V.D. MOORTHY Vs. STATE OF A.P.

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of Constitution of India with the following prayer for:

(2.) The C.I.D Police Station, Mangalagiri has registered Crime No.21 of 2024 dtd. 23/9/2024 for the offences punishable under Ss. 420, 409 read with 120-B of the Indian Penal Code (for short, "IPC") corresponding to Ss. 318, 316(5) read with Sec. 61(2) of the Bharatiya Nyaya Sanhita, 2023 (for short "BNS"). Petitioner herein is not an Accused in the said crime. The Petitioner is the Director of Sigma Supply Chain Solutions Private Limited, residing in Noida, Utter Pradesh. In connection with the said crime, the Investigating Officer issued notice dtd. 15/8/2025 to the Petitioner under Sec. 179 of the Bharatiya Nagarik Suraksha Sanhita (for short "BNSS) with a request to appear before him on 18/8/2025 for the purpose of investigation and also to produce some relevant documents. Thereafter, the Petitioner has received another notice dtd. 19/8/2025 with a request to attend before the S.I.T office at Vijayawada on 21/8/2025.

(3.) Heard Sri T.Nagarjuna Reddy, learned counsel for the Petitioner and Sri Posani Venkateswarlu, learned Senior Counsel assisted by Sri Sai Rohit, learned Assistant Public Prosecutor for CID.