Psk Masthan Sharief Anr vs The State Of A.P., And Another
2023 Latest Caselaw 4934 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: Crl.P. No.10407 of 2016

PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE

12. 12.10.2023 DUPPALA VENKATA RAMANA, J

Learned counsel for the petitioners is present.

At the time of hearing, learned Assistant Public Prosecutor on instructions, submitted that due to stay granted by this Court at the inception, PRC No.6 of 2016 on the file of the Court I Additional Junior Civil Judge, Sattenapalli, Guntur District, is not committed to the Court of Sessions. 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 committal Court is directed to commit PRC No.6 of 2016 to the Court of Sessions, expeditiously in accordance with Law and conclude on or before 06.11.2023.

Post the matter on 06.11.2023.

DUPPALA VENKATA RAMANA, J Pnd/ Mjl/*