Andhra Pradesh High Court - Amravati
Unknown vs Gy Ie Oy A Ps Ne Es on 23 April, 2026
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! PHURSDAY THE TWENTY THIRD DAY OF APRIL WO THOUSAND AND TWENTY SIA (PRESENT: THE HONOURABLE Or JUSTICE VENKATA JYOTHIRMA! PRATAPA CRIMINAL REVISION CASE NO: 406 OF 2026 7. Mis. Aleern Khan Constructions, represented by Ns Managing Pariner, Aileen Khan, aged 44 years, R/at. D No. 12-41-73, Gandhi Nagar, New Paioncha, Khammam District 507115 wey és. Aleern Khan, aged 44 years, Managing Partner, R/at 0 No. 12-1-7S, Gandhi Nagar, New Palancha, Kharmmarn District - SQ) 478, oPettioners/Appellants/Accused AND y. Sabbinen) Ume Maheswara Rao, Sfo. Siva Ramakrishnaiah & we ah Ramakrishna, aged 46 years, Business, Riat. NGO Colony, besid & Saibaba Temple, Transformer Strat, Mothuru Village, Hio. Thunmynapala, Anakanalll Mandal, Visakhanatnam. . Respondent/Complainant 2. The State of Andhra Pradesh, Represented by its Public Proseradoy, ign Court of Andhra Pradesh, Amaravati, Guntur District Respondent ay Revision Hed under Sections 448 & 442 BNSS 2023 praying that in the circurmstances stated in thea memorandum of grounds Hed in support of the Crimmal Revision Case, the High Court may be pleased to set aside the judgment dated 21-11-2024 passed in CrLA.No.3 af 3024 on the Me of the > Additional District and Sessions Judge, Anak: apalle ¢ confirming the conviction qd sentence dated 12-12-2025 In C.C. No. 8/2023 an the fle of the Special Magistrate Court, Anakapalle and agus the gehtoner for the offence iy A sunshade under sections 138 & 142 of NLAct IA NO: 3 OF 2026 Petition under Section 498 () of BNSS praying that in the ercumstances sfated in the affidavit [Nec in support of the metitien, the High ae, Gaur may be pleased fo enlarge the Pellianer on Bal by suspending senience imposed in judgment dated. 21-11-2088 In OrLA Nog of 2024 on 2 the He of the & Additional District & Sessions Judge, Anakapalle confirming x the conviction and sentence dated . "ee g oy FY S025 i CoC. No. 8/023 an the fils x of the Special Magistrate Court, Anakapalle, Pending disposal af CRLRC 408 af 2026, on the fie of Ihe High Court. Nar Prasad Kancreguia Advocate far the Petitioner, and Public Prosecuta: "Learned counsel for the petiioner would submit that despite his afforts he could not able ta contact the client who is not avaliable. issue Non Bailable Warrant (NEW against the revision petitioner. The Superintandent of Police, Vishakapainam, is directed to take necessary stens for the execution of the NEW anc to oroduce the revision petitioner before this Court. List the matter on 05.04 2098." SOV SURYANATHA REOOY SECTION OFFICER om "ond & x « . The Registrar (Qludicial!, High Court of Andhra Pradesh at Amaravatl (Special Messenger} The X Additional District & Sessions Judge, Anakanalile The Special Magistrate Court, Anakapalle The Superinfendent of Police, Vishakapatnam (BY SPEED POST) gue ew One UO to Sri Leela Harlprasadkandregula Advocate [OPUC) wee Two Cs fo Public Prosenutor, High Court of A. PIQUTI The Section officer, Criminal Section, High Court of AP at Amaravati One spare copy HGH COURT DRLVUPS DATED 23/04/2026 LIST THE MATTER ON 05.05.2025 ORDER
CRLRC No. d06 of £028 ORDER OF WARRANT Ht, 4 fant "i, %y.
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4, % fi, SE aay cany SNE coe iN THE HEGH COURT OF ANDHRA PRADESH AT AMARAVA THURSDAY THE TWENTY THIRD DAY OF APRIL YYO THOUSAND AND TWENTY SIX
-PRESENT:
THE HONOURABLE Dr JUSTICE VENKATA JYOTHIRMAI PRATAPA CRIMINAL REVISION CASE NO: 406 OF 2026 Mis. Alsem Khan Constructions, represented by iis Managing Pariner, Aleem Khan, aged 44 years, Riat. O No. 12-4-73, Gandhi Nagar, New reek s Palancha, Khammarnn District SGP 174, oes Aleem Khan, aged 44 years, Managing Partner, Riat. D No. 12-41-72, 3 Gandhi Nagar, New Paloncha, Kham am CXstrict - 807775. ..Pettioners/Appelianis!/ Accused AND
7. Sabbinen' Urna Maheswara Rao, S/o. Siva Rarekrishnaiah @& Ramakrishna, aged 48 years, Business, Rial. NGO Colony, beside oalbaba Temple, Transformer Street, Rothuru Village, Hic. Thummapala, Anakapalli Mandal, Visakhapainarn.
RespondenyComplainant s. The State of Andhra Pradesh, Represented by s Public Prosecutor, Respandent Whereas revision fied under Sections 488 & 442 BNSS 2023 praying that in ihe circurristances stated in the memorandum of grounds fled in ~, suppart of the Criminal Revision Case, the High Court may be oleased to set aside the fudgment dated 21-11-2024 passed In CrLA.No.3 of 2084 on the file of the X Additional District and Sessions oe' Anakanalie corfirming the conviction and sentence dated 12-12-2023 in C.C. No. 8/2083 an the fle of the Special Magistrate Court, Anakapalie anc acquit the selitioner for the oYence purishabie uncer sections 148 & 142 of N LAct am ".
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3. One spare copy HIGH COURT YUP J s OR 2HOS/ 2088 DATED LIST THE MATTER ON 05.05.2028 ORDER SS od oS og one o $4 St < G z i & rao oe 3 thy erad NON BAILABLE WARRANT