Jangam Krishna Murthy vs The State Of A.P.,Rep.,Pp And ...
2023 Latest Caselaw 3110 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal petition No. 13897 of 2016

PROCEEDING SHEET

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

02. 12.05.2023

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

Learned Assistant Public Prosecutor submitted that due to pendency of the case, 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 v. Central Bureau of Investigation (2018) 16 SCC 299, stay is not in force. The trial Court is directed to proceed with the matter expeditiously, in accordance with law.

Post the matter on 27.06.2023.

_______________________________ DUPPALA VENKATA RAMANA, J Mjl/*