday alsa, there ie ne representation for the petitioner,

Hence, the ball granted to the petitioner by this Court vide arder dated TS.02.2074 in Crh RoC MP No. 584 of £514 is cancelled,

issue ballable warrant to the netiviener, returnable by 01.13.2039.

However, om execution of such balable warrant, the petitioner shall be raieased on ball on furnishing = personal bond for a sum of Rs.10,000/- iRupees Ten Thousand Oniy} with fve surities for a like sum each to the satisfaction of the Jearned Additional Junior Cadi Judge, Renalis, Guntur Distict.

List the matier on OY 2.2023."

Sd/- P VENKATA RAMANA JOINT REGISTRAR

FTROE COPY) Prone For SECTION OFFICER To,

1. TRe Ragistrar hadicial), Hiqn Court of AP LAmaravainl. z. The Additional Junior Civd Janige, Repaiie, auntur Disis i

3. The Xf Additional District Judge, (FTC) Tenall, Guntur Dis

4. The Assistant Sessions Judge cum Senior Civil judge, "Repalle Guntur

Disiniot.

§ The Superintendent of Pollce, Guntur District at Guntur(BY SPECIAL MESSENGER)

& The Superintendent, Central Frsan, Ra nahmundry, East Godavari District

*. PR Ramesh, S'o. Manikya Rao @ Israyale, aged 34 years, w ening as Teacher, Rio. Fane nara re e Amaringiuru Mandal, Guntur District

& The See ction officer, Griminal ee oe Court of ALP.

§. One GU to SRR RAMAMOH 3A ADEVA Advocate [OP UG)

JO. Twa GCs ta PUBL iC PROSE =CUTC OR, High Court of A.PIOUT]

T4.One spare copy.

SIGH COURT

DATED IOS 2023

é ;

LIST ON 01.12.2923

ORDER

GRLRC.No.382 af 2044

DIRECTION F

IN THE HIGH GOURT OF ANDJARA PRADESH AT AMAR

WEDNESDAY THE ERSHTH DAY OF NOVEMANS

TWO THOUSAND AND TWENTY THR 'PRESENT:

HONOURABLE SRI JUSTICE V SRI INTVR

CRIMINAL REVISION CASE NO: 362 OF 20

Behveen:

PRY Ramesh, Gio. Manikya Rao @ Israyale, aged 34 years, working as Teacher, Rilo. Panchalavaram Village Amarthaluru Mandal, Guntur Oistr Petitioner/AppellantiAccused AND The State of Andhra Pradesh, rep., by its Public Prosecutor, High Court of ALP, Hyderabad, Respondent Whereas, Revision fled under Section 387 and 407 of OPC. praying that in the ciroiarstances stefed i the memorandum of grounds fled In support of the Criminal Revision Case, the Nigh Courf may be pleased to present thie CriRe. against the judgrnent in Criminal na No, 356 of 2010 cated 10-02-2077 on the fie of the X! Additional District Judge, (FTC), Tenall, Guntur District confirming the judgment dated 26-07-2010 in 5..No. 31S of 2009 passed by the Assistant Sessions Judge cum Senior Civi Judge, Repalie, Guntur Disirict.

iA NOL OF 201 NORE. NLP No 554 of 207)

Patition under Section SS7C oof Cr P.G, praying that in the OF CUISINES stated in the mernorandurm of grounds. fled in supperi of the Criminal Petition, the High Court may be pleased to aniarge the pefifoner on ball by suspending the conviction and sentence imposed against him in fucarnent dated SO-O7-2090 | S.0.No. 315 of 2009 passed by the Asst. Sessicns Judge cum Sertor Oivi Judge, Repalle, Guritur District as confirmed by the jucarnent in criminal appea al No. 385 of 2010 dated 10-02-2011 on the fie of the AP Additional District Judge, (FTC) Tenalk

csurtur Oistricl, pending dispasal of ORLRG 362 of 2077, an the file 'of the High faourk : :

And whereas, tha cour, upon perusing the Ravision and fhe memorandum of grounds filed in support therenf and the order eo the High Court order dated 18.02.2079 made herein and upon hearing the atu ments of Public Prosecutar for Rasponient, directed the Registry fo issue Bal lable Warrant against the seliioner

returnable by 04.42.2023: Bho a

Therefare, You Viz, oe The Superintendent of Police, Guntur District af Guntur.

"are hereby directed to arrest ihe sal id PatiionerAnpelantiAccused namely, PHI Ramesh, Sfo. Manikya Rac @ Israyale, aged 34 years, working as Teanher, Ryo. Fanchalavaram Village Amarthaluru Mandal, Guntur Disticl., wherever he js found and produce him bodily under the safe custody and conduct before this Court on 04.12.2023 at 10.30 AM., to which date the case stands pasted.

Satiionar/Appellant OOUSaG

vou are furher diractead that Gf the sad fe RWoneas Tan Thousand ary, wih TARO

Fyrmishes parsonal band far Re. (aDO0! an TARY sureties for a ike ain eac 44 to the satis the AddivGnal Junior Civ Judge. Repalle, Guntur (istrict with an uncdertak se shall appsar before the High

Cont on HA2. 2023, he shall be releasct

You are also further Srected to Teta thia warrant as early a8 HOSsiNe 4 ' + tating the manner (WARES |

u preferably hefore 01.12.2028, with 3. detaled reper' has been execuled

» non ee 6;

BoA weg oor wine

a3 Dolan

org!

'Herein fal not.

Ta, . . o : ' _ : a

4, The Regisiter (Judicial }, High Court of F P Amaravath en

2. The Additional Junior CNN fucigs salie, Guntur Distici" a

3 The Xi Adeifional CHSUIC ¢ Juda 8, . re }, Tena, Guniuy bist %.