Andhra Pradesh High Court - Amravati
Gubbala Srinu Srinivasa Rao, West ... vs State Of A.P.Rep. By Public Prosecutor, ... on 18 April, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT THURSDAY, THE EKGHTEENTH DAY GF APRIL, PWO THOUSAND AND TWENTY FOUR 'PRESENT: HONOURABLE SRI JUSTICE V SRINIVAS GrLR.C.Nos.105, 104, 108, 644, 655, 1886, 1887, 1588, 1889 and 7890 of 2044 CRIMINAL REVISION CASE NO: 165 OF 2044 Behwean: Gubbaia Srinu @ Srinivasa Rao, Sio. Nagaralu, aged about 27 years, Rio. Perupalem, Mogaltur Mandal, West Godavari, » Accused No.T/Patitioner AND State of A.P., Rep. by the Public Prosecutor, High Court of AP Hyderabad. . Camplainant'Respondant Revision fled under Sections 307 & 404 of Cr.P.C., praying thal in the circumstances stated in the mernorandurm of grounds fled in support of the Criminal Revision Case, against the judgment and sentence dated 10-04-2011 passed in CriA.No. 18 of 200 by the ees Narsapur which preferred against the orders dated 69-07-2009 in C.C.No. 379 of 2004 on the file of the Judicial Magistrate of | Class, Palakol, | IA NOD TOF 2077 (CRLRCMP.No. 170 of 2014} Petition under Section S87 (1) of Cr PlC. praying that in the ciroumstances stated in the memorandum of grounds filed in support of ere ° Ne wh x < of eon eroee vane aagnag % Roe ye 2 pees pes 5 ieee [s: ss mr we fy '33 P Z wap - - fiveed we (eee esd 59] eos its owe ; 'einen ° Dae here oa Nd a . peenn ey 0% oS G # SS a 3B cool 5 al a fer va & Les rene Tne A ed 4 3 co Ae 5 05 ay an. > a on?) ow Pe fe £ so whe Oe wm i & %5 ot i2 Shy Tete a) a 7 eed £5 ae od a eo we t ope x hall ced ee . wed poet ~ paw C4, an 2. ® . es) Toma nord Y od n é mo we o & 2 oN a e a, et re yo pees aad vaeee é Spoor ' gos . ; 0 hh J gpoe eo fy wy aq be eq nee, et te a > Ep fh ey ey Moa. mo "age ca orn or' a © we - & fae a rs o Py on fe EO G gow & fo a rd £3 3 bie 3 io 3 & iat j A meg Cee mt . 4 6074 pe fn oe mM cpg om oo » 0% % vA 'eet en 1 4b fee oS bo, 4 ft oy ad ret eet 3 oh. - we © 3 G S is 5 ot "ps te id * nn na tae! 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Perupalem, M } ny, bail by suspend . $ J and the mernorandu 3 CRINEINAL REVISION e a isi iidgmenf and sen Narsapur wiht of the Hk j Ss) i Rehween: +2 oe, > ch o 6 & 2 oa we SB p oe ' , ch @ mM C gay a £4 oe s3. ib CS a a is Hs S ww OD i. £5 oe, Ssead ce a i ne 3 om ; we teat *, 9 " © 6 & i a i <f aN C2 CRLRCMP.No. 189 of 2677 Peition under Section S97 (1) of Or. P.C_.1973 praying thatin the circumstances stated in the memorandum of grounds filed in suppart : the petition, ihe High Court may be pleased to eniarge the peltioner on ball by suspending the operation of the modified order in Criminal Appeal No. 72 of 2Q09 an the fle of the Vi Additional District and Sessions Judge, (Fast Track Court}, Narsagur which wes preferred against the orders dated Q9-07-2009 in C.C.No. 380 of 2004 on the Tis of the Judicial Magistrate of | Class. Ralakal, Pending disposal of CRLURS 104 of 2047, on the He of the High Court, The revision coming on for hearing, upon Gerusing the revision and the memorandum of grourids Med in support thereof and the orders of the High Court dated 25.07.2011 made in CRL.RCUMP.No. 169 of 2011 and upon hearing the arguments of Sd B. Vamsi Krishna, Counsel for the pefitioner and of Sri Dheera Kanishka, Soecial Assistant Public Prosecutor CRIMINAL REVISION CASE NO: 106 OF 2014 Between: Gubbala Srinu @ Srinivasa Rao, S/o. Nagaraju, aged about 2/ years, Ro. Perupalem, Mogaltur Mandal, West Godavar. . Accused No. Petitioner AND State of A.P., Rep. by the Public Prosecutor, High Court of AP. Hyderabad. Ravision fled under Section 387 and 401 of Cr P.C., against the judgment and senfence dated 