Andhra Pradesh High Court - Amravati
Sri Saik Narasimha Rao vs The State Of A.P on 9 November, 2023
Bench: V Srinivas
oe
3 ee
THURSDAY, THE NINTH DAY OF NOVEMBER)
TWO THOUSAND AND TWENTY THREE \
PRESENT: KOS
HONOURABLE SRI JUSTICE V SRINIVAS "QOS
CRIMINAL REVISION CASE NO: 614 OF 2008 0
Botweon:
Sr Saki Narasimha Blac, Sfo Venkateswariu, Hindu, Aged about 40 years Oss.
Coolie by avocation, Resident of Munsgapadu (V), Gurtur District
.oPatiionar!
AppellanvAccused
AND
The State of AP, Ren by iis Public Proseouter, High Court of A.P., Nigh Gout
Suildings, Hyderabad,
. ™RespondenffReapondent
Canmplainant
Revision fled under Section 297 of Cr.P.C., aggrieved by judgment dated 23-
{-2009 in Cr Appeal No.46 of 2007 on the file of the Court of Seasicns Judge/ Mahia
Cour, Viiayawada confirming the Calendar & Judgment daisc PS-2007 in
C.0.No.441 of 2003 in the Court of the ff Additional Chief Metrapoiian Magistrate,
Vijayawada. .
iA NO: 1 OF 2008 (Cr. B.C ME No 827 of 2008}
Patiion under Section 397 (1) of CrPO praying that in the circumstances
gtated in the memorandum of grounds filed in support of the petition, the High Court
may be pleased fo suspend the operation of fhe sentence of imorisormant By
Calendar and Judgment dt 7-2-2007 In C.O Ned41/2005 an the fle of Hind Adel.
Chief Metropolitan Magistrate Court, Vijayawada which was confirmed by Judgment
dt 23-41-2009 in CrLApneal No.41/2007 on the fle of the Sessions Judge/Mahita
Cour. Miayawada by releasing the petitioner on bail, Pending disposal of GRLRG
At4 of 2009, on the Mie of the High Court.
The revision coming an for hearing, upon perusing the revision and the
memorandum of grounds filed in support thereof and the order of the High Court
orter dated 15.04.3009 made in Cr. R.C.NLP.No.827 of 2009 and upan hearing the
arquments of Public Prosecutor for the Respondent and upon observing thal there is
no representation for the petiliener, the Gaurt made the following
ORDER: .
"There was ne representation for the petitioner on 20.10.2082,
33.94 2022, 24.12.2022, 30.07.2023, 08.09.2029, 03.10.2023 and 14.70, 2023.
Today also, there is no representation for the petitioner.
Hence, the ball granted to the petitioner by this Court vide order dated
45.04.2008 in Cr R.C.M.P.No 827 of 2008 is cancelled.
issuc ballable warrant fo the petitioner, returnable by 27412028.
However, om execution of such bailable warrant, the pefiianer shall be
released on ball on furnishing a personal bond for a sum of Rs.iG,d00/
(Rupees Ten Thousand Only} with twa surities for a like sum each to the
satisfaction of the learned Ho Additions! Chief Metropelitien Magistrate,
Yilnyawada.
List the matter on 27.77.2022."
SIN. SVSR MURTHY
JOINT REGISTRAR
PPRUE COPYH
SECTION OFFICER
Ta,
woh
The Registrar (Judicial), High Court of Andhra Pradesh at Amaravall
The Superiniendent of Police, Guntur Disiriat.
The W Additional Chast Metropol fan Magistrate, Vilayawada,
The Sessions Judge/Mahila Court Vieyawada.{ Addressee Nos. 2 fo 4 By
Speed Fost}
The Superintendent, Gantral Prison, Ralamahendravaram, East Godavari
District.
Sf Gaki Narasimha Rao, S/o Venkateswarlu, Hindu, Gee. Coote by
avocation, Resident of Mu nagapadu (4, Guntur District (By RPAD)
Qne CG io Sri Venkaia Siva Prasad K, Advocate fOPUC]
Two OGs to Public Prosecufar (AP) High Court of Andhra Pradesh POUT)
The Section Officer, Criminal Sention, High Court of Andhra Pradesh
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HIGH GOURT
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DATE GOT S023
LIST THE MATTER ON 27.44.2083.
ORDER
GRLRC.Na.8t4 of 2008
ORDER OF BAILABLE WARRANT
IN THE HIGH COURT OF ANOHRA PRAOQESH AT AMARAVAT
THURSDAY, THE NINTH DAY QF NOVEMBER,
TWO THOUSAND AND TWENTY THREE
'PRESENT:
HONDURASLE SRI JUSTICE V SRINIVAS
GRIMINAL REVISION CASE NO: 814 OF 2008
Between:
afi Seki Narasimha Nac, Sfo Veankateswanu, Hindu, Aged about 40 years Occ. Coalie
by avocation, Resident of Munag gapadu (V}, Gurldur District
_ Patitioner!
Appellant Accused
AND
we Stale af ALP. Rep By iis Public Prasecufar, High Court of ALP, High Court
_ =™RespondentiRespandent
Complainant
Whereas Ravision fed under Section JOY af Cr Pd., aggrieved by judgment
dated 23-71-2008 In CriAppeal No.4G of 2007 an the He of the Cant of Sessions
Judga'YManhl Court, Vijayawada confirming the Calendar & Judgment dated 7-2-2007 in
CO Nad) of 20083 in the Gauri of the 1 Additional Chief Metropoiiian Magistrats
Vilayawada.
And whereas the revision coming on far hearing, upon perusing the revision anc
the premorat nadum of grounds fed In support thereot and upon hear hs the arqumianis
of Public Prosecutor for the Respondent and upon observing thal there ig se
representation far the petitioner, the Courf, while cancelling the ball granted inp the
petitioner vide order dated 19.04.2009 In GrLR.G.NLP No 82? of 2009, issued Eallable
Warrant to the petitianer.
Thenafare you vi.
The Superintendent of Palice, Guntur District
are hereby directed to arrest the sald PetNioner vieo Bri Saki Narasl me Rao, Sie
Venksteswarly, Hindu, Aged aboul 40 years Occ, Goalie by avocation, Resident o
Munagapadu (Vv), Guntur District wherever he Is found and produce him body under
safe qustady and conduct before this Court an a7 41.2023 ai 10:30 A.M., to which dats
the case stands posted,
You are further directed that if the sald respondent furnishes personal bond for a
sum of Rs. 70,000/- (Rupees Ten thousand only} with two surefies for a bke sum each
io the satisfaction of the H Adcitianal Ohiet Met ropoltan Magistrate, Viisyawacda with ae
undertaking that he yv itl appear before this Court on 27.17.2023, he may be released c
ball subject fo the condifion that he shall atfend this mourt orn 27 TE. 2025 and § shall
continue fo attend this Court uni otherwise directed,
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HIGH COURT
Drafted by: CYSS
Mate: O8-14-2055
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DATEONOQSA 1/2023
LIST THE MATTER ON 27.77.2088
QRDER
« GRLRC.NoOT4 of 2009
© BAILABLE WARRANT
