Andhra Pradesh High Court - Amravati
Kanugula Apparao And Another, vs The State Of A.P., Rep By Pp., on 2 January, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE SECOND DSY OF JANUARY,
TWO THOUSAND AND TWENTY FOUR
PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRININAL REVISION CASE NO: 978 OF 2070
Sehveen:
1. Kanugula Appargo, S/o. Late Sanyasanpadu, Aged about 47 years, Ryo.
Kanugulavanipeta VF lage, Srikakulam Burai Mandal, Srikakulam Oistniet.
2. Sanuguia Sayappadu, 5 Sia, Late Sanyasappady, Aged about 49 years, Rio.
Kanuguiavanipeta Village, Srikakulam Rural Mandal, Srikakulam District.
.PetitionersiAccused No. & 2
AND
Ths State of ALP, Rep. by Public Prosecutor, High Court Buildings, Amaravati
. Respondent
savision fled uncer Section SQ7 and 407 of Or. Pil _ preferred against the
Judgment dt22.04.2010 passed in CrLAmpeal No. Q6/2008 on the file of the | Addi,
istrict and Sessions Judge, Srikakulam, against the Judgment ch O7 G4. 2008
passed in So.No. 85/2005 on the file of the Addl Assi Sessians Judge, Srikakulam
i& NO: 7 OF 2010(CrL RC. ALP No 1358 of 2016)
Petition under Section 397 (1) Cr P.G praying that in the circumstances stated
in the memorandum of grounds filed In support of the petition, the High nh Court may be
pleased fo suspend fhe sentence of imprisonment impased on the
pattioners/Accused Na.s 1 & 2 passed in Cri A Ne. 36 P2008 an the fle of the | Addi.
(ist and Sessions Judge, Srikakulam dt22.04.2010 filed against the Judgement
dafec 03.04.2008 In SC.No. S8/2005 on the fie of the Addl Assistant Sessians
Judge, Srikakulam and anlarge the petitior oners/Accu sed Noo? and & on bail, Pending
disposal of CRLRG $15 of S010, on the Mle of the High Court
The ravision coming on for hearing, upon perusing the revision and the
memorandum of grounds fled in support thereaf, the arder of re High Gourt daisd
28.04.2016 made in CrLRUCLMLP No 1838 of 2018 and upon hearing the arquments
of Sri Aravala Rama Rac, Advocate far the Petitioners and of Public © Prosecutor for
the Respondent, the Court made the following
Sone Leamned counsel for the petitioners expressed his Inablidy to contact
the parties,
In these circumstances, the ball granted to the petitioners by this Court
vids order dated 28.04.2016 in Cr R.C.ALP.No. 1238 of 2016 is cancelled,
issue balable warrant to the petitioners, returnable by 30.04.2024.
However, on execution of such bailable warrant, the petitioners shall be
reisased on ball on furnishing a personal bend for a sum of Rs.10,00d/-
. {Rupece Ten Thousand only) each with bvo sureties for a lke sum each ta the
gatiefaction of the learned Judicial Magistrate of First Class, Srikakulam.
List the matter on 30.047. 2088."
SO/. SVSR MURTHY
JOINT. REGISTRAR
SECTION OFFICER
Ta,
<. The Registrar (Judicial), | High Court of Andhra Pradesh at Amaraval.
s. The supen niendent of Police, Srikakulam District,
fy Y
nen t
The Judicial Magistrate of First Class, Srikakilar.
The Additional Aggistant Sessions Judge, Srikakwar.
The | Additional District & Ses qe, Sikakisarn (Addmesee Nas.2 io 5
by Speed Post)
8. Sanugula Apparan, Sia, Late & . Rio. Kanugulavsnipeta Vilage
Snikakidam Rural Manda i, Srikakiam District.
7. Kanuguia Sayappadu, "Sto. Late Sanyeasspradu, Rio. Kanuquiavaripeta
Vilage, Srikakulam Rural Mandal, Gckakulam Jistrict.