12-04-2071 passed in CrLANo.gO af S009 by the Narsanur which oreferred against th CRLROMP.No. TF) of 2014 B clraumstanc riminal fF oe wk a3 : st uppart af , ny ~ g s the petiioner on he miodiied ON eek Sat te fed }, z 2 ay Se S08 & si Tr >h sh iF ef Fy Sessions Judge Hy gd O2-09-2 & % ES the orders date i Krishna, Counsel PethionerA-3, me g SS ~" a about 22 years, Qee: 3 te 4 x iS Varn aS a ubbarayudu ~ Sy s . and the mernoranduin of orour anta Pedd oN Ls CRIMINAL REVISION CASE NGO: S44 OF 2074 Between AND The State of Andhra Pradesh., Rep. by its Public Prosecutor, High Court of Andhra Pradesh Respondent Respondent Revision fled under Sections 3987 vw 407 af Cr Pic being aggrieved by the Judgment dated 10-1-2011 passed in CrLANo. 25 of 2008 on the fle of the Court of Vi Additional District and Sessions Judge, Narsapur, West Godavan District fled against the Judgment passed in CC No. 2817/2004, dated 8-1-2009 on the fle af the Court af the Judicial Magistrate of First Class, Palakol, West Godavari District IA NG: 2 OF 2077 (CRL AG MP No, 985 of 2071} Petition under Section 397 of CrPlC.. praying that in the circurnisiances stated in the memorandum of grounds fled in support of the petition, the High Court may be pleased to enlarges the peitioneraccused Not on ball by suspending the execution of sentence imposed in CrLA.No. 25 of 2009, dated 10-07-2077 on the fe of the Gourt of Vi Addifional District and Sessions Judge, Narsapur, West Godavari District fled against the Judgment passed in (LC No. S8ii2004, dated 9-1-2002 on the Me of the Court of the Judicial Magistrate of First Class, Palakol, West Godavari District, Pending disposal of CRLRC 644 of 2011, on the fle of the High Court. The revision coming on for hearing. upon perusing the revisicn and the rmemorandum of grounds filed in support thereof', the orders of the High Court dated 27.03.2011] made in Cri RG MUP No. 98S of 2071 & dated S0.17.2029 made herein and upon hearing the arguments of Sr SS Srimuvasu, on behalf of High Court Legal services Authorily and of On Dreera Kanishka, Special Assistant Public Prosecutor, jRIMINAL REVISION CASE NO: 885 OF 2074 Belween: Santa Peddi Raju, S/o. Satyanarayana, Aged about 22 years, Occ: Agroultural Coolie, Rio. Subbarayudu Temple Street, Falakol West Gadavar! District . Patitioner/A-3 AND The State of Andhra Pradesh.Rep. by is Public Prosecutor, High Court of Andhra Pradesh, Amaravatl, . Respondent/Ressandent Revision Mec under Section S97 rw 407 of CrP... against the Judgement dated 10-17-2071 passed in CrlA No. 24 of 2009 on the file of the Court of Vi Additional District and Sessions Judge, Narsapur, West Godavari District Hed against the Judgernent passed in CC. Ne. SBO/SOQ08, dated 8-1-2008 on the fle of the Court of the Judicial aan fagistrate of First Class, Palakal, West Godavari IA NO: 2 OF 2041 r RCMP No O86 of 2671): Petition under Section S8F¢1} of CrPlc praying that in the circumstances stated in the memorandum of grounds fled in suspart of ihe petition, the High Courl may be pleased to en o ae é petiionenaccused No.3 on ball by suspending the execution of the sentence impose up CrLANo. 24 of S009, dated 16.01.2011 on the fle of the Court of Vi Additional District and Sessions Judge, Narsapur, West Godavar District Hed against the Jud SeO/2004, dated 9-04-2009 on the fis of the Court of the Jucic Magisiraie of First Class, Palakal, West Godavari District, Pending Ries y = fr PO MNS Al IAA 4 then Shy ¥ $ye, bly ~ cigposal of CREURC 885 of 2071, on the file of the High Cay The Paftion Coming on for hearing, upon perusing the Petion and the mernorandum of grounds filed In support thereof, the earher Orders of the High Court dated. 