Andhra Pradesh High Court - Amravati
Bonthu Venkata Ramana vs The State Of A.P. on 27 November, 2023
iN HIGH CQURT OF ANOHRA PRADESH AT AMARAVA \
MONDAY THE TWENTY SEVENTH O4¥ OF NOV FEMBER
TWO THOUSAND AND TWENTY THREE ;
PRESENT:
THE HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 1436 OF 2008
Seiween:
Sentiu Venkata Ramana, Sfo Appa Rao, Age: 38 years, Cool,
Srahmandapuram,
Accused/Appeliant/Petitionar
AND
State of AP, through Public Prosecutor, Nigh Court of A.P., Hyderabad.
Respondant
Revision fled ae sections S97 & 401 of Cr PG., against the Orders
passed in CrLA. No. 1S? of S005 on the Me of the Court oft the JV Additional
sessions Judge, East Becta District at Kakinada, dated 17.09 2008
soneming the Judgment in GO No. Tee of £003 on the fle of the BY Additional
Judicial First Claas Magistrate, Kakinads. dated 14.07 2005
i& NOo TOF 2008 (CRL.ROMP.No. 1887 of 2008}
Fettion under Section 397 Cy oF CrP, praying thaf in the
croumstanoces sisted In the memorandum of grounds filed in suppor of the
petition, the High Court may be pleased to suspand the sentence awarded in
Gr A.No. 137/2005 on the fle of the Court of the NV Additional Sessions Judge,
mast Godavari District at Kakinada, dated 17.09.08 confirming the Judgment
G.G.No. 122 of S003 on the fle af the f¥ Addiicnal Judicial First 'Class
Magistrate, Kakinada, dated 14.07.05, anc release the petitioner on ball,
Pending disposal of C/RLRC 1433 of 2008, on the file of the High Court.
The revision coming on for hearing, upon perusing the revision and the
memorandum of grounds filed in support thereaf, the order of the High Court
dated 23.08.2008 made in CRILROC.MP.No. 1857 of 2008, snd having
observed that none represented the petitioner, the Court made the following
ORDER
"This mater pertains to the year 2008,
There was no representation fer the petitioner on 14.02.2022,
S3.02.2028, 3022022, 22.92.2022, 11.09.2028, O8.40.2023 and
20.10.2025.
Even, today alse no representation for the petitioner.
in these circumstances, the ball granted to the petitioner by this
Gourt vies order dated 23.08.2008 in Cri R.C.MLPNG. 1881 of 2008 is
cancelled, |
issu bailable warrant to the petitioner, returnable by 14.12.2023.
However, gn e@recufien ef such ballable warrant, the petiiener
shall be released on ball on furnishing & personal bond fer 8 sum of
Ra 10,000/- (Rupees Ten Thousand only} with fwo sureties for a ike sun
each to the satisfaction of the Isarned IV Additional Judicial Magistrate
of Firet Cinss, Kakinada.
List the matter on 74.12.2023.
SD/-$.V.S.R.MURTHY
JOINT REGISTRAR
RYRUE GORY ce
SECTION OQFFETER
Te,
3. The Registrar (Juciciall, High Court of Andhra Pradesh at
Amaravatl
The Superintendent of Police, Kakinada Distr ict (BY SPEED POST)
The HY Additional Sessions Judge >, East Godavat Ustrict at
Kaki nada(BY SPEED POST)
4, The IV Additional Judicial Magistrate of First Class, Rakinada. (BY
on 8
SPEED POST)
& The Suserintandent, Central Prison. Ralahrnundry (BY SPEED
POST)
§. Banthu Venkala Narnana, S'o Appa Rao, Age: 38 years, Conli,
Brahrnardanuram (BY RPAD)
One GC to Sr N V Anantha Krishna Advocate [OP UC
Two GCs fo Public Prosecutor H Migh Court of AP jouT|
The Section Offcer, Criminal Section, High Court of Andhra
Pradesh
10, One spare oopy
10 oe mt
MVE
HGH COURT
SY
DATED 27/1 1/2083
LIST THE MATTER ON P4.92.2023
OROER
CRURG No 433 of 2008
ORDER OF WARRANT
&
&
RF aye as Sati: .
S VY SF x3
ss Y § GW QE s
x & XY Re Ss N ;
& Wo SAY SS Ne
oy
wy
>
SFR ony
FM oy
aw YES AY ES
iN HIGH COURT OF ANDHRA PRADESH AT AMARAVA)
MONDAY THE TWENTY St WENTI H DAY OF NOVEMBER
TWO THOUSAND AND TWE Ty THREE
"PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 1433 OF 2008
Between:
Ranthyu Venkata Ramana. Sfo Apna Rae, Age: SB years, Coal,
Srahmandapuranr.
Accused/Appallant/Fetitioner
AND
State of A.B, through Public Prosecutor, High Couit of A.P., Hyderabad,
Respondent
Whereas revision fied under Sections 97 & 401 of CrPLO., against
the Orders passed in Cri A.No. 19? of 2005 on the fe of the Court af the IV
Additional Seasions Judge, East Godavari District at Kakinada, dated
17 09.08 oonfirrring gi the sudgment in C0. No. 122 of 2008 on the He of the IV
Addiional Judicial First ¢ Class | Magistrate, Kakinada, dated 14.07.2005
And Whereas the court, upon perusing ihe revision and ine
memorandum of grounds filed in support thereof, while canceling the bas
granted vide order dated 23.09.2008 in Gri RCM P No 1987 of 2008, directed
the Regisirky ta issus baila ble warrant to the petifioner, returnable by
14.42.2088.
Therfars you viz,
The Superintand jent of Police, Kaki nada Distic
are hereby directed fo arrest the sald re vision petitioner namely vig? Borntha
Venkata Ramana, Slo Appa Rao, Age: 38 years, Ceol, Brahmandapuram,
wherever he is found and produce hin badily und er safe custody and canduct
hefore this courf on 14.12.2083 af 10.30. A.M io which date ihe case stands
pasted,
You are further directed that if the said revision petitioner furnishes a
nersonal bond for a sum of Re. 1,000/- ( Rupees Ten thousand any) with
nwo sureties for a ike sum each te the satisfaction of fhe IV Additional Judicial
Maqisirate of First Class ss, Nakinada, he shall he mleased on ball subject to an
undertaking that he shall appear before this court on 14.72.2025 and shal
cuntinue fo athend this Court unt otherwise directed.
You are aise aie tectee fo return ihis warrant as gary as possible
preferably on or before 14.12.2023 fo this Court with a detailed report stating
the manner iniwhich § nas been executed.
fereadg far net. .
JOINT REGISTRAR
severrmorecnnnncoomanNNNNNTS
Fa,
1, The Registrar (Judicial), High Court of Andhra Pradesh at
Amaravall
. fant of Polina, Kakinada Distrad (BY SPEED POST)
3. The IV Adddional Judicial Magistrate of First Class, Rakinada. (BY
SPEED POST)
R 'a So ORS Vee Pr erscs
4 One spare copy
RVR
HIGH COURT
J
SY,
DATED SPI V2023
LIST THE MATTER ON 74.42.2023
ORDER
CRURG Noida of 2608
"ayy.
Ghitty
asi
hone
&
x.
a
«f
oe
thi
cxodh
+8
"4,
og
a
