Andhra Pradesh High Court - Amravati
T.Venkata Lakshmi Prasannna vs C.Satyanarayana on 10 November, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! MONDAY, THE TENTH DAY OF NOVEMBER, TWO THOUSAND AND TWENTY FIVE : PRESENT: HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO CRIMINAL REVISION CASE NO: 3368 OF 2017 -- Nehween: ; Yala Venkata Lakshmi Prasannna, Wo. Rarmbabu, Hingu, Aged about 44 Years, Oc: Employee GE, Infa Technologies, Opposite to Begumpet Police Lines, Behind Splendid Towers, Hyderabad, fo, Phase-i, Vengalarao Nagar, Hyderabad. ue . .Petitioner/AppeliantiAccused-- "AND 1, Chigurupati Salyanarayana, S/o Late Hanumayya, Hindu, Aged about 88 Years, Coc: Contractor: F/O H.No. MIG-1, Plot No. 38, Sector], D.No. 1-07-13, MVP Colony; Visakhapatnam, é. Ghigurupati Latha, Wro. Satyanareyana, Hindu, Aged about 80 Years, Qoee: Oontractor, Rio H.No MiG-I, Plot No.38, Secton!), O.No. 1-87-13, MVP Colony, Visakhapatnam. ..Respondents/Respondents/Complainants~ " The State of Andhra Pradesh, , Represenied by is Public Prosecutor, High Court of Judicature af Hyderabad, a . Respondent _. Revision fled under Sections 397) and 404 "of irPLC., praying that in the circumstances sigted In the grat unds filed in supsort of the Criminal Revision Gase, the High Court may be Seased fo allow the present Criminal Revision Case and set aside the Judgment dated 13.03.2014 made in C.C.No480 of 2008 (Qld £.C. Nea. 48 af 2007} on the fle of the IV Additional Chiat Metropolitan Magistrate, Visakhapatnam District at Visakhapatnam. _-- SOE iA NOo TOF 207%: Fettion under Section 488 of Or P graying that in the clrcurmsiances slated in the affidayvi fled in suport of the > petition, the High Court may be pleased fo suspend operation of the a dated 14.07 2017 made in CILA.No.33 of 2014 on the fle of the HP Additional Metropolitan Sessions Judge, Visakhapatnam District al Visakhapatnam, pending disposal of CRLAC S365 of 2077, an the fie of the High Court. The Revision Case corning on for hearing, upon perusing the Revision and ihe graunds fled in support thereat and the order of the High Court dated ei OY 2022 passed in LA.No. iT of 207¥ and upon hearing the arguments of Sn A.B. Kishore Reddy, Advocate for the Petiioner ard of Public Rrosecutar for Respondent No.3, the Court male the following ORDER:
'" sarned counsel for the petitioner submits that despite their best efforts, they could not come In contact with the petitioner. The revision was fled againat the concurrent conviction for the alisged offence under Section 438 of Negotishie Instruments Act, 1884. issue Bailable Warrant to the petitionerfaccused through the Superintendent of Police concerned. On arrest of the petitioner/accused, he shall be released on ball on his executing a personal bond for Rs.10,0N- (Rupees Ten Thousand Only} before the learned [V-Additional Chief Metropolitan Magistrate, Visakhapatnam, who passed fudament in O.0.No.480 of 2008. The learned {[¥ Addiienal Chief Metropolitan Magistrate, Visakhapainam, is directed toobtain urertaking affidavit fram the patitionerfaccused, duly stating that he would give due Instructions fo his counsel for disposing of the case. WY the petitionerfaccused falls fo give due Instructions ta Ais ccuinsel, the order dated 24 OF.2022 granting ball by interim suspension of senfence of imprisonment fo the petiionerfaccused wil be cancelled, and the matier will be disposed! of by engaging e Legal Aid Counsel, List the matter affer three weeks."_... SDN-MLRANESH BABU oo JOINT REGISTRAR HTRUE COPYI a ee SECTION OFFICER Te, :
1. The Registrar{ Judicial}, High' Court Of AP., Amaravall. -
2. The lf Additional Metropaiitan oessions Judge, Visakhapainam District.
ai Visakhapainam. | |
3. The IV Addifional Chief Metropolitan Magistrate, Visakhapatnam.
4. The Commissioner of Police, Visakhapatnam, Visakhapatnam _ District (Addressee Nos. 2 to 4 by SPEED POST) :
&. The Section Officer, Criminal Section, High Court of A.P., Amaravali
8. One CC to Si AK Kishore Reddy, Advocate [OPUC] oo i. Two Cs to PUBLIC' PROSECUTOR, High Court of ALP Amaravati JOUT] ee
