Proceeding Sheet vs Unknown
2023 Latest Caselaw 4136 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE: Crl.P.No.9798 of 2017

PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE

02. 08.9.2023 DUPPALA VENKATA RAMANA, J

None appeared on behalf of the petitioner.

This criminal petition is pending for the last six years. Today when this matter is taken up, neither the learned counsel for the petitioner present nor any accommodation sought on his behalf.

A perusal of the record shows that stay was not granted at the inception by this Court.

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 trial Court is directed to proceed with the trial expeditiously and conclude the case without waiting for any other intimation unless express order extending stay is produced.

Post the matter on 01.11.2023.

DUPPALA VENKATA RAMANA, J Vnb Mjl/*