D.Venkata Subba Reddy, Tirupati ... vs The State Of A.P.,Rep.By Pp., High ...
2023 Latest Caselaw 2994 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition No. 3456 of 2011

PROCEEDING SHEET

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

39. 09.05.2023 Sri Prakash, learned counsel representing learned counsel for the petitioners is present and sought time.

At the time of hearing, learned Assistant Public Prosecutor submitted that investigation court not be completed in view of the Stay granted by this Court.

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 Investigating Officer is directed to proceed with the investigation expeditiously.

Post the matter on 14.06.2023.

_______________________________ DUPPALA VENKATA RAMANA, J Mjl/*