Daraga Srinivasa Rao vs The State Of A.P., Rep. By P.P., H.C., ...
2024 Latest Caselaw 382 AP

Citation : 2024 Latest Caselaw 382 AP
Judgement Date : 9 January, 2024

Andhra Pradesh High Court - Amravati

Daraga Srinivasa Rao vs The State Of A.P., Rep. By P.P., H.C., ... on 9 January, 2024

a
we

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY THE NINETH DAY OF JANUARY
TWO THOUSAND AND TWENTY FOUR
(PRESENT:
HONOURABLE SRI JUSTICE ¥ SRINIVAS
CRIM MINAL REVISION CASE No: 2855 OF 2074

Bebveen:
arada STHNVaSS Rat So. Narasimha Rab: 'aged abaut 35 years, Ryfo.32-35-
damindarivart Veedhi, Near Peralah Hotel, Machavaram, Vijayawa ada,

ishns District, e
oo Petitioner! Accused
" AND
The State of Andhra Pradesh, rep by Hs Public Prosecutor, High Court of
Andnra Pradesh, Amaravall. a
- Respofdent
Revision fled unde ey Ase 407 & 40 4 of CrP C., agains! the judament
in CrLA. No. 173 of 2007 4-42-2041 on the fle of the Sessions Junige, Mahila.
Gaurt, Vi Jayawaeda | ine contin ing the sentence pgssed in S.T.O.No.160 of 2005"
at.8-8-2007 on the fle of the First Additional Chie? Metropolitan Magistrate,
Vijayawada."

lA No: 2 OF 2071 Or ROMP No 3878 of 2071b

Petition under Section 3o7(1) of CrP.C praying thal in the ciroumsiances
siated in the memorandum of grounds fled in support of the petitian, the High
Court May be pisased fo suspend the o operation of the Conviction and senience
passed in Cr_ A No. 173 of 2007, df 1.412.201 1 on the Sle of the Sessions Judge,
Mahia Court, Vieyawada in confirming the sentence passed in S.T.O.No. 160
of 2005, di.§-8-2007 on the file of the First Adeifoanal Chief Metropolitan
Magistrate, Viayawada and enlarge the petit loner an bail, Pending disposal of
CRLURC 2555 of 2041, on the fie of the High Gourt.

The Petition coming on for hearing, upon perusing the Petition and ihe
memorandum of grounds filed! in support thereof and the fatl her eee af ihe
High Gout dated, 26.12.2671 made in Cr. ROMP No S878 S81, and
Having observed thaf there Is no representation for the Pattoner, fhe Sourt
msde the following

ORDER:

On 13.12.2023 Sri P.Sandeep, learned counsel submitted that he

intends fo fle Vakalat in the place of Sri ¥. Subrahmanyarn, earned counsel for the petitioner as such time granted to fle Vakalal.

Bul, today no representation for the setitieners"

in these circumstances, the bail granted fo the petitioner by this Gourt woe order dated 28.12.2014 in Cri R.C.M.PNoJaTe of 2037 is cancelled.

issue bailable warrant fo the petitioner, returnable by 09.02.2024,

However, on execution of such bailable warrant, ihe petitioner shall be released on bail on furnishing a personal bond for 3 sum of Rs. 4,000/- (Rupees Five Thousand only) with fvo sureties for a ike sum each te the satisfaction of the learned | Additional Cries Metropaliian Magistrate, Vilayawada, ="

List the matter on 69.03.2094 <" Sdi- P. VENKATA RAMANA «JOINT REGISTRAR

TRUE COPY! _ A SECTION OFFICER

Fa, 1, Fie Registrar (Judicial), High Court of Anchra Pradesh at Amaravati &. The Commissioner of Police, Viayawada, NTR District iby SPEED ' POST) Po

3. The First Additional Chief Metropolitan Magistrate, Vlayawada. Knishna District (by SPEED POST) 4"The Sassions Judge, Mahila Court, Vdeyawada, Krishna District iby SPEED POST S"Daraga Srinivasa Rao, Sic Narasimha Rao, Rig 32-35-48, Jarnindarivan Veedhi, Near Per Vilayawada, Krishna District. by RPAQ) 6,-Gne CC fo SRI SANDEEP, Advoeate POPUCI p-One CC to SR} Y. SUBRAHMANYAM, Advocate [OPUC]

8. Two COs to Public Prosecutor, High Court of Andhra Pradesh QUT] §..the Section Offeer, Criminal Section, High Court of Andhra Pradesh, " Amaravatl FO, Cone spare copy PSE

aged about 35 years, aiah Hotel,

Q Hotel, Machavaram,

NIGH COURT

DATED ONO 2088

NOTE: LIST THE MATTER ON 03.02.2024.

ORDER

DIRECTION

TUES SAY a 'Ni NETH DAY OF JANUARY TWO THOUSAND AND TWENTY FOUR PRESENT:

HONOURABLESRI JUSTICE V SRINIVAS CRIMINAL REVISION CASE NO: (2885 OF 2047

Botween:

Daraga Or inWasa Ran, Sic. Narasimha Rao, aged about 35 years, Ria g2-35- 4§, Ja mindarivari Veedhi, Near Persiah Hotel, Machavaram, Vilayawada, Krishna District,

. . Petitioner/Accused

a AND The State of Andhra-Pradesh, rep by its Public Prosecutor, High Court of Andhra Pradesh, Amaravait

- Respondent

Whereas the Revision filedcinder Sections 367 & 401 of Cr. PC. against the judgment in Cri A No Lee of 2007, did ig 2017 on the fle of the Se

Judge, Mahia Court, Vilayawada in conti rn ing the sanfence passed S.T.C.No. 180 of 2005, di.6-8-3007 on the fle of the First Additional Chief Metropolitan Magistrate, Viayawada

And Whereas the court, upon perusing the revision and the memorandum ef grounds fled in support therea!, while cancelling ihe ball granted vide order dated 28.12.2071 in CrLR.C.M.P.No 382e°6f 2041, directed the Registry to igsue badable warrant fo the petitioner, returnable by 08. 02,2024,

Therefore you viz:

The Cammissioner of Police, Viiayawada, NTR District.

ave hereby directed fo arrest fhe said revision petitioner namely viz: Daraga Sninivasa Rao, S/o. Narasimha Rao, aged about 35 years, R/a.g2-35- 48, Jamindarivari Veedhi, Near Befaiah Hotel, Machavararn, Viiayawada, Krishna District, wherever he is"found and produce Aim bodily under safe custody and conduct before. the | Additional Chief Metropolitart Madi istrate,

Vilayawada, Krishna DO fet eh €

On such praduction, of thie said revisio Petitiofier furishes a personal bond for a sum of Rs. 6000s (Rupees Five Thetieand omy} with two sureties for a like sum seach to the salisigction of the | Additional Chief Metropolitan Magistrate, Viayawada, Krishna District, he shall be released am bail,

You are also ci irectéd io return nis warrant as sary as possible preferably on or before 8.02. 2024 to this Court with @ detailed report stating the manner in which H has besn executed.