Gariganti Subrahmanyam, Guntur 2 ... vs State Of Ap., Rep. Pp And Anr.,
2022 Latest Caselaw 8874 AP

Citation : 2022 Latest Caselaw 8874 AP
Judgement Date : 18 November, 2022

Andhra Pradesh High Court - Amravati

Gariganti Subrahmanyam, Guntur 2 ... vs State Of Ap., Rep. Pp And Anr., on 18 November, 2022

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

           Main Case: Criminal Petition Nos.12996 of 2014

                             PROCEEDING SHEET

Sl.                                                                             OFFICE
        DATE                              ORDER
No.                                                                              NOTE
                   DUPPALA VENKATA RAMANA, J
02.   18.11.2022
                            Learned counsel for the petitioners is
                   present and submitted that stay is pending.
                            None appeared on behalf of the 2nd
                   respondent.

Perusal of the record shows that stay is granted long back. In view of the Judgment of the Hon'ble Supreme Court of India in Asian Resurfacing of Road Agency Private Limited and Another v. Central Bureau of Investigation, (2018) 16 SCC 299¸ stay is not in force. The concerned Police are directed to proceed with the matter in accordance with law.

Post the matter after four weeks.

_______________________________ DUPPALA VENKATA RAMANA, J Dinesh

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