G.Padmaja Reddy vs State By Sub Inspector Of Police ...
2023 Latest Caselaw 4938 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: Criminal Petition No.9360 of 2016

PROCEEDING SHEET SL.

                                                                 OFFICE
No.   DATE                         ORDER
                                                                 NOTE

02. 12.10.2023 DUPPALA VENKATA RAMANA, J

Learned counsel for the petitioner is present and sought time.

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 and necessary direction may be given to the concerned. 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 05.12.2023.

Post the matter on 05.12.2023.

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