Proceeding Sheet vs Learned Counsel For The 2Nd
2023 Latest Caselaw 4101 AP

 HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

             MAIN CASE: Crl.P.No.1473 of 2017

                            PROCEEDING SHEET
SL.                                                                         OFFICE
No.   DATE                           ORDER                                  NOTE


18.   06.09.2023   DUPPALA VENKATA RAMANA, J

                           None appeared on behalf of the
                   petitioners.
                           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, investigation could not be completed. Even if stay was granted, 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 Station House Officer concerned is directed to proceed with the investigation in accordance with law, expeditiously and file a final report on or before 16.10.2023.

List the matter on 16.10.2023.

DUPPALA VENKATA RAMANA, J Vnb Mjl/*