Andhra Pradesh High Court - Amravati
Akshita Kommireddi vs The State Of Andhra Pradesh on 26 March, 2024
IN THE HIGH CouRT OF ANDHRA PRADESH AT AMARAVATI TUESDAY THE TWENTY SIXTH bay OF MARCH TWO THOUSAND AND TWENTY Four "PRESENT: THE HONOURASLE SRE JUSTICE T MALLIKARJUNA RAD CRIMINAL PETITION NO: 1983 OF 2094 Sohween: Akshita Kammiredal, Ge KV SD Kamaraju Hindi, Aged about 23 years, Rio Mal No.4o0? Pagasis-R., Meanaksh} ORY Lounge Hitex Road, Onp. Khanampat Maszsid Rotheguda, Ky Ranga Reddy District Telangana State - soo O84 Patitioner/Accused 3 AND The State of Andhra Pradesh, (inspector of Palice, Tadapalll Police ation Guntur District, Andhra Pradesh} Rap. by is Puilic Prosecutor, AP High Court Bulledin g, Nelapadu Amaravatl, Guntur Distriot, Andhra Pradesh Respondent/Complsinant Petition under Section $38 of Cr. PoC, Draying thal in the circuristances stated in the mera of SfOunds fed in support of ihe Criminal Petition, the High Court may be pleased to erdarge the pefticner an Anticipatory Bail in the case in Crime (FIR) No 828 of 2023, dated 26.99. 2023, registered by the inspector of Police, Tadenalt Police Station, Guntur District, Andhra Pradesh, for the alleged offences under sectors Us 409. 420 oF IPC rAv 34 IPS and S2c.85 of Information Technology Act COUNSEL FOR THE PETITIONER - MS. LEO LAW ASSOCIATES LLP COUNSEL FOR THE RESPONDENT - PUBLIC PROSECUTOR THE COURT MADE THE FOLLOWING ORDER Renna Was eae 2S SK APHCORIQIS FOS L024 ry tt IN THE HIGH COURT OF ANDHRA PRADESH ola AT AMARAVATI £3369] Ee S as (Special Original surisdiction) TUESDAY, THE TWENTY SIX TH DAY OF M WO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE T MALLIKARIUNA RAO CRIMINAL PETITION Nh 1983/2024 Rebween: Akshita Kommireddl PETITIONER / ACCUSED AND The State GF Andhra Pradesh , .RESPONDENT/ COMPLAINANT Counsel for the Petitioner/accused: . LLEO LAW ASSOCIATES LLP Counsel for the Respondent/complainan' TL. PUBLIC PROSECUTOR GAP} The Court made the following ORDER: Sew the Code of Criminal Procedure, i. The Criminal Petition, under Sex tre Code oF Crimunan Proceauy naif of the PatitionerfA.d to grant re, 4 : "Tey ot ROA! 1973 dor short, "lr Pa}, is Sled an bores we £3 bd i 7% ws ain eames Me. S28 of 2083 of Tadenalll Police Station, anficipatary ball in conmection with Crime No. 628 OF 2Ueo OF PAGER x ation, Guntur District. an y Syeune far Shes ~ ~ edeg i ameasimet fhe Petitioner; fA.4 and others for the 3. The shove crime was registered against me Pes Hone ENG . 6S of the Information Technology Act, 2000-2008 (for short, "E79. Act}. The case against the Petitioner 4 and others is as follows: Sased an the report, dated 26.09.2023, of Additional Superint fendent af Pofice, CLD. (attached to Techr 'ical Services), Crime No.628 of 2053 has heen registered for the offences above against the petidoner/A.4 and others, The report asserts that there are multigle payrrent modes available for citizens to pay the E-challan amount through different methods, Le. AP. Online centres, Mee-Seva centres, Paytm aoplication, Mobikwik Application, ZookkPay and Ravorpay Payment Gateways. To integrate the payment gateways, 2 letter dated OL.01.2019 by the cWhice of D.G.2., Andhra Pradesh, has been avidressed to all Payment Gateways and Wallet Services provi iders mentioning the details of the service provider of E-Challan application and also the details of the ALP. Bolice &-Challan bank account by narne "Andhra Pradesh Police E~Chailan" account bearing Afe.No.Gis802011 4397227, Benz Circle Branch, Axis Sank, IFSC Cade: UTIBOGOGO6S In which the amount has to be deposiled directly from Payment Gateways. Upon verification, if was found that all the above payment agitators extent Razorpay were directly inked? fo the Andhra Pradesh Police e-Chatlan Bank account, and amourts are @ Being creeks to the Andhra Pradesh Police E-Chaflan Benk account. It was found that the Ravorpay payment gateway was mot integrated with the Andhra Pradesh Fa fice E- Challan account. Instead, it was integrated with another account by the same "DATA EVOLVE SOLUTIONS" bearing Afo. No. 502000206 14800, HDEC Bank, and also integrated with another account by the name "DATA EVOLVE SOLUTIONS OPC PRIVATE LIMITED" nearing Ajo. No. 2512588843, Kotak Bank as per the information provided by RazorPay, The Nodal Officer of Razarpay was requested to orovide the transaction details of the amount collected from citizens through AP. Police E-Challan web and mobile applications from 01.01.2019 to 34.07.2023. For which, the Nodal Officer of Razorpay is previded that an amount of Rs, 100,08,66,058/- was collected from the citizens and credited to either Sa nN N =
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tamper XR tn the Police officials are making fresh enquiries and she was never called for any investigation and there is ne incriminating evidence against the Detitioner and she is apprehending arrest.
