Andhra Pradesh High Court - Amravati
Shaik Arif Ali, vs The State Of Ap Rep By Its Pp Hyd., on 16 November, 2023
Serle
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE SIXTEENTH DAY OF NOVEMBER,
TWO THOUSAND AND TWENTY THREE
SPRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
_ CRIMINAL REVISION CASE NO: 1133 OF 2010
Setweern: .
Shaik Anf All, Sio Ashraf All, age 34 years, R/o Qevanur Vilage, M idut hus N
Murnaol District
_Petitioner/Acouséd
AND
The State of ALP. rep. by its Public Prosecutor, High Court of AP, Amaravali
Through Station House Officer . Miduthur Police Station, Kurnool Dt.
» Respondent
Revision fled under Section 397 and 401 of CrP.G.. praying that in the
circumstances stated In the memorandum of grounds fled in suppart of the € Grimunal
Revision Gase, the High Cour may be pleased to alow the Cri. R.G., and set-aside
the Judgment df. OF-08-2070 | n GUANO. 143 of 2008 passed by the ist Addl.
sions Judge, Kurnoal confirm' ing the Judgment df. 10-11-2008 in SC.No. 277 of
if Passed by the Assi. Sessions Judge, Nandikotkur.
Ses
2007
iA NO: 1 OF 2070 (Cri RCL MLPLNo. 1640 of 2090)
Pettion under Section 397 Cl} of CrP.C, praying that in the circumstances
slated in the memorandum of grounds filed in 'support of fhe pation, the High Cour
may be pleased to suspend the judgment dt OF-06-2070 In CrLA.No. 143 of ZO08
passed by the ist Addl. Sessions Judge, Kurnoal confirming the Judgrnent di. 10-74-
2008 in SC.No. 277 of 2007 passed by the Asst. Sessions Judge, Nandikatkur, and
erlarge the petitioner / accused on ball to the salisifactian af the Asst, Sessions
Jisigs, Nancll kothkur . to meet ends of justice., Pending dissosal of CRLURC 1132 of
2010, on the fle of the Hi igh Court,
The revision coming on for hearing, upon perusing fhe revision and the
memorandum of grounds Hed in support thereof, the order of the High Gaurt dated
18.06.2070 made in Cr RCMP No. 1840 of 2010, hearing the arguments of Public
Prosecutor for the Respondent and observing that there is no representation for the.
petitioner, the Court mads the following
ORDER:
"There was no representation for the petitioner on 17.09.2023, 71.70.2023
and 09,747. 2023,
On O9.17.2023, this Court granted one more opportunity to the
petitioner, Even today, also none reprasented for the petitioner.
Hence, the ball granted to the petitioner by the Court vide order dated
18.08.2010 in Cr RO ALP No. 1640 of 2040 is cancelled.
issue ballable warrant to the petitioner, returnable by OG.72. 2023,
However, on execution of such bailable warrant, the petitioner shall be
released on ball on furnishing a personal bend for a sum of Rs. 10 000s.
{Rupees Ten Thousand Only) with gvo sureties for a Hke sum each fo the
satisfaction of the isarned Judicial Magistrate of First Clase, Nandikothur.
Liat the matter on G6.12 2022"
SD! SVSR MURTHY
JOINT REGIST RAR
FTRUE COPY!
SECTION OFFIC Es
To,
The Registrar (Judicial), High Court of Andhra Pradesh at Amaravati
The Superintendent of Police, Nandyala District.
The Judicial Magistrate of First Class, Nansiketkur,
The Assistant Sessions Judge, Nandikotkur.
The |-Additional Sessions fudge, Kurnool
The Superintendent, Central Priscn, Kadapa, ¥SE Kacana District.
(Addressee Nos. 2 to § by Speed Post}
shaik Arif All, Sfo Ashraf Al. Bia Meyvanur Vi Hage, Miduthur Mandal,
Kurnool Di strict (Sy RPAD
One OC to Sr Paandu Chanchala, Advacate fOPUCI
Two Cs to Public Prosecutor (AP) Righ Court of Andhra Pracesh [OUT
10. The Section Officer, Criminal Section oH Hah Court of Andhra Pradesh
11, One spare copy.
(PBR eNs
os
= tO
HIGH COURT
S¥U
DATED TOM T2025
LIST THE MATTER ON 06.12.2023.
ORDER
GRLRC.No.1136 of 2076
ORDER OF THE BAILASLE WARRANT
IN THE HGH COURT OF ANDNRA PRADESH AT AMARAVAT!
THURSDAY, THE SIATEENTH DAY OF NOVEMBER, (8
AO THOUSAND AND TVENTY THREE
(PRESENT:
THE HONOURABLE SRI JUSTICE V SRINIVAS
CRINUNAL REVISION CASE NG: 11233 OF 20419
Between: "
Shak Arf Ae S/o Ashraf Al, age 34 years, Rfo Devanur Village. Miduthur Maneall.
Xurnioal Dietric
. Psttioner Accused
AND
The State of ALP., rap. by His Public Prasecutor, High Court of AP, Amaravatli Through
Station House Officer, Miduthur Police Statian, Kurnool Dt
_ Respondent
Whereas ag the revision fed under Section S87 and 401 of Or P.G., oraying that
in the circumstances stated in the mesriorandum of grounds Med in suppari of the
Criminal Revision Case, the Nigh Court may be pleased to allaw the Cr RZ, and sel-
aside the Judgment of. 07-06-2010 In Cr_LA.Na. 143 of 2008 passed by the ts! Addl.
messions Judge, Kurnioo! confirming the Jusigmant df. 16-71-2008 In SO.Na. 27 af
2007 passed by the Assi, Sessions Judge, Nandikotkur,
And whereas ihe revision coming on for heanng, upon perusing the revision and
the memorandum of grounds fled in support thereof, hearing the arguments of Fublic
Prosecutor for the Respondent and observing thal there is no representation for the
patiioner, the © Court, while cancelling the ball granted to the petitioner vide order dated
48.06.2010 made in CrLR.C.MLP.No.1640 of 2070, issued Ballable Warrant to the
petitioner.
Therefare you viz:
Tre Superintendent of Police, Nandyala District.
are hereby directed to arrest the sald Petitioner vig; Shaik Arif Al, Sfo Ashraf Al, Rio
Devaenur Vilage, Miduthur Mandal, Kurnoal District, wherever he is found and prec ce
him bodily under safe custody and conduct before this Court on O8.12.2029 al
7O80 A.M. to which date the case stands posted.
You are further directed that if the said pentie oner furnishes a personal bond for a
sum of Rs, 10,00G/- (Rupees Ten thousand only} with two sureties for a ike sum each
io the satisfaction of the Judicial Magistrate af First Claas, Nandikotkur with an
underfaking that he wil appear before this Court on 06.12.2023, he may be released on
bail sublect fo the condition that he shall attend this Court on 06.12.2023 and shall
continue fo attend this Court unti othenvwise directed,
un this warrant as early as possiite preferably
on or hefore O68. 12. 2023 tat chis "Cou ff with a detalied report stating the manner in which
it has Deen execuied.
arean fall not.
"ONT r REGISTRAR
Ce
arate
'
wn
it yy
The Registrar (Judicial), Hi ourtof Andhra Pradesh at Amaravall
The Superintendent of Police, Nancdyaia Uistrict (BY SPEEOQ POST)
One spare oony.
ty
ae
Or
a
a
HIGH COURT
Sv
DATEO MSI T2088
LIS? THE MATTER ON 06.92.2023,
ORDER
CRLRC No.1i33 of 8010
' BAILABLE WARRANT
