Bysani Nanda Kiran, Kadapa Dt. vs State Of A.P., Rep. By P.P., Hyd Anr
2022 Latest Caselaw 8901 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition No. 16313 of 2014

PROCEEDING SHEET

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

02. 21.11.2022

Learned counsel for the petitioner is present.

Learned Assistant Public Prosecutor submitted that, in view of the stay granted by this Court, proceedings in the matter are held up before the trial Court.

Since stay is not in force in view of the judgment 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, the trial Court is directed to proceed with the matter in accordance with law.

Post the matter after four weeks.

_______________________________ DUPPALA VENKATA RAMANA, J Dinesh