Andhra Pradesh High Court - Amravati
Akshita Kommireddi vs The State Of Andhra Pradesh on 11 December, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
MONDAY, THE ELEVENTH DAY OF DECEMBER,
TWO THOUSAND AND TWENTY THREE
PRESENT:
THE HONOURABLE SRI JUSTICE T MALLIRARJUNA RAO
CRIMINAL PETITION NO: 9137 OF 2023
Behvean:
Akshita Kommuedal, Ofo RAUS.D Kamaraju, Hindu, Aged about 25 years, Rio Flat
No.4ag? Pegasus-B, Meenakshi Sky Lounge HRex Road, Opp. Khanampet Maszid
Kothaguda, KV Ranga Reddy District Telangana State - 500 084
. Petitioner Accused No
AND
The State of Andhra Pradesh, (insnectar of Police, Tadepalll Police Station Guntur
District, Andhra Pradesh) Rep. by iis Public Prosecutor, AP High Court Building,
Nelapadu Amaravail, Guntur District, Andhra Pradesh .
» mespondentiCoampliainant
Petition under Section 438 of CrP.O is fied praying that in the circurnstances
sigied in memorandum of grounds of Criminal Petition, the High Court may be
pleased fo eniarge the peiiianer on interim bail in the case in Crime {FIR} Noa 628 of
2023, dated 26-DG2085, registered by the Inspector of Police, Taciepalli Police
Station, Guntur District, Andhra Fraclesh, for the allagad offences under sectlans Ls
400, 420 of IRC ray SIPC and Sec.85 of Information Technology Act:
The pettion caming on for hearing, upon perusing the Pettieon and
mevnorandum of grounds of criminal peltion and upon hearing the arguments of Sn
JVYenkata Subba Reddy, Advocate for the Petitioner and Fublic Prosecutor for the
Respandent, the Gourt made the following
Pes!
ORDER:
THE HON'BLE SRY JUSTICE T.MALLIKARIUNA RAO CRIMINAL PETITION No. SiS) of 2023 far Sactian SRR af the Cade at Cr eral UPS Section SOO er me Loge oF SUPPHE EH Procedure, 1973 (for short, "Gr Pl), $s fist on behalf of the oetitioner/A4 to grant anticinatary ball In connection with Crime No.b28 af 2023 af Tadenall Police Station, Gurrtur District, Se The above crime was registered against the petitioner/A4 and others for the offences punishable under Section 409, 420 read with Section 34 of at, 'E.P.C3) and Section 65 of the atts, eee $s, Be @ Soap wot e m3 the Indian Penal Cade, 1860 tnformation Technolomy Act, 2000-2808 (for short, "EY. Ack), "3 me ORI aw THF ae mad més ie ace Ssllnveec:
3. rhe case against the Petitioner and others is as follows:
. --, ' he yh Se AO TEER Scietivinnal . Based oon the report, dated 26.09.2083, of Addtior ral Reatins NOP Puma wks Son on Foe * yey pee Suge srintendent af Police, CLD. (attached to Technical Services), 'rime No.628 of 2023 has been registered for the offences above against the netitioner/4.4 and others. The raport asse arts that there Che re muiinic payinent modes available far ciivens to pay the & g % yy wy dese s oe, AP. Onine cenires, challan amount ~ Ss . ~-- Daw anki The Plea dpe ey Mee-Seva centres, Paytm application, Modiwik Appiicalian, ZookkPay and Razarpay Payment Gateways.
