Andhra Pradesh High Court - Amravati
G.Nagaraja Reddy vs The State Of A.P. on 3 January, 2024
IN THE HiGH cotirt GF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY THE THIRO DAY OF JANUARY.
TWO THOUSAND AND TWENTY FOUR"
'PRESENT:
_ HONOURABLE SRI JUSTICE V SRINIVAS "
. CRIMINAL REVISION CASE NO: 773 OF 2007 .
Setween:
G.Nagarala Reddy, S/o Narayana P sae, Agad 54 years, Hindu, R'o D. Na. 132,
RO Road, Thupadl, Chittoor Dist: ct. : -
" 'PetitioneriAccused
AND
State of Andhra Pradesh, rep. by iis Public Prosecutor, High Court of Andhra
Pradesh, Amaravati-" "
. . Reapdndent
Revision filed under Sections 397-dnd 404 of Cr®.C., praying that in the
sitcumstances Stated | in the memorandum of grounds fied in support of the
samira! Revision Case, fhe | ose Gourt may be pleased to set-asi ide ihe
Judgment passed in Cri A No. 29, aot S608 0 on the He of the ¥ Additional Se SSSions
Judge, Tirupali dated 13.06, 2007 thereby confirmed the Judgment passed in
G.O.Na.489 of 2003 on the file of the 1] Additional Judicial Magistrate of First
Glass, Tirupathi, dated 01.02.2008
o
IA NO: 2 OF 2007(Cr RO. MP.No 1151 of 2007):
Pattion under Section 3987/1} of Cr.P praying that in the cirournstances
stated In the- memorandum of grounds led | if support of the pelifion, the High
Caurt may be pleased io release the peitioner on bail by setting-aside the
calendar and judgment in Cr A.No.2@ of 2008 on the fle of the V Additional
SeSsions Judge, Firupatl dated 13.08.2007 thereby confirrned the Judg ment
passed in C.0.No.469 of 2003 on the file of the H Additional Judicial ae
of First Class, Tirupai! dated 01.02.2008, Panding disposal of GRLRC 73 of
2007, an the fle of the Righ Court
The Petition Coming on n fort hearing, Upon perusing the Petition and fhe
memorandum of grounds Hed in support thereof and the earlier Order of the
High Gourt dated. 18.06.2007, made in CrLRLC.M.P.No-1157 of 2007 and
upon hearing the arguments of Sri P. Nagaraiu, learned counse! represe enting
Sr Nimmagadda Gatyanarayana, Advocate far the Paitioner, the Court made
the follnwing
ORDER:
Sr P.Nagaraju, learned counsel representing Sri Nimmagadda
Satyanarayana, learned counsel for the petitioner submits that they have
addressed 3 letter to the party, but did neat get any information so far.
This maision ic of the year <00%, which was filed against the
dudgment dated 13.06.2007 in Crl.A.No. 28 of 2006 passed by the learned
¥ Additional Sessions Judge, Tirupation 108.2007, wherein the appeal
preferred by the revision petitioner was diemissed.
After filing this revision, the petitioner tock cancession of
Suspension of sentence, as wall as ball. Subsequently, this matter was
Neted for several occasions Le., 16 times and in all the adjournments, the
petitioner could net niet his Gt unsal and represent the matier.«
in these circumstances, the ball granted to the petitioner by this
Geurt vide order, dated 18. o6. 2007 In Cr RG. NLP No. Tet of 2007 is hers
oy cancelled,
issue ballable warrant fo the setitioner, returnable by 34.01.2024. "
However, on erection of such ballable warrant, the petitioners
shall be refeaseci on ball on furnishing a personal bond for a sum of
Rs.5,000/. (Rupees Five Thousand only) with bvo sureties for a Hike sum
each to the satisfaction of the f Addiianal Jucicial Magistrate of | Class,
Trupatl Goepy may be marked in Superintendent of Police, Tirupati. o"
List the matter on 37.07 2024. "
&
VENK ATA RAMAN
Sd . JOHNT REGISTRAR | :
: JAIRUE GOPYH SECTION N OFFICER
Te, ~
4, The Reqisirar iJudiciall, High Court of Andhra Pradesh at Amasavati
&. The Superintendent of Patica, Tirupati Di Stet (by SPEED POSTS
3. The V Additional Sessions. Judge, Tira abd SPEED POST)
4, The H Adediional Judicial Magisirate of F Chittoor Distriat (by
SPEED POST} .
