Andhra Pradesh High Court - Amravati
Palisetti Satyanarayana, ... vs The State Of A.P., Rep. By P.P., ... on 10 January, 2024
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IN THE HGH COURT OF ANONHRA PRADESH AT AMARAVATI
WEDNESDAY THE TENTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRLRE NO: 1284 OF 2040
Between:
Palisati Gatyanarayana, S/o, Lats Appala Swarny, aged about 38 years, Oce: Oriver
Rio. Stampeta, Visakhanatnam.
Petitioner Asneiiant'
Accused
AND
The State of Andhra Pradesh, Rep. by ifs Public Prosecutor High Court, Hyderabad.
. Respondent Respondent!
Complainant
Revision filed under Section SQ7(6) & 401 of CrP.C against the Judgment
dated 29-00-2010 made in Cr Agpeal No. 85 of 2007 on the fle of the Court of the |
Additional Distict & Sessions Judge, Vigianagaram, against Calender Case No.142 of
2003 an the fde of the Court of the Additional Judicial Magistrate of the | Class,
Vizianagaram:
IA NO: 2 OF 201 0(CRLRC.M_P No. 1828 of 2040):
Pailtion under Section S87(1}) af OrP.c is filed praying that in the
circumsianices stated in the memorandum of grounds of criminal revision case, the
High Court may be pleased to release the petifioner on ball by suspending the
unigment dated 29-08-2010 made in CrLAppeal No.4 of 2007 on the fle of the Court
of the | Additional District & Sessians Judge, Vizianagaram, sasinst Calender Case
No. 142 of 2005 on the file of the Court of the Additional Judicial Magisirats of the First
Class, Visianagaram, pending dispasal of CRLRC.No. 1284 of 2010, on the file of the
High Oourt.
The petiien coming on for hearing, upon perusing the Pelilion and
mamorandum of grounds, the order of the High Cour order dated O9.07.2010 in
CRLRC .M.P.No.1825 of 2010 and having chserved that none appeared far the
petitioner, the Court made the fallowina:
ORDER:
"There was mo representation for the petitioner on O8.09.2023 and
$6.70. 2023,
Even, today alac no representation for the petitioner.
in these circumstances, the ball granted to the petitioner by this Court
vide order dated 09.07 2070 In CrLR.C NLPLNo. 1825 of 2010 is cancelled.
igsue bailable warrant to the petitioner, returnable by 09.02.2024,
xy
However, on execution of such ballable warrant, the petitioner shall be
released on ball on furnishing a personal bond for a sum of Rs 10 0G (Rupee
Tan Thousand only} with two sureties for a ike sum each to the satisfaction of
the igarned Additional Judicial Magistrate of Firat Class, Virianagaram.
List the matter on 89.02.2024."
Sdi- S.V.S.R Murthy
JOINT REGISTRAR
TRUE COPY! . |
SECTION OFFICER
To,
The Registrar (Judicial), high Court of Andhra Pradesh at Amaravati
The Cammissioner of Poli foes, Virakhapainam
The Superintendent of Police, Vizianagaram.
Tha | Addiional District & Sessions Jud ge, Vidianagaram
The Additional Judicial Magistrate of the First Class, Vieianagaram
The Superintendent, Geniral Jal, Vishakapatnam (Addressee Nos 2 fo 8 RY
SPEED POST)
Palisetti Satyanarayana, S/o. Late Appala Swarny, Occ: Driver Bio. Sitarnpeta,
Visakhapainam. ey epee
8 One CC fo Sri P. Shashi Kiran, Advocate (OP UC)
g. Two OCs te Public Pre rogeoutoy, High Gaurt of AR, Amaravatl (OUT)
10. The Section Officer, Crminat Saction, High Gaurt of Andhra Praceah
44 Qne spare capy
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rowever, on execution of such bailable warrant, the petitioner shall be
released on bail on furnishing a personal band for a sum of Rs.10,000/- (Rupees
Ten Thousand only) with pvo sureties for a like surnm each to the satisfaction of
the learned Additional Judicial Magistrate of First Class, Vizianagaram.
