STATE Vs. T. GANGI REDDY

JUDGEMENT

(1.) This matter came up for consideration before this Court basing on the application initially filed before the High Court of Andhra Pradesh at Amaravathi by the Central Bureau of Investigation (hereinafter referred to as "the CBI" for brevity) seeking cancellation of bail that was granted in favour of accused No.1 (respondent No.1 herein) in RC.No.04(S)/2020/SC-III/New Delhi. The High Court of Andhra Pradesh which dealt with the matter through orders, dtd. 16/3/2022, exhibiting an opinion that there are no legal grounds to cancel the bail that was granted in favour of accused No.1 (respondent No.1 herein), dismissed the application, vide Criminal Petition No.788 of 2022.

(2.) CBI carried the matter in appeal to the Hon'ble Supreme Court. The Hon'ble Supreme Court rendered judgment on 16/1/2023 in Criminal Appeal No.37 of 2023, remitting the matter back to the High Court for considering the application moved by the CBI afresh in accordance with law and on merits in the light of the observations made by it.The Hon'ble Supreme Court, in pursuance of the earlier judgment and the order rendered by it transferring the case to C.B.I. Special Court, Hyderabad, ordered that the application moved for cancellation of bail, which was earlier filed before the High Court of Andhra Pradesh at Amaravathi, be transferred to the High Court for the State of Telangana. The Hon'ble Supreme Court ordered this Court i.e., High Court for the State of Telangana to consider, decide and dispose of the application for cancellation of bail on merits and in the light of the observations made. Thus, the present case came up for consideration before this Court.

(3.) Heard Sri N.Nagendar and Sri Anil Talwar, learned Special Public Prosecutors for CBI. Also, heard Sri D.Seshadri Naidu, learned senior counsel, who argued on behalf of Sri C.Sharan Reddy, learned counsel on record for respondent No.1-accused No.1. Also heard, Sri L.Ravi Chander, learned senior counsel and Sri Posani Venkateswarlu, learned senior counsel, who argued on behalf of Ms. T.Swetcha, learned counsel on record for respondent No.2.