Andhra Pradesh High Court - Amravati
Borada Ramana vs The State Of A.P. on 9 January, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATEN.
TUESDAY THE NINTH DAY GF JANUARY Ss
TWO THOUSAND AND TWENTY FOUR
-PRESENT:
HONOURABLE SRI JUSTICE ¥ SRINIVAS
CRHVINAL REVISION CASE NO: 918 OF 2044
Satween:
Barada Ramana, S/o Ramulu, Lorry Oriver, Aged 38 years, Nagaralu, Driver,
Ria D.No.2-92, Sakkannapalem, Madhurawara, Visakhapatnam.
Accused/Pettionar
AND
The State of Andhra Pradash., Represented by iis Public Prosecutor, High
Court of Andhra Pradesh, Amaravati.
. Rpespondsnt
Revision Hed under Sectiens 397 & 407 of CrP.C., agarieved by the
Judgment and sentence passed by the learned VI Additional District & Sessions
Judge (FTC), Visakhapatnam, dated 11.04.3014 in CrLA. No 186 of 2009 in parily
canfirming the sentence U/s. 2044 and 337 of IPC as against the sentence
passed by the learned Chief Metropolifan Magistrate, Visakhapatnam in
C.C.No.88 of 2008, dated 14.09.2009,
IA NQo 7 OF 267) (ORLRC MP No. 1876 of 2677}
Fefifion under Section 397 (4) of CrP.c., graying fhat In the
cucumsiances staled in the memorandum of grounds filed in support of the
petition, the High Court may be pleased fo suspend the sentence passed in
C.G.Na85 of 2008, dated 14.09.2009 by the learned Chief Metropolitan
Magisiraie, Visakhapatnam as confirmed by the learned Vill Additional District &
Sessions Judge (FTC), Visakhapatnam in CrLA.No.186 of 2009, dated
VEO4 2071 and enlarge the petitioner on ball, pending the above CrLRLG..
Pending disposal of C/RURC 818 of 2014, on the file of the High Court.
The revision coming en for hearing, upon penising the revision and the
memorandum of grounds fled in support thereof, the order of the High Court
dated 16.04.2071 made in CRLRC.MP.No. 1876 of 2041, the Court made the
following
ORDER
"Gn OF 12.2023, Sri AS. Base, learned caunsel for the petitioner
sent a letter by registered post with acknowledgement dus to the
petiiconerfaccused seeking instructions in this case, buf the same was
returned with an endorsement "Addresses Cannat be located".
in these circumstances, the ball granted ta the patitioner by this
Court vide order dated 16.04.2007 in crR CG MLPNo, 1978 of 2047 Is
eanceted,
issue ballable warrant to the petitiener, returnable by 05.02.2024.
However, on execution of such ballable warrant, tie petitioner shal
he released on bail on furnishing a personal bend for a sum of Re.5,000/.
{Rupees Five Thousand onfy} with bvo sureties for a ke sum each to the
satisfaction of the learned Chief Metropolitan Magistrate, Visakhapatnam.
List the matter on OO.02.2024."
SOP VY RAMANA
JOINT REGISTRAR
ATRUE COPY
SECTION OFFICER
_ Te, ;
4. The Registrar (Judicial), High Court of Andhra Pradesh af
Amerayati 7
% The Commissioner of Police, Visakhapatnam (BY SPEED POST)
3. The Chief Metropolitan Magistrate, VisakhapainaniBY SPEED POST)
4 The VIP Additional District & Sessions Judge PTS),
Visakhapainam(BY SPEED POST)
5. The Sunerinfendent, Central Prison, Visakhapatnam (BY SPEED
POST) _ .
6 Borada Ramana, Sfo Ramulu, Lory Driver, Aged $8 years,
Nagaralu Driver, Rio D.NoW2-ae, Bakkannapalem, Madhurawada,
Visakhapainam. (BY RPAD) | coments
One OC to SHAS C Bose Advocate [(OPUC] .
Two OCs to Public Frosecutey, High Court af AP, Amaravati [QUT]
_ The Section Officer, Criminal Section, Migh Court of Andhra Pradesh
10. One spare copy
6S €ht ost
RVR
HIGH COURT
SV ad
RATED ORO 20248
LIST THE MATTER ON 08.02.2028
ORDER
CRLURC No 818 of 2044
ORDER OF WARRANT
setter tttera,
Giporhoecers
ee,
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY THE NINTH DAY OF JANUARY
TWO THOUSAND AND FWENTY FOUR
'PRESENT:
NONOQURABLE SRIJUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: $18 OF 2014
Between:
Berada Ramana, Sfo Rarmulu, Lory Onver, Aged 28 years,
Nagaralu, Oriver,Réo DLNo. 3-82, Rakkannapatern, Machurawada,
Visakhapatnam.
Accused / Petitioner
. AND
The State of Andhra Pradesh., Represented by iis Public Prosecutor, High
Court of Andhra Pradesh, Amaravati .
. Respondent
Whereas revision fled under Sections 387 & 401 of Cr.P.C., aggrieved by
the Judgment and senience passed by the learned Vil Adaitt ional District &
Sessions Judge (FTC), Visakhanainam, dated 11.04.2041 In CriA.No 168 af
2008 in partly confirm ing the sentence U/s. 3044 and 337 of IRC as against the
sentence passed by the learned Chief Metrosolian Magistrate. "Visakh sapalian
in CG No 86 of 2008, dated 14.09.2005.
And Whereas the cout, upon perusing the revision and the memorandum
of grounds fled In support thereof, while canceling the ball granfad fo the
patiioner by this count vide order dated 18.04.2014 made in CRLLRC.MP.No.
1376 of 2011 In CIRC No. $18 of 2011, issued Ballable Warrant to the petitioner,
returnable by 09.02 2024.
Therefere you viz:
The Commissioner of Police, Visakhapatnarn
are hereby direcied fo arrest the sald revision petitioner vig; Beorada Ramana,
So Ramulu, Lorry Oriver, Aged 38 years, Nagaralu,Driver, R/o D.No.3-92,
Gakkannapalem, Madhurawada, Visakhapatnam wherever he is found and
praduce him bodily under safe custody and conduct before the Chief
Vielropoldan Magistrate, Visakhapainan.
On such production, if fhe said revision Petitioner furnishes a personal
bond for a sum of Rs. 8.0004 (Rupees Five thousand only) with two sureties fara
like sur each fo fhe satisfaction of the Chief Metrapolitan Magistrate,
Visakhapainam, he shall be released on bail,
You gre aise further directes! to return this
preferably on oF pafore O9.0% ae fo this
manner in which tf has baen axecuind,
Herein fal nat.
To
"4. The Registrar Judicial},
Amaravatl
The Cammisate
The Cmef Metronolian Magistrat
One spare copy
& pits
RVK
me
> warrant aS early 8s ooasinie
~ourt wiih a detalied report staling the
JOINT REGISTRAR
High Caurt of Andhra Pradesh at
ner of Police, vieosapatvam (BY SPEED POST)
, Vi8ankhapsinaniBy SPEED POST)
HIGH COURT
BV of
LIST THE MATTER ON 09.02.2028
ORDER
CRERC.Na848 of 2814
SAILABLE WARRANT
