Padmanabhuni Ramakrishna Rao, vs The State Of Ap Rep By Its Pp Hyd., ...
2023 Latest Caselaw 5535 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAS
THURSDAY, THE SIATEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY THREE
-PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 868 OF 2018

Rehveen:
Racdmanabhuni Ramakrishna Rao, Slo _late Jalaigh, aged 44 years, Ryo
Nagulapnsiapadu Vilage & Mandal, Prakasam Distric
 PathionerAccusad
AND
7, Stete of Andhra Pradesh, rep. by its Public Prosecutor, High Court of Andhra
Fredesh, Ameravatl,
. Respondent
&. Ghundun Tirupathaiah, S/o Naragsimham, Rfo Nequiippalepacu (VSM),
Frakasam District.
omespondentCanipiginant

Revision fled under Section S87 RAV 404 of Cr P.C., praying that in the
sircumstar oes stated in the memorandum af grounds fled in suppart at the Criminal
Revision Case, the High Court may be pleased te > call {for entire racers connected fo
calendar and Judgment di. 00-02. 2010 iy CrLA.No. 85 of 2009 passsd by the isarned
District and Sessions Judge, Ongole in so far as confirming conviction and awarding
compensation with defaulf sentan Oe mB concerned, as nee im oglendar and

judgment di 76-06-2000 im CO 2NG. : eee af 2007 an the fie of the Court of learned
Special Judicial Magistrate af 7° Olass, FExcisel, Ongole. ¢ axranne the sane and sel

i aside and consequently act-aside that portion of awarding cormpensation with
default sentence,

iA NO: 2 OF 2070(Cr ROMP No 1415 of 2OTO):

L&

FPeidion under Section 297 Ad) of CHLR OC praying that in the CCUMSIBNCSS
stated In the memorandum of grounds fled in support of fhe petition, the High Cou
may be pease te suspend the operation of calendar and judgment dt. 08-03- EON

CrLA.Na. 98 of 2009 passed by the isamed District and Sessions Judge, Gngn
nso far as confit rn ng conviction and awarding cornpensation with default sentence
is concerned, as recorded in calendar and judgment di. 16-08-2009 In C.C No. 298
of 2007 an the file of the Court of laarned Special ves Mag! strate of 7° Clase,

fExpisel, Gngnle, Pending ; disposal af CRLRG 989 of 0, an the file of the High
Court

The Peliian Coming on for hearing, upon perusing the Petition ark the
maemoranduis of grounds fed in support thersef and the earlier Order of the High
Court dsted. 05.05.2010, made in Cr.ALC MP Ne. i415 of 2d1o, and having
Observed that No representation for the petitioner, and of Public Prasecutor far the
Respomient Not, and of SRI M SUBHEER KUMAR. Advocate for the Ressoncdent
Noe, the Co ut made the following



ORDER:

On 30.10.2023, learned sounse! for the 2 respondenVeampiainant submitted thai the matter is settied out of Court, on that day thie Caurt directed to Hie the compraniige memo along with signatures of the parties and siace on record and listed the matter to G6.471. 2023.

On 06.41.2028, none appsered for the petitioner. Today, sisa no representation for the setiioner.

isgue ballable warrant to the petitioner, returnable by 06.72.2055.

Nowever, on execution of such ballable warrant, the petitioner shall be raleagerd on ball an furnishing a persenal bend for a sum of Re. 10,000!- iRupees Ten Thousand only} with fvo suretiss for a Hke sum asch to the gatisfaction of the learned Special Judicial Magistrate af First Glass, Exciss Court, Onaga.

List the matter on 88.72 2023.

