Thodendula Arun Kumar, East Godavari ... vs The State Of Ap., Rep Pp.,
2024 Latest Caselaw 10021 AP

Citation : 2024 Latest Caselaw 10021 AP
Judgement Date : 7 November, 2024

Andhra Pradesh High Court - Amravati

Thodendula Arun Kumar, East Godavari ... vs The State Of Ap., Rep Pp., on 7 November, 2024

Author: K Suresh Reddy

Bench: K Suresh Reddy

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
THURSDAY THE SEVENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR

'PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY
AND
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
CRIMINAL APPEAL NO: 286 OF 2077
Between: va
Thadendula Arun Kummer (CT No.5424) S/o Malakondalah, aged 33 years.
caste Yadav, LBS Nagar, Gayatri School, Singhnegar, Viayawada, Krishna
[Netrict. (Presently Lodged in Central Prison, Rajahrnahendravaram, bast
Godavari Distich
Appeiiant Accused
AND
The State of Andhra Pradesh, rep by the Public Prosecutor, High Court at
Amearavathi, Through Inspector of Police, Satyanarayanapuram, Police
Station, Vdayawada, Krishna Bistrict,

. Respandent

Appeal under Section 374 (2) of CrPlC, praying that in the
circumstances siated in the memorandum of grounds Med in support of the
Criminal Petition, the High Court may be pleased to allow the appeal by

setting aside the conviction and sentence passed by the trial court in o.C No.
B282012 dated: 10.01.2017 on the fle of the Court of Senior Judge Mahia

Court, Vieyawada, Krishna District agains! the appellant.



PANG: 4 OF 2078 (Cr ANAL NG 5o1 of S017)

AMES

Pettion under Section 388 (1) of CrP.G, praying that in the

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' : . mene ete wt z wie FRAN? mii af 4h
circumetances staled in the mernorandurn of grounds filed in support of the

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nefiion, the High Court may be pleased fo suspend the sentence and
judgment passed In SU G25/2012, dated TO/OT/SO17 on the fle of Sessinns
Judge, Mahila Court Vilsyawada, Krishna District, and enlaige the
Petitionerfaccused on ball, Pending dispasal of CRLA 386 of 2077, an the file

of the High Court

The Appeal coming on for hearing, upon perusing the appeal and the
memorandum of grounds fled in support thereof and the order of the High
ourt dated 21.03.2017 made in CrLA M.P.No S91 of 2017 and order dated
1? {O.20e4 made herein and upon hearing the arguments of Sri Vankate
Durgarao Anantha, Advorafe for the appellant and of Assistant Public

Prasenutor far fhe Respondent, the Court made the following

ORDER:

"On 26.09.2024 when the matter was taken up for hearing, it was

represented by the learned counsel for the annellant that whereabouts of the appellant were not Known after granting ball by this Court, Consequently, This Court issued Ballable Warrants on the same day. Again on 17.40.2024 when the matter was taken up for hearing, it was represented by the learned Assistant Publ Prosecutor that whereabouts of the appellant were not known as he shifted Ais residence, Consequently, this Court issued NonBailable Warrants.

Yoday when the matter is taken up for hearing, the §.H.0. Satyanarayanapuram Police Station has produced the appellant stating that he was apprehended only on Yesterday at his native place La., Vaddavall village, Sattenapalll Mandal. As the anpellant was apprehended and produced before this Court, we are Inclined to adjourn the Appeal toe 13.11.2084 for hearing.

Raw

in view of the facts and circumatances, the appellant shall be released on ball on his executing a self bond for Rs.20,000/- fo the satisfaction of the Registrar (Judicial), High Court of Andhra Pradesh.

The appellant is directed to appear before this Court on 13.77.2024

without fail'

Saf. SK. MO. RAP

ASSISTANT BEG! 31 RAR

PTRUE COPY!

4. The Registrar (Judicial, High Court of Andhra Pradesh at Amaravatl.

=. The Commissioner of Police, Vilayawada, NTR District.

3. The Sessions Judge, Mahila Court al Vijayawada,

4 The Station House officer, Satyanarayanapuram, Police Station,

Vilayawada, Krishna District.

ox)

The Superintendent, Central Prison, Rajarnahendravaram, Cast