Andhra Pradesh High Court - Amravati
M. Ravi, vs The State Of Andhra Pradesh, on 16 November, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAYVATL
THURSDAY THE SIXTEENTH DAY OF NOVEMBER -- .
TWO THOUSAND AND TWENTY THREE ae
PRESENT:
THE HONQURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 1802 OF 3006
Between: ee
MU Ravi, S/o Late Rarnalingeswara Sarma, aged about 2Y years, Rio HLNa. &
Tuguall Vilage, Pathikonda Taluk, Kurnool District
Petitioner
AppeilanvAccused Not
AND
The State of Andhra Pradesh rep. by ts Public Prosecutor, High Court of AP
.Raspondant
Revision Hed under Sections 387 & 401 of Cr.P.C., being aggrieved by the
Judgment di 18-10-2006 passed in Cr. A No. 48 of £003 on the fle of the Court of
the H Addi Sessions Judge, Kurnoal at Adoni, confirming the Judgment of the
Judicial Magistrate of First Class Pathikonda passed in OC No. Sf of 2001, di.25-0o-
£008.
IS NO: 2 OF 2008 (CRL.RC.MP No, 2873 of 2005}
Fettion under Section 397 (1) of CrP.C., praying that in. the
croumetances stated in the memorandum of grounds filed in support of the petition,
the High Court may be pleased fo release the petitioner an ball by suspending the
sentence imposed in CrLA.No. 48/2003 of.18.10.2006 on the file of the Court of the Hi
Addi district and Sessions Judge, Kurnool at Adoni confirming the Judgment of the
Jugiciel Magistrate of First Class, Pathikonda passed in CC.No. 84/2004
g£.25.03.2003, Pending disposal of CRLRC 1602 of 2006, on the file of the High
Court.
The revision coming on for hearing, upon perusing the revision and t
memorandum of grounds fled In support thereof and the order of the High Court
dated 04.17.2006 made In CRLRC.MP.No. 2815 of 2006 and upon hearing the
arguments of Sri C Prakash Reddy Advocate for the Pelitianer, Public Prosecutor for
the Respondent, the Court made the following
ORDER
"Learned Assistant Public Prosecutor fled a capy of the ister dated
34.10.2023 addressed to the Superintendent of Polles, wherein the Public
Prosecutor requested to depute concerned Officer with some assistance for
reconstruction of the bundie pertaining to C.C.No.87 of 2001 on the file of the
isarned Judicial Magistrate of First Class, Pattikonda.
Learned counsel for the petitioner submitted that the where-abouts of
the petitioner is not known.
Hanes, the ball granted to the neiiioner by this Court an 03.77.2008 in
Cr Rc ALP Ne 2673 of 2008 is cancelled.
ca
iasue ballable warrant to the petitioner, returnable by 06.72.2028. &
However, on execution of such Kallable warrant, the petiioner shall be
released on bail on furnishing a personal bond for a surn of Ra. 5.0. (Rupeas
Tan Thousand Only} with fbve surities for a Eke sun each to the satisfaction af
the learned Judicial Magistrate af First Class, Pattihonda,
0 N49 2Ne3" NKATA RAMANA
List the matter on 06.12.2023. Sdl- P. "JOINT RE REGISTRAR
ER
HYRUE COPY! © Ser ON OFFICE ER
To,
1. The Registrar vanes High Gourt of Andhra Pradesh at Amaravati
2, The Sunerintencdes Nice, Kurnoal Disiict (BY SPEED POST)
3. The Judigal slagiste -ate of First Class, PathikoriaiBY SPEED Post) .
4, The H Additional [Nsinel and Sessions Juag Ge. Kurnool at Adank SPEED
POST,
§. The Superiniendent, Sub Jan, Adon, Kure non (BY SPEED POST)
ve GC ie SiC Prakash Reddy Advocate PQPUCT™
wo OCs fo Public Prosecsioy . High Court of AP QUT} © --
The Section Officer, Criminal Saction, High Court of Andhra Pradgeh
One spare capy
OD EDR
HIGH COURT
SY
DATED TG 12023
LIST PHE MATTER ON 06.72.2029
"ORDER
CRLRC.NG. 1802 of 2008
ORDER OF WARRANT
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY THE SIXTEENTH DAY OF OVE MBER
TWO THOUSAND AND TWENTY THREE
PRESENT: -
THE HONOURABLE SRI JUSTICE V SRINIVAS ©
CRIMINAL REVISION CASE NO: 1802 OF 2008 ~
Setween: "
M. Ravi, Slo be aie Ramaling eévara Sanna, & aged about 27 years,
Tuggali Vilage, Pathixondd Taluk, Kurnool Distric
oo _. «Petitioner!
AppellahtiAccesed Nog
BND
The State of Andhra Pradash,rep. by iis Public Proseoutor, High CSurtof AP
a
ae Respondent
Whereas ravision filed under Sections 387 ? & 407 of Cr Bat , being aqyieved
by the Judgment di 78-10-2006 passed in CrlA No. 48 of S008 an the fis of the
Court of the H Addi. Sessians Judge, Kurnool al Adoni, confirming the Judgment of
the Judicial Magistrate of First Class Pathikonda passed | mn OC Na. 81 of 2007, dhs.
93-2003." wo
And Whereas the court upon perusing the revision and the memorandum of
grounds filed in support thereof and the order of the High Court estes 93 y 7 2008
mare in CRL BC. MP Ne 2613 of 20190 and upon hearing the arguments o Sn ©
Prakash Reddy Advocate for ihe Peltioner, Public Fr eSecuito | for the. Resor ae
while canoeing the ball granted vide o rder dated 03.14.2068 in CrLREM > No.28° 3
of 2008 oh reacted, Jne Regisiry tc issue balable warrant to the peti Haner, returnable
ry O8, 12, #02 Se
Therefore you vir a
The Superi niendent ¢ of Polos, Kurnaol District'
are hereby directed fo arrest the sald revision pettioner namely vie: M. Rev, SIG
Late Rarnalingesswara Sanna, aged about 27 years, Rio H.No. 1/1, Tuggall Vil lage,
Pathikanda Taluk, Kurnool District, wherever 'he ig four and produce Rim boi
under safe cu stody and conduct before this court on 96.72. 20285 S at 40.30, AMA0
which date the case sfancs posites.
You are further directed' that f the sa revigion patiioner furnishes a personal
bond for a sum af Rs. 4, ORO! { Rupees Five th susand oniys with fwo sureties for 4
lise sum each to the gatisfgotion of the Judicial al Magistrate of First Class, Pathikones,
he shall be ree saad on jee subject to an "undertaking that Ae shall apnea before
UHs court o 12.2083 and shall continue fc attend this Court until ofhernwvise
directed,
You are also air ected ie return this warrant as early as possible pref ferably on
or before 08.12.2025 to this Court with a detailed report stat! ng the manner in which
ft has been arecuted. Ae oe
Herein fall nat. JOINT. REG ISTRAR
Tes,
we
we
The Registrar (Judicial, High Court of Andhra Praciash at Amaravat"
4,
#. The Superintendent of Police, Kurnool Di suict (BY SPEED POST)"
3. The Judicial Magistrate ¢ of First Class, Path! sowalByY SPEED posty"
4 The ! Additional Distr ictand Ses sions Judge, Kurnool al AdonliBY SPEEO"
POST}
§. One spare copy
RVK
HIGH COURT
SV
WYP LORS
>
<
DATED
LIST THE MATTER ON 06.72.2083
OROER
SRURC.No.1802 of 2008
BAILABLE WARRANT
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