Andhra Pradesh High Court - Amravati
" vs Director General Of Police (Cid) on 19 December, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMAR
(SPECIAL ORIGINAL JURISDICTION}
FRIDAY, THE NINTEENTH DAY OF DECEMBER,
TWO THOUSAND AND TWENTY FIVE
'PRESENT?
ees
Why .
THE HONOURABLE SRI JUSTICE GANNAMANENIT RAMAKRISHNA PRASAD
WRIT PETITION NO: 1294 OF 2025
Sehyeen:
M.Sreenivasulu, S/o. late Chenchaiah, aged 52 years, Occ: Reparter, R/o.
Main Road, Subbareddy Nagar, Akkarampalll (V4), Tirupatl Urben Mandal,
Tirupati District dormerly Ohitioor District).
ea
"
on
a
.. Petitioner
. State of Anchra Pradesh, rep by its Principal Secretary, Endowments
Dept, Secretariat, Velagapudi, Guntur Dist.
Tirumala Tirupatl Devasthanarns, Tirumala, Tirupati District rep by its
Executive Officer. |
Chief Vighance & Security Officer, TTD, Trumala Tirupad.
Y Satish Kumar, AV & SO, Asst Viglance & Security Officer
Perakamani, TTD, Trumala.
C.v.Ravi Kumar, Sfo. Rama Rac, aged SS years, Gee Clerk Ryo.
6-7-S34/4, Siriguram Colony, K KT Road, Tirupati.
Director General of Police (CID), Police Head Quarters, Crime
Investigation Department, 1" Floer, Mangalagiri, Guntur, Andhra
Pradesh 522 803. Oo
iGause THle is amendéd as ser Court's Order diid.70.2028 im
LA.NO of 2025 in the Writ Petition and affidavil}
. Respondents
Petition under Articie 226 of the Constitution of India is fled-praying that
in the clrcurnelances stated in the affidavit filed therewith, Ihe High Court may
be o
leased fo issue a WritfOrder/Direction more particularly one in the Nature
2
of Writ of Mandamus declaring the action of the Respondents in not
"ee
considering the Representation di.10.08.2024 of the Petitioner far probing into
the Sear in Parakarnant of TTD. through CID as legal, arbitrary, without
jurisdiction besides violation of Arii4 of the Constitution of india ard
the
Representation of.10.09.2024 of the Pelltioner in respect of the sublect
oe
consequently direct the respondents io consider and dispose of
forthwith.
LA NO: 1 OF 2068
Petition under Section 154
3
PO fs fed oraying that in the
elrourstances stated in the aWidavit fled in support of the petition, the High
Court may be oleased to directthe 2 reapandent herein to cansider and
dispose of the Representation att (60.09.2024 of the Fetitioner in respect of the
f%
Sear in Parakamani forthwith, pending disposal af WP 1294 of 2025, on the
fle of the High Court. oa
IA NG: 4 OF 2025
Patition under Section {57°CPC praying that in the circumstances
stated in the affidavit fled in support of the peiition, the High Court may be
pleased Direct an In-house disciplinary enquiry and appropriate criminal action
agamsl the 4° Respondent for my istead ing and playing fraucl against the courts
and TTD and also Order an inten sal inquiry ar administrative review info the
conduct of the Presiding Officer and Member of Lok Adalat, Tirupall who
recorded such a fraucuisnt saripromise in the interest of justices, pending
disposal af WP 1254 of 2025, on the' fie of the High Court,
IA NO: 8 OF 2025 :
Petition under Section Th) GRC praying that in the circumstances
stated in the affidavit fled in supoort of the petition, the Nigh Court may f be
=
pleased fo Direct a thorough Investigation by an efficient body like the ©
reer
Oeneriment to unravel the entire criminal activity, including the hush-hush that
was atfemofed and restore back "he faith (A the instituticn, in the interest of
stice, pending disposal af WP 284 af BO25, on the fle of the High Cour,
The petition coming on for hearing, upon perusing the Patiflon and the
afidavil fled in suport thereof and the Crder of the High Court cated
19.09.2025, 13.10.2025, 17.10.2025, 27.10.2025, 18.11.2025, 05.12.2025 &
112.2025 made herein and having observed that none appeared for the
Petioner ani upon hearing the arguments of GP FOR ENDOWMENTS for
Respondent No.1 and of Sr C.Srinivasa Baba, Standing Counsel for
Respondent Nos. 2 and 3 and of Sri C.Nageswara Rao, isamed Senior
Counsel appearing on behalf of Sri Amarendra, Advocais for Respondent
No.4 and of Sri VUday Kumar, Advecate for Respondent No.S and of
Sf S.Syam Sundar Reddy, Special Publio Prosecuter for ACB and of
ot M.Lakshmi Narayana, Public Prasecutor for CID and of Si Komara
Prudhvi Raj, Advocate for Proposed Respandent No.¥, ihe Court made the
following
ORDER:
None for the Petitioner.) °° ~
2. Heard Sri C. Srinivasa Baba, igsrned Standing Counsal for T.T.D, Sri Komara Prudhyi Raj, learned Counsel for the proposed Respondent No.?, Sri &. Syam Sundar Rad, learned Special Public Prosecutar for ACE and Sri &. Panini Somayaji, learned Assistant Public Prosecutor appearing on behalf of Sri M Lakshrn! Narayana, Special Public Prosecutor for CID, |
3. After having sifted through the contents of 16 sealed bundles provided by the DIG-CID, this Court, in its Order dated 27.10.2025 had noted the avents chronologically and had issued several directions in Para Ne.19 of the said Order dated 27.10.2025. In compliance with the directions in sub paras (]} and ac) of Para No.18, the DGP-CID and DGP.
