Syed Khaja Peer, Kadapa vs P.P., Hyd Ano
2023 Latest Caselaw 4939 AP

 HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE: Criminal Petition No.8494 of 2016

                            PROCEEDING SHEET
SL.
                                                                  OFFICE
No.   DATE                           ORDER
                                                                  NOTE


12.   12.10.2023   DUPPALA VENKATA RAMANA, J

                           None appeared on behalf of the
                   petitioner.
                           Learned      counsel     for     the
                   2nd respondent 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, 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 06.12.2023.

Post the matter on 06.12.2023.

DUPPALA VENKATA RAMANA, J Vnb Mjl/*