PREMARAOPOGU SUJATHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondent.

(2.) This Criminal petition is filed seeking regular bail for the petitioner/Accused in connection with Crime No.04/RCA-KUR/2023, dtd. 29/4/2023, registered under Sec. 13 (1) (b) of the Prevention of Corruption (Amendment) Act, 2018.

(3.) The case of the prosecution is that the petitioner is working as Assistant Registrar in Divisional Co-operative Office, Krishna Nagar, Kallur, Kurnool District and she acquired and possessed disproportionate assets to the known sources of her income. The petitioner's house and other places were raided on 2/5/2023 and the incriminating documents of immovable properties, cash and gold ornaments were seized. Thus found the disproportionate assets for the value of Rs.1,78,74,894.00 approximately. Hence the above said case was registered. The remand report of the respondent/complainant discloses the following table of assets in the name of AO and her family members.