SHER SINGH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present bail application has been filed by the petitioner seeking regular bail in FIR No. 230/2020 under Ss. 3/4/5 of the Official Secrets Act, 1923 & Sec. 120-B of the IPC registered at PS Special Cell.

(2.) The case of the prosecution is that inputs were received from Indian Intelligence Agency that one individual namely, Mr. Rajeev Sharma (coaccused) was receiving funds from his handler through hawala & Western Union Money Transfer platform for conveying sensitive information having a bearing on National Security and foreign relations through electronic means.

(3.) In connection with the said allegations, Rajeev Sharma was arrested on 14/9/2020 and thereafter on the disclosure statement of the said coaccused, the petitioner herein was also arrested on 19/9/2020 alleging that the petitioner was also a part of the conspiracy.