Challa Kasi Reddy, Guntur Dt., vs The State Of Ap., Rep Pp Anr.,
2023 Latest Caselaw 4697 AP

Citation : 2023 Latest Caselaw 4697 AP
Judgement Date : 5 October, 2023

Andhra Pradesh High Court - Amravati

Challa Kasi Reddy, Guntur Dt., vs The State Of Ap., Rep Pp Anr., on 5 October, 2023

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: Crl.P. No.12834 of 2016

PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE

02. 05.10.2023 DUPPALA VENKATA RAMANA, J

Sri B.Apparao, learned counsel representing Sri E.Venkata Reddy, learned counsel for the petitioner sought time.

At the time of hearing, learned Assistant Public Prosecutor submitted that due to stay granted by this Court at the inception, investigation could not be completed. Even if stay was granted, 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 automatically vacated after six months and the same is not in force. The concerned Station House Officer is directed to proceed with the investigation, in accordance with law, expeditiously and file a final report on or before 15.11.2023.

List the matter on 15.11.2023.

DUPPALA VENKATA RAMANA, J Pnd Mjl/*