Andhra Pradesh High Court - Amravati
N. Raghavulu, vs The State Of Ap Rep By Its Pp Hyd., 4 ... on 14 August, 2024
IN HEGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY .THE FOURTEENTH DAY OF AUGUST
TWO THOUSAND AND" TWENTY POUR .
-PRESENT:
THE HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 1168 OF go14
Between:
N. Raghavulu, Sfo N. Krishnaish, aged about S86 years Doc Asst.
Engineer, Rio H.No 87/460, Srinagar Colony, Kurnool-?
. .PettionerAppeilant
AND
1. The Govt. of AP rep. by its Public Prosecutor, AP. High
Court Amaravatl
é. 7. Sunk) Reddy (lied per LRs)
3. T.Larrnd Devammea, Wo Late T. Sunk Reddy, aged about 52
years, Housewife, Rio H No 41/106 B, Kothanet, Kurnool District,
4. VT. Sudarshan Reddy, S'o Late T. Sunk: Reddy, aged about 32
years, Qoc:Advacate Rio HING.41/108 B. Kothapet, Kurnool!
District
ot
smi. TL Sulatha, Vio Shiva Shankara Reddy, Do Late T. Sunk)
Reddy, aged about 28 years, Housewife. Rio MNo dt /?oe B,
Kothapet, Kurnool District.
.Respondents/Respondants
whe.
Revision fled under Sections 397 & 401 of Cr FC. is fled
es inal in the circumstances stated in fhe memorandum of grounds
Nec In support of the Criminal Revision Gase, the High Court may be
sieased to call for the records pertai Ning to the impugned order of 2a.
O-2011 passed in CrLA.No.4 of 2006 on the fle of the AY Additional
INstriat & Sessions dudge, Rurncof in canirming the conviction of the
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peltioner in CC.No54 of S007 dh3S1-12-2008 on the fle Special
Magistrate of First Class for (Prohibition & Excise) Kurnool and same
~~
May be set asice.
e
IA NG: 1 OF 2077 (ORL RCMP No. 1871 of 2077)
Ration under Section S97 (1) of CrP... is filed praying that in
ent
the circumstances stated in the memorandum of grounds fled in
support of the " Pettion, the High Courf may be fo Suspend the
operation of mpugned Judgment . di 20-0d-2 mn GyrLA. No. < af
2009, on the fle of the IV Additional District & Sessions didge, Kurnodl
subject to any condifen as fhis Haorvble Court deems ff and
circumstances of the case., Pencing disnosal of CRLAC 1148 of eit 4,
an the fle of the High Court.
The revision coming on for hearing, upon perusing the revisio
and the memorandum of grourneds fled In support thereof and the order
af the High ¢ gated S08. 2031 made in CrLR.C.MLP No 1674 of
2071 and orders dated 33.11.9028 & 08.08 2084 made herein and UDG
hearing the arguments of Public Prosecutor for the Respondent Nov,
ihe Court made the following
ORDER
"On 02.08.2024, this Court ordered the presence of imanector
of Folice, Kurnool ff Town Police Station, Kurnool District to be
present today before this Court. Today, when the matter is faken
un, he is not present before this Cour, and instead, he filed
LA.Navt of 2024 to dispense with his presence for today.
in View of the above, the inspector of Police, Kurnoal Hi Town
Police Station, Kurnool District, is directed to appear befors this
Court on 27.08.2024 at 02:16 p.m. along with the execution report
of ballable warrant issued against the petiionerfaccused on
23.71.2023.
if the Inspector of Police, Kurnool Hi Town Police Station,
Kurnool District, could not execute the ballable warrant by the next
date of hearing, he is directed to furnish what steps he has taken
to execute the said ballable warrant, 7 mot, the matter wHl be
viewed seriously.
List the matter on 27.08.2024."
Sai. GS. SRINIVASA PRASAD
A ASSISTANT REGISTRAR
UTRUE COPYN po BS oe |
_ SECTION OFFICER
Tea,
1, The Registrar (Judicial), High Court of Andhra Pradesh at
Amaravall
4. he inspector of Folica, Kurnool Hi Town Paice Station, Kurnani
District (BY SPEED POST)
3. One CC to Sri M Damodar Reddy, Advocate ORPUC}
4. One OC to ori O Manoher Reddy, Advocate [OPUC)
5. Two CGs to Public Prosecutor, High Court of AP [OUT]
8. The Section Officer, Criminal Section, High Court af Andhra
Pradesh
7. One spare capy
RY
HIGH COURT
DATED TafOa 2024
LIST THE MATTER ON 27.08.2026
ORDER
GRURG No. Tiss of 2017
APPEARANCE
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