Sd/-P.VENKATA RAMANA

JOINT REGISTRAR FTRUE COPY! '

SECTION OFFICER

Ts, {. The Registrar (Judiciall, High Court of Andhra Pradesh at Amarayati

#. The Superintendent of Polce, Prakasam OF strict i By SFEEQ POST)

3. The Special Judicial Magistrate of 18 Class, Excise Court, Cingole, Prakasam District (Ry SPEED POS

4 The [istrict and Sessions Juciga, Qngole, Frakasarn Oiatrict (By SPEED POST}

§, Padrianabnuni Ramakrianna & ao, Ss 'o fate Jalaiah, aged 44 years, Rip

Naguiappalapadu Village & Mandal, Prakasam District. (BY RAD)

One OOS fo SRL NIMMAGADDA SATYANARAYANA Advocate fORUCI

Dne CC to SRI M SUDHREER KUM AR, Advooate (OFUO}

Two OCs to Pubic Prasecutar, sourtop AP POUT]

, he Section OQRicer, Criminal Sect an, High Court of Andhra Praciash

G. One spare copy

Be eND

PSR

HIGH CQURT SY R de 7 DATED TS 42028

NOTE: LIST THE MATTER ON 06.72.2083,

ORDER!

ORLRC.No.868 of 2040

DIRECTION

a

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVST THURSDAY, THE SIXTEENTH DAY OF NOVEMBER OQ THOUSAND AND TWENTY THREE PRESENT:

HONOURABLE SRI JUSTICE V SRINIVAS CRIMINAL REVISION CASE NO: 989 OF 2010 Sehvean: .

Padme nabs Ramakrishna Rao, Sfo jefe dalaiah, aged 44 years, Ryfo Naquianpoelanadu Vilage & Mandal, Prakasa District. . PettionerAccused AND i. State of Andhra Pradesh, rep. by its Public Prosecutor, High Court of Andhra Pradesh, Amaraval » Respopndent . Ghondun Trupathaiah, S fo Narasimham, Rio Naguiuppalepadu Va), Prokasain Ciefrint, . MespondentiGomplainant

Whereas Revision fled under Section 397 RAV 408 of Or PLC. praying that in fhe clroumsianoge stated In the memorandum of graunds fed in support of ine Criminal Revision Case, the High Court may be pleased fo call for entire racoris connected to calendar and ludgment di. 08-03-2010 in Gr_A.No. 95 of 2008 passed by fhe learned [istrict and Sessions Judge, Ongole in so far as confirming conviction and awarding compensation with defaull sentence is concerned, as recorded in caleeviar aril Jucement a 46-05-2008 in oe No. 289 of 2007 on the file of fhe Court of learned Special Judicial Magistrate of 1° Class (Excise), Ongole, examine the same and set i ide and consequently seaside that partion of awarding compensation with defauit sentence,

And Whereas the court, upon perusing the revision and the mermarandum of graunds filed In support thereof, and having observed that none represeanied the petition vay, and of Public Prosecutar far the enanny No.1, directed the Registry tp issue ballable warrant to the petitioner, relumable by 06.72.2023.

Therefore you vis The Superintendent of Follow, Prakasarn Lisirict

are hereby directed to arreai the sald revision petitione er namely viz Pacdmanabhunt Ramakrishna Nac, S/o late Jalsiah, aged f 44 years, Rio Nagulappel apadu Vilage & Mandal, rakes mm District, wherever he is found and produce him bodily under sate custady and conduct before this court on 06.72.2023 at 4 0. A.M to which date fhe case stands posted,

You are further directed that # the said revision pefitioner furnishes 8 personal bond fara sun of Rs. 10.0004 ( Bupees Ten thousand only) with Iwo sureties for a lke gum Gach to the gatisfaction of the Learned Special Judioal Magistrate of First Class, Excise Court. Ongole, he shall be released on ball subject io an undertaking that he shall appear before this court a G8.12.2023 and shall continue fo attend this Court until othenvies directed.

a) S warrant a& eary as possible meferably an or Q thts Court with a 4 deta ajied regort stating the manner in which i has been

YOU BPE sis nefore a6. FRRVS*S F

SNSnUtack

Herein fai net.

JOINT REGISTRAR

To, 4%. The Registrar (Judiciall, High Gourt of Anata Pradesh at Amaravatl é The Guperiniendent of Palice, esa Os ct{BY SPEED POST)

3. The Soecal Juchcial Magistrate of First Class, Excise Court, Ongale, Brakasarn Cistrct (BY s SPEED s08T) 4, One spare oopy

PSR

HIGH COURT

ay

DATED S.4 1.2023

NOTE: LIST THE MATTER ON 68.42.2023.

ORDER

GCRURG.No.969 of 2070

SAILABLE WARRANT