G.Bharathi vs The State Of A.P.,Rep.,Pp And 8 ...
2023 Latest Caselaw 455 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition No.9482 of 2015

PROCEEDING SHEET

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

23. 25.01.2023

None appeared on behalf of the petitioner.

At the time of hearing learned Assistant Public Prosecutor submitted that, in view of the stay granted by this Court, PRC NO.38 of 2012 was not committed to the Court of Sessions.

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 matter in accordance with law.

Post the matter after four weeks.

_______________________________ DUPPALA VENKATA RAMANA, J Dinesh