Andhra Pradesh High Court - Amravati
Deevi Srinivasa Charyulu, Tenali vs The State Of A.P,.Rep.By P.P.,High ... on 14 February, 2024
Se a '
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
WEDNESDAY .THE FOURTEENTH DAY OF FEBR UARY
TWO THOUSANS AND TWENTY FOUR , °
'PRESENT:
HONOURABLE SRI JUSTICE V SRINI VAS
CRIMINAL REVISION CASE NO- 103 OF.2011
Between. we
een Srinivasa GA naryul u, Tenah, S/o. Sats tyanarajar na, aged about Se years, -_s
ula Cro. Vykuntapurany Temple, Tenall, 7 . Po
PatitisnanPetit(oner
wane
1. The State of AndntaPradesh,. Rept. by the Public Prosecutor, Hi igh Court of
AP _Amaravathi®
é Anand Rao Vijay Bhanu Prakash Shukla, Sia. Rane ganath Shukla, aged about
38 years, Ose Business. Rio. Totawad Street ane No. 4,
.Ramiali ngeshwarapela, Tenali, Gun untur Distr ick
Respondents
Revision fled under Section 387 and 401 0 fF CrP... praying that in the
aroumstances stated in the memorandum of grounds filled in support of the Criminal
Revision Case, against the orders dated 12-ft< 2044 | in Ori. Appeal No. 380 of 2008
om the fle of the XY Adel Pustrict Jucye-(b. $C), Guntur at-Té enall, conf rriad the
Judgment dated 04-09-2009 In C.CONA. 25 of S009 on the fle of the ist Addl
Judicial First Class Magistrate, Tenall. :
IANO: 1 OF 2041 in CRL ROMP. No. 188 of 2044
Petition under Sex ctor 48 of CnP.C, praying that in the circurnstannes stat ed
in the memorandiln 'of grounds Aled je: Support of ihe Criminal Petition, the High
Court may be pleased fo Suspend the sentence of the imprisonment made jn
judgment dated 12404-20441 in Cn. Appeal No. 320 of 2009 on the fle of the X} Addp
District Judge (FTO), Guntur at Ternali, confirmed the * Sudgme ni dated 07-09-2009 in
C.C.No. 25 of 2009 on the file of the. 18 Addi Judicial First Glass Magistrate, Tenali
By enlarging the petitioner on ball, pend! cing disposai ore SRLRE 168 of 2094, on the
file of the High Court, A :
The petilon coming on for Hear ng. upon perusing the Petition and ¢
Mamorandum of grounds fled in s support thereof and the order of the High cout
order dated £5.07.8011 made hersis: and upon hearing the arguments of Public
Prosecutor far Respondent, the Court made the fallowing
ORDER
"On 11.08. 2023, 30. 10,2023, 2047 2023, 22,44, 2023, 2.44 '2023,
TAS 3028, 08.12, 4023, 29.92) 2023 and 23.04, 3023, the matter was adjourned
on the pretext of no representation on behalf of the petitioner ar on a request
made by some other counsel representing the petitioner, «
Today alse, none appeared for the petiionar«
in view of the above, the bah "gfanted to the petitioner by this Court vide
order dated 25.01. 204 in Gr RCNP No, 188 Pab 201 Lis cancelled:
iasue ballable warrant to the petiioner, returnable by OF O23. 2024, --
However, on execution of such ballable warrant, the setitioner shall be
released on ball on furnishing a-personal bond for a sum of Rs 5, 000/-
(Rupees Ten Thousand only} with "Qvo sureties for a ke sum each fo the
satisfaction of the learned Judicial Magistrate of Fires Class, Tenali,
List the matter on 07.03.2094." °° "$d P, YVENKATA RAMANA
JOINT REGISTS RAR
Ta,
The X \ Att on 'D} strict Jude aPC), Guntur rat T Perna {SPEED POST)
The { Additional Judicial First CJ -- Magist frais, Tena, Guntur. (SPEED
POST}
3. The Superintendent, Sub-Jsi
5. Yhe Superintendent of Police, Gu
?. Deevi Srinivasa Charyulu, Tenall
-- Oec: Puan Cfo. Vykuntapuran
8. One CC to SRL TO PANT KURY IAR & cate fOPUC}
§. Gne CC to SRE CH RAV INDRA | SABU aAddvocale fOPUC)
i. The Section Officer, Criminal Section, igh Court of ALP
TL Two OCs to PUBLIC PR: OSEC Pugh Court of APIOUT)
