Allula Sampath Kumar Sai, vs The State Of Ap Rep By Its Pp Hyd.,
2023 Latest Caselaw 5572 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
FRIDAY THE SEVENTEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY THREE
'PRESENT:

HONOURABLE SRI JLISTICE V SRINIVAS

GCRINNNAL REVISION CASE NO: 4 OF 2044
Between:

Allula Sarnpath Kumar @ Sai. Sfo Venkayya, aged about SY years, OceDriver: Rio

ae

Mentevan Thota, Bhimavaram, West Godavan Districi.
 ocused/Patitionar
AND
State of AP, rep. by its Public Prosecutor, High Court of A.P., at Hyderabad.
. ComplainantiRespoandent

Revision fled under Sections 387 & 404 of Cr.P.C., against the Judgment,
cEQO-12-2010 passed in Crl.A.No, 230 of 2016 by the If Adelitional Sessions AGE,
{Fast Track Court) Bhimavaram confirming the conviction and sentence dated 09-08-
2070 passed in CO.No. 288 of 2008 by the 1" Additional Junior Civ Judge-curm-1*
Additional Judicial First Class Magistrate, Bhimavaram.,

IA. NG: TOF 2077 (CRL.RC.MP._No. 5 of 20417}

Petition under Section S87 (1) of CrP.C., praying thet in the cirounstances
stated in the memorandum of grounds filed in support of the petition, the High Court
may be pleased to enlarge the petitioner / accused on ball by suaperding the
operation of fhe order in CrLA.No, 350 of 2010 on the Sle of the [1 Add#icnal
Sessions Judge, (Fast Track Count) Bhimavaram, against the arders af CO Na. 288
of 2008 on the He of the 1 Additional Junior Civ! Judge-curm-t@ Additional Judiciat
First Class Magistrate, Bhimavaram, pending disposal of the main Cr. &.C., Panding
disposal of CRLRC 4 of 2011, on the file of the High Court.

The revision corning on for hearing, upon perusing the revisian and the
memorandum of grounds fled In support thereof and the order of the High Court
dated 05.07.2011 made in CrLR.C.M.P.No.§ of 2011, the Court made the following
ORDER

"Learned counsel for the petitioner fled a memo dated 14.99.2033 nefors the Ragistry, Inter-alla stating that the present Criminal Revision Case is led by the petitioner and obtained interim orders on 05.04.2011, thereafter, the petitioner has nat chosen to contact him: the advocate on record in the trial Court by name Mr. Radha Krishna, informed that he tried to get the information of the petitioner, but not successful and requested to represent the matter before this Court; hence, learned counsel for the petitioner is not inclined fo proceed with the case and give up his vakalat and requested to

tirest the Registry to delete the name of SA K.V Narasimha Rao, as learned course! for the petitioner in the present Criminal Revision Case.

In view of the above, the Negistry Is directed to deiste the name of

Sri K.V.L Narasimha Rao, learned counsel for the petitioner.

On perugal of the material an record, as the whereabouts of the petitioner is nofknown, the ball granted to the petitioner by this Court on 05.01.2074 in CrLR.C.MLP.No.S of 2070 is cancelfed.

ingue ballable warrant fa the getifianer, returnable by 8.172. 2029.

However, on execution of such ballable warrant, the petificner shall be reicased on ball an furnishing a personal bond for a sur of Rs.1Q,000/- {Rupecs Ten Thousand Only} with iwo surieties for a Hke sum each to fhe satisfaction of the learned [ Additional Judicial First Class Magistrate,

Bhineveram.

