Mohammed Abdul Nabi 5 Ors. vs The State Of A.P., 2 Others
2023 Latest Caselaw 2500 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition No. 2326 of 2016

PROCEEDING SHEET

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

04. 26.04.2023

None appeared on behalf of the petitioners.

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 on 19.06.2023.

_______________________________ DUPPALA VENKATA RAMANA, J PKR