STATE OF A.P. Vs. KOLLAM GANGI REDDY

JUDGEMENT

(1.) THIS Criminal petition is filed under Section 439(2) Cr.P.C. by the State against the accused No.33 (in crime No.36 of 2014 of Dhone Town Police Station) seeking to cancel the bail granted to him in Crl.P.No.5492 of 2014 by this Court on 15.05.2014. The crime registered for the offences punishable under Sections 379, 120 -B IPC, Section 20(1)(3), 10, 29, (1)(2)(b) of Indian Forest Act and Rule3 of Red Sandal Wood Possession and Transit Rules and Sections 27, 29, 31 and 51 of Wild Life Protection Act against 16 out of 35 accused.

(2.) THUS , from the above, leave about other accused, the main accusation against the respondent -K.Gangi Reddy that he was arrested on 05.04.2014 and seized 14 red sandal logs worth Rs.7.00 lakhs in pursuance of his confession and the respondent along with some others were smuggling the red sandal load by conspiring each other from the forest, Tirupathi and the same was being transported to Dubai, Mumbai and other areas and earning the money illegally by having links with international smuggler Shaul Bai and the respondent has been indulging in red sandal smuggling by directly having links with Chennai based international smuggler Shaul Bai who is now said to be at Dubai and earned crores of rupees, that the respondent herein recently visited Dubai, for which it is suspected that this respondent invested his illegal money in his construction company by name Sai Balaji, HR mineral factories and also purchased valuable assets in Tirupathi, Hyderabad etc.,

(3.) THE respondent involved in two more crimes viz., Crime No.73 of 2013 of Pullampet police Station, Kadapa District registered for the offences punishable under Sections 379 I.P.C and Section 20(1)(c)(2) of A.P. Forest Act and Crime No.254 of 2014 of Tirupathi East Police Station, Chittoor District registered for the offences punishable under Sections 177, 420 I.P.C and Section 12(1)(b) of Indian Passport Act, 1967.