Muttireddy Ramesh, vs The State Of A.P., Rep By Pp.,
2024 Latest Caselaw 25 AP

Citation : 2024 Latest Caselaw 25 AP
Judgement Date : 2 January, 2024

Andhra Pradesh High Court - Amravati

Muttireddy Ramesh, vs The State Of A.P., Rep By Pp., on 2 January, 2024

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
TUESDAY THE SECOND DAY OF JANUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT:
THE HONOQURASLE SRI JUSTICE ¥ SRINIVAS
GRIMINAL REVISION CASE NO: B80 OF 2070
Sebweern:
Muttreddy Ramesh, Sfo. Padamukteswara Rao, aged abautl 30 years,
Oce: Cultivation, R/o. Chennupaliivaripalem Vilage, Repalle Mandal,
Guitur Distriet,
.. Petitioner
{Accused/Appallant}
AND
Tre State of AP through &.1 of Polios, Repalie, Guntur Distriat, Rep. by
Public Prosecutor, High Court, Hyderabad
» Respondent
icamplainant/Reaponient)

Revision fled under Sections S87 & 407 of Cr PG. praying that in the
cireumelances slated in the mmarnorandum of arournis fled In support of the
Griminal Revision Casa, the High Caurt may be pleased to allow the Cr. RLO.
my setting aside the Judorment daferd 12.04.2010 passed In CrL A. No. 47/201
on the fle of the XI Additional District and Sessions Judge (FTC) Guntur at
Tenall, confirming the convictlan and senfence imposed in SC.Noe. S9a/2do8
dated 07.02.2010 on the He of the Assisiant Sessions Judge ~ cum Senior
Civil Judge, Repatic

PA NO: TOF 2070 (CRLRC.MPLNo. 1807 of 2010)

Fefition under Section 397 {1} of CrP... praying that in the
croumstanoss stated in the memorandum of grounds Med in sugpart of the
petfion, the High Court may be pleased fo anlarge the pefifioner on ball by
suspending the sentence imposed in S.No. S84/2008 di.O1.02. 2070 on the
Me of the Assistant Sessions Judge - cum- Senior Civil Judes, Repalle as
conmirmed by in OrhA Neo. 47/2010 dt 13.04.2070 on the fle of the 2X!
Additanal District and Sessions Judge FTC} Guntur at Tenali, Pending
disposal af CRLRG 890 of 2010, on the file of the High Court.

The revision coming on for hearing, upon perusing the revision
and the mernorandurn of grounds fled in support thareaf, the order of the High
Court dsted 27.04. 2010 made in CRL.AO.MP No. 1207 of 2040 and having
observed thal none appeared for the petitioner, the Court made the following

ORDER:

"There was no rapreacntation for the petitioner on 08.09.2023, O4.10 2028, 28.11 2023 and 13.42.2023,

Even, today sisa no representation for pettioner.

in these circumetances, the ball granted to the petitioner by this

"Court vide order dated 374.2099 in Ori Ro AP-No, IS of 2695 is

eancediod,

issue balable warrant to the petitioner, returnable by 30.07.2024.

However, on execution of such ballable warrant, the gsetifiener

shall be released on bal on furnishing a personal band for a sum of Rs. 10,000). (Rupses Ten Thousand only} with bve sureties for a Eke sum each to the satisfaction of the learned Assistant Seasions Judge-cur- Senior Civil Judge, Repalic, Guntur | Ristrict.

List the matier on 300M S024"

Sah S.VS.RUMURTHY JOINT REG! STR aR

HTRUE COPY) SEC TION OFFICER

WEED BP

. The Registrar (Judicial), High Court af Andhra Pradesh af

Amaravat

The Superintendent of Folios, Sapatie District (BY SPEED POST) The A] Additional District and Sessions Judge (FTO) Guntur at Tena (SY SPEED POST)

The Agssintant Sessions Jucige - curmn- Senior Civil Judges, Repaile, Guntur [isticiiRY SPEED POST)

The Superintendent, Disfrict Jal, Guntur (BY SPEED POST) Muttreddy Ramesh, S/o. Pedamukteswara Rao, aged about 30 years, Ooo Cultivation, R/o. Chernupallivaripaian Vidage, Repalle Mandal, Ssuntiy District, (BY RRADS

Qne OC to Sr i Bhaskara Nao Bandarupall Advooate (OPUC)

Two Gs to Public Prosecufer, High Court of AP, Amaravatl (QUT!

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The Section Officer, Criminal Section, High Court of Andhra Pradesh

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LIST THE MATTER ON 20. 2034

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i 3a IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATES TUESDAY THE SECONGS DAY OF JANUARY .

TWO THOUSAND AND TWENTY FOUR SPRESENT:

THE HONOURABLE SRI JUSTICE y SRINIVAS CRIMINAL REVISION CASE NO- 890 OF 2070 Between: .

Mutlreddy Ramesh, Sya. Pedamukteswara Ran, aged about 20 years, Geo: Cultivation, Ryo, Chennupallivaripatem Vilage, Repalle Mandal, Guntur District, . Patidoner {Accused/Appallant) AND The State of ALP through $1. of Police, Repalie, Guritur District, Rep. by Fublio Prosecutor, High Court, Hyderabad Respondent Complainant/Respondent}

Whereas revision fled under Sections S87 & 404 of OrPiG.. praying that in the circumstances stafed in the memorandum of grounds Mes jn Support af the Criminal Revisian Case. the High Court may be leased to allow the Cri RC. by setting aside the Judgment dated 13.04 2010 passed in CrA.No, 47/3010 on the He of the X! Additional District and Sessians Judge (FTC) Guntur at Tenall, confirming the convietion snd senience imposed in SC.Ne, S89/2008 dated 64.08.2070 on the Ale of the Assistant Sessions Judge ~ cur Seniar Ohi Judge, Repafle

And Whereas the court, UPON perusing fhe revision and the memorandum of grounds Aled in Support thereof, while canceling the ball grammed fo the petiioner by this court vide omer dated 27.04.2010 made in CRLRCLMP.No. 1801 of BOT0 in CHRC.No, 880 of 2010, igsusd Rallable Warrant to the petitioner, returnable by 30.01 2084.

Therefore you viz:

The Superintendent of Fotlce, Bapatia District

are hereby directed to arrest the said revision petitioner viz: Muntreaddy Ramesh, Sfo. Pedarnukieawara Rao, aged about 30 years, Occ: Cullivation, Rio. Chennupallivaripaiem Vilage, Repalle Mandal, Guntur District wherever he is found and produce him bodily under safe custody and sonduct before the Assistant Sessions Judge - cum- Senior Chal Judge. Renae. Guntur Detrict,

On such production, if the said revision Pattioner furnishes a personal bond for a sum of Rs. 10.000L (Rupees Ten thousand only) with two sureties for a like sum each to the satisfaction of the Assistant Sessions Judge - sum- Sergor Chai Judge, Repatie, Guntur District, he shall be released an ball.

i Yey, Go "Ctenmapppoitrel

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ee You are aise further ciracter' ta return this warrant as early as passibie cs preferably on af before 30.04 2024 fo this Court with a dataiied raport stating dhe manner in which ft has been executed,

~oMerein fall not.