Andhra Pradesh High Court - Amravati
P.G. Rami Reddy, Ramaboginapalli V, ... vs The State Of A.P., Rep. By P.P., ... on 1 August, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
THURSDAY, THE FIRST DAY OF AUGUST, ©
TWO THOUSAND AND TWENTY FOUR
"PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 2074 OF 200¢
Between:
PaG Rami Reddy, S/o. Rudrappa, aged 73 years, R/o. Rameboginapalll Vilage
Ghelikera Talug, Chitracdurg Mandal, Karnataka State.
.rstitioners
Appellant
Accused
AND
1. The state of AP. Rep. by Public Prosecutor High Court of Andhra
Pradesh, Amaravall.
é. T. Narayana Swary, S/o. T. Pedda Tippanna Hindu Kadarakunta
Village, Kudery Mandal, Anantapur District.
. Maespondents
Revision fled under Section S987 and 401 of CrP... against the
Judgment passed in CriQ.No. 127/007 dt. 30.06.2009 on the Tle of the Judge,
Family Court, cum Adeiitional ([Nstrict & Sessions Judge Anantapur in
confirming the Jucgement made in CC.No.99 of 2006 on the file of Court of the
Judicial First Class Magistrate Special Mobile Court, Anantapur dated
25.70.2007,
IA NG: 2 OF 2009 (CRLRC.MLPNo 2908 of 2009):
Peition under Section 387 (1) of CrP. is fled praying that In the
orcurristances stated in memorandum of grounds of criminal revision case, the
Nigh Court may be pleased fo erdarge the petitioner on ball by suspending the
execution of serfence passed Judge in CrLA Noa T27/e007 dated 30.68.2009 on
the He of the Judge, Family Court, cum Addi. Dist & Sessions Judge cum Adal.
Qist and Sessions Judge, Anantapur in confirming the Judgment made in
OG.No.98 of S006 on the fle of the court of the Judicial First Class magistrate
Ry
Special Mobile Court, Anarfapur dated 26.10.2007, pending disposal of
ORLRC No SO?! of 2009, an the file of the High Court.
The revision coming on for hearing, upon perusing the revision and the
memorandum of grounds fled In support thereof are the order of the High
Court order dated 04.12.2009 In CRLRC.M.P.No.290e of 2009 & 29.14.2025
and having observed that there is no representation for the pelitioner, the Court
made the following:
ORDER:
*No representation on behalf of the petitionerfaccusad.,
On 29.44.2028, this Court issued ballable warrant against the
netiicnerfaccused,
Learned Assistant Public Prosecutor furnished a copy of written
instructions received from the Superintendent of Police, Chitradurga
MNstrict, State of Karnataka, whersin Ht is stated that on 23.42.2023 police
executed the warrant Issued by this Court against the petitionerfaccused
and he was released on ball with an undertaking that he wil appear
before this Court. Gut, alter execution of warrant, the petitioner neither
appeared in person nar through his counsel fo prosecute the matter
before this Court.
in these clrcumstances, this Court is compelled fo cancel the ball
granted on 28.17.2023.
issue Non-Ballable Warrant against the petifionerfaccused,
List the matter on 22.08.2024."
Sdj- 8.V.S.R.Murthy
JOINT REGISTRAR
For JOINT REGISTRAR
meds
KS
. The Registrar (Judicial), High Court of Andhra Pradesh at Amaravat
The Superintendent of Police, Chitradurg District, State of Karnataka,
The Judge, Family Court, curn Additional Uisinet & Sessions Judge
Ananthapur
The Judicial First Class Magistrate Special Mobile Court, Anantapur,
(Addressee Nos.2 fo 4 by SPEED POST)
The Superintendent, District Jad, Anantapur.
One CC to Sri. K. Srinivas, Advocate fOPUCI
Two s0s to Public Prosecutor, High Court of AP OUT]
The Section Officer, Criminal Section, High Court of AP, Amaravat
One spare copy
HIGH COURT
SJ
DATED: 04/08/2024
LIST THE MATTER ON 22.08.2094
ORDER
OIRECTION
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE FIRST DAY OF AUGUST,
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 2071 OF 2009
Selween:
PG Rami Reddy, S/o, Rudrappa, aged #3 years, Rio. Ramaboginapalll
Vilage, Chelikera Talug, hitradurg Mandal, Karnataka State.
. Patitioners
Appellant!
Accused
AND
1. The State of AP, Rep. bY Public Prosecutor High Court of Andhra
Pradesh, Amaravatl,
4. 1. Narayana Swamy, S/o. T. Pedda Tippanna Hindu Kadarakunta
Vilage, Kuderu Mandal, Anantapur (istrict,
. Respondents
Whereas the revision fled under Section 397 and 407 of Cr P.c,
agains! the Judgrnent passed in CHA.No.127/2007 dt. 30.06.2009 on the fie
of the Judge, Family Courf, cum Adel tional District & Sessions Judge
Anantapur in confirming the Judgement made in CC.No.98 of 2006 an the fle
of Court of the Judicial First Class Magistrate Special Mobile Court, Anantapur
dated 26.10.2007,
And whereas the Court revision coming on for hearing, upon DerUsing
the revision and the memorandum of grounds fled In support thereof and the
wder of the High Court order dated O03. 12.2009 In CRLRO.MLP No 2809 of
2009 & 28.41.2023 made in the appeal, and having observed that none
represented for the petitioner, directed the RB Registry to issue Non-Sailahl«
Warrant against the petitioner,
Therefore you vir:
The Superintendent of Police, Chitradurg District, State of Karnataka.
are hereby directed to arrest the said Pelifoner We; PG Rami Reddy, Svo
Yaluk, Chiradurg Mandal,
ue
Rudcrappa, Rio Ramabogepall Vilage, Chalikers
Karnataka, wherever he is found and produce fim bod! ly under safe custody
and conduct before this Court on or before 22.08 2024.
You are aise further directed to return this warrant as a
preferably on or before 22.08.2024 fo this Court with s data
the manner in which if has been executed,
' Nerein fall not.
JOINT REGISTRAR
1. The Registrar Judicial), Hi igh Court of Anchra Pradesh at Amaravati
2. The Superintendent of Pollee, Chiradura Distt ict, Male of Karnataka,
(By Speed Post
One spare copy
MM
HiGH GOURT
SY J
DATED: O1/oa/2024
LIST THE MATTER ON 22.08.2024
ORDER
CRURG.No.2071 af 2009
NON-BAILABLE WARRANT
