Bandela Rajesh, vs The State Of Andhra Pradesh,
2023 Latest Caselaw 2705 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition No. 9039 of 2013

PROCEEDING SHEET

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

16. 01.05.2023

None appeared on behalf of the petitioners.

At the time of hearing, learned Assistant Public Prosecutor submitted that due to the stay granted by this Court earlier, PRC could 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 Court below is directed to take necessary steps in accordance with law.

Post the matter on 27.06.2023.

_______________________________ DUPPALA VENKATA RAMANA, J Mjl/*