Prashant Shivhare vs State Of Ap
2021 Latest Caselaw 3463 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P. No.326 of 2021

PROCEEDING SHEET

Sl. Office DATE ORDER No Note

14. 09.09.2021 CMR, J

Learned Special Public Prosecutor for CBI, Sri A. Channakeshavulu, would submit that the petitioner is relying on the judgment of this Court in Criminal Petition No.2906 of 2019 and batch, whereby this Court has quashed the F.I.R registered against the other accused in the same crime on the ground that the permission accorded to the CBI to register cases in the State of Andhra Pradesh was withdrawn and the present crime was registered after the said permission was withdrawn and the said order of this Court is now being questioned before the Apex Court in S.L.P.No.4608-4610 of 2020 and the same is listed for final hearing on 30.09.2021.

Therefore post the matter after four (4) weeks, awaiting verdict of the Apex Court in the above S.L.P.

________ CMR, J AKN