P.Nageswara Rao vs The State Of A.P., Rep. By P.P. Anr
2023 Latest Caselaw 1901 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition No.7598 of 2013

PROCEEDING SHEET

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

11. 12.04.2023

None appeared on behalf of the petitioner.

This criminal petition has been pending for the last ten years. Today when the matter is called, neither the learned counsel for the petitioner is present, nor any accommodation has been sought on his behalf.

At the time of hearing, learned Assistant Public Prosecutor submitted that due to the stay granted by this Court earlier, the investigation is stalled.

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 authorities are directed to proceed with the investigation in accordance with law.

Post the matter after four weeks.

_______________________________ DUPPALA VENKATA RAMANA, J DNS