(Addressse Nos.6 & ? by RPAD}
8. Qne CCie Sn Arava Rama Raa, Advocate [OPUCI
&. Two Gs to Public raseauitar LAPS ourt af Andhra Pradesh (OUT)
10. The Section Officer, Gri vai Section, High Cour of Andhra Pradesh
17. Qne spare capy
NSS
£3
HuGH COURT
S¥,J
DATED O20 2024
LIST THE MATTER ON 30.07. 2024.
ORDER
GRURC.NG.318 of 2040
Soe
ORDER OF THE BAILABLE WARRANT
geet l ty,
Sesrtth
'rep, ae hg
ae
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI RMBy
est XS x Se
TUESDAY, THE SECOND DAY OF JANUARY,
TWO THOUSAND AND TWENTY FOUR
<
tides:
"PRESENT
HONGURABSLE SRI JUSTICE ¥ SRINIVAS
ee,
es
Cttayyy
CRIMINAL REVISION CASE NO: $46 OF 2046
Between:
7. Nanugula Apparac, . Late Sanyasappadu, Aged about 47 years, Rio.
Ranuguiavanipeta Village, Stikakulam Rural Mandal, Srikakulam District.
&. Kanugula Sayapnadi, 'S/o. Late Sanyasappadu, Aged about 49 years, Avo.
Kanugulavaniveta Vilage, Srikakulam Rural Mande a}, Srikakulam District.
mM?
i>
ced
AND
The State of AP, Rep. by Public Prosecutor, High Court Buildings, Amaravat,
» Respondent
Whereas the revision fled under Sention 2@7 and 401 of CrP.C.. preferred
against the Judgment di22.04. 2010 passed in Cri Appeal No. 26/2008 on the THe of
fhe i Addi. District and Sessions Judge, Srikakulam, against the judgment
aLOT 04, 2008 passed in So.No. 85/2005 on the fle of the Addi Asst Sessians
Judge, Srikakulam
And whereas the revision coming on for hearing, upon perusing the revision
and the memorandum of grounds fled in support thereof and upon hearing the
arguments of Sri Aravaia Rama Rao, Advocate for the Petitioners and of Public
Prosecutor for the Respondent, the Oourt while cancelling the bal grarted ip the
reitioners vice order dated 28.04.2010 made in Cri R.C.ALP.No.1388 of 2049,
issusd ballable warrant to the petifioners, rsturnable by 26.01.2024.
Therefore, You viz;
The Superintendent of Police, Srikakulam District,
are hereby directed to arrest the said petitioners viz:
1. Ranugula Apparac, S/o. Late Sanyas sappadu, Rio. Ranuguiavaningta Vilage,
Srikakulam Rural Mandal, Srikakulam District,
&. Keanugula Sayappedu, Gio, Late Sanyasappady, Rig. Kanugulavanipeta
Vilage, Srikakulam Rural Mandal, Srikakulam istic ot.
wherever they are found and Pr oduc o@ them badly under safe custody and conduct
before the Judicial Magistrate of Firsi Class, Sdkakularn.
You are further directed that if the said petitioners furnish personal bond for a
sum of Rs. 10,000/- (Rupees Ten Thousand only} each with two sureties for a like
sum @ach fo the salisfaction of the Judicial Magistrate of First Class, Srikakulam,
they shall be released on ball, )
You are alse further directed ta return this warrant as early
- prs ferably on oF befpre 30.07.2024 to this Court with a detailed rapa:
omanner in which ¢ has been executed,
Herein fail not.
JOINT REGISTRAR
at of Andhra Pradesh at Amaravail.
akuiam Oistic
ase, GHIKekulam, _ (Addresses Nos.2 & 3 by
1. The Registrar (Judicial), Righ C
&. The Superintendent of Poles
3. The Jucicial Magistrate o
Speed Post)
4. One spare copy
a
HIGH COURT
ay.
DATEOO2(O 2084
LIST THE MATTER ON $0.04. 2024,
OROER
GCRLRCNoOi6 of F010
SAILABLE WARRANT