&. To integrate the payment gabaways, a letter dat ed OLOL2018 by > the Office of C.0.P., Andhra Pradesh, has been addressed to all Wallet Services providers mentioning the Payment Gateways and details of the service provider of EChallan application and also the MA » details of the AP. Pollee E-Chalign bank account by name AM aye Pradesh Police E-Chaflan' account bearing Aye.Nooi80200) Sf Code: UTIBGOGD06S 4397227, Benz Circle Branch, Axis Bank, B AK iY, y.
ywhich the amount has to be deposited directly from Payment cstonaye Upan verification, it was found that all the above Rayment agitators excent Razoroay were directly linked to the Andhra Pradesh Palice E-Challan Bank account, and arnounts are being creviited to the Andhra Pradesh Police E-Chailan Bank account. it was found that the Razornay payment gateway was not Intedrated with the Andhra Praciesh Police E-Challan account, Instead, if was integrated with another account by the name "DATA EVOLVE SOL LIFTONS® beating fo No. So 700020624800, | HRC Bank, and alsa integrated with another account by the name "DATA EVOLVE SOLUTIONS OPC PRIVATE LIMITED" hea aring A/c.No.3 512388843, Kotak Bank as per the information provided by RezorPay. The Nadal Officer of Razorpay was recuested to oravide the transaction details of the amount collected from citizens through AP, Police E-Chailan web and mobile € applications from O1.04.2019 to 31.07.2023. For which, the Nodal Officer af Ra ararpay is provides nat an arnount of Rs.160,08,.66 a was. collected from the ciizens and crecdited to either of ¢ e above amounts of DATA ~ EVOLVE SOLUTIONS and DATAEVOLVE SOLUTIONS OP PRIVAT LIMITED but not to Andhra Pradesh police E-Challan account. Upon verification, it was found that no amount had deen deposited from the Razorpay account to the A.B. Bolles ¢ Challan Account, IIs also found that Rs.40,91,28. soQ/s is credited through NEFT transactions, which shows that the amount from Razorpay Gateway was not depasited directly in the A.P. Police E-Challan account, This violates the terms stated in the letter dated OL.01.2019, anc an amount of Rs. 51,06, 88, 398/- was still aot accounted for, If can be treated) as criminal sisapprocriation of Severnment funds and cheating by M/s, DATA EVOLVE SOLUTIONS ope PRIVATE LIMITED, Mr Avinash Kommiredal, Founder and CEO. of Data , 7 a 5 #5 Lee 5, a ist fs wae we aa wy Be i ao £B B BB BB BO Se GB Be & "ee LA 4 when Arne ' & m A Bees 3, 6B LA Y FAP.
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16. The Petitioner asserts that, in ine with the mentioned tender, the D.4s.P. issued a work order on LF. 11.2018 to used Noi for three years starting from OL01 2019 and ending on 31.01.2021. The Petitioner joined as a Director on O9.12.2022, purchesing 200 shares at Rs.i0/- per share on 24.02.2023, making her only a 2% investor in the Ail company, The prosecution cantencds that the petitioner/A4 is ane of bvo Directors of Date cvaive Solutions Private Limited. She is A.2's {Kommireddi Avin ash} sister, the CEG. and the Director of the company. She is not a layman, but she is a Husiness persan, From 2016 onwards, she has had Financial transections with Gata Evolve Solutions, which began in 2021, before her appointment 35 Girector.
Ai. Fume face the record does not provide material to suggest the Petitioner's ¢ of joining as a Director on 09.12.2022 is Incorrect. While the prosecution stetes the Petitioner became @ partner on 21.01.2020, no prime face evidence indicates her invalverent in the campany's alfsirs before her directorial appointment. The prosecution is expected fo present prime facie material fo support the contention of financial transactions with Date Evolve m Solutions from 2021 before her directorial appointment. The case agai fA4 is based on a confession statement said to be made & by AS during the investigation.