investigation | that was ¢ done by that date. The Reports would indicate that further investigation is in progress. The OGP-CID has subsequently fled additional Report and had aiso placed on recerd the entire process of securing the Hundies by the process of sealing In the main fermple complex and loading them into a truck at Golle Mandapam and transporting them fo the 'Parakamani Gomes' and the subsequent process of counting and accounting for the offerings received from the Devatess. This entire process from collection of Hundies from the femple complex, tramsperting fo the Parakamani Complex and the subsequent process has been. oresented in the form of photographs.
4. On the last occasion Le. on 10.12.2028, this Court has expressed its opinion that there ig Immediate requirement of bringing systemic Reforms in handling process ai avery stage of Huncdies from Golla Mandapam onwards.
§. Reforms are required to be intraduced in sealing process, tranaportation, de-cealing 'of Hundies at Parakamani, handling af containers and counting proceas wherein man power is employed, The accounting pari, deposits, handling of precious metals and other valuable offerings. Particularly, this Court has indicated on the last eceasion that iis possible fo reduce human-intervention by introducing complete mechanization by use of Technology, Computerization, Digitalization of Records and use of &rilicial intelligence.
&. This Court has suggested these methods fo avold mistakes, piferage, fraud and alse to bring perfection in a fool-proof manner and frigking. .
?. The Temple Priests pérforms Pooias and Sevas to the Diety ~ Lord Venkateswara Swamy as per the Agama Sastra. The issues with regard to the Sevas which are oerforned to the Diely are not relevant for the present purpose, and therefore, are not being touched upon. This Gourt is presently dealing with. issues from the paint of view of the devotees. The important activities that they (devotees) Indulge are :
i) Darshan: ws "
i} Offerings ; Material offerings and performance of voluntary Sevas: and, oo :
il} Reesiving Prasadam in the farm of Theertham and food ems.
8 AH these activities are supervised by the Trust called the Tirumala Tirupati Devasthanams (T.7.D) and are managed by the Board of Trustees. The Board of Trustees act on behalf of the Delty. Any deviations or dilutions in the performance of Poojas, Sevas, Offerinas and Prasadam would affect the feligious sentiments of the Devotees across boarders. The Board of Trustees that acts for the Delty is solely hurdened with the indispensable moral and religious obligation te pratact and preserve the religious sentiments of its devotees at all times. The Board of Trustees would be failing in its duty Wit is found wanting in any of these aspects.
§. The incident of theft happened on 29.04.2023 in the Parakamani Gomplex and the subsequent events have affected sentiments of Devotees and Believers across the World, This Court vide Order dated 47.10.2025 had ordered far investigation and the same is in progress. On the last occasion, this Court has aiready expressed its opinion that systemic Reforms ars required to be ushered-in as regards the handling of offerings which are collected fram the Hundies in the Temple Compl ex upto the secounting of i HH the last paisa.
- 40. This Court expressed en the last occasion that the archaic methods and outdated procedures that were adopted fram times MMAAN SS immemorial are naw required to be gone away In order to avald activities of thell, piverage, mishandling ane misappropriations, without affecting any of the indispensable and sacred pracedures which are undertaken in the temple complex 7 /
4. Devotees make offerings to the Delty In myriad forms and the monetary value of such offering is only secondary, while the sense of devotion with which offerings are made forms the primary aspect. Therefore, the value to the offering carries with H not just the monetary value but i carries with & the invisible, intangible and immeasurable religious sentiments. For this reason, securing the offerings made ta the Delty with absolute care and devotion would be most essential anc primordial duty of the Board of Trustees to safeguard ane preserve the religious sentiments and faith that is allached to the offerings.
