Ginjupally Madhu vs The State Of A.P. Rep., By Its Pp 28 ...
2023 Latest Caselaw 3027 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

          Main Case: Criminal Petition No. 13052 of 2011

                            PROCEEDING SHEET

Sl.                                                                           OFFICE
        DATE                              ORDER
No.                                                                            NOTE
                   DUPPALA VENKATA RAMANA, J
21.   10.05.2023
                           None    appeared     on    behalf     of    the
                   petitioner.
                           Notices sent to the respondents not yet

returned and proof of service is not filed.

The matter pertains to the year 2011. At the time of hearing, learned Assistant Public Prosecutor submitted that trial 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 trial Court is directed to proceed with the trial.

Post the matter on 26.06.2023.

_______________________________ DUPPALA VENKATA RAMANA, J Mjl/*