Te,
GO SN oe
40.
34,
List the matter on 09.02.2034,"
Sdi- S.V.3.8 Murthy
JOINT REGISTRAR
TRUE COPYH
SECTION OFFICER
The Registrar (Judicial), High Court of Andhra Pradesh at Amaravati
The Commissioner of Polloe, Visakhapatnam
The Superintendent of Polies, Visianagaram.
The | Additional District & Sessions Judge, Vizianagaram
The Additional Judicial Magistrate of the First Class, Vizianagaram
The Superintendent, Central Jal, Vishakapatnam (Addressee Nos.2 to 6 BY
SPEED POST}
Fatsetti Satyanarayana, S/o. Late Apoala Swamy, Ooo Diver R/o. Stampeta,
Visakhapatnam. (BY RPAD}
. Une CC to Sri P Shashi Kiran, Advocate [OPUC]
Two CCs io Public Prosecutor, Hi igh Court of AP: Amaravath [OUT]
The Sectinn Officer, Criminal Section, High Court of Andhra Pradash
One spare copy
HIGH COURT
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PHNOUZOLS
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DATED
LIST THE MATTER ON 09,02.2024
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
WEDNESDAY, THE TENTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY FOUR
"PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRLERC NO: 1264 OF 2010
Gehyeen:
Palisetti Satyanarayana, S/o. Late Appala Swamy, aged about 38 years, Occ
Driver Rio. Stlampeta, Visakhapatnam.
. Patifionar/Appeliant!
Accused
AND
The State of Andhra Pradesh, Rep. by its Public Prosecutor High Court,
Hyderabad
. Respondent/Reapondent
Complainant
Whereas revision fled under Section 207(6) & 404 of CrP. fled
against the Judgment dated 29-08-2016 made in Ce i. Appeal No.85 of 2007
an the file of the Court of the | Additional District A Sessions Judge,
Vizianagaram, against Calender Case No.142 of 2005 an the He of the Cour
of the Additional Judicial Magistrate of the { Class, Visianagaram:
And Whereas, the court, upen perusing the revision and the
mamorandum of grounds fled in supsort thereof, while canceling the ball
granted fo the petitioner by [his court vide order dated OS.07 2010 in
CRURCUMLP. Ne S25 of 2010 in CHRC.No. 1284 of 2010, issued Bailable
Warrant fo the petitioner, returnable by 09.02.2024.
Therefore you viz:
The Commissioner of Police, Visakhapainarn
are hereby directed fo arrest the said revision petifoner vir; Patsetti
Salyanarayana, S/o, Late Appala Swamy. Occ: Driver Ryo. Silampeta,
Visakhapatnam wherever he is found and produce him bo ndily under safe
custody and conduct before the Additional Judicial Magistrate of First
Glass, Vidlanagaram.
On such production, if the said ravisian Petitioner furnishes a rerscnal
bond for a sum of Rs. 10,0004 (Rupses Ten thousand onfy) with ive sues
for 2 bee sum each to the satisfaction of the Additional Judicial Magistrate o
First Class, Vizlanageram, he shall be released on bail.
You are also further directed in refurn this warrant as early as possihle
preferably on or before 09.02.2024 to tds Court with a detailed + eport stating
ihe manner in which it has been exacutad.
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Herein fall ant.
eres
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JOINT REGISTRAR |
The Registrar Judicial}, High Court of Andhra Pradesh at
Amaravall
The Commissioner of Police, Vinakhapainam
The Sunpevintendent of Police, Vigianagaram. (Addresase Nos.¢ &3
BY SPEED POST)
One spare copy
HIGH COURT
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TOO T2024
x
°
DATED
NOTE: LIST THE MATTER ON 09.02.2024
ORDER
Uflert
SAILABLE WARRANT
