Andhra Pradesh High Court - Amravati
5.2024 & 30.07.2024 Made Herein And Upon ... vs Between on 12 September, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY .THE TWELFTH DAY OF SEPTEMBER ;
TWO THOUSAND AND TWENTY FOUR
'PRESENT: :
THE HONOURABLE SRI JUSTICE V SRINIVAS.
CRIMINAL REVISION CASE NO: 1068 OF 3044
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Between:
Bolla Ganapathi Rao Achary, S/o. Late Amruthalingam, Hindu, aged about
44 years, Ex-Sub Post Master, Budithi Dhobl Street, Baruva Village, Sompeta
Mandal, Srikakulam District.
...PetivionerAccused,
AND
The State of A.P., rep by ts Public Prosecutor, High Court of A. P_Amoravail,
Respondent
Revision Med under Section 397 and 401 of Cre.c., assailing the
judgment dated 21-04-2011 In CrLA.No. 163 of 2006 on the file of the #
Additional District and Sessions Judge, (PTC) Srikakulam confirming the
conviction of the calendar and judgrnent dated 23-10-2009 in C.C.NG. 38 of
2005 of the Judicial First Class Magistrate, Pathapatnam but modifying the
sentence from 3 years Rito 6 months Ri by seeking the fine Intact and defauit
senience alos has been reduced fo Si for @ period of one month for the
under Section 397 (4) of crPc praying that in the
Stated in ihe memorandum of grounds filed in support of the
h Court may be pleased to enlarge the petifioner / accused
Y Suspending the sentence of judgment in CrLA.No. 183 of
'CTT on the file of the N Addl. Dist. & Sessions Judge,
§ the calendar and Judgment dt 23-10-2009 in CO.No.38
M, Pathapatnam in the ends of justice, Pending disposal
OTT, on the fle of the High Court.
.o
The revision corning on for hearing, upon perusing the revision and the
memorandum of grounds filed in support thereof and the order of the High
Court dated 30.04.2011 made in Cr. RUC MP No 15? 3 6 of 2011 & orders dated
01.05.2024 & 30.07.2024 made herein and upon hearing the argumenis af Sr
VI. Narasimhulu, Advecate for the petitioner, the Court made the following
ORDER:
*"{ garned Special Assistant Pubic Prosecutor submitied a meme
stating that he received a letter from the Sub-Inspector of Police, Daruva
Police Station, stating that the nefitionerfaccused by name Ballo
Ganapathi Rao Acharya was apprehended and praduced befare the
isarned Judicial Magistrate of First Class, Pathapainam on 28.08 2024
and thereafter he was released on axeculing a personal bond of
Rs 5,000). with two sureties for the ike sum each.
&s could be sean from the bundle, one Sri ¥. Narasimbhulu,
Advocate filed vakalat on behalf of the petitioner and undertakes to
argue the matter without fall on the next date of adjournment.
List the matter on 26.09.2024 finally.
The presence of Sub-Inspector of Police, Raruvea Police Station is
dispensed with."
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WTRUE COPY! » gecviO A opeiCER
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4. The Registrar (Judicial), High Court of Andhra Pradesh at wharava'.
2. The Sub-inspector of Police, Saruva Pollce Station of Sokakulam
Cistrict ey s SPEED POST)
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One OC fo Sri B M Patro, Advocate [(OPUC)
One CC to Si V. Narasimhulu, Advocate [OPUC)
Two GCs to Public Prosecutor (AP) High Court of Andhra Pradesh
fOUT]
The Section Officer, Criminal Section, High Court of Andhra Pradesh
One spare copy
HIGH COURT
Sid
DATED: 12/08/2024
LIST THE MATTER ON 26.09 2024 FINALLY
ORDER
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