Yelugubanti Nooka Raju, ... vs The State Of A.P., Rep. By P.P. ...
2023 Latest Caselaw 542 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition No.3138 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 submitted that the case against the petitioner/accused No.4 is separated from N.S.C.No.73 of 2012 and further submitted that accused Nos.1 to 3 were acquitted.

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 may proceed with the matter in accordance with law.

Post the matter after four weeks.

_______________________________ DUPPALA VENKATA RAMANA, J TPS