B.Sriramachandra Murthy, Guntur ... vs The State Of Ap., Rep Pp And Anr.,
2023 Latest Caselaw 4933 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: Crl.P. No.11938 of 2016

PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE

03. 12.10.2023 DUPPALA VENKATA RAMANA, J

None appeared on behalf of the petitioners.

At the time of hearing, learned Assistant Public Prosecutor, on instructions, submitted that due to stay granted by this Court at the inception, investigation 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 concerned Station House Officer is directed to proceed with the investigation, in accordance with law, expeditiously and file a final report on or before 30.11.2023.

Post the matter on 30.11.2023.

DUPPALA VENKATA RAMANA, J Pnd Mjl/*