8. One spare copy.
HIGH COURT FRR! DATE STO 1/2028 NOTE: LIST THE MATTER AFTER THREE WEEKS. ORDER CRURC Noe 336s of 2077 SS ery WS RAN SSeS J Ss DIRECTION IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT MONDAY, THE TENTH DAY OF NOVEMBER, _ TWO THOUSAND AND TWENTY FIVE 'PRESENT: ;
HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO CRIMINAL REVISION CASE NO: 3365 OF 2017. Between:
Talla Venkata Lakshmi Prasannna, W/o. Rarnbabu, Hingu, Aged about 44 Years, Qcc: Employee GE, Info Technologies, Opposite io Begumpet Police Lines, Behind Splendid Towers, Hyderabad, R/o. Phase-l, Yengalaras Nagar, Hyderabad.
...PetiionarAppellantiAccused _ AND . Chigurupati Satyanarayana! S/o Late Hanumayya, Hindu, Aged about 68 Years, Oce: Contractor, Rio H.No. MIG, Plot No. 38, Sector-if, DUNO 1-87-13, MYP Col lony, Visakhapatnam.
Chigurupatl Latha, W/o. Satyanarayana, Hindu, Aged about 60 Yea Oce: Contractor, Rio H.No.MIG-I, Plot No.38, Sector-H, D.No. 1-67-12 MVP Colony, Visakhapatnam.
cane, Bod E ; Lex) ..Respondents/Respondents/Compiginanis-- Sad The State of Andhra Pradesh, Represented by its Public Prosecutor, High Court of Judicature at Hyderabad. ; Respondent Whereas the revision fled under Sections 397 ' and 401 of CrP.C.,, praying that in the clroumstanées slated in the grounds Aled in suppart of the Criminal Revision Case, the Hi igh Court may be pleased fo allow the present Criminal Revision Case and set aside the Judgment dated 13.03.2014 made in G.C.No4d80 of 2008 (Old E:0: No. 48 of 2007} on the fle of the iV Additional Chief Melropolian Magistrate, Visakhapatnam (strict at Visakhapatnam:
BSS SSS SOS SS cscaennnes SARTRE on And Whereas the Revision Case coming on for hearing, upon perusin the Revision and the grounds Mec in sunpert thereof and the order of the High Court dated 21.07 2022 passed in LA.No.} of 2077 and unon hearing the argumenis of Sri A.K Kishore Reddy, Advocate for the Mettioner and of Pubtic Prosecutor for Respondent Nog, directed Ihe Registry to issue Ballable Narrant io the Pettionerfaccused through tre Superintendent of Police Therefore, you viz) The Commissioner of Police, Visakhapatnam, Visakhapatnam District are hereby directed fo arrest the said Pettioner narialy vie: Talla Venkata wakshim Frasannna, Wo. Rermbabu, Hingu, Aged about 44 Years, Occ:
pees Employee GE, Info Technologies, Qnoasite to Begumpet Police Lines, Behind aplendid Towers, ' iydorabad "Ro Phase-|, Vengalarao Nagar, Hyserabac. wherever she is found and produce her bodily under safe custody and conduc before the IY Additional Chief Mefropolitan Magistrate, Visakhapatnam. On such production, the said Peltioner furnishes a personal bond for a sum of Rs. 70.000/- (Rupees Ten Thousand only) to the satisfaction of the RY AddHional Chief Metropaliian Macistrate, Visakhapatnam, she shall bs released an ball and the Petitioner shall furnish an underiaking affidavit before the fV Additional Chief Metrondiitan Magistrate, Visakhapainam, that she would give instructions fo his Counsel before the High Court for disnasal of the Revision Case.
You are also directed to return this warrant as gary as possiile = preferably on or before 04.12.2025 to this Court with a detalled report stating the manner in which f has been executed. Herein fall not ted JOINT REGISTRAR Fa, nN PSD The Commissioner of Police <V¥ iby SPEED POST) 7 . One spare copy.
. The Registrar (Judicial), High Court of A.P., Amaravati -7 isakhanainam, Visakhapatnam Oystrict. MGM COURT TME,J DATES OM 20288 NOTE: LIST THE MATTER ON 64.12.2035. ORDER GRURG No 3366 of 2017 SAILASLE WARRANT TO THE PETITIONER