Mandava Sri Krishna, Krishna Dt., vs The Govt. Of Ap., Rep Pp Anr.,
2022 Latest Caselaw 8357 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case : Criminal Petition No.8463 of 2014

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE DUPPALA VENKATA RAMANA, J

08. 04.11.2022

None appeared on behalf of the petitioner.

At the time of hearing, learned Assistant Public Prosecutor submitted that the investigation in Crime No.28 of 2014 of Repalle Police Station has been completed, charge sheet was filed and the same was returned on the ground that stay was granted by this Court.

Perused the record. Stay was granted long back and the same is not in force in view of the judgment of the Hon'ble Supreme Court of India in Asian Resurfacing of Road Agency P. Ltd. Vs. Central Bureau of Investigation, (2018) 16 SCC 299.

Concerned authorities are directed to take further action.

Post the matter after four weeks.

_______________________________ DUPPALA VENKATA RAMANA, J Dinesh