21.03.2071 made in Cr. RUC MP No. bee af ZOi1 & dated 50.17.2023 mace herein, and upon hearing the arguments of Sri G Srinuvasu, on behalf of High Court Legal Services Authority and of Sri Dheera Kanishka, Special Assistant Public Prosecutor. CRIMINAL REVISION CASE NO: 1886 OF 2077 Between: Pendaprolu Srinu, S/o Rama Brahman, aged about 42 years, Ooo Business, Rio Subbarayudu Ternple Street, Palakollu. West Godavari Gistrict, PativionerAccused No.2 AND State of ALP., Rep by Public Prosecutor, High court of AP., Hyderabad. complainant Respondent Revision fled under Section 397 and 401 of CrP .C., against the judgment and santence di. 10-04-2011 passed in CriiA. No T2009 by the Learned VI Additional District sessions Judge, (Fast Track court), Naraspur, which preferred against the orders di 09-07-2809 in GO.NO AS20004 on the fle of the Judicial Magistrate of First Class, Palakol. The revision coming on for bearing, upon perusing the revision and the memorandum of grounds fed in support thereof and the orders of the High Court dafed 01.08.2011 made in ORL.RC UMP. No. S835 of 2077 anc upon hearing the arguments of Si & Vamsi Krishna, Counse or the petiioner and of Sri (heera Kanishka, Special Assis stant Public Frosecuior. CRIMINAL REVISION CASE NO: 1887 OF 2014 Between: Pendaoralu Srinu, Sfo Rarna Brahman, aged about 22 years, Occ Business, Rio Subbarayucu Ternoie Street, Palakollu, West Godavari district. PetitioneriAccused No.2 State of ALP. Rep by Public Prosecutor, High court of AP_, Hyderabad, _Gomplainant/Respondent Ravision Had under Sectior fede 2 Oo te 8 me 04 b na 407 of Gre, against the hidament and sentence df. 10-07-2011 passed In CHA No. 19/2009 by the Learned Vi Additional District sessions Judge, (Fast Track court} Neraspur, which preferrecd against the orders di 09-04-2608 in ie roy eon 4 CONo 2386/2004 on the file of the Judicial Magistrate of Fir Pala@kol, CRL.RO.MP.No. 2338 of 3044 Petition under Section 38 (Pp of or PC 1973 praying that in the circumstances stated in the memorandum of grounds fled in sugpart of the petition, the High Court may be pleased fo enlarge the petitioner on ball by suspending the operation of the modified order dated 10-01- 2077 in Criminal Appeal No. 19 af 2CH39 on the fle of the Vi Adeifional Distrint and Sessions Judge, (Fast Track Court}, Narsaour which was oreferred against the orders dated O9-01-2009 in C.C_No. S80 of 2004 en the fle of the Judicial Magistrate of [ Class, Palakol, Pending disposal of CRLRO 1587 of S011, on the file of the High Court. The revision coming on for hearing, uson perusing the revision and the memorandum of grounds filed In support thereof and the orders of the High Court dafed 01.08.2017 made in CRL.RC.MP No. 2336 of 2014 and upon hearing the arguments of Sri B. Vamsi Krishna, Counsel for the petitioner and of Sri Dheera Kanishka, Special Assistant Public Prosecutor, CRIMINAL REVISION CASE NO: 1886 OF 2017 Sehveean: Pendaprolu Srinu, Sfo Rama Erahman, aged about 22 years, Occ: Business, Rio Subbarayudu Temple Streel, Palakollu, West Godavari district. . PettionerAccused No.3 AND State of ALP, Res .by Public Prosecutor, High court of AP, Hyderabad. _ Samplainant/Respondent wy i Revision fled under Section 397 and 401 of CrP... against the judament and sentence dt. 10-01-2011 passed in CHA No 22/s009 by the Learned Vi Addiional District sessions Judge, (Fast Track court), Naraspur, which preferred against the orders dt. 09-07-2009 in CG. Noa S80/2004 on the file of the Judicial Magistrate of First Class, Palakoi. CRLROEMPNo. 