STATE OF MAHARASHTRA Vs. SURAJ PAL

JUDGEMENT

(1.) Heard Mr. Kartik N. Shukul, learned Special Public Prosecutor for the Forest Department of State of Maharashtra and Mr. R.J. Mirza, learned counsel for the nonapplicant.

(2.) This application filed under Section 439(2) of the Criminal Procedure Code seeks cancellation of bail granted under Section 439(1) of the Criminal Procedure Code on 30.7.2014 in M.C.A. No.1332/2014 by Additional Sessions Judge, Nagpur.

(3.) The nonapplicant came to be arrested by the State Forest Department in Preliminary Offence Report (hereinafter referred to as, "P.O.R.") No.32/2013, registered for an offence punishable under Section 51 read with Sections 9,39, 44, 49B and 52 of the Wild Life (Protection) Act, 1972 against several accused persons including the nonapplicant. The main allegation against the nonapplicant is that he is a trader, who deals in purchase and selling of endangered wild animals including critically endangered animal, the tiger, and is also a provider of funds and logistical support required by poachers for killing precious wild animals and extracting their skins and body parts for the purpose of their trading in India and abroad. It is also alleged that the nonapplicant has links with international wild animal dealers and thus the offences registered against the nonapplicant and other accused persons have transnational ramifications.