MANTHENA SRINIVASA RAJU Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) This petition is filed under Sec. 482 of the Criminal Procedure Code, 1973 (Cr.P.C) seeking to quash the proceedings in file No.ECIR/HYZO/36/2020 on the file of the Directorate of Enforcement, Hyderabad.

(2.) The present Enforcement Case Information Report (for short, 'ECIR') was registered on the basis of registration of FIR No.12/2019, dtd. 10/4/2019, registered by Economic Offences Wing of Bhopal, for the offences under Ss. 420, 468, 471 and 120-B of the Indian Penal Code, 1908, Sec. 66 of the Information Technology Act, 2000 and Sec. 7 of the Prevention of Corruption (Amendment) Act, 2018 read with Sec. 13 (2) of the Prevention of Corruption Act, 2018.

(3.) The sum and substance of the case of the Enforcement Directorate is that there was unauthorised access to the e-tenders issued on Madhya Pradesh e-Procurement Portal. The said e-Procurement Portal is maintained by Madhya Pradesh State Electronics Development Corporation, M/s.Antares Systems Limited, Bangalore and M/s.Tata Consultancy Services. The contract was given for five years to maintain and operate the said portal. The above companies are accountable for security of e-procurement portal.