SRICHAND P HINDUJA Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) In a criminal case known as Bofors case three Hinduja brothers are charge-sheeted for the offences punishable under Sections 120-B and 420 of the Indian Penal Code and Sections 5(2) read with 5(1)(d) of the Prevention of Corruption Act, 1947 as per the affidavit filed today before this Court by the Central Bureau of Investigation. The Special Judge, as well as the High Court has passed the orders releasing the appellants on bail. However, a condition, not to go abroad, has been imposed. For this purpose it was pointed out to the High Court that if the accused are permitted to go abroad, it would affect the smooth progress of the trial and there are reasonable grounds to believe that they would not return back to India to face the trial. It is also pointed out that the appellants were Indian Nationals at the time of registration of the FIR and thereafter they have acquired British and Swiss Nationalities.