Citation : 2023 Latest Caselaw 2498 AP
Judgement Date : 26 April, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
Main Case: Criminal Petition No. 6682 of 2014
PROCEEDING SHEET
Sl. OFFICE DATE ORDER No. NOTE DUPPALA VENKATA RAMANA, J
17. 26.04.2023
I.A.No.1 of 2023 Learned counsel for the petitioners is present.
At the time of hearing, learned Assistant Public Prosecutor submitted that due to the stay granted by this Court earlier, the trial is held up.
Learned counsel for the petitioners submitted that the trial court insisted to get the stay order.
However, 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 proceed with the trial.
Accordingly, I.A is dismissed. Post the matter on 27.04.2023.
_______________________________ DUPPALA VENKATA RAMANA, J PKR
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