Jangala Koteswara Rao Koti vs The State Of A.P.,Rep.,Pp And ...
2023 Latest Caselaw 2497 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition No. 10797 of 2016

PROCEEDING SHEET

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

10. 26.04.2023

At the time of hearing, learned Assistant Public Prosecutor submitted that due to the stay granted by this Court earlier, the P.R.C is held up in the committal Court.

Today, when the matter is called neither the learned counsel for the petitioners is present nor any accommodation is sought on his behalf.

This Criminal petition has been pending for the last seven years.

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 trial court is directed to dispose of the matter as expeditiously as possible.

Post the matter on 15.06.2023.

_______________________________ DUPPALA VENKATA RAMANA, J PKR