Andhra Pradesh High Court - Amravati
Madem Gurivi Reddy , vs The State Of A.P., Rep By Pp., on 13 October, 2023
IN THE HIGH COURT OF HRA PRADESH AT AMTARAV,
FRIDAY, THE THIRTEENTH DAY OF OCT BER
TWO THOUSAND AND TWENTY THRE :
:PRESENT: hou :
HONOURABLE SRI JUSTICE A V RAVINDRA BAB
CRIMINAL REVISION CASE NO: 382 OF 2014 4
Between: PRs
Madem Gurivi Reddy, S/o. Obul Reddy, Age 65 Years, R/o. Sriramulu Street, Near
Maternity Hospital, Proddatur, Cuddapah, Driver of Lorry No. AP 049279
...Patitioner/Appellant/
Accused
AND
The State of A.P through PS crn akaluripgts, Guntur District, rep. by the Public
Prosecutor High Court of A.P. Hyderabad.
... Respondent/
Respondent/Compiainant
Revision filed under Section 397 and 401 of CrP.C., praying that in the
circumstances stated in the memorandum of grounds filed in support of the Criminal
Revision Case, the High Court may be pleased to call for the records examine the
same for the purpose of satisfying itself as to correctness, legality and propriety and
setaside/modify the impugned order/judgment dated 02.02.2010 passed in Criminal
Appeal No.316/2009 on the file of the Additional Sessions Judge, Narasaraopet,
Guntur to the extent of remanded to trial and examination of PYW1, PW2 and PW5 in
Cc.No. 222/2008 on the file of the Additional Judicial Magistrate of First Class
Chilakaluripet, Guntur District and acquit the Petitioner/Accused herein in the interest
of justice.
1A NO: 2 OF 2010 (Cri.R.C.M.P.No.563 of 2010)
Petition under Section 482 of Cr.P.C, praying that in the circumstances stated
in the memorandum of grounds filed in support of the petition, the High Court may be
pleased to stay the re-trial and personal appearance of Petitioner / Accused herein in
C.C. No, 222 / 2008 on the file of the Additional Junior Civil Judge, Chilakaluripeta,
Guntur District, in pursuance of the Judgment passed in CrLA. No. 316 / 2009 by the
Additional Sessions Judge, Narasaraopet, Guntur District, Pending disposal of
CRLRC 382 of 2010, 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 thereof.and the order of the High Court
dated 26.02.2010 made in -R.C.M.P.No.563 of 2010 and upon hearing the
arguments of Sri R K G Bhafia, Advocate for the Petitioner and of Public Prosecutor
for the Respondent, the Court made the following
ORDER:
"Learned counsel or the petitioner reported no instructions and to that
effect he also filed a memo in the Registry.
issue Bailable Warrant against the petitioner through concerned
Superintendent of Police directing to execute the Bailable Warrant and to
release him on bail, on executing a self bond for Rs.10,000/- with an
undertaking to appear before this Court on 08.11.2023.
To,
CVSS
List the matter on 08.11.2023."
BWR
N
0.
Sd/- P. VENKATA RAMANA
| JOINT REGISTRAR
TRUE COPY// Un
SECTION OFFICER
a
The Registrar (Judicial), High Court of Andra Pras at Amaravati
The Superintendent of Police, Y.S.R. Kadapa District. (By Speed Post)
The Additional District & Sessions Judge, Narasaraopet, Guntur.
The Additional Judicial Magistrate of First Class Chilakaluripet, Guntur
District
The Station House Officer, Chilakaluripeta Town Police Station,
Narasaraopeta, Painadu District.
Madem Gurivi Reddy, S/o. Obu! Reddy, R/o. Sriramulu Street, Near
Maternity Hospital, Proddatur. Cuddapah, Driver of Lorry No. AP 049279
(By RPAD)
One CC to Sri R K G Bhatia, Advocate [OPUC]
Two CCs to Public Prosecutor (AP) High Court of Andhra Pradesh {OUT}.
The Section Officer, Criminal Section, High Court of Andhra Pradesh
One spare copy
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HIGH COURT
AVRBJ
DATED: 13/10/2023
LIST THE MATTER ON 08.11.2023,
ORDER
CRLRC.No.382 of 2010
ORDER OF THE BAILABLE WARRANT
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE THIRTEENTH DAY OF OCTOBER,
TWO THOUSAND AND TWENTY THREE
:PRESENT:
HONOURABLE SRI JUSTICE A V RAVINDRA BABU
CRIMINAL REVISION CASE NO: 382 OF 2010
Between:
Madem Gurivi Reddy, S/o. Obul Reddy, Age 65 Years, R/o. Sriramulu Str et, Near
Maternity Hospital, Proddatur, Cuddapah, Driver of Larry No. AP 049279
..Petitioner/Appellant/
Accused
AND
The State of A.P through PS Chilakaluripeta, Guntur District, rep. by the Public
Prosecutor High Court of A.P., Hyderabad.
.. Res pondent/
Respondent/Complainant
Whereas the Revision filed under Section 397 and 401 of Cr.P.C., praying that in
the circumstances stated in the memorandum of grounds filed in support of the Criminal
Revision Case, the High Court may be pleased to call for the records examine the same
for the purpose of satisfying itself as to correctness, legality and propriety and
setaside/modify the impugned order/judgment dated 02.02.2010 passed in Criminal
Appeal No.316/2009 on the file of the Additional Sessions Judge, Narasaraopet, Guntur
to the extent of remanded to trial and examination of PW1, PW2 and PWS in Cc.No.
222/2008 on the file of the Additional Judicial Magistrate of First Class Chilakaluripet,
Guntur District and acquit the Petitioner/Accused herein in the interest of justice.
grounds filed in support sfereof and the order of the High Court dated 26.02.2010 made
in Cr. R.C.M.P.No.563of 2040 and upon hearing the arguments of Sri R K 4 Bhatia,
Advocate for the Petitioner and of Public Prosecutor for the Respondent, directed the
registry to issue bailable warrant against the petitioner through concerned
Superintendent of Police.
And Whereas ert upon perusing the revision and the memorandum of
Therefore, You Viz: Lf
The Superintendent of Police, Y.S.R.Kadapa District"
are hereby directed to arrest the said petitioner viz; Madem Gurivj Reddy, S/o. Obul
Reddy, R/o. Sriramulu Street, Near Maternity Hospital, Proddatur, Cuddapah, Driver of
Lorry No. AP 04V9279, wherever he is found and produce him bodily under safe
case stands posted.
You are further directed that if the said petitioner furnishes a self bond for a sum of
Rs. 10,0Q8/- (Rupees Ten thousand only) with an undertaking that he will appear before
FO this Court on 08.11.2023, he may be released on bail subject to the condition that he
Oe shall attend this Court on 08.11.2023 and shall continue to attend this Court until
td otherwise directed.
You are also further directed to return this warrant as early as possible preferably
on or before 08.11.2023 to this Court with a detailed report stating the manner in which
it has been executed.
Herein fail not.
JOINT REGISTRAR:
To, Va
1. The Registrar (Judicial)! High Court of Andhra Pradesh at Amaravati
2. The Superintendent of Police, S.R. Kadapa District. (By Speed Post)
3. One spare copy
CVSS 4
HIGH COURT
AVRBJ
DATED:13/10/2023
LIST THE MATTER ON 08.11.2023.
ORDER
CRLRC.No.382 of 2010
BAILABLE WARRANT
