BHOGADI NAGA DEEPIKA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition has been filed under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the Petitioner/Accused No.4 on bail in Crime No.103 of 2025 of Nagayalanka Police Station, Krishna District, registered against the Petitioner/Accused No.4 herein for the offence punishable under Ss. 409 and 420 read with 34 of the Indian Penal Code, 1860 (for brevity 'the IPC').

(2.) The learned counsel for the petitioner submits that the petitioner is innocent. She was falsely implicated in this case. She is a law-abiding citizen. She has not committed any offence. She has got fixed abode. She would abide by any condition which this Court deems fit to enlarge her on bail, and it is urged to allow the petition.

(3.) Per contra, Ms.P.Akhila Naidu, the learned Assistant Public Prosecutor submits that a total amount of Rs.59.17 lakhs was swindled by all the accused, including the petitioner. An amount of Rs.8,95,561.00 was transferred to the personal account of the petitioner by Accused No.3. From the personal account of the petitioner, a sum of Rs.4,00,000.00 was thereafter transferred to the account of Accused No.3. It is therefore urged to dismiss the petition, as the investigation is at progressive stage.