Devaki Sree Rama Gupta vs The State Of A.P.,Rep.,Pp
2023 Latest Caselaw 5141 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: Crl.P.No.12595 of 2015

PROCEEDING SHEET SL.

                                                                         OFFICE
No.   DATE                              ORDER
                                                                         NOTE

02. 19.10.2023 DUPPALA VENKATA RAMANA, J

None appeared on behalf of the petitioner.

At the time of hearing, learned Assistant Public Prosecutor, on instructions, submitted that due to stay granted by this Court at the inception, trial could not be completed. 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 of the case expeditiously in accordance with Law and conclude on or before 15.11.2023.

Post the matter on 15.11.2023.

DUPPALA VENKATA RAMANA, J vnb mjl/*