Andhra Pradesh High Court - Amravati
Addanki Poornachandra Rao, ... vs The State Of Ap., Rep.By Public ... on 28 January, 2025
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lN THE HIGH COURT OF ANDHRA PRADESH AT AMAR
Jr,
TUESDAYI THE TWENTY EIGHTH DAY OF JANUARY r,.-`.``
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
HONOURABLE DR JUSTICE Y. LAKSHMANA RAO
CRIMINAL REVISION CASE NO: 1632 OF 2011
Betwee n :
Addanki Poornachandra Rao, S/o. Sri Venkateswara Rao, Age:28 years, Occ:
Lorry Driver, Gunadala, Vijayawada, Krishna District.
...Revision PetI-tiOner
AND
The State ofAndhra Pradesh, Rep by its publl'c prosecutor, High Court of
Andhra Pradesh, at Amaravati.
..Respondent
Revision filed under section 397 RAN 401 of Cr.P.C., against the
Judgment passed in crl.A.No.68/2009 on the file of the Ill Additional DI'StriCt
and Sessions Judge, Kakl'nada d-ated 15.03.2011 by confirml'ng in c.c.349 of
2005 on the file of the Additional Judicial First class Magistrate, peddapuram
on 08.04.2009.
!AhLO_: 2 OF 2011 (CrI.R.C.M.P.No.2409 of2qu
petitI-On under Section 397(1) of Cr.P.C praying that in the:
circumstances stated in the memorandum of grounds filed in support of the
petition, the High Court may be pleased to grant bail by suspending thel\
judgment in CC.No.349/2005 dt. 8-4-2009 on the file of the Additional Judicial'`
First class Magistrate, peddauram, and crIA.68/2009 dt.15-3-2011 on the filet
of the Ill Additl-onaI Distrl'ct and sessions Judge, Kakinada, pending dI'SPOSaI;
of CRLRC 1632 of 2011, on the file of the High Court.
The PetitI-On coming on for hearing, upon perusing the petitl|on and the
memorandum of grounds filed I-n support thereof and the earlier order of the
High Court dated. o5.08.2011, made in crI.R.C.No.2409 of 2011, made
herein and upon heart-ng the arguments of SRI M V S PRASAD, Advocate for
petitioner, and of PUBLIC PROSECUTOR, for the Respondent, the court
made the followI'ng
ORDER:
The learned counsel for the petitioner submits that he has no instructI-OnS and the petitioner, being his client, is not in touch with him, The offence is under sectI-On 304-A of IPC.
The case is of the year 2011 and alleged offence occurred in the year 2005.
Issue BW to the petitioner.
List on 18.02.2025.
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Sd/-E.KAMESWAR RAO
JOINT REGISTRAR
/ITRUE COPY// 1i/.,,
i,#&,-
...-_.
SECTION OFFICER
To,
1. The Registrar (JudI-CI-aI), High court of Andhra pradesh, at
AmaravatI-
2. The Additional Judicl'al First class MagI-Strafe, Peddapuram, East
Godavarl® Distrl'ct
3. The Ill Additional District & sessions Judge, Kakinada, East Godavari DjstrI'Ct
4. The comml'ssioner of police, vI'jayaWada, NTR District
5. The Superintendent, central prI'SOn, RaJ-ahmundry, East Godavari District (Addressees 2+to 5 by Speed post)
6. One CC to SRI. M V S PRASAD Advocate [opuc]
7. Two CCs to PUBLIC PROSECUTOR, High Court of Andhra pradesh [OUT]
8. The Sectl'on officer, criminal Section, HI'gh Court of Andhra pradesh, Ama ravati
9. One spare copy PSR // / HIGH COURT Dr.YLR,J DATED..28/01 /2025 NOTE: List on 18.02.2025.
ORDER CRLRC.No.1632 of 2011 m LJ n| :::I--:---- .:- --:-I:_i--_i:_-I-:ii__ _:i :-i_:----I :- :_-_-
DIRECTION I+ lN THE HIGH COURT OF ANDHRA PRADESH AT AMAR TUESDAY, THE TWENTY EIGHTH DAY OF JANUARY :``ty`g+ TWO THOUSAND AND TWENTY FIVE :PRESENT:
HONOURABLE DR JUSTICE Y. LAKSHMANA RAO CRIMINAL REVISION CASE NO: 1632 OF 2011 Betwee n :
Addanki Poornachandra Rao, S/o. Sri Venkateswara Rao, Age:28 years, Occ: Lorry Driver, Gunadala, ViJ-ayaWada, Krishna District.
...RevisI'On Petitl-oner AND The State of Andhra Pradesh, Rep by its Public Prosecutor, HI'gh Court of Andhra Pradesh, at Amaravati.
...Respondent Whereas the Revision filed under section 397 RM/ 401 of Cr.P.C., against the Judgment passed in crI.A.No.68/2009 on the file of the Ill Additional Dl'strict and sessions Judge, Kakinada dated 15.03.2011 by confirming in C.C.349 of 2005 on the file of the Additional Judicial First Class Magistrate, Peddapuram on o8.04.2009.
±4±±Qi_2 OF 2011 (CrI.R.C.M.P.N!gL2409 o±__2qu PetitI'On under Section 397(1) of Cr.P.C praying that in the circumstances stated I-n the memorandum of grounds filed in support of the petition, the High Court may be pleased to grant bail by suspending the judgment l'n CC.No.349/2005 dt. 8-4-2009 on the file of the Additional Judicial First Class Magistrate, peddauram, and crlA.68/2009 dt.15-3-2011 on the file of the Ill _EE= |J Additional District and Sessions Judge, Kakinada, Pending disposal of CRLRC 1632 of2011, on the file of the High Court.
And Whereas the Petition coming on for hearing, upon perusing the Petitl'on and the memorandum of grounds filed in support thereof and the earlier order of the High Court dated. 05.08.2011, made in Crl.R.C.No.2409 of 2011, made herein and upon hearing the arguments of SRI M V S PRASAD, Advocate for PetI'tiOner, and Of PUBLIC PROSECUTOR, for Respondent, directed the Registry to Issue Bailable Warrant against the petitioner,-
Therefore, you, viz;
The Commissioner of police, v.ijay.awada, NTR District.
are hereby directed to arrest the said Revision Petitioner namely viz: Addanki Poornachandra Rao, S/o. Sri Venkateswara Rao, Age:28 years, Occ.I Lorry Driver, Gunadala, Vijayawada, Krishna District, wherever he is found and Produce him bodily under safe custody and conduct before thl-s court on 18.02.2025, at 10.30 A.M to which date the case stands posted for hearing.
You are further directed that if the sal'd revisI'On Petitioner furnishes a bail bond for a sum of Rs.10,000/-(Rupees Ten thousand only) with an undertaking that he will appear before this court on 18.02.2025, he may be released on bail subject to the condition that he shall attend this Court on 18.02.2025 and shall continue tO attend this Court until otherwise directed.
You are also further directed to return this warrant as early as possible Preferably before 18.02.2025 to this Court with a detailed report stating the manner in which it has been executed.
z, EE.._ I-' Herein fail not.
Jg;fulTife 3/;)llf To
1. The Registrar (Judicial), High Court ofAndhra Pradesh, at Amaravati
2. The Commissioner of Police, Vijayawada, NTR DistrI'Ct. (By Speed Post)
3. One spare copy PSR HIGH COURT Dr.YLR,J DATED:28.01.2025 NOTE: LIST ON 18.02.2025.
ORDER CRLRC.No.1632 OF 2011 BAILABLE WARRANT
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I ?`g9 3 i iJAN 2025