Andhra Pradesh High Court - Amravati
Moiile Court vs Rss E on 7 January, 2026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT) WEDNESDAY, THE SEVENTH DAY OF JANUARY, TWO THOUSAND AND TWENTY SIX PRESENT: THE HONOURABLE DR JUSTICE Y. LARSHMANA RAD. ~ CRIMINAL REVISION CASE NO: 886 OF 2019 Between: Lane, Konda Venkatapnaiah Colony, Lalupuram Road, Guniur City AND STATE OF AP, Rep. by ds Public Prosecutor, High Court for the State of Andhra Pradesh at Amaravathi Respondent Revisian fled under Section 39% and 404 of Cr.P.C., praying that in the cloumstances staled in the affidavit fled in support of the Criminal Revisign o Case, the High Court may be pleased fo Memorandum of Grounds of Criminal Revision Case agginst the judgment di 29-05-2019 passed In CrLlA.No. 816 of 215 on the file of | Addi. Sessions Judges, Guntur by confirming is iB as wart 637 dLO7-O8-S016 passed in O.C.No.588 of 20178 on the file of Judicial Magistrate of First Glass, Special Maivie Court, Guntur. IANO: 1 OF BOIS: Petition under Section S871) of CrP.c is fied praying that in the ease, the High Court may be pleased to suspend the execution of sentence passed on 29.95.2079 In CrLA No S18 of 2076 on the fie of { Adel. Sessions = Pa sweets Moiile Court, Guntur and release the petitioner on ball, pending disposal of GRLURC.No. S88 of 2078, on the file of the High Court % The petiion coming an for f merrorandum of grounds of crirn gS ony oot fe N Ye = SA ATP GRA following: ORDER? Natice on the PetittoneriAccused is server. The petitioner is nelthar present before this Court nor engaged 3 counsel, < The getlioner suffered concurrent conviction for the alingac s, offence punishabie under Section 354-4 of 'the LR'. issue NEW fo the petitioner through Superintendent of Police concerned, Cn the arrest of fhe petifioner, he shall be produced before the iparned Magistrate concerned for judicial remand, List affer eight (05) weeks. Sas. ¥ Satyanarayana JOINT REGISTRAR SON} oN veage 4 The Superintendent, Distnet Jal, Guntur Gurtur District, (Addresses Noss to 5 by s Specs} Fost} axy o> ~ HIGH COURT DRL DATED: QF/OU/2028 LIST AFTER EIGHT (O8) WEEKS ORDER
CRURG.No.&86 of 2019 ORDER OF NON BAILABLE WARRANT NNN: cs *, g Sy e. \ gt eye rot seas 8 3f wy Ww gs FSV Ss Rise SN Ny PRY = Seas & N MBX Gg <A OR Sood AS ESES Ss = RSS E SS SAAS NER iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! WEDNESDAY, THE SEVENTH DAY OF JANUARY, TWO THOUSAND AND TWENTY SIX :-PRESENT:
THE HONOURABLE DR JUSTICE Y. LAKSHMANA RAG CRIMINAL REVISION CASE NO: 886 OF 2078 Ge Seiween:
ViiKasaiah @ Kasi, S/o. Burraiah, Employee, Rio D.No. 25-22-92, 1/9 wane, Konda Venkatapoaiah Colony, Lalupuram Road, Guntur City, Guntur District.
Petitioner AND STATE OF AP. Rep. by iis Public Prosecutor, High Courl far ihe State 34 Respondent rd . x y FYE :
Revision Case, the High Court may be pleased is Memorandum of Grounds of Griminal Revision Case against fhe fudgment dt 29-05-2019 passed 4 CriA. No SiS of S01S on the fle af | Adel. Sessions Judge, Guniur by confirming the ludqment clO7-09-2016 passed in C2 No S68 of 2015 on the fle af Judicial Magistrate of First Class, Special Mobile Court, Gun. And VWrhereas the court upon perusing the revision ome on for of the High Court dated OF. 06.2019 & 24.72 2025 made herein and upon hearing the arguments of Public Prosecutor for the Respondent, directed the Registry to issue Non-Sallable Warrant to the PellticnerAccused through the Supernendernt of Police concerned, Therefore, YOU VIZ;
The Fayre ip uperintendant of Police, Guriur District, Guntur. are hereby directed to arrest the said revision PETITIONERIACCUSED vic: MM Kasaiah @ Kasi, Sfo.Burraias, Employee, Rfo D.No 25-22-02, 1/4 Lane. 4 Nonda Venkatapoaiah Colary, Lalupuram Road, Gumus City, Guniur Oisinic wherever he is found and produce him bodily under safe custody and praduce BR Re hm dyee wy vt = Pe I before ine learned Madistrate concemed for jucicial remana You aye alse further directed io return this warrant as early as poasibis Bs preferably on or before 08.05.2028 to ius Court with a delaiisd report stating JOINT REGISTRAR To,
4. The Registrar (Judicial), High Court of Andhra Pradesh at MS Amaravats Key The Superintendent of Police, Guntur District, Guntur. (BY SPEED POST} R Mywya spar Res eeN Sows wy AER re oe RY HIGH COURT DOROYLR, J QATED: OFA /Z026 LIST AFTER EIGHT (08) WEERS ORDER GRURCNo.886 of 2019 NON BAILABLE WARRANT een Se a ok a By ie Woo eg TS IM ae oA 4