Shaik Mastan Vali, vs Jaladi David Raju And Another,
2024 Latest Caselaw 1144 AP

Andhra Pradesh High Court - Amravati

Shaik Mastan Vali, vs Jaladi David Raju And Another, on 12 February, 2024

                                                                               [ 3367 ]

           IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

                   MONDAY ,THE TWELFTH DAY OF FEBRUARY
                     TWO THOUSAND AND TWENTY FOUR

                                      PRESENT

                   THE HONOURABLE SRI JUSTICE V SRINIVAS

                   CRIMINAL REVISION CASE NO: 1797 OF 2008

Between:
   1. SHAIK MASTAN VALI,, S/o. Late John ahmed, Business, R/o. 31st Ward,
      Ponnuru, Guntur District.

                                                                     ...PETITIONER(S)
                                      AND
   1. JALADI DAVID RAJU AND ANOTHER, S/o. Sri Late Sri Mathaiah, Cook , C/o.
      B.C. Boys Hostel, Opp: MDO Office, Ponnuru, Guntur District.
   2. State of Andhra Pradesh, rep by its Public Prosecutor, High Court of A.P.,
      Hyderabad.

                                                                    ...RESPONDENTS

Revision filed under Section 397/401 of CrPC praying that in the circumstances stated in the affidavit filed in support of the CriminalRevisionCase, the High Court may be pleased toto present this Memorandum of Criminal Revision Case befoe the Hon'ble Court of the IV Addl. District and Sessions Judge, Guntur, dated 04.09.2008 preferred against the judgemnt made in CC.No. 433 of 2003, dated 09.07.2007 on the file of the Court of the Addl. Junior Civil Judge, Ponnuru

Counsel for the Petitioner(s):SRI. N SIVA REDDY

Counsel for the Respondents: PUBLIC PROSECUTOR

The Court made the following:

Sri N. Siva Reddy, learned counsel for the petitioner submits that he has sent notice to respondent No.1, in pursuance of the permission granted by this Court on 14.10.2022 in this revision and the same was served on him. He has also filed the postal acknowledgement as proof of service along with a memo into the Court. The same is recorded.

This matter has arisen out of a conviction vide judgment in C.C.No.433 of 2003.

No representation for the respondent No.1/accused.

Since not being defended by any advocate for the accused, to dispose of the matter in an effective manner, this Court opines to address a letter to the High Court Legal Services Authority to appoint a Legal Aid Counsel as no criminal case can be disposed of undefended by the accused.

Thus, Registry is directed to address a letter to the Legal Services Authority to appoint a Legal Aid Counsel to the respondent No.1/accused.

List the matter on 22.02.2024.

________

SV, J MJA