Andhra Pradesh High Court - Amravati
Guntuboina Suryanarayana, vs The State Of Ap Rep By Its Pp Hyd., on 16 November, 2023
(3307 }
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATE. © -
THURSDAY .THE SIXTEENTH DAY OF NOVEMBE!
TWO THOUSAND AND TWENTY THREE
PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 487 OF 2017
Helvean:
Guntuboina Suryanarayana, S/o Anoa Rao, aged about 39 years, Oaste.: Ye adaw,
Cantonment, Marutinagar, Visakhapatnam
Petitioner/Accused
AND
he State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of AP, al
4yderabad,
Respondents
Revision fied under Section 398? and 407 of CrP praying that in the
drcumstancesa stated In the mernorandum of grounds fled in nee of the Criminal!
Revision Case, begs fo present this against fhe Judgment made in VIN Additonal
Districl & Sessions Judge, (FTC), Visakhapainam made in GrLA.No. 150 of 2008,
CLOT-OG-20TT witch arises out of judgment and conviction made in GO.No. 487 of
S008, ci1?-O8-2009 an the fle of the AV Additional Chief Metropolitan Magistrate
Visakhapainam di. 17-08-2009.
iA NO. AGF 2077 (ORLA AEP No 74] of 2077}
Patiion under Sectian SO7(1} of GF PoC, praying thal 0 ame @ crcoumstances
Saied in the memerandum of grounds fled In support of the Criminal Petition, the
High Court may be pleased to suspend 'the fudge en and ¢ conviction mada in
Sr.No. 150 of 2009 on the file o fhe Va Additional Dist. & Sessions Judge, FTC}
Visakhapasinam dtOi-03-2011 by releasing the pelition om ball in ihe inferest of
justice. Fending disposal af CRLRC ag? of 2077, on the fle of the High Court.
The petition coming on for Nearing, upon perusing the Pefifion and the
memorandum of grounds fled in support there? and the order of the High Court
order dated O04 O23. 2071 made herein and having observed that there & Ao
representation for the pethioner, the Court made the following :
ORDER
"No representation for the petitioner.
Hence, the ball granted to the petitioner by the Court vide arder dated
04.03.2047 Tin Ga. RG ALP No 744 of. 2011 ig cancelled,
issue oaigble warrant to the petitioner, returnable by OF.12. 2023
\
However, on execution of auch ballable warrant, the petitioner shall be
rsigased on ball an furnishing 3 personal band for a sian of Rs.6.0(KN- (Rupees
Five Thousand only) with bye suretica for a ike sum each to the satisfaction of
the learned HY Additional Chief Methopatitan Magistrate, Visakhapatnam.
List the matter on OF 42. 2023." %
Sad S¥S R MURTHY
aed JOINT REGISTRAR
TRUE COPY!
For JOINT REGISTRAR
Fa, :
The even Sues 4, High Coun of A.B Amaravathe.
é. Phe AY Addiional Chief Metropol fan Magistrate, Visakhapatnam {by SPEED
POST)
3. Fae VI Adddicnal Dusirict & Sessions Judge, (FTC), Visakhapatnam. {by
SPEED POST}
4. The Superintendent of Palice, Vaakhapainam Disticliby SPEED POST}
The Superrfendant, Central Jal, Visakhapainam.
Guntuboing Suryanarayana, S poa Rao, aged about 39 years,Caste -
Yaday, Rio Gantanmers, farutinagar, vi isakhapatnam. {by RPAD}
The Section Officer, Crimi nals Seoke Qn, eens Sourt af ALP.
8 One Cie SRE KU RETT SHAS RAO Advocate | (OPUC]
8. Two COs to PUBLIC PROSEC Migh Court of A.PEOUT]
TO One spare copy,
osk-
HIGH COURT
SVU
DATED TG 1/2023
UST ON OF 12.2023
ORDER
GCRURC.No.487 of 2044
DIRECTHON
URLS
IN THE HEGH renal OF ANDHRA PRADESH AT AMARAVATI |
THURSDAY THE SIXTEENTH DAY OF NOVEMBER
TYYD THOUSAND AND TWENTY THREE
'PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NQ: 487 OF 2074
Between: Se
Guniuboina Suryanarayana, S/o Appa Ras, aged about 39 years,Caste > Yadav, Ric
Cantonment, Marufinagar, Visakhapatnam.
. Patitioner/Accused |
AND
The State of Andhra Pradesh, Rep. by hs Public Prosecutor, High Court of APL, at
Hyderabad.
Raspondents
Whereas, Revision filsd under Section 397 are 401 of CrP C., praying that in
the circumstances stateci in the menibkandum Of grounds fled in supperf of the
Griminal Revision Case, begs fo present {his age inst the Judgment made in Vil
Additional District & Sessions Judge.{FTC), Visakhaneainam made in CrLA.No. 150
of 2008, dL 01-03-2041 which arises outof ludgrnent and conviction made in CC.No.
487 of 2008, di d7-O8-2009 on thee of the {¥ Additional Chief Metropol tan
Magistrate Visakhapatnam df.17-08-2009.
IA NG: 1 OF 20771 (CORLL A CN. es Ne. zat of 2077)
Petition under Sectio cH oS 3e74 ; "of Gik iG, praying that i the circumslanoss
slated In the memorandum of grounds filed in support of the Criminal Petition, the
nigh Court may be pleased fo suspend the Judgment and conviction made in
CrLA Na, 150 of S009 an the file of the VIN Additional Dist, & Sessians Judge, (FTO 7)
Visakhapainam di01-03-2011 by releasing the petitioner on ball in the interest of
fustioce.. pending disposal of ORLRC 487 of 204 tan fhe fe of fhe High Court,
And whereas, the court, upon perusing the Revision and the mernorandum of
grounds Jved in support thereof and: the order of the High Court order dated
84,03,2044 made herein and and having observed that there is no representation for the
petitioner, directed the ety te issue Saisie Warrant against the pelkioner
returnable by OF 12.2083) -
Therefore, You Viz,
The Superintendent of Police, Visakhapsinam District .
are hereby directed fo arrest the saki Petitionern'Accused namely.Guntuboina
Suryanarayana, S/o Appa Rao, aged about "e voare Caste > Yadav, Rio
Cantonment, Marutinagar, Visakhapatnam, wherever he is found and groduse him
bodily under the safes custody and - sonduat before this Gourt an OF 42.2022 at
10.30 A.M. to which date the case stands posted,
You are further direcied thal ff the said Petitloner/Appeliant/Accused furnishes
personal band for Re.6,000/. (RupeesFive Thousand only}, with two sureties for a
ike sum each fo the salisfaction ofthe learned Additional Chief Matre opalitan
pond
x
Magistrate, Visakhanatnam, with an undertakd ing that he shall appear before the High
Court on OF. 18.2028, he shall be released an bail.
You are also further directs ed fo raturn this warrant as early as passe
preferably before 07.72 2023, with @ detailed report stating Ihe manner in which &
¥ ATE x
has bean executed,
Herein fall net.
JSINT REGISTRAR
Ya,
*. The Registrar (dudiniaf, High { Court of AP Amaravaih.
2. The Superiniencdent of Rolice, MA isakhapatnam DistricLiby SPEED POST}
4. One spare copy,
oak
a a
MESH COURT
SVJ
DATED TN 1/2023
UIST ON OF 22.2023
ORDER
CRURC.No.487 of 2044
DAILABLE WARRANT
