Andhra Pradesh High Court - Amravati

Kondeboyina Gangadhar , vs The State Of A.P., Rep By Pp., on 10 November, 2023

Bench: V Srinivas

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
FRIDAY THE TENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY THREE
(PRESENT:
THE HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 980 OF 2010
Between:
Kondeboyina Gangadhar , S/o. Anjaneyulu, aged about 30 years, Rio. O.Ne. 12-
425, Patimeeda, Chilakaluripet, Guntur District.

MEAS

PetitioneriAccused
AND
The State of A-P., through Sub- Inspector of Police, Guntur Rural Police
Station, Rep. by the Public Prosecutor, High Court of A.P., at Amaravati
.._Respondent(Complainant

Revision filed under Sections 397 & 401 of Cr.P.C., being aggrieved by
the Judgment passed in CC.No. 391 of 2007 , dated 22.02.2010 , on the file of
the Special Mobile Magistrate, Guntur , as confirmed by the Appellate Court in
Cri. A.No. 130 of 2010, dated 05.05.2010 , on the file of the Sessions Judge,
Guntur, Convicting the sentencing the petitioner to undergo S.1. for six months
and also to pay a fine of Rs.500/- in default to suffer S.1. for one month

[A NO: 1 OF 2070 (CRL.RC.MP.No. 1424 of 2010)

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 on bail by
suspending the sentence made Judgment in CC.No. 391 of 2007, dated
22.02.2010 on the file of the Special Mobile Magistrate, Guntur, as confirmed by
the Appellant Court Judgment in Cr.A.No. 130 of 2010 , dated 05.05.2010 on the
file of the the Sessions Judge, Guntur, Pending disposal of CRLRC 980 of 2010,
on the file of the High Court.

The revision coming on for hearing, upon perusing the revision and
the memorandum of grounds filed in support thereof, the order of the High Court
dated 12.05.2010 made in CRL.RC.MP.No. 1424 of 2010 and upon hearing the
arguments of Sri V. Venkata Subbaiah, learned counsel, representing Sr E.
Sambasiva Pratap, learned counsel for the petitioner and of Public Prosecutor fer
the Respondent, the court made the following

ORDER

"Sri V. Venkata Subbaiah, learned counsel, representing Sri £. Sambasiva Pratap, learned counsel for the petitioner, seeks time to get instructions from the petitioner.

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in spite of granting several adjournments, the petitioner did not turn up before this Court.

Hence, the bail granted to the petitioner by this Court on 12.05.2010 in CrLR.CM.P.No.1424 of 2010 is cancelled. "7

issue ballable warrant to the petitioner, returnable by 24.11 soe

However, on execution of such bailable warrant, the petitioner shail be released on bail on furnishing a personal bond for a sum of Rs.10,000/- (Rupees Ten Thousand Only) with two surities for a like sum each to the satisfaction of the learned Special Mobile Magistrate, Guntur.

TA RAMANA List the matter on 24.11.2023." Sdi- P. FONT REGISTRAR

LEN fF HTRUE COPY SECTION NW OFFICER

To,

1. The Registrar (Judicial), High Court of Andhra Pradesh at Amaravati

2. The Superintendent of Police, Painadu District (BY SP EED POST

3. The Special Mobile Magistrate, Guntur (BY SPEED PO

4, The Sessions Judge, Guntur (BY SPEED POS

5. The Sub- ispectoyof Pole, Guntur Rural Police Station, Guntur(BY SPEED POST) We

6. The Superintendent, District Jail, Guntur (BY SPEED POS a

7. Kondeboyina Gangadhar , S/o. Anjaneyulu, aged about 30 years, R/d. D.No. 12-428, Patimeeda, Chilakaluripet, Guntur District (BY RPAD)

8. One CC to Sri E Sambasiva Pratap Advocate [OPUC]

3. Two CCs to Public Prosecutor, High Court of AP [OUT]

10. The Section Officer, Criminal Section, High Court of Andhra Pradesh

11.One spare copy RVK

co Bs =.

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HIGH COURT

SVJ

DATED:10/11/2023

LIST THE MATTER ON 24.11.2023

ORDER

CRLRC.No.980 of 2010

ORDER OF WARRANT

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IN THE HIGH COURT OF ANDHRA PRADESH AT ARAVATI FRIJAY THE TENTH DAY OF NOVEM EB ' TWO THOUSAND AND TWENTY THRE :PRESENT: on THE HONOURABLE SRI JUSTICE V SRINIVAS CRIMINAL REVISION CASE NO: 980 OF 2010" Between:

Kondeboyina Gangadhar , S/o, Anjaneyulu, aged about 30 years, Rfo. D.No. 12- 428, Patimeeda, Chilakaluripet, Guntur District,

< y

.Petitioner/Accused AND

The State of AP., through Sub- Inspector of Police, Guntur Rural Police ane Station, Rep. by the Public Prosecutor, High Court of A.P., at Hyderabar? Ames

... Respondent(Complaiant

Whereas Revision filed under Sections 397 & 401 of CrP.C., being aggrieved by the Judgment passed in CC.No. 337 of 2007 , dated 22.02.2010 , on the file of the Special Mobile Magistrate, Guntur , as confirmed by the Appellate Court in Cri A.No. 130 of 2010, dated 05.05.2010 , on the file of the Sessions Judge, Guntur, CGeonvicting the sentencing the petitioner to undergo SL

for six months and also to pay a fine of Rs.500/- in default to suffer S.}. for one month

And Whereas the court, upon perusing the revision and the memorandum of grounds filed in support thereof and upon hearing the arguments of Sri V. Venkata Subbaiah, learned counsel, representing Sri E. Sambasiva Pratap, learned counsel for the petitioner and of Public Prosecutor for the Respondent, while canceling the bail granted vide order dated 12.05.2010 in Ci.R.C.M.P.No.1424 of 2010, directed the Registry to issue bailable warrant to the petitioner, returnable by 24.11.2023.

Therefore you viz;

The Superintendent of Police, Palnadu District

are hereby directed to arrest the said revision petitioner namely viz: Kandeboyina Gangadhar , S/o. Anjaneyulu, aged about 30 years, R/o. D.No. 12- 428, Patimeeda, Chilakaluripet, Guntur District, wherever he is found and produce him bodily under safe custody and conduct before this court on 24.11.2023 at 10.30. A.M to which date the case stands posted.

You are further directed that if the said revision petitioner furnishes a personal bond for a sum of Rs. 10,000/ ( Rupees Ten thousand only} with two sureties for a like sum each to the satisfaction of the Special Mobile Magistrate, Guntur he shall be released on bail subject to an undertaking that he shall appear before this court on 24.41.2023 and shall continue to attend this Court until otherwise directed.

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You are also directed to retum this warrant as early as possible preferably

on or before 24.11.2023 to this Court with & detailed report stating the manner in which it has been executed.

To,

RVK

an fal ( Oe wh Herein fail not. io | freer

JOINT REGISTRAR

4. The Registrar dicial), High Court of Andhra Pradesh at Amaravatt

2. The Superintendent of Police, Painady Distrct (BY SPEED POST)

3. The Special Mobile Magistrate. Guntur (BY SPE ST}

4. The Sessions Judge, Guntur (BY SPEED PO T)

The Sub- inspector of Police, Guntur Rural Police Station, GuntudtBY SPEED POST)