Potti Sri Kalyan Chakravarthy vs The State Of A.P
2023 Latest Caselaw 541 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition No.5680 of 2017

PROCEEDING SHEET

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

02. 31.01.2023

None appeared for the petitioner. Learned Assistant Public Prosecutor is directed to ascertain the status in Crime No.139 of 2017.

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 after four weeks.

_______________________________ DUPPALA VENKATA RAMANA, J TPS