Andhra Pradesh High Court - Amravati
Mr. Kumoth Malleswara Reddy, vs The State Of Ap Rep By Its Pp Hyd., on 12 January, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAY AY,
FRIDAY, THE TWELFTH O8Y OF JANUARY,
NO THOUSAND AND TWEN NPY FOUR
'PRESENT:
HONQURASLE SRI JUSTICE ¥ SRINIVAS
CRIMINAL REVISION CASE NQ: 354 OF 2010
Sebvean:
Mr. Kumoth Mallieswara Reddy, S/o &. Malla Reddy, Rio Kadavakal Vilage, Puthuru
Mandal, Tadipatri, Anantapur District.
. PetitionerfAccussd
AND
The State of ALP. rap. by its Public Prosecutor, High Caurt of AP, at Hyderabad
_ .Respondents/Complainant
Whereas the revision fled under Section S87 and 407 of Or PC. against the
judgment dated 18.02.2010 in CrLA.No. 104 of 2008 on the fle of the Vi Addi Sessions
Judas, (FTC) Anantaour al Gaaly Confirming the judgment dated 25.08.2009 in CO.No.
207 of 2004 on the fle of the Judicial Magistrate of First Class, Tadipartri, Anantapur
theirs
tA NO: 2 OF 2070 (Cr RO NLPNo. S27 OF 2610)
Patiion under Section S87 (1) of Cr.P.C, praying that in the circumstances
stated in the memorandum of grounds fled in support of the petition, the High Court
may be pleased f suspend the execution of senlence passed in Cri A.No. 104 of
2008 on the fle o the Vi Addi Sessians Judge, (FTC) Anantapur at Gooty
og£.18-2-2010 as confirmed in OC .No. 207 of 2004 on the He of the JP.C.M.,
Tadipartri, Ananthanur District, and release the petitioner, Pending disposal of
CRLRC 384 of O10, on the file of the High Court.
The revision coming on for hearing, ugon perusing the revision and the
memorandum of grounds fled in support thereof and the order of the High Cour
daied 23.02.2616 made in Cri RC MUP No A2? of 2010 and upon observing that
none represented for the petitioner, the Court made the following
ORDER:
"Ne representation far the petitioner.
in these circumstances, the ball granted to the petitioner by this Court
vide order dated 24.02.2010 In CrLR.C.M.P. No, 527 of 2040 is cancelled,
issue ballable warrant to the petitioner, returnable by 13.02.2024,
However, on execution of such baliable warrant, the petitioner shall be
rsleagsed on ball on furnishing a persanal bond for a sum of Re 18 OG.
iRupess Fifteen Thousand only} with two sureties for a like sum each te the
satisfaction of the fearned Judicial Magistrate of First Class, Tadipatri,
Anantapur District.
Liat the matter on 13.02. 2044"
Soy. SVSR MURTHY
JOINT REGISTRAR
HTRUE COPY} oF oon
SECTION OFFICER
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4. The Registrar (Judicial), Nigh Court of Andhra Pradesh at A maravall (By
Special Measanger}
r The Sugerintendant of Fol ne, Anants
The Judicial Magisirate of "rat é
Tha Vi AddHional Sessions Juc
Nos.2 fo 4 by Spead Post}
The Sunperiniandent, District Jai, Anantapur
Mr, Kumoth Mafleswara Recky, So &. Malla Radily, Ric Kadavakal
Vilage, Putluru Mandal, Tadipatn, Anantapur District. iBy RPAD}
One OC to Sri TS Anirudh Reudy. Advocate [ORUC}
Two OCs to Public Present yw (AR) High Court of Andhra Pradesh [OUT]
The Section Officer, Crinnal Section, High Court of Andhra Pradesh
40, One spare copy
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LIST THE MATTER ON 73.02.2024.
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE TWELFTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NCk 364 OF 2070
Between:
Mr. Kurnoth Mafleswara Reddy, S/o K. Malla Reddy, Rio Kadavekal Vilage, Puthuru
Mandal, Tacipat, Ananiapur District,
Petitioner Accused
AND
The State of AP. reap. by its Public Prosecutor, High Courl of A.P., al Hyderabad,
oRespondents/Complainant
Whereas ihe revision fled under Sectlon 367 and 401 of CrP... against the
judgment dated 18.02.2010 in CrLA No. 707 of 2008 on the He of the Vi Aad). sesso ans
Judge, (FTC) Ananta Our at Gooty € Zanlinming the fudarnent dated 25.08 2008 in NO.
ps
207 of 2004 on the He of fhe JF OM, Tadinarin, Anantapur District.
And whereas the revision coming an for hearing, upon perusing the revision and
the memorandum of grounds fled in suppert thereof and upon hearing the arguments
Public Prasecutor for the Respondent and upon observing that none represented for the
nefiioner, the Court whife cancelling ihe bail granted to the petifioner vide order dated
3.02.20 made in Cr.R.G.M.P.No.527 of O10, issued ballable warrant to the
netitioner, relurnalle by 12.02. 2084,
Therefore, you vir}
The Superiniancent of Police, Anantapur District.
are hereby direofed fo arrest the petitioner viz) Mr. Kumoth Malleswara Reddy,
Sio K. Malla Reddy, Rvo Kadavakal Vilage, Pulluru Mandal, Tadipati, Anantapur Distr ict,
wherever fe is found and produce him bodily ndfer safe « cusindy and conduct befars the
Judicial Magistrate of First Class, Tacipatri, Anantapur District,
You are further directed fhat f the said petitioner furnishes a personal bond fora
sum of Rs. 15,0004 (Rupees Fiteen Thousand only) with two sureties for a Ske sum
each to the satisfaction of the Judicial Magistrate of First Class, Tacipatri, Anantapur
District, he shall be released.
. You are giso further directed fc refurn this warrant as early as possible preferably on
or before 13.02.2024 io this Couri with a detailed report stating the manner in which 4
nas bean executed
Herein fail not. Aa / _
| JOINT REGISTRAR
To,
4. The Registrar Judicial}, High Court of Andhra Pradesh af Amaravali (By
Snecial Messenger}
2. The Superintendent of Fatice, Anantapur District.
3. The Judicial Magistrate of rr iret C Hass, Tadinair, Anantapur District
{Addresses nos.2 & 3 by Speed Past}
4. One spare copy
HIGH COURT
Sy J
DATED: P2i0 7/2024
LIST THE MATTER ON 73.02.2084,
ORDER
CRURG.NG. 254 of 2090
RAILABLE WARRANT
Whe
