Andhra Pradesh High Court - Amravati
Kumari Sadanandam vs The State Of A.P. on 27 November, 2023
IN THE HIGH CQURT OF ANDHRA PRADESN AT AMAR
MONOAY, THE TWENTY SEVENTH DAY OF NOVEMBE?
TWO THOUSAND ANG TWENTY THREE -
'PRESENT:
HONOURABLE SRI JUSTICE ¥ SRINIVAS
CRIMINAL REVISION CASE NO: 435 OF aio
Sebween: .
Summarn Sadanancdarn, S/o fate Ramaswamy, aged 37 years, Qee: Labour, Ris
Pathana Nagar, Near Aakathiya Theatre, Warangal,
. FatiGonernApoollantiAccusad No.8,
AND
The State of Anchre Pradesh, Represented by its Public Prosecutor, High Court of
Andhre Pradesh, Amaravat,
» Reapondant
Revision Hed under Sections 397 and 401 of rR... against the Judgment
dated 22.62.2010 In CrLA.No. 127 of 2007 on the fle of ihe Caurt of the | Additional!
District and Sessians Judge, West Godavari at Eluru which was Dassed in cankirming
the conviction as well as sentence of impnsonment made in S.C.No.1?4 of 2007, dated
12.90.2007 on the fie of the Court of the Principal Assistant Sessions Judge, Eluru,
West Godavari District,
IA NG: 1 OF a0 1 O(Gr BC ALP No.833 of 2010):
Petition under Section aar(t) efor F.C sraying that in the crounatances stated
in the memorandum of grounds filed in Suppor of the petition, ihe High Court may be
pigased to suspend the sentence pf imorisonment made fn the Judgment cated
22.02.2010 in Cr. No. 127 of 2007 on the file ofthe Court of the { Additional Cistrict
& Sessions Judge, West Godavad ai Eluru which was passed in confirming the
conviction arid sentence of imprisonment made in Judgrnent dated 12.08.3007 i
S.C No. 174 of 2007 on the fle of the Court af the Pringipal Assistant Sessions Judge,
Riuru, and ralease the petitioner on bail, Pending disposal of C/RLRC 445 of 2070, an
ine fle of the High Court,
The Petition Coming on for hearing, upon perusing the Petivion aad the
memorandum of grounds filed in Support thereof the earlier Order of the High Caurt
dated. 04.03.2040 mace in CAL RC.M. PNG. 833 of 2010, and having observed that
there is no representation for the Fafivioner, the Court mace the follawing
ORDER:
This matter pertains to the year 2010.
There was ao representation far the petitioner on 04.09.2033, 04.16.2023,
and 20.40.2023,
Even, today alsa no representation for the peliflaner,
in these cireumnatances, the ball granted to the neffiener by this Court
vide order dated 04.03.2090 in Crh. MP.No. 833 af 2010 ig cancelind,
asus ballable warrant fo the petitioner, returnable by 16.92.2023,
However, on execution of such balable warrant, the petitioner ahall be
. reigsased on bail on furnishing a persanal bond for a sign of Re.10,000/- (Rupees
va Ten Thousand only} with two sureties for a Ske sum each fo the satisfaction of
the lsarned 1 Additional Judicial First Class Magistrate, Eluru.
List the matter on 19.43.9023.
Sa/-SVSR MURTHY
JOINT REGISTRAR
PYRUE COPY! ;
SECTION OFF SER
1. The Ragistrar (Judicial), Nigh Court of Andhra Pradesh at Amaravatl
&, The Cammissioner of! 8, Warangal, Siste of Telangana thy SPEED
POST)
3. The | Adcifional District and Sessions duege, West Gadavari at Blur (by
SPEEO POST)
4. The Frincinal Assistant Ses
SPEEO POST)
§. The Superintendent, Central P rson, Rajahmundry, Fest Gacavarl DXstriet iby
SPEED POST}
§. Suomen Sedanandam, S/o iate Ramaswamy, ages 27 years, Occ: Labour,
Ric Pothana Nagar, Neer Kakathiys T heatre, Warangal, (by RPAD)
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DATED
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NOTE: UIST THE MATTER ON 19.42.29
ORDER
CRLRCNO.435 of 2040
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI |
MONDAY, THE TWENTY SEVENTH DAY OF NOVEMBER .
TWO THOUSAND AND TWENTY THREE o
PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS on
GRIMINAL REVISION CASE NG: 438 OF gata =<
Sehvean:
Kummnarn Sadanandam, S/o late Ramasy vamy, aged 27 years, Goo Labour, Ayo
Fotheana Nagar, Near Xakathi ya Theatre, Warangal,
.. PattionerAppelianviAccusad No 5,
AND
The State of Andhra Pradesh, Represented by ita Public Prosecutor, High Court of
Andhra Pradesh, Amaraval,
. Respondent
Whereas Revision file eu t mer Sectians S9% and 404 of Cr P.c., against the
Judgment dated 22.09 2070 CHA, Noe? of S007 on the in af the Court of the |
Additional District and Sessions & Judye, West God avan at Kiuru which was sassed in
confirming the canviction as well as sentence & of imprisonment 'made | in S.C No. 14 of
2007, dated 12.08.2007 on the fle of the Court of the Principal Assistant Sessians
dudge, Eluru, West { sodaver District,
And Whereas the court, upon perusing the revision and the memorandum of
grounds fled In support thereof, while cancell ing tte bsd granted vide order dated
OF 03.2010 in OL ROMP No 88S 9 F207, directed the Registry fo issue bailable
warrant to the petitioner, returnable by 194 2. 22023,
Therefore you viz:
The Commissioner of Police, Warangal, State of Telangana.
are hereby directed fo arrest the said fevision petiicner namely vizo Kurmmies
Sadanandam, S/o late Ramaswamy, aged 3¥ yea WS, Qox Labour, Rio Pathena Nagar,
Near Kakathiya Theatre, y fsrangal, wherever he ig found and produce Arn basiy
Under sais custody and conduot before this court or 99.72.2023 at 10.30. A M fo which
date the case stands posted , ,
You are further directad that if the Said revision petiioner furnishes a personal bond
for a sur of Rs 10 0004 ¢ {Rupees Ten thousand Ory } with two sureties or a ike sum
each to the satisfaction of the H Ad dihanal Judicig al Sirst Class Magistrate, Eluru. Weet
Godavari Distriel, he shai be rat eased on ball subject to an undertaking that he shall
appear before this court on 99.42, 2023 and shall continue fo attend iis Cour ur
herwise directed,
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LIST THE MATTER ON 19.19.2023.
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HSH COURT
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DATED 27.11.2023
NOTE
RLRC.NG.438 of 2010
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