Peddinti Sucharitha Anr vs The State Of A.P., Rep. By P.P. ...
2023 Latest Caselaw 4698 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: Crl.P. No.15147 of 2016

PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE

02. 05.10.2023 DUPPALA VENKATA RAMANA, J

None appeared on behalf of the petitioners.

At the time of hearing, learned Assistant Public Prosecutor submitted that due to stay granted by this Court, at the inception or subsequent thereto, trial 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 trial Court is directed to proceed with the trial expeditiously and conclude on or before 09.11.2023.

Post the matter on 09.11.2023.

DUPPALA VENKATA RAMANA, J Pnd Mjl/*