The State Of Ap Rep By Its Pp Hyd., vs Bandaru Mallesham, And 3 Others,
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Telangana High Court

The State Of Ap Rep By Its Pp Hyd., vs Bandaru Mallesham, And 3 Others, on 1 August, 2024

        IN THE HIGH COURT OF JUDICATURE AT HYDERABAD
   FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
                                PRADESH
                 MONDAY THE EIGHTH DAY OF JUNE
                    TWO THOUSAND AND FIFTEEN
                               : PRESENT:
                THE HON'BLE SRI JUSTICE: K.C. BHANU
                                   AND
                  THE HON`BLE MRS JUSTICE: ANIS
                         CRL.A. No. 337 of 2015
(Appeal under Section 378 (1) & (3) of Cr.P.C, against the Judgment in S.C.
No. 126 of 2007 on the file of the II Additional District & Sessions Judge,
(FTC), Sangareddy, dated: 22-04-2010)

Between:
The State of A.P., rep. by the Public Prosecutor, High Court of A.P.,
Hyderabad.

                                                         Appellant/Petitioner
                                     AND

     1. Bandaru Mallesham,    S/o. Sailu, 28 years, SC, Occ: Labour, R/o.
        Chitkul, Medak District.
     2. Bandaru Samaiah, S/o. Sailu, 35 years, SC, Occ: Labour, R/o. Chitkul,
        Medak District.
     3. Bandaru Sailu, S/o. Durgaiah, 70 years, Occ: Labour, R /o . Chitkul,
        Medak District.
     4. Bandaru Vanamma, W/o. Samaiah, 32 years, Occ: Labour, R/o. Chitkul,
        Medak District.
                                                   ....Respondents/Accused


   Whereas the Court upon perusing the Appeal and the grounds filed herein
and the order of the High Court dated: 20-04-2015 made herein and upon
hearing the arguments of the Additional Public Prosecutor, for the appellant,
made the following
ORDER:

"This appeal is directed against an order of acquittal.

When the notices have been sent to the respondents, who are the accused in the Sessions Case, they refused to receive the same. Therefore, this Court issued Non-​B ailable Warrants to the accused.

Pursuant to the Non-Bailable Warrants issued by this Court, today, P.C.No.927 and W.C.No.2455 brought the accused before this Court. The accused stated that if permission is granted, they will engage an advocate to prosecute their case.

Therefore, the accused shall be released on executing personal bond before the Registry.

Delete from the caption 'for appearance' and post after two weeks".

SD/-S.V. RAMANA MURTHY JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To

1. T h e II Additional District and Sessions Judge, (FTC), Sangareddy, Medak District.

2. T h e Superintendent of Police, Medak District at Sangareddy (BY RPAD)

3. T w o CCs to the Public Prosecutor (TS), High Court of Judicature at Hyderabad (OUT)

4. T h e Registrar (Judicial), High Court at Hyderabad. (BY SPECIAL MESSENGER)

5. The Section Officer, Criminal Section, High Court at Hyderabad.

6. Two spare copies.

Ksv

HIGH COURT

KCBJ & ANISJ

DATE: 08-06-2015

NOTE: DELETE FROM THE CAPTION "FOR APPEARANCE"

AND POST AFTER TWO WEEKS

ORDER CRL.A. NO. 337 OF 2015

DIRECTION