Kamireddy Chandrasekhar Reddy, ... vs P.P., Hyd Ano
2023 Latest Caselaw 456 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition No.4310 of 2015

PROCEEDING SHEET

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

19. 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, trial has not been commenced by the trial Court.

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