Dhage Vedhavratha Varma vs Syed Samad Another Rep. By P.P.
2023 Latest Caselaw 4904 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: Crl.P.No. 16013 of 2016

PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE

03. 11.10.2023 DUPPALA VENKATA RAMANA, J

Learned counsel for the petitioner is present.

At the time of hearing, 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 30.11.2023.

Post the matter on 30.11.2023. \

DUPPALA VENKATA RAMANA, J vnb Mjl/*