Citation : 2023 Latest Caselaw 3278 AP
Judgement Date : 3 July, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
Main Case : CRIMINAL PETITION No.12949 of 2013
PROCEEDING SHEET
Sl. OFFICE DATE ORDER No. NOTE
02. 03.07.2023 DUPPALA VENKATA RAMANA, J
Learned counsel for petitioner-accused is present.
At the time of hearing, learned Assistant Public Prosecutor submitted that due to the stay granted by this Court, trial 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 Vs. Central Bureau of Investigation (2018) 16 SCC 299, stay is not in force. The Station House Officer, Kodumur is directed to proceed with the investigation in accordance with law as expeditiously as possible.
Post the matter on 19.07.2023.
_______________________________ DUPPALA VENKATA RAMANA, J CSR
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