Shaik Parvez Ahmed 2 Ors vs State Of A.P. Thorugh Sho, Rep. By ...
2023 Latest Caselaw 3112 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal petition No. 13413 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 petitioners are present nor any accommodation is sought for on their 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/*