(1.) Accused No.11 in Crime No.01 of 2021 of CID Police Station, A.P, Mangalagiri filed the present application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS') seeking pre-arrest bail. The above crime was registered against the petitioner herein for the offences under Ss. 420, 409 r/w. 120(B) of IPC.
(2.) Case of the prosecution is that during the period between 26/11/2018 to 23/7/2019 at A.P State Urdu Academy, Vijayawada, Accused No.1 being Director/Secretary of the AP State Urdu Academy, Vijayawada having conspired with Accused No.2-Accounts Officer, AP State Urdu Academy, Vijayawada and other accused committed financial fraud in the Academy, thereby caused loss to the Academy to a tune of Rs.4.00 crores. Hence, the present Crime has been registered.
(3.) Heard the learned counsel for the petitioner and the learned Assistant Public Prosecutor appearing for the respondents.