Andhra Pradesh High Court - Amravati
Between vs And on 19 November, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAY
TUESDAY THE NINETEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT:
THE HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 2292 OF 2074
Between:
Mahasivabattu Ramakrishna Raju, S/o. Sathiraiu, aged about 22 years, Ria.
Gangavarl Veedhi, Angelapalem, Amalapuram, East Godavan District.
_ PettionerAppellantiAccused,
AND
The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of
AP, Andhra Pradesh.
. Respondenly Respondent
Revision Hed under Section S97 rw 407 of Cr PoC. against the order
passed in Crh A. No. 106 (2009, dated 29-08-2011 on the file of the court of H
Addi. Sessions Judge, East Godavari District at Amalapuram fied against the
Judamernt passed in S.C. No. 190/ 2008, dated 29-06-2009 on the file of the
court of Assi, Sessions Judge's Court, Kothapeta, East Godavari District.
IA NO: 2 OF 2077 (Or_LR.C.NLP.No.3444 of 2044)
Petition under Section 387 of CrPC praying that in the circumstances
stated in Ihe memorandum of grounds fled in support of the pelition, te High
Gourt may be pleased io suspend the axecufion of sentence imposed against
the peliioner in the order passed in CriLA. No. 168 /2009, dated 29-08-2014
an the fle of the court of Hl Addl. Sessions Judge, East Godavari District at
Amailapuram filed against the Judgment passed in S.C. No. 190/ 2008, dated
29-06-2009 on the fle of the court of Asst Sessions Judge's Court,
Kothapeia, East Godavari District, and release the petitioner on ball, Pending
disposal oF CORURC 2292 of 2011, on the fle of the High Court.
The revision caming on for hearing, upon perusing the revision and the
memorandum of grounds Alec in support therecf and the order of the High
Gourt dated TR.T1L20)T) made in Cri Rc MLP.No.g444 of 2047 in
Gr RNo.g292 of 2071 and order dated 24.10.2024 made herein upon
nearing the arguments of Si T.O.N. Murthy, learned counsel for the petiioner,
the Court made the following
ORDER:
"Sri T.S.N Murthy, learned counsel for the petitioner is present and
submilied that he has no instructions fram the petitionerfaccused.
The learnad Assistant Public Prosecutor submitted that he has to
get instructions from the concerned officers. This Court orderad
Balinble-Warrant on 24.70.2024 and {) date Ro is not Informed fo this
Court as ta whether the warrant was executed or not.
Since the learned Assistant Public Prosecutor requested time,
poston 28.77.2024.
The insgector of Police, Ravulapalemn Police Station, is directed to
appear before this Court on 28.77 2024 at 2.15 PML
PTRUE COPY
Ts,
{. The inspectar af Police, Ravulapalem Police Station (BY SPEED
FOST- FOR APPEARANCE)
4. Qne GC to SrPS N Murthy, Advocate (ORUCI
Two OCs to Public Prosecutor, Nigh Court of Andhra Pradesh ICMUT]
Cot
4. The Section Officer, Criminal Section, High Court of Andhra Pradesh
5. One spare copy
PALA LPL LLL LLL LILLE DEAS LARS SE
HIGH COURT
SY.
DATED 1S 1/2024
POST ON 28.14.2024
ORDER
APPEARANCE
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