Andhra Pradesh High Court - Amravati
Bathula Anji Babu vs The State Of A.P., on 20 August, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARI
WEDNESDAY, THE TWENTIETH DAY OF AUGUST,
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE
------_HONOURABLE
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- MALLIKARJUNA RA'-6|`i``;`:
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CRIMINAL REVISION CASE NO: 1584 OF 2011
Betwee n :
Bathula Anji Babu, S/o Koteswara Rao, Hindu, Aged 22 years, R/o. Near
Kalavakatta, S.B.I. Colony, Addanki Village & Mandal, Prakasam District.
... Petitioner/AppeIIant/Accused
AND
The State of A.P., Rept. by`Public;P`rosecutor, High Court of A.P., at
Hyderabad.
...Respondent/Respondent/Complainant
Revision filed under Sections 397 and 401 of Cr.P.C., against the
judgment on the fiI'e of the Princi`bal `Sessions Judge, Prakasam District at
Ongole in Crl.A.No.14 of 2011 dated 13-07-2011.
lANO:2OF2011 (Cr[.RIG.M.P.No[2333 of 2011)
Petition under Section 397 (1) of CrPC praying that in the
circumstances stated in the memorandum of grounds filed in support of the
petition, the High Court may be pleased to suspend the execution of sentence
and release the petitioner on bail] in CrI.A.No.14 of 2011, d.I 13-07-2011 on
the file of the Prl.Sessions Judge, Prakasam District, Ongole, Pending'
disposal of CRLRC 1584 of 2011, on the file of the High Court.
The revision coming on for hearing, upon perusing the revision and the
memorandum of grounds filed iri support thereof and the order of the High
Court dated 01.08.2011 made ih--Crl.R.C.M.P.No.2333 of 2011 and upon
hearing the arguments Public Prosecutor for the Respondent and observing
that there is no representation for the Petitioner, the Court made the following
ORDER:
f€No representation On behalf of the petitioner.
Issue Bailable Warrant to th`e petitioner through Superintendent Of police concerned.
on arrest of the petitioner;, he shall be release.g on bail on his executing a personal bond fo'rl Rs.10,000/-(Rupees Ten Thousand Only) with two sureties for a like surfu each to the satisfaction of the learned Assistant Sessions Judge, Addanki, who passed Judgment in S.C. No.10 df 2011. The leamed Ass-lstant Sessions Judge, Addanki, shall obtain undertaking affidavit from the petitioner duly stating that he would give due instructions to his counsel for disposing of the case.
List the matter after four (04) weeks."
SD/- SVSR MURTHY
JOINT RAR
//TRUE COPY//
SECTl oRFgFSFTI CER
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Tol
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1. The Registrar (Judicial), High Court of Andhra Pradesh at I. Amaravati.(By Special Messenger)
2. The Superintendent of Pol'lce, Prakasam District at Ongole.
3. The Assistant Sessions Judge, Addanki.
4. The Principal Sess-Ions Judge, Prakasam District, Ongole. (Addressee mos.2 to 4 by Speed Post)
5. One CC to Smt. A Gayatri Reddy, Advocate [OPUC]
6. Two CCs to Public Prosecutor, High Court ofAndhra Pradesh [OUT]
7. The Section Officer, Criminal Section, High Court ofAndhra Pradesh
8. One spare copy CVSS HIGH COURT TMR,J DATED :2O/08/2025 L[ST THE MATTER AFTER FOUR (4) WEEKS.
ORDER CRLRC.No.1584 of 2011 DIRECTION
-`~-~ lN THE HIGH COURT OF ANDHRA PRADESH AT AMAR WEDNESDAY, THE TWENTIETH DAY OF AUGUS TWO THOUSAND AND TWENTY FIVE `:PRESENT: i `_\ THE HONOURABLE SRI JUSTICE T IVIALLIKAR,LJUNA R iG CRIMINAL REVISION CASE NO.-1584 OF 2011 Between.I Bathula Anji Babu, S/o Koteswara:Rao, Hindu, Aged 22 years, R/o. Near Kalavakatta, s.B.I. Colony, Addanki Village & Mandal, Prakasam District.
... Petitioner/AppeIIant/Accused
-AND The State ofA.P., Rept. by public+Prosecutor, High Court ofA.P., at Hyderabad. "
...Respondent/Respondent/complainant whereas the revision file-a under section 397 and 401 of Cr.P.C., against the judgment of on the fI'le` Of the Principal Sessions Judge, Prakasam
-DI-Strict at Ongole in Crl.A.No.14 of 2011 dated 13-07-2011 ;
And whereas revision coming oh for hearing, upon perusing the revision and the memorandum of grounds filed in support thereof and the order of the High Court dated o1.08.2011 made in crl.R.C.M.P.No.2333 of 2011 and upon hearing the arguments public prosecutor for the Respondent, the court directed the Registry to issue Bailable Warrant to the petitioner through Superintendent of police concerned.
Therefore, you viz:
The Superintendent of police, omgole, prakasam DI-Stn-Ct.
are hereby directed to arrest thJe 'betitioner viz; Bathula Anji Babu, S/o Koteswara Rao, HI-ndu, R/o. Near Ff`alavakatta, s.B.I. Colony, Addanki Village & Mandal, Prakasam District,whel-ever he is found and produce him bodI'ly under safe custody and conduct before the Assistant Sess-Ions Judge, Addanki.
on such production, the Assistant Sessions Judge, Addanki sha"
release the petitioner, if he furnishes a personal b.grd for a sum of Rs. 10,000/-(Rupees Ten Thousand only) With two Sureties for a like Sum each to satisfaction of the Assistant Sessions Judge, Addanki and the petitioner sha" also furnish an undertaking before the Assistant Sessions Judge, Addanki that he WOuld give necessary instructions tO his COunSel before the High Court for disposal of the Revision Case.
you are also further directed to return this warrant as early as possible preferably on or before 17.09.2025 to this Court with a detailed report stating the manner in which 'lt has been executed.
Herein fail not.
:-.--.-~<-----
JOINT +o]
1. The Registrar (Judicial), High Court of Andhra Pradesh at Amaravati.(By Special Messenger)
2. The Superintendent Of Police, 'Prakasam District at Ongole.
3. The Assistant Sess'IOnS Judge, Addanki.
(Addressee nOS.2 & 3 by Speed Post)
4. One spare COPY CVSS H i-+`.:+ \ HIGH COURT TMR,J DATED : 20/08/2025 LIST THE MATTER AFTER FOUR (4) WEEKS.
ORDER CRLRC.No.1584 of 2011 I.`'.\ -
BAILABLE WARRANT