N. Raghavulu, vs The State Of Ap Rep By Its Pp Hyd., 4 ...
2024 Latest Caselaw 5105 AP

Andhra Pradesh High Court - Amravati

N. Raghavulu, vs The State Of Ap Rep By Its Pp Hyd., 4 ... on 4 July, 2024

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

              MAIN CASE No: Crl.R.C.No.1168 of 2011                          15

                            PROCEEDING SHEET

Sl.    DATE                                                              OFFICE
                                        ORDER

No. NOTE

07. 04.07.2024 SV, J

This criminal revision case is arising out of the judgment in Crl.A.No.04 of 2009 on the file of the learned IV Additional District and Sessions Judge, Kurnool, confirming the judgment, dated 31.12.2008 passed by the learned Special Judicial Magistrate of First Class (Prohibition and Excise), Kurnool in C.C.No.454 of 2007.

The learned Magistrate after full fledged trail found the accused guilty of the offence under Section 138 of the Negotiable Instruments Act and directed the petitioner/appellant to pay an amount of Rs.9,75,000/- towards compensation to the complainant within four (04) weeks from the date of order, in default, to suffer simple imprisonment for six (06) months.

Though the matter was listed many times but none came forward to argue the matter on behalf of the petitioner.

In those circumstances, on 23.11.2023, this Court issued bailable warrant to the petitioner. However, this Court did not receive any communication from the learned Special

Judicial Magistrate of First Class (Prohibition and Excise), Kurnool, even after receiving the order of this Court.

Thus, the Registry is directed to address a letter to the learned Special Judicial Magistrate of First Class (Prohibition and Excise), Kurnool to furnish the information about the non-execution of the bailable warrant issued by this Court by the next date of hearing.

List the matter on 19.07.2024.

_____ SV, J MSI