Andhra Pradesh High Court - Amravati
Nidigatla Bangarau Babu vs The State Of A.P. on 28 November, 2023
iN THE HIGH COURT OF ANOHRA PRADESH AT AMARAVATI
YURSDAY THE TWENTY EIGHTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY THREE
PRESENT:
NONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 4493 OF 2079
Helweon:
Nidigatla Bangarau Babu, Sie Gatieyya, aged 25 years, Peddapadu Vilage & Mandal,
West Godavari District, Andhra Pradesh
Accused/Petiionar
AND
Tre State of Andhra Pradesh, Through Station House Officer, Karapa PUS., East
Godavari Distriof, Resresentad by lis Public Prosecutor, High Court of Andhra
Pradesh, Amaravari,
. GomplainantReapondent
Nevision fled under Sectlons S37 & 404 of Or Pc. against the Judgment
Sentence passed by the learned NV Additional Sessions }, Dated
21 08.2010 in Cri A.Na.283 of 2007 in CC. Ne. 423 of 200
Judicial First Class Magistrate for Prohibition: & ixcise, Kak
ant
PY,
Be
IA NOo 8 OF 2010CrL RCMP Nod 707 of 204 i}:
Petition under Section 397} of CREO praying that in the circumstances stated
In The memorandum of graunds fled in support of the pedition, the High Court may be
pigased fo suspend the aperation of the sentence &8 imposed in the Judgment and
Order of the Special Judicial First Class Magistrate for Excise & Prohibition in
SCONG.423 of 2004, dafad 21.09.2007 resuilanily confirmed in CHA No.283 of 8007
by the learned NV Additional Oistrint and Sessions Judge, Kakinada, dated. 21.08.9010
j em Aa¢
. Pending disposal of ORLA 1193 of 2070. on the
pees
and enlarge the nefifioner on ball
fle of the High Court,
The Petition Coming on for Heating, upen perusing the Petiinn and the
memorandum of grounds fled in suppart thereof, the earlier Crdar of the High Court
S Peed oasis ont Para
Gated, 29.06.2010, made in Cr ROMP Ne. TPO af 2010, and having observed that
ABN aopeared for the petitianer, the Court made the iOwing
ORCER:
None appeared for the petitioner.
On 08.09.2023, 22.09.2025, 05.16.2923 and TST 2023, this Court
adjourned the matter, at request of learned counsel for the petitioner,
in these clroumstances, the ball granted to the petitioner by this Gaurt
vide order dated 28.06.2045 in GroR CALE No. T?aF of 3010 is cancelled,
issue balable warrant to the petitioner, returnable by 26.42.2023.
However, an execution of such baliabie warrant, the petitioner shal be
released on ball on furnishing a personal band for a cum of Rs.10, 0G). (Runees
Ton Thousand only} with hyve sureties fora ike sum each to the satisfaction of
the learned Special Judicial First Class 8 Magistrate for Prohibitian and Excise,
Kakiiads.
Pee
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SR.
List the matter on 38.12 20235.
Sd 8VSR MURTHY
HONT RES GISTRAR
SECTION OFFICER
tee
Tre Saar fe (Judi isfal}, Nigh ¢
The Sus Paf Police Ek
The } py ¥ See Root
The Soacal Jucticis
Kakinada, East Gadavari
The Superinfendent, Cers
SPEED POST)
aurtatl Andhra Pradesh at Amaravati
ru District (By nen POST}
P Gadavan District (By SPEED POST)
Jagistrate for Pr ohio fon & Excise, at
iby SPEED POST}
'~
Najahmnundry, East Godavan Castrict (By
»
:
Nai idigatla ig 'Bang qarau Babu, Svo Gad
iu Vilage &
deyya, aged 88 yaars, Facdans
Mandal, Weet Godavari Cistrict, Ardnra Pradesh hs RPAD)
One OC to SRV SAL KUMAR | Advoc fe TORU
Two OCs to Pubtic Proseodtor, Hist
ra
ah Court of Andhra Pradesh [OUT
Rey
The Section Officer, Criminal Sectian . High Court of Andhra Pradesh
Amaravayl
One apare capy
HESH COURT
DATED 2814/2023
NOTE: LIST THE MATTER ON 28.42.2039.
OROER
GRLRC.ND.T 193 of 2046
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DIRECTION
iN THE NEGH COURT OF ANDHRA PRADESH AT AMARAVATI
MUESDAY THE TWENTY EIGHTH DAY OF NOVEMBER
TWO THOUSAND ANO TWENTY THREE
'PRESENT:
HONOURABLE SRI JUSTICE ¥ SRINIVAS
CRIMINAL REVISION CASE NO: 1193 OF 2010
Hehveen:
Nicigatia Bangarau Babu, S/o Gadeyya. aged 25 years, Peddapadu Village & Mandal,
Weal Godavari District, Andhra Pradesh
ACCUsEd/Patiioner
AND
The State of Andhra Pradesh, Through Station House Officer, Karapa &.S., East
Godavar District, Represented by is Public Prosecutor, High Court of Andhra
Pradesh, Amaravar,
. GomplainantRespondent
Whereas Revision fled under Sections 307 & 401 of Cre&c. . ayainst the
Judgment and Sentence passed by the learned [V Additional Sessions Judge, East
Godavan, Dated 27.08.2016 in CrLA.No. 283 of 2007 in C-C.Na423 of 2004 an the
Hie of the Special Justicial First Class Magistrate for Pron hibition & & Excise, Kakinada
And Whereas ihe court, upon serusing the rev Aion and the meniorandum of
grounnes filed in support thereaf, while cancelling 5 the nail granted! vide order dated
25.08, 2010 | in CL RC MP No fPD? of 2010, directed the Sagisiry fo issue ballable
warrant to the petitioner, returnable by 28.12.2023.
Therefore you viz:
The Superintendent of Poles, Sluru Oistrict.
are hereby drected | iG arrest the said revision petitioner namely viz Nidigaila
Sangarau Babu, Sio Gadeyya, aged 25 years, Pedds apadu ve Mage & Mandal, West
Godaven istrict, 'Andhra Pradesh, wherever he is fourcd and proauce Him: bodily
under Safe custedy and conduct before this court an $8.12.2095 at 10.3 & AM to which
dais the case siands pasted.
You are further direcied that H the said revision peti Ho! her Lanehes @ pe! sonal bang
for a surn of Rs. 10, 000/- (Rupees Ten thousa and only } with two suredies fora §ke sum
each to the satisfaction of the learned Specia! Judicial First Ciass Magistrate for
Prohibition and Excise, Kakinada, East Godavari District, he sha uf be released an ball
subject to an undertaking that he shall aonear before fis ourt or, 28.92 2023 and
shall continue to attend this Court until otherwise directed.
You are alse diractad fo refurn this warrant as
ey before 28.12. 2023 to this Caur . swith a deflated reper
has heen executed.
Herein fad not.
JOINT REGISTRAR
Fa,
4. The Registrar ludicial, High Cart of Andhra Pradesh af Amaravati
be ine SHES mMendent of Police, Eluru Cisirict (BY SPEED POST}
3. The Special Judicial First ass Magis strate for Prohibition & Excise,
Kakinada, asl Godavan District (BY SPEED POST}
4. Ore spare capy
.
HIGH COURT
syd
DATEO 38.17.2033
NOTE: LIST THE MATTER ON 28.92.2033,
ORDER
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