E-PROCUREMENT TECHNOLOGIES LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been preferred by the applicant, who is the original complainant, under Sec. 483(3) of the Bharatiya Nagrik Suraksha Sanhita (for short, "the BNSS "), seeking cancellation of bail and quashing and setting aside of the impugned order dtd. 3/6/2026 passed by the Court No. 6, City Civil and Sessions Court, Ahmedabad in Criminal Misc. Application No. 3781 of 2026. By the said order, the Ld. trial Court granted anticipatory bail to the respondent, who is the original accused, in connection with FIR being C.R. No. 11191014260071 of 2026 registered with Ellisbridge Police Station, District Ahmedabad City, for the offences punishable under Ss. 336(3), 316(4), 318(2), 61(2) and 54 of the Bharatiya Nyaya Sanhita (for short, "the BNS ") and Ss. 65, 66(c), 66(d) and 43 of the IT Act.

(2.) The brief facts of the case, as stated by the applicant, are summarized as under:

(3.) The complainant company, engaged in providing e-auction and e- tendering services, alleged that Respondent No. 2, in conspiracy with another employee, misused their administrative access to manipulate bidder credentials, alter bank account details, create unauthorized Digital Signature Certificates (DSCs), and fraudulently divert funds from escrow accounts, causing a loss of approximately ?3.63 Crore. Investigation3.63 Crore. Investigation further revealed that a substantial part of the misappropriated amount was transferred to the joint Bank of Baroda account of Respondent No. 2 and his wife, from where over ?3.63 Crore. Investigation1 Crore was further routed to her personal account and other related accounts. An FIR was registered for offences under the BNS and the Information Technology Act. Although the learned Sessions Court granted anticipatory bail to Respondent No. 2, the complainant has preferred the present application seeking cancellation of the said anticipatory bail.