NALINI MOHAN VALLURUPALLI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) I.A.No.l of 2021 in Crl.P.No.3385 of 2021:

(2.) Heard both sides.

(3.) As per the averments of the petition, the petitioners were arrayed as accused no.4 and accusedno.3 in F.I.R.No.346 of 2021 dated 19.6.2021 on the file of Mangalagiri (Rural) police station for the offence punishable under sections 409, 471, 420, 506 r/w 120-B of Indian Penal Code. As per the complaint,, the complainant namely Mr. Gaddipati Srinivasarao, who was working as office assistant at NRI Academy of Sciences, has submitted a written complaint in the respondent police station alleging that the accused no.l Nimmagadda Upendranath, no.2 Akkineni Mani, along with the petitioner herein have colluded and misappropriated the society funds by diverging them for their personal use and for personal gains. It is alleged in the complaint that the above named accused along with the petitioner created an account under the head of 'buildings' and transferred an approximate amount to a tune of Rs.4,30,72,966 between 05.4.2007 to 15.5.2018 in the name of construction but no such constructions were happened in the period 05.4.2017 to 15.5.2018. The head 'buildings' was created and misappropriated the amount of Rs.4,30,72,966/- which was used for the personal use of the other accused along with the petitioner in the name of NRI Medical college.