Andhra Pradesh High Court - Amravati
Lambada Visweswara Rao Boddu, vs The State Of Ap Rep By Its Pp Hyd., on 29 July, 2025
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lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
TUESDAY, THE TWENTY NINETH DAY OF JULY +#-+i
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TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RA
CRIMINAL APPEAL NO: 1224 OF 2008
Between :
Lambada Visweswara Rao @ Boddu, S/o Simhachalam Nal'du, aged 32
years, Kothavuru Village, Palasa Mandal.
... Appellant/Accuseci
AND
The State of A.P., rep. by its Public Prosecutor, High Court ofA.P., at
Amaravati.
.. Respondent
Appeal under Section 374 (2) of Cr.P.C is filed against his conviction
and sentence U/s.376, (2) (f) of IPC., passed in Judgment in SC.No. 147 of
2007, dt. 22-09-2008 by the Asst. Sessions Judge, Sompeta, imposing
sentence for 10 Years Rl and to pay fine of Rs.1000/-in default of payment of
t'ine and the accused would suffer simple imprisonment for a period of 6
months.
!ANO: 1 OF2008 (CrI.M.P.No.1808 of 2008)
Petition under Section 389 (1) of CPC is filed praying that in the
circumstances stated in the memorandum of grounds of criminal Appeal, the
High Court may be pleased to suspend the sentence passed by the SpI.Judge
under the Assistant Sessions Judge Sompeta, Srikakulam District in SC
147/07 dated 22/9/08, pending main Crl.A., and enlarge or release th6
appellant / accused herein on bail or on his own bond pending this Crl.A.,
Pending disposal of CRLA 1224 of 2008, on the file of the High Court.
i`
The Appeal coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court order dated
o6.10.2008 in CRL.M,P.1808 of 200.8 made herein and upon observing that a§
I
there is no representation on behalf of appellant and the Court made th6
following. i
I)
ORDER
ff No representation on behalf of the appellant.
Issue Bailable Warrant to the appeI-Iant through Superintendent of Police concerned| On arrest of the appellant, he shall be released on bail on his executing a personal bond for Rs.10,000/-(Rupees Ten Thousand Only) with two sureties for a like sum each to the satisfaction of the learnecI Assistant Sessions Judge, Sompeta, who passed Judgment in S.Cd No.147 of 2007. The learned Assistant Sessions Judge, Sompeta, shall obtain undertaking affidavit from the appeIIant duly stating that he would gl-ve due instructions to his counsel for dI-SPOSing Of the Case.
List the matter after three (03) weeks."
Sd/|E.Kameshwara Rao [STRAR //TRUE COPY// SECTION OFFICER Tol
1. The Registrar (Judicial), High CoLlrt ofA.P., Amaravati.
2. The Superintendent of Police, Srikakulam, Srikakulam District.
3. The Spl.Judge under the Assistant Sessions Judge Sompeta, Srikakulam District.
4. The Superintendent, Central Jail, Visakhapatnam.
5. The SHO, Kasibugga Police Station, Palasa, Srikakulam District.
6. One CC to SRl. K MANIK PRABHU Advocate [OPUC]
7. Two CCs to PUBLIC PROSECUTOR, High Court ofAndhra Pradesh.[OUT]
8. The Section Officer, CrimI'nal Section, High Court ofAndhra Pradesh .
9. One spate copy ksr `{. `. i.., ..` f :i •` rfe
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HIGH COURT TMRI J DATED : 29/07/2025 List the matter after three (03) weeks ORDER CRLAINo|1224 of 2008 ORDER OF BA[LABLE WARRANT t+ tt-t-
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY, THE TWENTY NINETH DAY OF JULY TWO THOUSAND AND TWENTY FIVE :PRESENT:
THE HONOURABLE SRI JUSTICE T MALLIKARJUNA R CRIMINAL APPEAL NO: 1224 OF 2008 a.fl.i?XPS T¥1-..,,.::
Betwee n :
Lambada Visweswara Rao @ Boddu, S/o Simhachalam Naidu, Kothavuru Village, Palasa Mandal.
... Appellant/Accusec! AND The State of A.P., rep. by its Public Prosecutor, High Court ofA.P., at Amaravati.
.. Respondent Whereas Appeal under Section 374 (2) of Cr.P.C is filed against his conviction and sentence u/s.376, (2) (i) of lPC., passed in Judgment in §c.No.147 of 2007, dt. 22-09-2008 by the Asst. Sessions Judge, Sompeta, imposing sentence for 10 Years Rl and to pay fine of Rs.1000/-in default of payment of fine and the accused would suffer simple imprisonment for a period of 6 months.
And Whereas, the petition coming on for hearing, upon perusing the Petition and the grounds filed in support thereof and the order of the High Court dated 06.10.2008 in CRL.M.P.1808/2008 made herein and having observed that there is no representation on behalf of the Appellant, directed the Registry to issue Bailable Warrant to the Petitioner through Superintendent of Police concerned.
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Therefore, you viz;
The Superintendent of Police, Srikakulam, Srikakulam District.
are hereby directed to arrest the said Appellant namely viz: Lambada visweswara Rao @ Boddu, S/o Simhachalam Naidu, Kothavuru Village, palasa MandaI, wherever he is found and produce him bodily under safe Sustody and conduct before the Assistant Sessions Judge, Sompeta.
On such production, if the said Petitioner furn'lshes a personal bond for a sum of Rs.10,000/-(Rupees Ten Thousand only) with two sureties for a like sum each to the satisfaction of the Assistant Sessions Judge, Sompeta, he shall be released on bail and the Petitioner shall furnish an undertaking I affidavit before the Assistant Sessions Judge, Sompeta, that he would give instructions {o his Counsel before the High Court for disposal of the Appeal.
You are also directed to return this warrant as early as possible preferably on or before 19.08.2025 to this Court with a detailed report stating the manner in which it has been executed.
Herein fail not.
selulT REGIS rRAR\g= To]
1. The Registrar(Judicial), High Court ofA.P., Amar;vati.
2. The Superintendent of Police, Srikakulam, Srikakulam District.(by SPEED POST)
3. One spare copy.
Ksr HIGH COURT TMR) J DATED : 29/07/2025 List the matter on 19.08.2025 ORDER CRLA.No.1224 of 2008 BAILABLE WARRANT TO THE APPELLANT