id. The prosecution contends thet as per the confession of AS, petitionery/A4, along with other accused AQ 2 te A. ii, | Misapproprie ted the huge Government funds of Re3 aS, 00 O00), which is 5 the m-challan: arnount é 6G oe Bone as g r a a "tee te} ; bee [a ' ; oe. Gh ted no ee nn) ee ORE rs "@ set aod an fennd te £.. 'eet " Pe oe 7 a shook Fa oh 3 is oe , kok Aon ms "KX, oe 2 et ayy A eed Lo wend we > a on ded ih wo 3 4 wee oo oan or NE ad Snot ree sed re, ne my / SPs mM & & a a 2 "B ji & bn ay ;
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'a debit entry of Rs.8,00,000/- and Rs.2,00,000/- to Akshitha's account through = cheque to Kotek Bank. The Petitioner explains that these entries are credit entries, signifying that Rs.10,00,000/- was transferred on LP.O8.307 1 to Ad company by the Petitioner as an unsecured loan. The Al company repaid R3.8,00,000/- on 10.11.2021, with Rs.2,00,000/- stilf owed as of 31.03.2023, The Petitioner provides ledger accounts supporting this transaction and Axshitha Komrmireddi's ledger fram ist April 2022 to 3ist March 2023, showing @ crecli¢ balance of fis,22,74,105/-.
15. The prosecution relies on an HDFC Bank document indicating Avinash Sommireddy as an authorised signatory to Data Evolve Solutions Private Limited, However, this docurnent doesn't prima facie disprove the Petitioner's clalm that she becarne the Olrector of Data Evolve Scdlutions from OQ. 12.2022.
Additionally, the document filed by the respondent supparts the Petitioners contertion. The case against the petitioner/a.4 t is ragistered based on the confession of accused No.3, and it appears no clarification has been sought from the Petitioner regarding the mentioned transactions. As previcusiy noted the material indicates that, following a tender, s work order was issued to Accused No.1 for three years from OLOL.2019 to 31.01.2021, The prosecution has yet to explain how Ad/Data Evolve Solutions O.P.C. Private Limited continued supplying and maintaining software solutions for the E~Challan System in all the District Police Units of AP. Police after the stipulated thres-
Bt year period. A.3's confession statement indi cates that sofiwe solutic IMs were supplied even after three years, anc the prosecution does not contest this.
48. The Petitioner's counsel argues that the Petitioner was anpninted as a Mrector on 2.13. 2022, following the et we o i rear stloulated period. In such a scenario, the prosecution needs to clarify how the Petitioner is hele responsible for the alleged misappropriation before her apoointment. No explanation has been provided, and no material sugparts the prosecution's claim thet she actively participated in the cormpany's affairs before her appaintment as Olrector.
i7. In Alehipal & Rafest', the Hor'ble Apex Court held that if is secessary for the Court, while considering en ap onlication for ball, To assess whether, an the basis of the evidentiary record, there existed & orine face or reasonable ground to belleve that the accused has comms tte] the crime. If is Hert examination of the evidence z 4 6 or oe a"
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settied law that when granti andi elaborate decurnentation of the case's merits has not fo be undertake re, "That did not mean tat whilst qranting bal, sore reasons for prima facie e to be indicated, oy wm ea £33 tee 00h.
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48. A Court doesn't need to give elaborate reasons while granting ball, particularly when the case is at the ital stage, and the allegations of the offences by the accused would not have Osen crystelised as such, a
29. The prosecution alleges, he sect on AQ's confession, that petitioner/A4, along with other accused A.< 2 - to ALi, misagorseriated Rs.36,53,00,000/-, the frhalian amount paid by the public, causing a substantial loss to the ~ Government exchaquer, The alleged offence occurred from 01.01.2019, The G20) 2 SCO 118 AN NENA eee yee, re) transactions to he scrutinized involve 4.4 SCQUITING properties and investing Money in ather businesses sing the rai Sapprope) ated funds, The prosecution, however, lacks Material £0 establish this aim. Bank Statements for the A.B. Paice E-chatlan sccount from OLOL20G te 31.07.2023 reveal that out of RS.99, 38,00, 000/- ent lected, only Rs, 62,85,00,000/- was ers edited fo the A.B. Palice official bank account vig NEFT transac chars,
20. After careful examination of the material available, if is evident that the Investigating OfAray intends to arrest Petiioner/A.4 without collecting substantial material op conducting a coMmprenensive investigation to establish the Petitioner's iny volvernent in the affairs of Data Evolve Solutions Private Limited. The sole basis | for EHS proposed actan V seems to be the confession Statement of Aol.
