Andhra Pradesh High Court - Amravati
Nemalikanti Naresh, vs The State Of Ap Rep By Its Pp Hyd., on 20 November, 2024
[3387]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
WEDNESDAY .THE TWENTIETH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 2177 OF 2073
Behyean:
Nemalikanti Neresh, S/o Moshe, Hindu, Aged about 24 years, RKfo
Chiluvuru Vilage, Dugglrala Mandal, Guntur District.
Revision Petitioner/Anpellant/Accused
AND
State, Sub-Inspector of Police, Duggirala PS., represented by Public
Prosecufor, AP High Gourl, Hyderabad
Respondent/Respondent/(Complainant
Revision fled under Sections 357 and 407 of Cr.
of the Xf Addl. Dist. & Sessions Judge, Te
OGSOT tT.
i., against the order
o.?% af 2071, di Os.
IANO: 1 OF 20177 (CRL.R.C.NLP.No. 3258 of 2077}
Petition under Section $8700} of CrP.c, praying that in the
circumstances stated in the memorandum of grounds Hed in support of the
Criminal Petition, the High Court may be pleased to suspend the sentence
and operation of Judgment of the XI Adcitional District and Sessions Judge,
Tenall in CrLA.No.?? of 2011, di.O2-09-2011, confirming the Judgrnent passed
in SCLN].573 of 2010, dt 08-03-2011 of Principal Assistant Sessions Judge,
Tenall, while ordering for the accused to be enlarged on ball fo the satisiactian
of the Principal Assistant Sessions Judge, Tenall, Pending disposal of
CRLAC S177 of 20114, on i {he fils of the High Court
The petition caming on for hearing, upon perusing the Petition and the
memorandum of grounds fied in support thereof and the order of the High
LEER ee
Court dated 34.10.2011 made in CRLRICM.P.No.o259 of 20471 and order
dated 21.11.2023 made herein and having observed that there is no
represemation for the peltianer, the Court made the following
ORDER s
"Ne representation an behalf of the petitioner,
Learmied Assistant Public Prosecutor representing the Respondent
"State is present and reports ready.
issue ballable warrant te the pelitioners, returnable by T3.42.2024.
However, on execution of such ballable warrant, the petitioners
shall be released on ball on furnishing a personal bond far a sum of RS
10,000/- (Rupees Ten Thousand only) each with two sureties for a ike
sum each to the satisfaction of the Principal Assistant Sessions JUS,
Fenali, Guntur Distries,
Registry shall send a copy of this order to the Sunerintendant of
Police, Guntur District,
List the matter on (3.42. 2004- Safe S.V.S.BEMURTHY
JOINT REGIST RAR
UPYRUE COPY) | SECTION OEFICER
To, |
1. The Registrar (Judicial), High Court of AP, Amaravathi,
&. The x! Ackitional District and Sessions Judge, Tenall. (by SPEED
POST)
3.
ad
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vend
*
The Princiosl Assistant Sessians Judge, Tenall, Guntur District (by
SPEED POST) ; |
The Superintendent of Police, Guntur Districk (by SPEED POST)
The Superintendent, Sub Jail, Tenall, Guntur District,
One CC to Sri Ravi Kiran Anuguia Advocate [OPUC]
The Section Officer, Criminal Section, High Caurt of ALP.
Two CCs to Public Prosecutor, High Court of A. PIOUT)
CMe spare cany,
HIGH COURT
DATED: 20° 1/2024
LIST THE MATTER ON 13.12.2024
ORDER
CRURC.Ne. 2174 of 2044
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[ 3367)
WEDNESDAY THE TWENTIETH DAY OF NOVEMBER .
TWO THOUSAND AND TWENTY FOUR
DPRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
GRIMINAL REVISION CASE NO: 2171 OF 2041
Between:
Nemalikanti Naresh, S/o Moshe, Hindu, Aged about 24 years, Rio
Chiluvuru Vilage, Duggirala Mandal, Guntur District.
Revision Fetltioner ApnellantfiAccused |
AND
Stale, Sub-inspector of Police, Duggirala PS., represented by Public
Prosecutor, AP High Court, Hyderabad
Responmient/Respondant(Complainant
Whereas revision fled under Section 397 and 401 of CrP.C., praying
that in the clrcurnstances stated in the memorandum of grounds fled in
support of the Criminal Revision Case, ihe High Court may be pleased fo
present this Mernorandum of Cr.Ac., aggrieved by the order of the X!
Addifional District and Sessions Judge, Tenall in GrLA.No.77 of 2041, dt. 2.
O9-207 4.
And wheress, the court, upon perusing the Revision and the
memorandum of grounds fled in support thereof, the order of the High Court
daled 21102077 made in CRL.R.C.MP.No 3289 of 2011 and order dated
21.37.2025 made herein and having observed that there is no representation
for the pelitioner, directed the regisiry to issue ballable warrant to the
petitioner, relurnable by 13.12.2084.
Therefore, You Viz,
The Superintendent of Police, Guntur District
ate hereby directed to arrest the said Pelltioner/Accused namely,
Nemalikanti Naresh, S/o Mashe, Hindu, Aged about 34 years, Ria Chiluvuru
Vilage, Quggirala Mandal, Guntur District wherever he is found and produce
him bodily under safe cus Study and conduct before the Princ inal Assistant
Sessions Judge, Tenall, Guntur District
On such production, if the said revision Petitioner furnishes a personal
bond for a sum of Re. 16,000/- { aupecs 7 Yen thousand only) with §wo sureties
for a Hke sum each to the satisfaction of the & rincipal Assistant Sessians
Judge, Tenall, Guntur District, he shall be released on baal,
You are also further directed io return this warrant as gary as possible
preferably on or before 12.12.2024 to this Court with a detail fed report stating
the manner in which if has bean esxecuiad,
Herein fail not,
JOINT REGISTRAR
Ta,
1. The Registrar (Judicial), High Court of A.P AmMaravathi,
The Frincipal Assistant Sessions Judge, Tenall, Guntur District (by
SPEEO POST)
3. The Superintendent of Police, Guntur Distinct, iby SPEED POST}
he
4. One Spare copy
HIGH COURT
Sy
DATED 20/4 1/2024
LIST THE MATTER ON 13.42.2024
ORDER
CRERCNo2U of 2044
BAILABLE WARRANT
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