Andhra Pradesh High Court - Amravati
K.S.Bhagya Lakshmi, Tirupati, ... vs The State, Rep. By Pp., High Court, ... on 9 January, 2024
IN THE HIGH COURT OF ANOHRA PRADESH AT AMARAVA
TUESDAY THE NINTH DAY OF JANUAR
TWO THOU SAND AND TWENTY FOUR
'PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 2477 OF 2044
Between:
KS. Shaya Lakshmi, witt Sankar, Hindu, aged about 44 years, residents
nagar, Tirupatl, Chittoor District.
Petitioner/AppellanviAccused Na.
AND
The State rep. by ifs Public Prosecutor r High Gauri of AP Amaravail,
Respondent
Revision f we under Seetions S97 and 401 of Cr. PLC. against ae ledge rarit
dated 13-12-2017 in CrLA.No, 83 of 2019 on the fle of the Specia ai Sessions Judge
oun JV Addi. District Jiige, Tirupall Chi oor £ Jginict, in dismissing the appeal by
confinnng the judgment dated 26-05-2010 in C.C.No. 408 of 2008 on the file of the
Hi Additional Judicial Magistrate of First ¢ Class, Tirupati, Chittoor District
IANO: TOF 20THORL RCMPNo 3744 of 2044}
Petition under Section SQ%Cl}) of CrP.C, praying that in the circumstances
Stated in the rnemorandum of : grounds fled in suppert of the Criminal Petition, the
High Court may be teased fo anarge the petifioner on bail by Bu Spend ing the
conviction and sentence inoosed agains sf the petifioner in Judgment at. 26-5 ~2010 in
Ge. NO. 405/2008, on the file of the I Additional Judicial Magistrate of First Class |
Thirunath!, Chittoor District af dismis Sainig the appeal by confirming the ludament dt
(2-12-2017 In CrLA.No. 3/2010 an the fle of the Special Sessions Judge cum NM f
Addit onal District Juage, Trupathi, Chittoor District, Pending disposal of CRLRC
2477 of 2011, an the file of the High Court.
The petition coming on 'heaving, upon perusing the Fetifion, the
Memorandum of grounds fled In support thereof and the order of the High Court
onder dated 15.74.2011 meade herein and upon Rearing the arquments of Public
Prosecutor for Respondent fhe Court made the fall owing
ORDER
"There is no representation for the pelitioner on 13.09.2023, 20.19. 2023,
and 13.12.2023 except on 06.12, 2023.
Even, today algo no representation for the petitioner
in these circumstances, the bail granted fo the petitioner by this Court
vide order daled 18.14.2044 in CrLR.O.MLPNo. S744 of 2044 is canceled,
issue bailable warrant to the pettioner, returnable by 09.02.2034,
However, on execution of such badable warrant, the petitioner shall he
rsisased on bail on furnishing a personal bond for a sum of Rs. 4,000/ (Rupees
Five Thousand anly} with fvo sureties for a ike sum cach to the satisfaction of
the learned Hi Additional Judicial Magistrate of Firat Class, Tirupati, Chittoar
District. |
List the matter on 09.02.2024."
Safe S¥ 5 R MURTHY
JOINT REGISTRAR
ATRUE COPY! ee
For SECTION OFFICER
To,
1. The Registrar Judicial, High Court of AP Amaravathi
2. The Hi Additional Judicial Magistrate of First Class, Tirupati, Chitioar District
iby SPEED POST)
3. The Special Sessions Judge cum iV Addi. Cistrict Judge, Tirumatl, Chittoo
Oistial. (by SPEED POST)
The Superinfendent of Poliea, Chittcor District. ey SPEED POST}
The Superintendent, Sub-Jall, Tirupati, Chittoor District. (by SPEEO POST)
KS. Bhagys Lakehmi, wo Sankar, Hindu, aged about 41 years, residents of
Indira nagar, Trupall, Chiffeor District (by RPAD)
CH Oot dm
?. One Gt to SRE MAHADEVA KANT ie LA Advocate [OPUC]
8. The Section Officer, Crimine | Sectio n, High Court of A LP.
G Twa OCs fo PUBLIC PROSECUT: OR High Court of A. PROUT]
10. One spars copy.
sk
HIGH GOURT
Syd
DATED OO /2024
UST ON 09.02.2024
ORDER
DIRECTION
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
TUESDAY JHE NINTH DAY OF JANUARY
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 2477 OF 2044
Between:
KS. Shagya Lakshmi, wio Sankar, Hin du, aged aboul 41 years, residents of Indira
nagar, Trupat, Chittoor District. .
Patitioner/AppelantiAccused No.
AND
The State rep. by its Public Prosecutor, High Court of AP. Amaravall
Respondent
Whereas, the Revision fled under Sections $87 and 401 of Cr, g
the judgment dated 13- S42 2017 in GriA.No. 93 of 2010 on the file o
Sessions Judge cum | i DNstdot Jucige, Tiru re Chitioor District, in dismissin
the ¢ appeal by canfin ming "the judgment dafed 26-05-2010 in C.C.No. 405 of 2008
the file of the Hl Additional Judicial Magistrate of First Class, Tirupati, Ch toot
District,
And whereas, the Court, upon perusing the Revision and the memorandum of
grounds fled in support thereof and the order of the High Court dafed 76.47.2074
made herein, directed the Registry to issue Ballable Warrant against the petdianer
returnable by 08.02. ees, ae '
Therefore, You Viz,
The Superintendent of Palica, Chittoor ENstrict .
are hereby directed to arrest the s said Petitioner/AppellantAccused No. name
«.S.Shagya Lakshmi, wo Sankar, Hindy, aged about 47 years. residents of Indira.
nagar, Tirupatl, Chittoor District, wherever she is found and produce her bodily under
the sate custoxy ¢ and conduct the Hl Additional Judicial Magistrate of First Class:
Tirupatl, Chittoor District. ;
You are further directed that if the said Petitioner/AppellanviAccused No.1
furnishes personal bond for Rs.5,000/- (Rupees Five Thousand only}, with two
sureties for a like sum each fo the satisfaction of the fl Additional Juctivial Via Stats
of First Class, Tirupati, Chittoor District, she shell be released an bail
You are also further directed ta return: this warrant as early as possible orefe rab
before OG. 02.2024, with a detailed repori stating the manner in which if has been
execiged,
Hersin fall not.
JOINT REGISTRAR
The Registrar (Judicial), High Court of AP Ama revath
The Hp Additional Judiciai Ma if
iby SPEED POST}
3. The Superinfendent of Potios, Chitioer D
4. One spare copy.
qistrate of First Class, Tirupatl, Chittoor Oistrict.
iistnol (by SPEED POST)
HIGH COURT
SVJ
DATED R/O 1/2024
UST ON 03,02. 2024
ORDER
BAILABLE WARRANT
