ANCA MARIA NEACSU Vs. C B I

JUDGEMENT

(1.) IN the above -captioned two bail applications, petitioners seek bail in RC No. AC1/2012/A0012 titled CBI v. Abhishek Verma & Ors. under Sections 120 -B of IPC read with Section 3 of the Official Secrets Act, 1923 and Section 380 of IPC by claiming that the investigation of this case is complete and petitioners are in custody for the last about 2 1/2 years, therefore, further detention would serve no purpose as the trial of this case is likely to take time.

(2.) SINCE the above captioned two applications arise out of common RC, therefore, they were heard together and by this common judgment, they are being disposed of.

(3.) AT the hearing, learned senior counsel for petitioner -Koka Rao had submitted that petitioner -Koka Rao is a senior citizen and the only allegation against him is that hard -copy of the hand written notes of the Projects of Air Force purportedly to be in handwriting of petitioner -Koka Rao was sent to CBI by Mr. C. Edmonds Allen from USA and CBI had sought opinion on it from Ministry of Defence and the opinion received from Ministry of Defence is that the possession of these documents brings this case under the Official Secrets Act, 1923 as the possession of such documents is prohibited under the Official Secrets Act.