Andhra Pradesh High Court - Amravati
Kathi Ankama Rao, vs The State Of Ap Rep By Its Pp Hyd., on 15 November, 2023
Bench: V Srinivas
IN THE HNOH COURT OF ANDHRA PRADESH AT AMARAVAT
WEDNESDAY, THE FIFTEENTH DAY OF NOVEMBER
TWO THOUSAND AND TW ENTY THREE
'PRESENT:
HONQURASLE SRI JUSTICE VY SRINIVAS
CRIMINAL REVISION CASE NO: 888 OF 2048
Sebhveen:
Kathi Ankama Raa, S/o nanigevs Rao, Agad 28 years, R/o Kolanukonda Vilage,
TVackspali Mandal, Guntur Distric
AND
The State of Andhra Pradesh, Rep. By its Public Prosecutor, High Court Buildings,
Armtarava
Revision fled under Sections 387 & 401 of CrP.C., against the Judgment
N.OG-00-2012 passed in Or_ANo.45 of 83012 on the He of the Xi} Adational CDatnes
& Sessions Judge (FTC D Guriuy af Tenallin CONTTHNY the Judansant df£.34-07-2079
passad in CO No470 of 2017 on the file of the H Additonat Judicial First CHASS
Magistrate, Tenall,
Nite
IA NG: 2 OF 204 2(CrL RC MP No. 1388 of 2012):
Pettion under Sectlan S97(1} of CrP.C praying that i
Slated in the memorandum of grounds filed in support of the petition
May be pleased fo enlarge the petitioner on bail by suspending f
conviction di 14-2012 passed In C.C.No.A7D of S011 on the file of
~~
Judicial First Class MMe adistraie, Tenali as confirmed in Or A.No.45 of 3a
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INTHE HIGH COURT OF ANDHRA PRADESH 47 AMARAVAT!
WEONESDAY, THE RMIFTEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY THREE
'PRESENT:
HONQURABLE SRI JUSTICE V SRINAVAS
CRIMINAL REVISION CASS NO: 889 OF 2042
Between:
Rathi Ankama Rao, Sia San mecva Rao, Aged 28 years, Ris A@lanukenda Vilage,
Padenall Mandal, Guntur Ustric!.
AND
Yhe State of Andhra Pradesh, Rep, By fis Publle Prosecutor, High Gaurt Buildings,
Amaravatt,
:
. Raspondent
Whereas Revision fled under Sections 397 & 40) of Cr. &c., aga mst the
Judgment d1.06-.08. ane? massed i Or A No45 of 2042 on the He of the Al AddHional
Cisinet & Sessions Juc @iPTO), Guntur at Terai in codirming the Judgment db SiO4-
2042 passed in CO No 270 of 2017 on the fle of the 1 Additional Judicial First Class
Magisiraie, Tena,
And whereas the Court, pon perusing fhe Criminal Revision and the
memorandum of grounds file vd in Suppart therea? and the orders af the High Court dates
18.08.2012 made in CRLRCMP. i3a8 ef 2012 and upon hearing the arguinents of
ORE ON, en ae Ady ocaie for she Petit] oe and of Public Prosecutor for the
Respondent, directed the Ragisty fo sue Ballable Warrant against the neliioner
NS a
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Therefore, you wiz:
are hereby directed fo arr rest th
nigeva Rao, Aged 28 f
istrict, wherever he is fo
kefore this Court an GS.72.5
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023 to awhich date tf
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You are further directed that # the said Revision Petitioner furnishes personal
bord for a sum of Rs. 10 000. (Rupees Te ; ; i }
1 fo the satisfaction of the i Addition nal Judicial First Class Magistrate, Tenall,
algasead on ball with an undertaid ing that he shall appear before is Court
Oy OS, 542.2093 and shall continue fo atfend thie Court ; unl otter wise directed,
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