Asi Chinna Rao Reddy, ... vs P.P., Hyd Ano
2023 Latest Caselaw 5180 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: Crl.P.No.13839 of 2015

PROCEEDING SHEET SL.

                                                                         OFFICE
No.   DATE                              ORDER
                                                                         NOTE

14. 20.10.2023 DUPPALA VENKATA RAMANA, J

None appeared on behalf of the petitioner.

This criminal petition is pending for the last eight years.

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 04.12.2023.

Post the matter on 04.12.2023.

DUPPALA VENKATA RAMANA, J mjl/*