Andhra Pradesh High Court - Amravati
Mr. Aditya Bansal, Gurgaon vs K. Das, Machilipatnam Ano on 25 September, 2023
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.
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