Mr. Aditya Bansal, Gurgaon vs K. Das, Machilipatnam Ano
2023 Latest Caselaw 4496 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: Crl.P.No.13879 of 2014

PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE

09. 25.09.2023 DUPPALA VENKATA RAMANA, J

None appeared on behalf of the petitioner.

Learned Assistant Public Prosecutor submitted that due to stay granted by this Court at the inception, PRC could not be committed to the Court of Sessions. 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 committal Court is directed to proceed with the PRC for committal to the Court of Sessions expeditiously in accordance with Law on or before 10.10.2023.

Post the matter on 10.10.2023.

DUPPALA VENKATA RAMANA, J vnb Mjl/*