Andhra Pradesh High Court - Amravati
R.E.Noorulla vs The State Of A.P. on 1 May, 2024
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESGDAY THE FIRST DAY OF MAY
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVESION CASE NO: 746 OF 2007
Sa aanntes
Behveen:
RE .Noorulla, S/o Rilbraheem Sab, Aged about 45 years, Muslim
Ooo Teacher, Hindunur, Anantapur District
Petitioner
AND
The State of AP. rep. by He Public Prosecutor, High Court of Andhra Pradesh
Respondent
Revision Med under Sections 397 & 401 of CrP C., praying that In the
croumstances siafed in the memorandum of grounds fled In sumport of the
Griminal Revision Case, the High Court may be pleased fo allow the revision
case by sefting-asice the Judgment dated O7.00.2007 in CrLA.No SS of 2004
on the He of the Addiional Sessions Judge, Hindupur, Anantapur by
camirming the Judgrnent of the Jucicial First Class Magistrate, Hindupur in
CO No. 146 of 2003, dated 27 OF 2004.
IA NO: 2 OF 2007 (CRLRC MP No. 1108 of 2007}
Petition under Section 387 (4) of Or.P.C., praying that in the
arcumstances stated in the memo of grounds fled in support of the petition,
the High Gourl may be pleased to enlarge the petiioner on ball by suspending
the sentence imposed in the judgment of dated 07.06. 2007 in CrLA.No.S9 of
2004 an the He of the Addiional Sessions Judae, Hindupur, Anantapur by
canfirring the Judgment of the Judicial First Class Macistrate, Hindupur in
CC No. 146 of 2008, dated 27.07 2004, pending disposal of CRLRC 746 of
200%, on the He of the High Coun.
The petition coming on for hearing, upon perusing the Petition and the
meiiorandum of grounds fled in supsart thereof and the order of the High
Court dated 71.06.2007 made In Cr. RLC.M.PNG.1108 of S007 and upon
hearing the arqumenis of Sri KR Vilaya Raju, learned counsel! representing Sri
Narshar Babu, learned' counsel! for the petificner, the Court made the
following
ORDER
"Sri K.Vilaya Raju, learned counsel representing Sri P.Narahari
Babu, learned counsel for the petitioner submits that in spite of his best
effaris, he could not cantact the petitioner.
Pris matter pertains fo the year 2007.
in these circumstances, the ball granted fo the petitioner by this
Goun wide order dated 14.06.2007 In Cr QC .MLP.No.io8 of 8007 is
hereby cancelled,
issue bailable warrant to the petitioner, returnable by 27.06.2024.
However, on execution of such balable warrant, the petitioner
shall be released on ball on furnishing a personal bond for a sum of
Rs.$,000/. (Rupees Five Thousand only} with two sureties for a tke sum
each to the satisfaction of the learned Judicial First Class Magistrate,
Hindupur.
List the matter an 27 08.2024."
SOS. 5.3. MURTHY
JOINT REGISTRAR
HYRUE GOPY! ;
SECTION OFFICER
RV
. Tre Registrar (Judiciah, High Court of Andhra Pradesh at
Amarayat
The Superiniendent of Police, Si Satya Sal District (BY SPEED POST}
The Addl. Sessions Judge, Hindupur, Anantapur (BY SPEED POST)
The Judicial First Class Magistrate, Hindunur (BY SPEED POST)
The Superintendent, Sub Jal, Hindupur (BY SPEED POST}
One {C to Sri P Naraharl Babu, Advocate [OPUC]
Pwo GCs to Public Prosecutor, High Court of AP, Arnaravati [OUT]
The Section Officer, Criminal Section, High Court of Andhra Pradesh
One spare copy
HIGH COURT
a
DATED OT /Oa/ 2024
LAST THE MATTER ON 27.06 20246
ORDER
GRURC. No.7 48 of 2007
ORDER OF WARRANT
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAY
VEDNESDAY THE FIRST DAY OF MAY
TWO THOUSAND AND TWENTY FOUR
-PRESENT:
NONOURABLE SRI JUSTICE V SRINIVAS
GCRINUNAL REVISION CASE NO: 746 OF 2007
Setween:
RE Noorulla, Sa Ribraheem Sab, Aged about 48 years, Muslim,
Occ: Teacher Hindupur, Anantapur Dist.
Patitionsr
AND
The State of ALP, rep. by its Publle Prosecutor, High Court of Andhra Pradesh
Reapondant
Whereas revision fled under Sections $87 & 40] of Cr.P.C., 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
allow the revision case by setting-aside the Judgment dated OF 06.2007 in
CrLA.No.S9 of 2004 on the file of the Additional Sessions Judge, Hindupur,
Anantapur by confirming the Judgment of the Judicial First Class Magistrate,
Hindupur in CC No. 148 of 2003, dated 27.07 2004.
And whereas, the court, upon perusing the revision and the
memorandum of grounds fled in support thereof, the order of the High Court
dated 17.05.2007 made in CRLLRC.MP.No.1108 of 2007 ancl upon hearing
the arguments of Sri K Viiaya Raju, learned counsel representing Sri
P Narahari Babu, learned counsel for the petitioner, directed' the Registry to
issue Balable Warrant to the petitioner returnable by 27.08.2024
Therefore, You Viz,
The Guperintendent of Police, Sri Satya Sai District
<6]
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B
disirate, Hindu
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RY
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rtof Andhra Pradesh at
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ah Cou
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%. The Registrar (Judicial, H
Amaravati
(BY SPEED PosT)
&. The Superintencdes
§. One spare copy
RY K
HIGH COURT
oy d
DATED OOS/2084
LIST THE MATTER ON 27.06.2024
OROER
CRLRC.No 746 of 2007
SAILABLE WARRANT
