Andhra Pradesh High Court - Amravati
Nakka Appanna Bujji, A.P. Mallavaram V, ... vs The State Of A.P., Rep. By P.P., ... on 28 November, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE TWENTY EIGHTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY THREE
'PRESENT:
HONQURABLE SRI JUSTICE VY SRINIVAS
CRIMINAL REVISION CASE NO: 502 OF 2076
Rethween:
3
3
Nakka Appanna @ Sufi, S/o. laridiyya, aged 25 years, Q/o. AP. Maliavaram Village,
Gollgparolu Mandal, fast Godavari Chstrict,
. Patitioner/ Accused
AND
The State of Andhra Pradesh, Rea. by ifs Publo Prosecutar, High Court of Andhra
Sracdesh, Amaraval.
us
2
e
» Respondents/Comatainant
Ravision fed under Sections 387 & 407 of Cr P.C., against the Judgment
passed in Cr A. No. 82 of 2008 on ihe He of Hf Aciditional Sessions Judge, Sakinads,
Gt 02-02-2010 ag confirmed in 8.0. No. 208 of 2007 on the file of Assisiant Sessions
Judge, Pihapuram, East Godavari Distniot di 26-02-2008
iA NO: 2 OF 204 Or URC NUP. No. 782 QF 2010)
atten under Section 36741) of Cree praying that in the circumstances
Slated in the memorandum of graunds Med in supnart of the patifion, the High Court
May De pleased to suspend the execution of sentence massed in Cra. No 62 of 2008
an the fle of {] Additional Sessions Judge, Kakinada, East Godavari Distrief as
confirmed in S.C No. 308 of 2007 on the file of Assisiant Sessions Judge, Pithaguram,
fast Godavari Oisiriet and reaase ihe petitioner on ball, Pending dspasal of CORLRC
S02 of 2010, on the file of the High Court,
The Pefitien Coming on for hearing, upon perusing the Petiien and the
EMGTENnGUM of grounds Ned in Support ihereol, the earlier Order of the High Court
dated. 09.03.2070 made in Or RO M.P.No. 782 of 8040, having observed that thare
iS NO representation for the petitioner, the Court mace the ilowing
ORDER:
There was no representation for the petifioner on 04.05.9622 anc
04.10.2023.
Even, foday aleo no representation for pethianer.
in these circumstances, the bail granted to the petitioner by this Court
vide order dated 09.03.2010 in Cr RC M.P.No. 752 of 2040 is canceled.
iseue ballable warrant fo the patitioner, returnable by 26.92.2093,
However, on axecution of such badlable warrant, the petitioner shall be
released on ball an jummiehing a personal band for a Sum of Rs.70,000/. (Rupees
Ten Thousand ony} with fweo sureties for a Hke Sum each fo the salisfactian of
the Iparned Judicial Magistrate of Firat Class, Pithapuram, East Godavari
District,
List the matter on 98.4 2.2033,
Sdl-SVSR MURTHY
JOINT REGISTRAR
HYRUE cOpYy ee
SECTION OFFICES
Te,
1. The Registrar (Judicial), High Court of Andhra Pradesh at Amaravati
&. The Superintendent of Police, Kakinada (Netrict (by SPEED Past;
3. The dusiicial Magistrate of First Class, Pahapuram, East Godavari Chatnict {iy
SPEED POST)
&. The Assistant Segsions Judge, Pthasuram, fast Godavari Distinct (By SPEED
POST}
S. The Hi Additional Sessions Judge, Kakinada, East Godavari Sistine iby SPEED
POST)
& The Superintendent, Central Prison, Rajahmundry, East Godayeri Distriet (By
SPEEO POST}
*. Nakka Apnanna & Bull, So. May idiyya, aged 25 years, Ayo AS. Mallayaran
Vilage, Gollanaral: Mandal East Godavar! District, (by RPAD}
Gne CO to SRI T.PRADYUMNA KUMAR REDDY Advocate PORUSS
Two OCs to Public Prosecutor, High Court of Anchra Pradesh POUT?
~
ron ~
TG TRe Section Officer, Criminal Sadion, High Court of Anchras Pradesh,
Amaravall
14. One spare copy
BSR.
ka?
HIGH COURT
SY J
DATED 28/4 1/8023
NOTE: LIST THE MATTER ON 26.42.2033,
ORDER
DIRECTION
SORE
SEER.
Ss,
SS AK,
Gf ttnory
OG Bey
traced a Ios
Migenge
sonnet
IN THE HIGH COURT oF ANDHRA PRADESH AT AMARAVATIC
TUESDAY, THE TWENTY Elta STH DAY OF NOVEMBER
TWO THO JSAND AND TWENTY THREE
'PRESENT:
HONOURABLE SA JUSTICE ¥ SRINIVAS
CRIMINAL REVISION CASE NOr 802 OF 2076
Sehveen:
Nakka Appanna Bull, Sio. Maric W¥a, Aged 28 years, Ayo, ALP Mallavaram Vilage,
Sdlaparotu Mandal Eset Godavari District
.-Patitionaraccused
AND
The State of Ancihra Praciesh, Re B. By ds Public Prosesoutar, High Court of Andhra
Pradesh, Amaravad.
» Respondents/Compiainant
Whereas the Revisic Hed under Sections 307 & 404 of OP... agginst the
Judgment passed in CAA. No 2 Sf 2008 on i ie He of 1) Additional Sessions Judge,
Kakinada, di. 02.03.0570 a8 confirmed in 8.0. No. 308 af 2007 on the file of Agsistant
Sessions Jy ge, Pithaouram, fast Sadavari "Dy sivet di. 26-02-3006
And Whereas the court, upon perusing the revision and the memorandum of
SfOUNdS fled in support theresa! while canceling the Sail granted vide arder dated
O8.O22010 in CRIMP No? FS2 of 2010, chrected the Registry to issue ballable
warrant to the petitioner, returnable b: y 28.42.2023,
Therefore you viz:
The Superintendent of Police, Nakinada District
are hereby directed to arrest th said revision peltioner namely viz: Nakka ¢ Appanna
@ Bull, So. Maric} v¥a, . aged 3 years, Rio AP. Maflavararn Vit Hage, Se Haparoly
'Mandal, East Godavarl Disin itt, wherever he | i8 Fourkd and produce him bod! ay Linder
sate custo ody and canduot before this court on S842. #023 at 10.30. A. Mis which date
ihe case siands costed,
You are further directed that the said revision petitioner furnishes & personal
bond fora sum of Rs 1d.00q/ (Rupees Ten thousand on! ¥ } WR bvo sureties for a ike
SLUM Sach to the Satista ction of he Judiciai Magisirate of First Class, Pin: Duran, East
Godavari District, he shall be released on bail sublect to an undertaking thet he shall
appear before this « court ¢ M 26.12.2023 and shall continue te attend this Court unt
otherwise directed.
on an ¢ = . ts & eee are ne See wt ¥. eae
You are alse directed to return this warrant as ead ly 88 possible oreferably on
i regort stating | he rmariner in which i
af before 28.12.2023 fo this Court with a date Re:
has been executed,
Herein fal not.
JOINT REGISTRAR
Te,
. The Registrar iducicial, High Gourt of Ancdiira Pradesh at Amaravati
&. The Superintendent of Police, Rakinade District (BY SPEED POST)
3. The Judicial Magistrate of First Class, Pihapuram, East Godavari Bis frict
{BY SPEED POST)
4. One spare copy
*
HIGH COURT
SY
DATEON 28.41.2023
NOTE: LIST THE MATTER ON 28.12.2023,
Beaks
ORDER
BAILABLE WARRANT