2337 af 2044 Petition under Section 387 (1) of CrP. 1973 praying that in the circumstances slated in the memorandum of grounds fied in support of ourt may be pleased to enlarge the petitioner on ball by sespenens the operation of the meniified arder dafed 10.01- OMS 20171 in Criminal Appeal No. 28 oF 2608 on the file of the VI AdeHional District and Sessions Judge, (Fast Track Court), Narsapur which was preferred against the orders dated 09-01-2009 in C.C.No. S87 of 20n4 on the fle of the Judicial Magistrate of | Class, Palakal, Pending The revision coming on for Nearing, upon perusing ie revision and the memorandum of grounds fled in support thereof and the orders SRULARC MP No. 2537 of of the High Court dated 07.08. 20171 mad sO} 7) and upan hearing the arguments of Sd 8 Vamsi Krishna, Counsel! ay for the petitioner and of Sri Dheera Kanishka, Spe chal Assistant Public e Prosecuior CRIMINAL REVISION CASE NO: 1889 OF 2044 Baiween: Pendapralu Srinu, S/o Rame Brahman, aged about 22 years, Cec: Business, Rio Subbarayudu Tample Street, Palakollu, West . .Pattioner/Accussd No? State of ALP. Rep by Public Prosecutor, High court of AP, Hyderabad. . GComplainant/Respondent Revision filed under Section 397 and 407 of CrP... against the A udgment and sentence di 10-01-2011 passed in CNA No 20/2009 by the Learned Vi Additional District seasions Judge, (Fast Track court, Naraspur, which preferred against the arders di. O&-01-2008 in CC.No. 3881/2004 an the fle of the Judicial Magistrate of First Class, Pafakol, CRLRG.MP NG. 2338 of 2074 Petition under Section 397 (1) of CrP C.,1973 praying that in the circumstances stated in the memorandum of grounds Medi in support of the oeddion, the High Court may be pleased tn eaniarge ine peltianer on bail by suspending the operation of the meaddied order dat O-OT- 2977 in Griminal Appeal No. 20 of 2009 on the Tle of the Vi Additional District and Sessions Judge, (Fast Track Court), Narsapur which was preferred againat fhe orders dated 09-07-2009 in C.G.Na. 387 of 2004 on the fle of the Judicial Magistrate of | Class, Palakol, Pending disposal of CRURC 1589 of 2077, on the fle of the High Court. The revision coming on for hearing, upon perusing the revision and the memorandum of grounds filed in supoort thereof and the orders of the High Court dated 07.08.2011 mace in CRELRC.MP No. 2338 of 2074 and upon hearing the arguments of Sr B Vamsi Krishna, Counse! for the petiiomer and of Sri Dheera Kanishka, Special Assistant Public Prosecutor. CRIMINAL REVISION CASE NO: 1890 OF 2014 Between: Pendaproiu Srinu, Sfo Rarna Srahman, aged about 22 years, Occ: Business, R/o Subberayudu Temple Street, Palakollu, West Godavari district. . Petitioner Accused No.3 AND State of A.P., Rep.by Public Proseoutor, High court of AP. Hyderabad. . Conmplainant/Respondent Revision Med under Section 387 and 401 of Cr Pic. against the ~~ thas 2s bopper S Jucige, (Fast Trac \ judgment and sentence df. 10-04-2011 passed in CHANo 24/2006 by ee % % per ph ee {fs wh ig mi the Learned Vi Additional Naraspur, which preferred agains! the orders di 9-01-2008 in 2 No. 386/2004 on the Sle of the Judicial Magistrate of First Class. Malakal, CRLLRC.MP.No. 2338 of 2044 Petition under Section 387 (fy of CrP.c 1973 orayiig thafin the circumstances slated in the memorandum of grounds filed in support of the petition, the High Court may be sleased to eniay arge the petitioner on ball by < saspendin ng the operation of the modiied order dated id... S077 In Criminal Appeal No. 31 of 2009 on the file of the Vi Addit District and Sessions Judge, (Fast Track Court, Narsapur which wes x preferred against the orders dated OS4141-200 In C.D No, 288 of 2OGd Po on the He of the Judicial Magistrate of | Class. PB; aiakal, Pending Bed disposal oF CORLRC 1590 af 2014, on the file of the High Court, The revision coring on for hearing, upon perusing the revision eS and the memorandum of grounds fled in support thereof and the arders of the High Court dated 01.08.2011 made in CRILRC MP Na, 2339 af 2071 and upon heanng the arguments of Sri B Vamsi Krishna, Counsel for the petitioner and of Sri Dheers Narushka, Special Assistant Public Prosecutor, the Court made the following COMMON ORDER:
"Sri B.Vamsi Krishna, learned counsel for the petitioner submits that the petitioners herein are Involved In several cases. During the course of hearing, Sri B.Vams! Krishna, isarneci counsel for the petitioner and Sri Dheera Kanishka, learned Special Assistant Public Prosecutor submit that this revision was arising out of conviction under Sections 380 and 417 of IPC and the offence said to have taken place is more than 20 years old. In these circumstances, this Court is of the oninion to gat information from the concerned Superintendent of Polce regarding antecedents of the petitioners/accused and also to obtain details of naminal rales of their serving of sentence In jal from the Superintendent of Police, West Godavari District.
Hence, Registry is directed to address a fetter to Superintendent of Police, West Godavari District, directing him to submit a detalled report regarding the antecedents of petitionersiaccused herein and alse to obtain nominal rales of their serving of sentence in jal.
The Superintendent of Police, West Godavari District, is aise directed fo look into the matter personally and submit a detatied report, as expeditiously as possible, preferably by the next date of hearing.
Foday, when the matter is taken up for hearing, Ms.DYasoda, learned legal aid counsel! appointed in CrLR.C.Nos.644 and 885 of 2041 Is absent. Sri G.Srinuvasu is present on behalf of High Court Legal Services Authority and submits that legal ald counsels are informed a day prior fo the hearing of the case aver telephone and message as well, Though the learned legal aid counsel being informed over telephone and text messaye, today, none represented for the pelionaraccused In Cri R.C.Nos.644 and 658 of 2011. Hence, Registry is directed to adcdrass a letter to secretary, High Court Legal Services Authority.
Registry is further directed to delete the same of Ms.O.Yasoda, learned fegal aid counsel from the column of petitioner advocats, List all these matters on 08.05 2034." SON-SK MD RAF! ASSISTANT REGISTRAR UTRUE COPYH BA For ASSISTANT REGISTRAR
1. The Registrar (Judicial), High Coun of Andhra Pradesh af Amaravat. (By Special Messenger} \ 7 ~ Stet ere sryt 2 Peta Chia we oO Dewy ed Sen borden The Superintendent of Patios, West Godavan Disirict nN vr ; iAH PYeteiot aed Se exe roan DS Tran
3. The Vi Additional District and Sessions Judge, (Fast Track oN ane nN . we Court}, Narsacu a & wy Pe LAS b Pe erp aakal, Wrast Godayan &. The Judicial First Class Magistrate. Pdstrict Lh The Judicial Magistrate of Firsi Glass, Narsapur, West Godavari Distict aa) The Sub Inspector of Police, Palako!l Town Police Station, West Godavari District
7. The Station House officer, Palakol Town Police siation (2 to f ny Speed Fost}
8. The Secretary, High Court Legal Services Authonly, High Court of Andhra Pradesh.
"x3 The Superintendent, Central Prison, Rajahmundry, hast Godavari District
10. OneCCio SA SARK S Reddelah, Advocate [OPUC]) JP. One OC to Sn kV
12. Two CCs to Public Prosecutor, High Court of AP [OUT] / i Narasimha Rao, Advocate [OPUC)
13. The Section Officer, Criminal Section, High Court of Andhra Pradesh i4. One spare copy OVSS HIGH COURT Sy,J DATED: 18/04/2024 LIST ALL THESE MATTERS ON 06.05.2004. ORDER GrL RG .Nos.108, 104, 108, 644, 855, 1586, 1687, 1588, 1589 anc T5890 of 2014 CHRECTION