@i. In Pancha V. State of Haryana, the Hon'ble Apex Court referred to the derision at Para No.6 In Gaga! San State of &isar* » Wherein Ip js abserved that while aling with an extraciudicial confess On, held that an extra-judicial confession §8, an the face of H, weak evidence » and the courts Sré reluctant, in the abse ance of a chain of FOGENE Circumstances, fo rely on it i record a conviction. We must, therefore, frst ascerta; in whether the axtra-
iutticial confession of Acl, Pratham, inspires confidence and then find out whether there are oj Aer cogen circumstances on record RO Subpart ib, 201 DX iG SCC 168 N * 2008) 17 SEC 138 \ tse See SST Mo ai, the ight the Wired her :
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26. Upon caret i Consideration of the avaiaht & Material, it is observed that the prima facie evidence does nor indicate that the Petr Moner Was appointed aS 8 Director of Gata Evolve Solutions Private Limited before 09.12.3023, There [5 no provider! material demonstrah ing her invelvernent in the company's affairs before the mentioned date. The Petivonar asserts that she became a 2% investor in the ¢ "OMAN off 2403 203 3 By purchas! ing 200 shares, and ne evidence has been : Dreserted fo coritradict this claim. While acknowledging the seriousness of the allegations involving -- criminal CONS acy an misappropriation of government funds, the Court recognizes the need for a fair and thorough investigation before consitigring any coercive aCHON sgginst the Pattioner.
47. The existence of the power fo arrest is one thing: the justification for exercising © is guite another, Apart fram the Bowser £6 arrest, the police:
officers must be able ts justify the reasons thereof, No arrest can be made in @ FOUNNS manner an a mere ategation of the commussion of an offence mace against a person. It would be prudent and wise for 8 poles officer that no arrest ig made without reasonaiie satisfaction reached after same investigation as to the genuineness of the Slegation. (in this regard, a reference can be mace to Arnest Kumar V. States oy Biftar"> * 20143 8 Ser oP 0 iON 3 2 Es G Hy she iS rer, &S observed o 2 p a bs ss ie os Pa ken Ft fo bo B e ee us cy ded {2B As) i w thee he on be £3 in 9 ~ & g n> ae es Fa % iB i OS ae ; - 4 hy pe 1% Kee Sedoe yo sop BE tea my x how freed "ee sree bone oa cer SS , , = fees a) CS . isa 4 63 in ms kd a a ace fe a £ 0. oe ..
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44. i we Van x nnn (8) The Petitionar i required to provide her functional mobile ghone AurAber fo the Corcemed investigating Officer, which mys. bs eperational during daytime, {) The Petitioner Shall cooperate with the investigation, and she shall Make hersalr avalaite for interrogation SY a poles officar as and when required, anc she shall not, direct y or inclrectly, make ary inducement, threat BF promise to any person acquainted with the. facts of the case ty dissuade her fran disclosing such facts fo ihe Court or any balice officer, (9) The Petitioner is restricted fram leaving India without obtaining dvior Dermission from the Investigating OfArer.
celaneaus oetitians pending, if pehtion, shall stanr claset, :
ee See coo 3 £ Sd ae & 3 sr any, in this criminal a "Sy. ey wd, a asst "SSisTaye RELA Wainy, ATRUE copy} OSTRaR Far ASS SECTiog Sons The Inspentor of Police, Tadenalll Patice ation Guntur District, Net
1. The Additional Junior Cia Judge, Mangalagirl, Guntur District.
é te gees
3. One CC to Sti. EVenksts Subba Reddy, Advocate IOPUC)
4. Two COs to Public Prosecular, High Court of AP OUT] 3 j One spare copy GH COURT j 4
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te ae be VAIO LS x x DATED:
ORDER CRLE No Otat of 2029 ALLOWED Ganeeet y g Oh "ee catia, phi, Se