STATE Vs. GANTI VENKATA SATYA BHASKAR

JUDGEMENT

(1.) This Criminal Revision Case is filed against the refusal to remand the 1st respondent herein who is the Accused No.35 in Crime No.29 of 2021 of C.I.D. Police Station, Mangalagiri by the learned Judge of Special Court SPE and ACB cases cum III Additional District and Sessions Judge, Vijayawada vide the order dtd. 9/3/2023.

(2.) The Crime No.29 of 2021 is registered on 9/12/2021 for the offences punishable under Sec. 156, 167, 418, 420, 465, 468, 471, 409, 201, 109 r/w 120B IPC and Sec. 13(2) r/w Sec. 13(1)(c) and (d) of Prevention of Corruption Act, 1988.

(3.) a. The case of the prosecution is briefly that the Government of Andhra Pradesh issued G.O.M/s.No.47 (HE)(EC.A2) Department, dtd. 13/12/2014 incorporating Andhra Pradesh State Skill Development Corporation (hereinafter referred as 'APSSDC'). The object of SIEMENS Project/Scheme is to impart high end technology to the trainers. APSSDC deputed a team to visit SIEMENS Centres of Excellence already established in Gujarat and to submit a report. SIEMENS offers training programme in collaboration with various State Governments. In the negotiations, the State Government agreed to establish SIEMENS centers of excellence, technical skill development institutions and skill development centers in different clusters. Six such clusters have been formed at the inceptions by incurring Rs.546,84,18,908.00 (90%) and Government's share of Rs.55,00,00,000.00 (10%). To that effect, a Memorandum of Agreement (MOA) has been entered into between APSSDC and SIEMENS.