State Of A.P., Rep. By Its Public ... vs Syed Maqbool Zubair Shanwaz,
2022 Latest Caselaw 3950 Tel

IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                   AT HYDERABAD
           TUESDAY, THE NINTH DAY OF APRIL,
             TWO THOUSAND AND THIRTEEN
                       PRESENT
         THE HON'BLE SRI JUSTICE RAJA ELANGO

                        CRL.A.No.150 of 2006
Between:
State of A.P., rep. by its Public Prosecutor, High Court of A.P.,
Hyderabad.
                                                    Appellant/Petitioner
                                   AND
Syed Maqbool @ Zubair @ Shanwaz, S/o Syed
Hajimiyaz, Ramnagar, Dharmabad, Nanded District, Maharashtra
State. (A-2)
                                                  Respondent/Accused

    Criminal Appeal under Section 378 (3) & (1) of Cr.P.C., against
the Judgment in S.C.No.382 of 2000 on the file of the Additional
Metropolitan Sessions Judge for Trial of Jubilee Hills Car Bomb Blast
Case-cum-Additional Family Court, Hyderabad, dt. 28-06-2004 and
prays that this Hon'ble Court may be pleased to set-aside the Order of
acquittal and convict the accused (Respondent) for the offence with
which he was charged.

     The appeal coming on for hearing, upon perusing the
memorandum of grounds filed herein, and upon hearing the
arguments of the Public Prosecutor for the Appellant, the Court made
the following

ORDER:

"Present appeal is preferred by the State against the order of acquittal dated 28.06.2004 passed in Session Case No.382 of 2000.

Additional Metropolitan Sessions Judge, Hyderabad, addressed a letter dated 21.03.2013 to the Registry requesting to send the original record in S.C.No.382 of 2000 sent to this Court for consideration in present appeal in order to conclude trial in S.C.No.400 of 2003 since the accused in the said appeal is in prison for more than one year.

Considering the fact that the accused in S.C.No.400 of 2003 is an Under Trial Prisoner, it would be just to transmit the record for speedy disposal of the case.

Hence, the Registry is directed the send the bundle to Additional Metropolitan Sessions Judge, Hyderabad, forthwith. Further, the learned Sessions Judge is also directed to transmit the original record to this Court after completion of trial in S.C.No.400 of 2003."

ASSISTANT REGISTRAR //TRUE COPY// for ASSISTANT REGISTRAR To

1. The Additional Metropolitan Sessions Judge for Trial of Jubilee Hills Car Bomb Blast Case-cum-Additional Family Court, Hyderabad

2. The Section Officer, Criminal Section, High Court of A.P., Hyderabad

3. Two CCs to Public Prosecutor, High Court of A.P., Hyderabad.

4. One spare copy KK

HIGH COURT

REJ

DT. 9-4-2013

ORDER CRL.A.NO.150 OF 2006

DIRECTION

Drafted by: KK Drafted on: 12-4-2013

HIGH COURT

REJ DT. 9-4-2013

ORDER

CRL.A.NO.150 OF 2006

DIRECTION