Kolagani Ravindra Prasad vs Modikonduri Shanti Kumari And 7 ...
2023 Latest Caselaw 5144 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: Criminal Petition No. 1747 of 2016

PROCEEDING SHEET SL.

                                                                      OFFICE
No.   DATE                           ORDER
                                                                      NOTE

02. 19.10.2023 DUPPALA VENKATA RAMANA, J

None appeared on behalf of the petitioner.

Learned Assistant Public Prosecutor submitted that though no stay was granted by this Court at the inception or subsequent proceedings, trial could not be completed by the trial Court. 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 and necessary direction may be given to the trial Court.

Considering the request, the trial Court is directed to proceed with the trial and conclude on or before 06.12.2023.

DUPPALA VENKATA RAMANA, J Mjl/*