~
32. One spare cany.
q, Gaurhur Sitrict (SPEED POST)
fur ENstrict. (SPEED POST) :
Sio. Satvang payne. aged about 52 years,
SH COURT
i
4402/2024
a
DATED
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ORDERS
GRLEC.Ns.103 of 204 q
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IN THE HIGH GOURT OF ANDHRA PRADESH AT ANARAVAT!
WE DNESDAY * THE FOURTEENTH OAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
(PRESENT: oe
HONOURABLE SRI JUSTICE V SRINIVAS" a
CRIMINAL REVISION CASE NO: 103 OF 2044.7
Between: a 7
Deevi Srinivasa Chanjulu, Ts pall Sis. Satyanarayans, aded about 52 years, &
Pujari Cio, Vykuntapurarm Temole, Tenall, a
Pefitioner/Psttianer
AND
q. Fhe State of Andhra Pradesh, Rept. by the Public Prosecutor, High Court of
AP Amaravathi
Anand Rao Viiay Bhanu Prakash Shukla, S/o. Ranganath Shukla, aged about
38 years: Ges: Business Rio. Totawarl Street, Lane No 4,
Ramalingashwaraneta, Fenali, ( Guntur District.
hs
Respondants
Whereas, Ravision fied under Seetion < S397 and 407 of Or. P.C., praying that in
the circuitistanices stated in the memorandum of grounds fed in support of the
Criminal Revision CASe, against the orders dated! 12.041-2011 in Cr_Apseal Na. 320
of 2009 on the file of the X! Addl. District Judge (FTC), Guntur at Tenall, confines
the Judgment dated 01-09-2009 in O°C.No. 25 of 2009 on the file of the Ist Addi,
Judicial First Class Magistrate, Vernal. ,
And whereas, the Cour, upon perusing the Revision and the memorandum of
grounds fled in support thereof and th Ye order of the High Court dated 25.04.2011
made herein, directed the Registry to | sue BalaiNe Warrant against the petitioner
retumabie by O73. e0es, m
Therefore, You Vis, :
The Superintendent of Police, Guntur District'.
are hereby directed {to arrest the said: Petit onedPetitioner namely, Deevi Srey ass
Charyulu, Tanai Gio. Satyanarayana, aged about Sa years, Occ: Pular "io
Vykuntapuram~ Fample, Tenall, wherever he is found and produce him bod fy und
the safe custody and conduct before the Judicial Magistrate of First Class. Tenali .
You are further directed that if the said | Petit onenPatitioner furnishes personal bane
for Rs. 10,000/ (Rupees Ten Thousand only), with Qvo sureties for a ike sum each fe
the satisfaction of the Juclicial Magistr ate of First Class, Tenall, he shall be released
on ba. oF
You are aiso fiyther directed "to return this warrant as early as sossible
oreferably before OF 03.2024, with axietaiied report stating the manner in which #
has been executed,
Herein fail pat. -
JOINT REGISTRAR
Ta,
1. The Registrar (Judicial, High Gourt of AP Amaravathi.
The Judicial Magistrate of First Ciesa, Tenall (SPEED Bost)
Super inte endent of Police, Gualur bist iol. (SPEED POSTY :
be 0 3
seood seed
or
iD
GH COURT
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DATED
BOOT ON OF 9.2024
ORDER
CRURC.No103 of 2044
page,
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Iealires
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ead
BAILABLE WARRANT
