Andhra Pradesh High Court - Amravati
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IN THE HIGH COURT OF ANDNEA PRADESH AT AMARAVAT) WEDNESDAY, THE TWENTY FOURTH DAY OF DECEMBER TWO THOUSAND AND TWENTY Fv PRESENT: HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO CRIMINAL REVISION CASE NO: 1321 OF 2017 Between: Dasyam Praveen Kumar, Sfo. Chakravarthl aged 35 years, ees employes. R/o.D No 17-36-28, Ralleveedhi, Vdayawada - Fetitionar Accused AND 7. Gndela Naresh Kurnar, S/o. Appa Rao. Aged 35 years, Qec: Business, Rio, D.No.10-4-92, Mailikhariunapet, Viiayawada-1, Krishna [Notrict, The State of AP, Represented by It's Public Prosecutor, High Court at Amaravall PREDOAS TES ed oN fey d a3 Rin - . a ary ix aes YN e A e eye diy GYOUAISLaNCES Stated i the mernorandum of grounds fled in supsort of the Ciirurial Revision Case. the Hi) igh Court may be pleased fo allow the Crinxnat ned Cr A Noid of 2015 by the XH Add! District & Sess Judge, Cum Vi Ada Metrapolilan Sessions Judge Crh RAP No. 2438 of 204 mposed in fhe judgment dated 29-04.0047 ¢ passed in CrLA Noce3e of BOYS by oe ty wet ade gS NT ee Sf TRAST OP as faa Sa Ae fae Lblawd rt Bian ys ty $5 yet Sayre os : thee serie Fo éiae Ras caw grounds fiec) in support theresf and fhe order of the righ Court there ig no representation for the TENOR GER CCUSEG, wf DS. Viaya Bhaskar, Advocate for Respondent No.1, fhe Court made the © TORO: ORDER:
"None appeared for the pontioneriaceused, "ose! te directions ta at Learned counsel far the 1° ras pendent | iS OFesant, issue Hallable Warrant to the petitioneriaccused through superiitendent of Police concerned, fe On arrest of the petitionerfaccused, he shaff be released on bal an his executing a personal bond for Rs. 10. 00/-(Rupees Ten Thousand (Oniy} fo the satisfaction of the learnad Hi Additional Ghief Metropolitan Magistrate, Vilayawada, who passed Judgment in C0 No. 798 of 204d, The earned Hi Additional Chief Metropolitan Wagistrats, Vifayawada, shall obtain undertaking affidavh fram -- the petiionerfaccused, duly stating that he would give dus instructions fo hus counsel for disposing of the case. iY the petitionar/accused fall to give due instructions to the learned counsel engaged before this Court, the order dated 18.08.2047 7, granting ball by interim suspension of sentence of nnArisanment to the setivioner, would be cancelled and the matter wil be disposed of by engaging a Legal Aid Counsel, List afier Sankranti Vacation, 2028." SOv- E.KRAMESWARA RAO JOINT REGISTRAR #TRUE COPY) SECTION OFFICER For Te, i. The Registrar (Judicial), High Court of Andhra Pradesh, Amaraval
2. The Hi Additional Chief Metropolitan Magistrate, Vilayawada oessions Judge at Viiayawada
4. The Superintendent, Sub-Jail, Wiayawade o. The Commissioner of Pofice, Vilsyawada, NTR District. (2 to S BY SPEED POST)
6. One CC ta SRE ALLURE RAGHU RAMA AURAVA Advocate fPORUCT f, One CC to SRI BUTTA VIIAYA BHASKER Advocate [OPUC)
6." Pwo GCs to Public Proseoutor, High Court of AP OUT] sts o Th ~ Heiman f a pe LON ¢ rh ope my TW eey et ek Vv. TRe Section Officer, Crmina! Section, High Court of Andhra Pradesh. Arriaravan Arraravath oh BS HIGH COURT TRIR J DATED 24 2/2028 LIST AFTER SANKRANTI VACATION, 2026 ORDER CROURC NOT S2t of 2047 ORDER OF WARRANT P3389} IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY, THE TWENTY FOURTH DAY OF DECEMBS TWO THOUSAND AND TWENTY FIVE PRESENT:
CRIMINAL REVISION CASE NO: 1321 OF 2017 Between Qcou:Ratiway employee, Rfo. D.No 11-38-28, Pal leveedhi, . Vilayawade - t, Krishna District PatitoneriAccussd AND Rio. DLNo. 104-02, Mallikharjunanet, Vil jayawada-7, Krishna District.
The State of AP, Represented by by i's Public Prosecutor, High Court at Respondent/Camalainant Whereas revision Sled under Section S97 and 407 a £ that in the circumstances stated in the memorandum of graunds fled in support of {he Criminal Revision Case, the High Court may be Measged fp allow the Criminal Revision Case and sei aside the judgrnen! dated 29-04- Judge, Gur Vi Addl. Metropolitan Sessions 5 Judge at Vilsyawads And Whereas the court upon perusing [he revision caring an for hearing, upon perusing the revision and the grounds fled in support thereof and the order of the High Court dated: 16.08.2017 passed in ihe Petifonor Accused on B. Viaya Bhaskar Advocate for Respondent No.1 directed fhe registry Io issue Badable Warrant to the Petitiener/Accused a FB, FOU Vis, Therefa pee beer cd $04 4 nook As vs
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freer ee Leek a ae bed rs deebe, ft £ wdoce. con or fone NIGH COURT TMR,J DATED SAT 2/2028 LIST AFTER SANKRANTI VACATION, a Pad Tae GRURC No.T321 of S017 BAILABLE WARRANT Sonn ace ae AS