Andhra Pradesh High Court - Amravati
Chintyala Srinivas Home Guard Srinu, vs The Staet Of A.P., Rep By Pp., on 14 February, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV:
WEDNESDAY THE FOURTEENTH DAY DF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
-PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
GRIMINAL REVISION CASE NQ: 1289 OF 2009
PS
~
Rctweean:
Chintyala Srinivas @ Home Guard Srinu @ Vasu, S/o. Venkateswara Rac, 40
years, Kanu, HiNa. 44, Racksice of Kanahral Hotel, Vijayawada, Naw residing
at Ravindranagar, Guntur
. .. Petioner/AppellantiA-4
AND
The State of Andhra Pradesh. rep by Public Prosecutor, High Court of Andhra
Pradesh, Amaravati, LP
. -Respondent/Compiainant/Resoodnent
Revision fled under Sections 397 & 404 of CrP, against the
Judgment and sentence raased-by the learned the IX Addi. Sessions Judge
(PPO), Guntur in CrLANo. 142/009 AL 28.7. 2008 by caninming the Judgment
and sentence passed by the Vo Addl Asst Sessions Judge, Guntur
ah 15.04.2009
(A. NO: 1 OF 2009/Cr.R.C.M.P.No. 1788 of 2009):
Petition under Section 397; 1) of Cr.P.C praying that in the clrcumsiancas
sialed in the Mernorandum of grounds fled in support of the petition, the Nigh
Gaurt may be sleased to suspend the sentence of imprisonment passed by the
cout of the IX Addi, Sessions Judge, Guntur in CrLA.No. 142 of 2009.
O22. 07 2008, by confirming the ludgmert and sentence passed by the court
w the Y Addl Asst oessions Judge, Guntur, on 15.04.2009 in OC.Na.
"53/2008, ard release the sex loner on bail, Pending disposal of CRLRC
No. 1289 of 2009, on the file ofthe}
he High Court,
The Patition coming on for hearing, upon perusing the Petition and the
Memorandum of grounds fled in Support thereaf and the earlier Order of the
High Court dated. 03.08.2009 made in Gr RUC. MP NO.1785 of 2609. and
having observed that there is no representation on behalf of the petitioner, the
Court made the following
ORDER:
On 08.07. 2024, 38.04 2024 and U2.02.2024, the matier was adlourned
an the pretext of no representation on behalf of tie petitioner or on a
request made by some other counsel representing the petitioner,
Today, when the matter is taken up for hearing, Mr. Venkata Durga
Rao Anantha, fearned sounsel, representing NirOrcChalla Srinivasa
Reddy, learned counsel for the petitioner submite that e memo was Sled
on 15.08.2022, stating that on 18.02.2022, MrOy.Challa Srinivasa Raddy,
isarned counsel has given No Obiection Certificate and bundle to the
petitioner and hence, he fequests this Court to delete the name of
Ur. Challa Srinivasa Reddy, learned counsel, from the cause fist,
Hence, Registry is directed to delete the name of MrOr.Chatla
Srinivasa Reddy, from the column of petitioner side In the cause lst,
As could be seen from the above, there is no proper representation
made by the petitioner either in persan or through his counsel,
in view of the above, the ball granted to the petitioner by this Court
vide order dated 03.08.2009 in Ori. R.C.MLP.No.1768 of 2008 is cancelled.
issue bailable warrant the petivioner, returnable by 27.03.2024,
However, on execution of auch ballable warrant, the petitioner shail
be released on ball an furnishing 8 parsonal bond for a sum of Rs.10,000/.
(Rupees Ten Thousand only) with AO Sureties for a like sum each fo the
satisfaction of the learned Special Mobile Magistrate, Guntur.
