RAMA SWAROOP Vs. STATE DELHI ADMINISTRATION

JUDGEMENT

(1.) The present two petitions [Crl. M.(M) 1114185 and Cri. M.(M) 1102185] of the same person Rama Swaroop are being decided' together and the judgment is being written in Cri. Misc. (Main) 1114185. He apprehends arrest by the authorities under the Foreign Exchange Regulation Act (hereinafter referred to as FERA) as well as Delhi Police and, Intelligence Bureau (hereinafter referred to as IB). He, therefore, in each of the applications has prayed for grant of anticipatory bail. Both the applications are contested and the FERA authorities as well as the police want to arrest the petitioner. Delhi police wants to arrest the petitioner because, acording to them, the petitioner has committed offences punishable under sections 3 and 5 etc. of the Official Secrets Act. FERA authorities complain of violation by the petitioner of different provisions of FERA.

(2.) Ths petitioner is having his residence at D-83, Defence Colony, New Delhi. He has two offices-one is located at A-5, Sujan Singh Park, New Delhi while the other is located at 67, Jor Bagh, New Delhi. According to the petitioner, he is honorary representative in India of Far East Trade Services, a business promotion organisation of Republic of China (Taiwan) and his function is to promote business between India and the Republic of China. He claims that on account of his, efforts by his very promotional activities increased the business between the two countries from a paltry sum of 10 million US dollars annually to about 200 million US 'dollars yearly.

(3.) The petitioner states in the petitions that he is an avowed anti-communist since his student days, that he is head of Indian Chapter of the Asian Pacific Anti-Communist League (for short APAC) which has branches called Chapters in several Common Wealth countries.