Proceeding Sheet vs Unknown
2023 Latest Caselaw 4029 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: Crl.P.No.10718 of 2017

PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE

12. 04.09.2023 DUPPALA VENKATA RAMANA, J

A perusal of the record, shows that this Criminal petition has been pending for the last six years.

Today when the matter is called neither learned counsel for the petitioners is present, nor any accommodation is sought on his behalf. At the time of hearing this petition the learned Assistant Public Prosecutor, on instructions, submitted that due to stay by this Criminal Petition, the trial could not be commenced. Even though, stay was granted at the inception, 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 (2018) 16 SCC 299, stay is not in force and it is automatically vacated. The trial Court is directed to proceed with the trial.

Post the matter on 09.10.2023. [

DUPPALA VENKATA RAMANA, J Srt Mjl/*