List the matter an af G2. 2024,
Sd/-SVSR MURTHY
JOINT REGISTRAR
JTRUE COPY
SECTION DEFICER
. The Registrar (Judicial), High Caurt of Andhra Pradesh at Arnaravall
The Superintendent of Police, Guntur District iby SPEEG Post)
The V Additional Assistant pessions Judge, Guntur, Gurtur District by
SPEED POST)
The IX Additional Sessions Judge (FTC), Guntur, Guntur Distriiah by
SPEED POST)
The Special Mobile Magistrate, Guntur, Guntur District {by SPEED
POST} ea
The Superintendent, Central Prison, Rajahmundry, East Godavari District
(By SPEED POST) co
Chintyala Srinivas @ Home Guard Srinu @ Vasu, Sic. Venkateswara
Rao, 49 years, Kapu, HANG. 44, Backside of Kandhrai Hotel, Viayawada,
Now residing af Ravindranagar, Guniurby RPAD)
. Pwo OCs to Public Prosecutor, High Court of Andhra Pradesh OUT]
. The Section Officer, Criminal Section, High Court of Andhra Pradesh,
Amaravati oh ae
One spare copy -- ala
S04,
oa
TAS 2024
LIST THE MATTER ON 27.02
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HIGH COURT
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DATED
NOTE
ORDER
DIRECTION
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
WEDNESDAY THE FOURTEENTH DAY OF FEBRUARY. &
TWO THOUSAND AND TWENTY FOUR "
[PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 1289 OF 2009
Setween:
Chintyala Srinivas Home Guard Srinu © Vasu, S/o. Venkateswara Rao, 40
years, Kanu, HINO. 44, Backside of Kandhral Motel V4 jayawada, Now residing
at Ravinoranagar, Guntur
Petitioner AppelianAt
AND
¥he State of Andhra Pr adesh, rep by Public Prosecutor, High Court of Andhra
Pradesh, Arnaravati,
.Respondent/Compiginant/Respadnent
Whereas the Revision fled under Sections 397 & 401 of Or Pc ., against
ihe Judgment and santence passed by the learned the IX Addl. Sess! 'ons Judge
(PTC), Guntur in CrLANo. 1422008 OLSB.7 2009 by confirming the Judgment
and senisnce passed by the Vo Addi, Asst Sessions Judge, Guntur
at 15.04 2009
And Whereas the court: upon: perusing the revision and the memorandum
af grounds fled in Suppor thereaf, while cancelling the bail granted vide order
dated 03.08.2009 in CHR CAL PNG 785 af S009, directed the Registy to
issue ballable warrant fo the petitioner, returnable by 27.02.2024,
Therefore, you viz;
The Superintendent of Folice, Guntur District
are hereby directed to arrest the said revision petilicner namely vic C Chintyala
Sinivas @ Home Guard Sri Inu Vasu, Slo. Venkateswara Rao, 40 years,
Mapu, H/No. 44, Backside of: Kandhrai Hotel, Vuayawada, Now residing af
Ravindranagar, Guntur, wherever he is found and aroduce him boc RY UPcher
safe custody and conduct before' the © Special Mobile Magistrate, Guntur, Guntur
District.
Gn such oroduction, # the said revisiaa pettioner flunishes a personal
band for a sum of Rs. 1G,0004 (Rup¢as Tan Thousand only} with two sureties
for a Hike sum each to the sa lisfaction of the Special Mahile Magistrate, Guntur,
Guntur District, he shall be released On Gall,
You are alse directed td returh this warrant as garly as passible preferably
on or before 27.02.2024 to this'Court-with a detailed report stating the manner
inwhich i has been executed."
Herein fal not,
JOINT REGISTRAR
Ta,
1. The Registrar (Judicial }, High Court of Andhra Pradesh ar
Amarayati
4. The Superintendent ¢ Q sf Police, Guntur District (R¥ SPEED POST)
3. One spare copy
BSR
as
HIGH COURT
Syd
FS.02. 2084
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"
DATED
NOTE: LIST THE MATTER ON 27.02. 2084.
ORDER
CRURC.Na. 1289 of 2009
EAILABLE WARRANT
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