42. For this purpose, this Court is of the opinion that the T.T.O is required to chalk-out Plan-A for immediate Reforms and Plan-B for the permanent Reforms by introduction of Technology, Computertzation, Dighalization of Recards and Artificial intelligence in surveillance and vigh. The Artificial intelligence, ean he introduced even for segregation of the contents of the Hund arid 'separation and grading of currencies of various countrigs and denominations. similarly, the Arifficial Intelligence can be used for identification 'and segregation of other sreclous Kems Such as coins, precious metals, Stones (Diamonds, Pearls and other precious Stones}. The Artificial intelligence can be used for handling of Mudupoas and several other offerings, The proposals made by this Gourt with regard fo the Reformation through modernization and use of technology are only suggestive, Sut they are not exhaustive. The T.7.D is required fo make a constant effort £9 usher in more are more Reforms af every stage and from time to time,
13. For the purposes as indicated above, the T.T.D would now be required to draft separate plans as indicated above for immediate Reformation and permanent Reformation in the Parakamani Complex cammencing fram the journey of Hundies from Golla Mandapam ti! the last silage wherein the Offerings are accounted for,
14. The TVT.D is directed to submit Plan-A within two weeks from taday. insofar as Plan-B is concerned, neediess ta state that the T.T.0 would be required to engage the Technical Experts for the purpose of modernization BY introducing Technology, Niechanisation, Computerization, Digitalization of Recards and use of AriHicial intelligence by forming various Committees. There is no doubt that s large number of devotees who are spread across the World, who are technically qualified and having vast experience in the flelds above mentioned, would be more than willing to assist, aid and advice the T.YT.D for achieving this purpose. insofar as Plan-B is concerned, the v.90 is directed to submit a rough draft within eight weeks fram today.
15. Insofar as the directions coniained in sub-paras () & 8 of Para-19 of the Order of this Court dated 27.10.2025, this Court has sifted through the Reports submitted by the DGP-CiD and OGP-ACB. Sub-para- (H) of Para-19 of the Order dated 27 .1Q, 2025 is usefully extracted hereunder:
OOH & Police Officer who is of the rank of Director General of Police, Anti Corruption Bureau fACB) shall investigate into the assets (movable and immovable including bank accounts) a possessed/acguired by Sri O.V. Ravi Kumar and his family including aii kinds of alienations by Aun and members of his fariiy Oy wer oF fegistrations or ofherwise. The possession/acquisition of the assets shall Ge Investigatad from the paint of view of the 'xrIgWwN Sources of income of Sri CY. Ravi Kumar and his family.' 'The Report which shall also include fhe groposed actan based on the irvastigation Report shail be sulimitted to the Court through the Registrar (Judicial before fhe next date of listing." ~ | femphasis supplied)
18. The DGR-ACE is required te submit a Report in a sealed cover containing information and. particulars as regards the alienations of movable and immovable properties done by Sri G.V¥. Ravi Kumar and his family members by way of 'Registrations or otherwise, which is highlighted in the above extr: ct. Let fhe same be submitted in & sealed cover to the Registrar (Judicial) within one week from taday.
"7. List the matter on 26. 42. 2025 for compliance and for further hearing on the suggestions for reformations in Parakamani.
ITRUE COPYH se One Fair Copy to the Hon b ie ari Justice Gannamanan! Ramakrishna Prasad (for his Lordships Kind Perusal) Te, re cod . The Registrar (ludicial), High Caurt of AP, Amaravall, aS &. GELR. Copies.
2 oD on se:
10, V2.
: Two CCs to Sri S.Syarn Sundar Reddy, Special Public Prosecutor for weeds, anne, Ch sent, aad Che ad as of oo The Executive Officer, Tirumala Tirupati Oevasthanarns, Trumala, Firupati District.
The Under Secrefary, Union of india, Ministry of Law, Justice and Gampany Affairs, New Doeihi, The Secretary, AP. Advonaies Assneistion Wibeary, High Court Buildings, Hyderabad. .
The Section Officer, Judicial index Section, High Court of ALP.
Three C.D. Copies. .
Direcior General of Police (ACS), Vilayawade, Andhra Pradesh (by SPECIAL MESSENGER} Yhe Section Officer, Posting Section, High Court of AP., Amaravat. One CC to Sri Srinivasulu Kurra, Advorate fOPUC) Une CC to Sr C.Srinivasa Baba, Standing Counsel /OPUC] One CC fo Sri Amarendra, Advocate [OPUC] Qne CC to Sri V.Uday Kumar, Advocate PORUC] . Two CCs fo Sn Lakshmi Narayna, Public Prosecutor for CIDIOUT! . Two COs fo GP FOR ENDOWMENTS, High Court of Andhra Pradesh' OUT)
7. Two CCs to GP FOR HOME, 'High Court of Andhra Pradesh. (QUT) . One spare copy.
DATE TSM 2085 NOTE: LIST THE MATTER ON 26.72.2028 ORDER WP.No.1204 of 2028 DIRECTION