Proceeding Sheet vs Unknown
2023 Latest Caselaw 3899 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: Crl.P.No.10379 of 2014

PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE

05. 14.08.2023 DUPPALA VENKATA RAMANA, J

Learned counsel for the petitioner is present.

At the time of hearing learned Assistant Public Prosecutor submitted that due to stay granted by this Court, investigation could not be completed.

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 automatically vacated after six months and the same is not in force. The concerned Station House Officer is directed to proceed with the investigation expeditiously in accordance with Law.

Post the matter on 14.09.2023.

DUPPALA VENKATA RAMANA, J Vnb Dinesh