AXIS BANK LTD. Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is said to have filed a criminal complaint under Sections 409, 420 read with Section 34 IPC in Crime No.446 of Rajanagaram Police Station, East Godavari District, against one Navjyoti Commodity Management Services Limited. As proper investigation was not being carried out, the petitioner-bank has approached this Court by way of this writ petition for a direction to the respondents to complete the investigation and to file a charge sheet in Crime No.446 of 2019

(2.) The 2nd respondent-Superintendent of Police, East Godavari District has filed a counter affidavit in which it is stated that about 11 cases have been filed against the accused amounting to about Rs.170 crores. In view of the complexity of the cases and the amount of money, which is the subject matter of this complaint as well as other complaints filed against the very same accused, a request was made to the Director General of Police for transfer of these 11 criminal cases to the Central Bureau of Investigation. The same was forwarded by the Director General to the 1st respondent herein by his letter in Rc.No.2099/C1/2020 dated 12.05.2020.

(3.) In view of the above facts set out in the counter affidavit, the petitioner submits that a direction be issued to the 1st respondent to take a decision, on the question of transfer of 11 criminal cases, including the complaint given by the petitioner would be transferred to the Central Bureau of Investigation or not, within a specified period.