Mohammed Ibrahim, Krishna Dist. ... vs P.P., Hyd Ano
2023 Latest Caselaw 4906 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: Crl.P.No. 11498 of 2016

PROCEEDING SHEET SL.

                                                                  OFFICE
No.   DATE                         ORDER
                                                                  NOTE

06. 11.10.2023 DUPPALA VENKATA RAMANA, J

Learned counsel for the petitioners is present.

At the time of hearing, learned Assistant Public Prosecutor submitted that due to stay granted by this Court at the inception, PRC was not committed to the Court of Sessions. 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 committal of the case to the Court of Sessions expeditiously in accordance with Law.

Post the matter on 07.11.2023. \

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