List the matter an 08.42.2028,"

SO.-3.V.5. 8. MURTHY JOINT REGISTRAR SECTION OFFICER Te, {. The Registrar (Judicial), Nigh Court of Andhra Pradesh at Amaravati @ The Superintendent of Folios, Wee! Godav: ar District (EY SPEED POST) a. The | Additional Judicial First Glass Magistrate, Shimavaram (BY SPEED POST) & The Hi Addifional Sassions Judge, (Fast Track Cour) Bhimavaram(BY SPEED POST) §. The 1 Additional Junior Cail Judge-cum- _ Adsl tional Judicial First Class Mauistrate.. BhimavaramiBy SPEED POS & The Superintendent, Geniral Prison, Raja nun "YWBY SPEER POST) a,

Alida Sampath Kisnar @ Sai, So Venka aged aboul 2) years, Dce Driver, Rio Mantevari Thofa, Bhi imavaram West Godavan District. (BY RPAD}

8. Gne Coto Sri k VL Narasimha Rac, Advocate fORPUC)

Q. Fw OCs eee seo Mi gh Court af AR IOUT)

10. The Section Offieer, Crivninal Seotian, High Court ¢ of Andhra Bracesh ?1 One spare copy

:

NIGH COURT

SY J

DATED 1/2023

LIST THE MATTER ON 08.72.2023

ORDER

CRLRO No.d of 2044

ORDER OF WARRANT

IN THE NIGH COURT OF ANDHRA PRADESH AT AMARAYATE FRIDAY THE SEVENTEENTH DAY OF NOVEMBER . TWO THOUSAND AND TWENTY THREE 4-7

:PRESENT: ,

HONOURABLE SRI JUSTICE ¥ SRINIVAS ~"_

CRINUNAL REVISION CASE NO: 4 OF 2044 a"

Setween:

Allula Samoeth Kumar & Sai, So V

Venkayva, agad about 27 years, Oce: Driver, Rio VMentevari Thota, Bhimavaram, We at

Godavari District.

aocused/Patitianer AND State of AP rap. by iis Public Prosecutor, High Qourt of AP. at Hyderabad. . Complainant Rasnondent

Whereas Revision flied under Sections 38° & 401 of Or P.O. against the dudginent, sores' passed in CriA.No, 38D of 2010 by the Hi Addonal Sessions Judge, (ast Track Court) Bhimavaram confirming the convintion ard sentence dated 09-08-2010 passed in CC.No. 268 of 2008 by the 1° Additional duror Oivi dudge-sum-1" Additional Jucinial First Class Magisfrate., Bhimavaram.

And Whereas the court, upon perusing the revision and the memorandum af grounds filed in support thereof, while canceling the bail granted vide order dated O9.07. 2079 in Or RCMP Nod of 20171, directed the Registry ta issue ballable warrant to the petitioner, returnable by OS. 42.2028.

Therefore yau vis;

The Superintendent of Police, Wet Godavari CHstrict

are hereby directed to arrest the sail revision peliiconer namaly vis: Allula Sarmpath Sumer @ Sai, S/o Venkayya, aged about 27 years, Qeo Driver, R/o Mantevari Thota, Shimavaram, West Godavari District, wherever he is found and produee him badily under safe custody anc conduct before this court on Q8.12. 2023 at 10.90. A.M fo which date the case stands posted,

You are further directed that if the said revision petitioner furnishes @ personal bond for a sum of Rs, 10,000/- ( Rupees Ten thousand arly) with hwo sureties fora ike sum each to the satisfaction of the { Additional Jusicial First Clase Magistrate, Shrnavaram, he shall be released on bail sublect ta an undertaking that he shall appear before this court on 08.12.2023 and shall continue to attend this Court until otherwise directed,

You are also directed to return this warrant as sarly as possible peeierably on or bafore 98.12.2023 to this Court with a detailed report sfating the manner in whioh thas been executed, ANS

Herein fall net

JOINT REGISTRAR

Ta,

1. The Registrar Liudicial), High Court of Andhra Pradesh ai Amaravati &. The Superimiendent of Police, West Gadavan District (2Y SPEED POST)

3. One spare copy

RYR

HGH COURT

SY .d

DATED TT Ne023

LIST THE MATTER ON O8.18.2028

QRDER

GRLAC.No.4 of 2094

SAILABLE WARRANT

al eran