& The Superintendent, Certral Prisan, Tieibatl, Chitftecr [istict (By SPEED
POST)
oO
Lt
Nagaraja Reddy, S/o Narsyana Reddy, Aged 54 years, Hiri, Rio
D.No.132, R.C.Rasd, Tirupati, Chiteer District (by RPAD} ©
One OC fo SRI NIMMAGAODA SATYANSRAYANA, Advocate [OP
Two OCs to Pultic Prosecutor, High Court of Andhra Pradesh fOUTY
:
Yne Section Officer, Criminal Section, High Court of Andhra Erddesh.
Amaravati
19, One spare copy
BSR.
HIGH COURT
ayy
NOTE: LIST THE MATTER ON 34.04 2034. ;
ORDER
CRLRC.NoF?2 of 2007
DIRESTION
+O
RY
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAYATI
WEDNESDAY THE THIRD DAY OF JANUARY
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 773 OF 2007
Between:
G. Nagaraja Reddy, S/o Narayana Reddy, Aged 54 years, Hindu, RYo O.No. 132,
R.G Road, Tirupati, Chittoor District.
Petitioner Accused
AND
State of Andhra Pradesh, rep. by its Pultic Proseoutor, High Court of Andhra
Pradesh, Ara@ravatl.
. Respondent
Whereas Revision filed under Sections 397 and'401 of Cr. P.C., praying
that in the circumstances sisted in the memorandurn of grounds filed in support
of the Criminal Revision Case, the High Caurt may be pleased fo set-aside the
Judgment passed in CrLA.No.29 of 2006 on the fife of the V Additional Sessians
Judge, Trupali dated 13.06 2007 thereby confirmed the Judgment passed in
C.C.N8.469 of 2003 on the file of the | Additional Judicial Magistrate of First
Class, Tirupathi, dated O1.03. 2008
And Whereas the court, upon perusing the revision and the memorandum
of grounds fled In support { inereof, while cancelling the bail granted vide order
dated 19.06.2007 in CrLRLC.M.P.Na. 1151 of 2007, directed the Reaisiry to
issue bailable warrant to the petitioner, returnable by 31.07.2024,
Therefore you viz:
The Superintendent of Police, Tirupati District"
are hereby directed to arrest the said revision petitianer namely viz: G Nagaraia
Reddy, S/o Narayana Reddy, Aged 54 years, Hindu, R/fo D.No. 132, R.C Road,
Tirupati, Chittoor District, wherever he is found and produce him badly under
safe custody and conduct 'before ihe H Additional Judicial Magistrate of [ Class,
Trupad, Chittoor District
On such oroduction, ifthe said revision Patiioner furnishes a personal
bond for a sum of Rs. 5,000/- (Rupees Five Thousand only} with bvo sureties
for a [ike sur each to the satisfaction of the fl Adio ona) Judicial Magistrate ¢ of |
Class, Tirupati, Chittcor District, he shall be releaser! an bail,
¢
You are also direqied to return fhis warrant as early as possible t orefer erably
on or before 31.01.2094 to this Court with a detailed report
awhich has been executed.
Horain fall rot
JOINT REGISTRAR
FS,
4, The Registrar (Judiciaf, Nigh Courf oF Andhra Pradesh at
Amaravati -
" The Superintendent of Police, Trupatl District (BY SPEED POST)
%, The {| Additional Judicial Magistrate of | Class > Lanipatt Chittoor
histrict (BY SPEED POST)
4, One spare copy
HIGH COURT
Syd
DATED 03.09 2026
NOTE: LIST THE MATTER ON 34.04 2024.
ORDER
CRLRC.No 773 of 2007 --
SAILABLE WARRANT
