Pothu Sashi Sekhar Reddy, vs The State Of Andhra Pradesh,
2023 Latest Caselaw 2760 AP

Citation : 2023 Latest Caselaw 2760 AP
Judgement Date : 2 May, 2023

Andhra Pradesh High Court - Amravati

Pothu Sashi Sekhar Reddy, vs The State Of Andhra Pradesh, on 2 May, 2023

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition No. 10071 of 2013

PROCEEDING SHEET

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

12. 02.05.2023 At the time of hearing, learned Assistant Public Prosecutor submitted that CC No.46 of 2013 on the file of the Court of I Additional Judicial Magistrate of First Class, Kadapa, is transferred to the Court of Special Judicial Magistrate of I Class, Prohibition and Excise Offences, Kadapa, on 24.06.2017.

This criminal petition has been pending for the last ten years. Today, when the matter is called, neither the petitioner is present nor any accommodation is sought for.

Learned Assistant Public Prosecutor submitted that due to the stay granted by this Court earlier, the investigation is stalled.

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 on 19.06.2023.

_______________________________ DUPPALA VENKATA RAMANA, J Mjl/*