M.S.N.V.Krishna 2 Ors vs The State Of A.P., Another
2023 Latest Caselaw 4763 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: Crl.P.No.14535 of 2016

PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE

08. 06.10.2023 DUPPALA VENKATA RAMANA, J

None appeared on behalf of the petitioners.

Learned Assistant Public Prosecutor submitted that due to stay granted by this Court at the inception, investigation 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 Station House Officer concerned is directed to proceed with the investigation expeditiously in accordance with Law and file a final report on or before 22.11.2023.

Post the matter on 22.11.2023.

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