Sri G.Venkateshwar Rao, Krishna ... vs State Of Ap., Rep. Pp And Anr.,
2023 Latest Caselaw 2059 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Criminal Petition No.14693 of 2013

PROCEEDING SHEET

SL. OFFICE DATE ORDER No. NOTE HCJ

17. & 18.04.2023 RSR, J DUPPALA VENKATA RAMANA, J:

None appeared on behalf of the petitioners.

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

Learned Assistant Public Prosecutor is directed to ascertain the present status of C.C.No.482 of 2022 of the file of the Judicial Magistrate of 1st Class, Nuzvid, Krishna District.

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 Magistrate is directed to proceed with the trial in accordance with law.

Post the matter on 09.05.2023.

_________________________________ DUPPALA VENKATA RAMANA, J PSA