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5. Learned Assistant Public Prosecutar vehemently oppased the grant of ball to the Petitioner.
&. i have heard both sides. Learned coursel af both sides reiterated their submissions on par with the contentions presented In the petition as well as in the report, Consequently, the contentions of the learned counsels need not be reproduced, Fs As seen from the oriers passed in Cri PNGB of 2028, dated L1.3.2033, this Court granted anticipatory bell to the Pafiticner for three months with certain conditions, When ascertained from the learned Assistant Public Prosecutor, he submits that most of the Investigation Is competed and in Wiew of her attendance before the Station House Officer as directed by this Court, this Court finds that most of the investigation pertaining to the Petitioner m ight have completes.
8. Considering the reasons stated | y the order in CrLP.No.9i3l of 2023, ites Court is inclined to grant anticipatary bail to the Petitioner under the follawing conditions:
{} Patitioner/Accused! No.4 is directed to surrender before the Station House Officer, Tadensill Police Stator, Suntur District, within wo (2) weeks from today and upon her surrender, she shall be released on ball upon furnishing a personal bond for Rs.oG, nco/- (Rupees Fifty Thousand Only) } with two sureties for a Hke sum each to the sali isfaction af the coricer "Investigating Dicer, eS a 4 deri er Soe bee ty ah ~ Sy. wy shane bee ns L. fest 4 ' "9% os - sane ni @ i, we GR fee ee ca is bes "oe bese ee ie a ead SE iy on "es oben 4s A me we Powe ty MES "3 ies bee "Sh Sh weer a fo bid 6S oa ay wh, tae am ms om a bebe bee ob ay w hese ss mee 'eet a Be 4a ao F & * ns mre ee 3 ae wet, peed Ai aod pee at Pras ei nw aed eet x, oe, ea ie Yooe rod shee % qeeeeey on iA ao x gen ¢ "ee foot $5 a [ae 7 ee fa [e ae ay a om 6% Seow be on i wi teed rhook . 'ed aa an 'ened 3 i. Ay: 'ay ae , deve oo t ieee iveed OE yates £3 a _ . en id w wah f ra " " when at ay 4 613 am a f feove ae "3 Mbew 3 hee 49) t: at 3B ten, (oe oes . we y ee oe 2 a ap) a3 rae see! Fond Ve "g" rs . ferns oe cl te eR Ld oe te e me ad al: aed ay 4 oe i 2 Fisea Soe a Ct of mo Bom G 1 ie GG = He f 2 yee ED wre * 4 "yee aot apried on o 2 & 3 @ yw & & 2 eo BR 'att eee ve 2 x ae a whee. £5 * % See heed Sekar ae ¢ Saas i" oy wy) 2 tA oe re . Ey 63 Row we EE 4 fo FS fs a 3 ge oe ad <3 "gy Ot Se eet 4 By oa £% % ue ene: cS ° % @ % ei " B ie . oR CF oe a4 fewe Yen, eed a Bases Boas Paid ox 1, yer " th CPt 'a "iy a a Code Bans wv heed ee ae one. whe ior . . oe Zs -
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a HIGH COURT TMJ DATED 2amgeo24 BAIL ORDER CRUP.No. tas of 2024 ALLCAVED we EPA LS