Mallavarapu Prakash 5 Ors vs State Of A.P., Rep. By P.P. Another
2023 Latest Caselaw 4759 AP

 HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

             MAIN CASE: Crl.P.No.16468 of 2016

                            PROCEEDING SHEET
SL.                                                                OFFICE
No.   DATE                           ORDER                         NOTE


02.   06.10.2023   DUPPALA VENKATA RAMANA, J

                           None appeared on behalf of the
                   petitioners.
                           Learned     counsel   for   the   2nd
                   respondent is present.

Learned Assistant Public Prosecutor submitted that due to stay granted by this Court at the inception, 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 automatically vacated after six months and the same is not in force. The trial Court is directed to proceed with the trial expeditiously in accordance with Law and conclude on or before 17.11.2023.

Post the matter on 17.11.2023.

DUPPALA VENKATA RAMANA, J vnb Mjl/*