Andhra Pradesh High Court - Amravati
Peddireddy Prakash, Kesanakuru V, ... vs The State Of A.P., Rep. By P.P., ... on 12 January, 2024
IN THE HIGH CQURT OF ANDHRA PRADESH AT AMARAVAT!
FRIDAY THE TWELFTH DA ene oun
TWO THOUSAND AND TWENTY FOUR
SPRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVEION CASE NO: 486 OF 2070
Between
Peddireddy Prakash, S/o. Adinarayana, Aged sf years, R/a. Kesanakuru Villa
i Polavaram Mandal,
, PetitioneriAccused
AND
The State of Andhra Pradesh, Rep. by fs Public Prosecutor, High Court of Andhra
Pradesh, Hyderabad,
Respondent
Revision Aled under Sectors 297 & 401 a CrP... praying that in the
circumstances stated in the memorandum of grounds Med in cuppott tof the Criminal
Revision Case, the High Court may be pleased 'io present this Memerandum of
Criminal Revision Case against the Judgmert, dat ed " 03-2070 in On. Appeal Na,
$7/2008 on the fe af the Court of the Additional Sessions Judge, Amalgpuram, Eset
Godavari Distinct, im confirming the Judgment and S Sentence dated 1Q-12-2007 in So.
No. 347/2005 on the He of The Assistant Sessions Judge, Amalaouram.
1A NO: 2 OF SO1O(CRL.R.C.MP.NO.881 OF 2040)
Petition under Section 397¢1) of CrP C , sraying that in the circumstances
siaied in ihe alidavit fled ay support of the petition, the High Gou a may be pleased iS
release | ne > pet ioner on ball, by suspending the sentence pending disnosal of the
Criminal & Reavis on Case No. of 2070 before this Hon'ble Court, pending disposal of
CRLRC 486 of 2O1G, on the Ale of fhe High Court.
The Petiien Coming on for hearing, Pugh perusing the Patition and the
memorandum of grounds filed in support thereof and ¢ the earlier Order of the High
Court dated 05.04.2016 made in Crh RCMP. No 9.887 of 2070, and upon hearing the
arguments of Sri K Sandeep, Learned Counsel representing Sn G Rama Gopal,
Advocate for Peitlioner and of Public Prasecutor far the Respondent, the Court made
the following
ORDER:
"Sri K.Sandeen, learned counsel representing Sri G.Rama Gopal, learned
counsel for the petlicner submits that in spite of his best effarts, ha could not
contact the petitioner.
in these circumstances, the ball granted to the pelifianer by this Court
vide order dated 05.03.2010 In Cr RC MLPNo. det of 2010 is cancelled,
issue ballable warrant to the petitioner, returnable by 34.07.2024.
However, on execution of such baillabls warrant, the petitioner shall be
released on ballon furnishing a personal bond for a sum of Rs.10,000/ (Rupees
Yen Thousand only) each with two sureties fora ike sum each to the satisiactian
of the learned Judicial First Class Magistrate, Murnmidivaram,
N . AS cS ras B
List the matter an 37.04.2024, Sdi- S.VL8.ROMURTHY
JOINT REGISTRAR
HTRUE COPY! oe
SECTION OFFICER |
Fa,
4. The Registrar (Judicial), High Court of Andhra Pradesh at Amaravati
2. The Judicial First Class Magisirate, Mummici waram, Or BOR_Ambedkar
Konassema District {By SPEED BOOST)
3. The Superintendent of Poline, Oy. 8 R Ambed kar Nonaseema District (SPEED
POST)
4. The i Addi Sessions Judge, Amalapuram, East Godavari Distict (By SPEED
POST}
z.
S. Paeddireddy Prakash Slo. Acinar rayana, Aged 2° years, Ry
Vilage, |. Polavaram Mandal {By RPAD)
§. One Ce to SRIG es GOPAL, Advocate (OPUCI
7. Two CCe to PUBLIC PROSECUTOR } Tigh Court of Andhra Pradesh [OUT
& Yhe Section Officer, OH iminal Section, 4 Hah Court of Andhra Pradesh,
Amaravati
3. ne Spare copy.
& Kessnekuru
BSD
%
MEGH GOURT
SY,J
DATED HOT 2024
NITE: LIST THE MATTER ON S31OL 2024
ORDER
GRLRG.Ne.d86 af 2090
INRECTION
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Cpa
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIQAY THE TWELFTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY FOUR
-PRESENT:°
HONOURABLE SRI JUSTICE y SRINIVAS
CRIMINAL REVISION CASE NO. 486 OF 2016
Saiween:
Peddireddy Prakash, S/o. Adinarayana, Aged 27 years, Rio. Kesanakury Village,
i Polavaram Mandal.
.. Petitioner/Accusad
AND
The Stete of Andhrs Pradesh, Rep. by lis Pubtie Prosecutor, High Caurt af Andhra
Pradesh, Hydershad,
. Respondent
Whereas Revision fled under Sections Gay & 404 of CPC. praying that in the
circumstances stated in the Memorandum of grounds fled in Support of the Criminal
Revision Case, the High Court may be pleased fo present this Memorandum of
Criminal Revision Cas« agaist the Judgment, dated 04-04-2010 in Gr Appeal No.
87/2008 on the fle of the Court of the } Additional Sessiang digige, Amaigouram, East
Gadavari District, in confirming the Judgmant and Sentence dated 10-12-2007 in S.C.
No. 3441/2008 on the file of The Assistant Sessions Judge, Armalgpuram,
And whereas the Court Wen perusing fhe Criminal Revision and the
memorandum of grounds Hed in Support thereof and the order pf the high Court dated
05.03. 2010 made in ORL RCM.P.S84 af 2046 and Upon hearing fe arguments of Sri
A. Sandeep, learned Counss! representing Sd G. Rams Gopal, Advocate for Patitoner
and of Public Prosecutor for the Respondent, directed the Registry to issue Bailabie
Warrant against the petitioner.
Therefore, you viz:
The Superintendent of Palica, Dr. ER LAmbedkar Koraseema District.
are hereby directed to arrest the said PetitonerAccusad Wig; Peddireridy
Fyakash, Syo. Adinarayana, Aged 27 years, R/o. Resanakury Vilage, | Polavaram
Mandal, wheraver he is found and produce him bodily under safe custody and conduct
before this Court on 34.01.2024 fo which date the fase Stands costed for hearing
You are further directed that if ihe said Revision Pettianer furnishes personal
bond for a sum of Rs. 1G. 000/. (Rupees Ten thousand ony} each with two suredies for
&@ Ke surr each to the Salisiaction of the learned Judicial First Clase Magistrate,
Murnmidivaram, he shall be released an ball.
You are also further directed {o return this warrant as Savy as possible oreferably
before O41.04. 2024, with a detailed report stating the manner in which ii has beer
executed,
Te,
Here fall nal. s
JOINT REGISTRAR
The Registrar Judicial, High Court of Andhra Pradesh at Amaravati
The Superintendent of Folica, Dr & A. Ambedkar Konasecma istrict (BY
SPEED POST)
as eee ey" $
VG Spare Copy
HESN COURT
DATED TSO 2084
NOTE: LIST THE MATTER ON SLOL 24
ORDER
GRLAGNo.As6 of 2010
BAILARLE WARRANT
