Pasupuleti Venkata Siva Ramakrishna ... vs The Government Of A.P.
2024 Latest Caselaw 312 AP

Andhra Pradesh High Court - Amravati

Pasupuleti Venkata Siva Ramakrishna ... vs The Government Of A.P. on 8 January, 2024

           HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: W.P.No.18541 of 2014

                                  PROCEEDING SHEET

Sl.                                                                         OFFICE
        DATE                              ORDER
No.                                                                          NOTE
05.   08.01.2024   DR.KMR,J

                            Ms.K.Indu, learned Counsel appeared
                   on behalf of Mr.K.L.N.Swamy, learned counsel
                   for the petitioner.
                            Learned Assistant Government Pleader
                   for   Home        appearing     for     the   official
                   respondents is present.

As seen from the affidavit, the Writ Petition is filed that the respondents are not implementing the Hon'ble Supreme Court's orders in Criminal Appeal No.466/2014, wherein confirmed the judgment and sentence passed by the Assistant Session Judge, Bhimavaram in Sessions Case No.234/1999 and not apprehend the Respondent Nos.5 and 6 and to direct the Respondent Nos.2 to 4 to

immediately to undergo remaining sentence, as sentenced by the Assistant Sessions Judge, Bhimavaram in Sessions Case No.234/1999 which has confirmed by the Hon'ble Supreme Court in Criminal Appeal No.466/2014.

Learned Assistant Government Pleader for Home submitted Written Instructions issued by Sub Inspector of Police, Bhimavaram

II Town Police Station, West Godavari District, dated 09.07.2014.

As seen from the Written Instructions, it is observed that, on receipt of credible information about the presence of both the convicts at New Delhi, the Bhimavaram Police deputed HC 235 and 256 for execution of NBWs against the above said convicts. The NBW was executed against Convict No.1/Chintala Srinivas Rao @ Bandi Srinu-5th respondent on 04.07.2014 at Andhra Bhavan, New Delhi and produced him before the Assistant Sessions Judge, Bhimavaram on 05.07.2014 and sent to judicial custody.

It is further observed that the Convict No.2/Chintala Krishna @ Bandi Krishna-6th respndent is absconding and sincere efforts are being continued to apprehend him.

In view of the above, learned Assistant government pleader for Home is directed to get instructions with regard to A2 by the next date of hearing.

For getting instructions, post the matter on 12.01.2024.

________ DR.KMR,J BMS