Gottumukkala Satyanarayana Raju ... vs The State Of A.P.,Rep.,Pp And ...
2023 Latest Caselaw 4270 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: Crl.P.No.12594 of 2016

PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE

03. 14.09.2023 DUPPALA VENKATA RAMANA, J

None appeared on behalf of the petitionerS.

At the time of hearing, learned Assistant Public Prosecutor submitted that due to stay granted by this Court, 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 expeditiously in accordance with Law and file a final report on or before 31.10.2023.

List the matter on 31.10.2023.

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