V K PALANISWAMY Vs. STATE

JUDGEMENT

(1.) This is an application by Shri V.K. Palani Swamy son of Shri T.S. Kayrohanandar, Ex-Senior Personal Assistant Ministry of Shipping and Transport for bail in relation to the trial of offeree under Section 3 of the Official Secrets Act read with Section 120-B, Indian Penal Code in Coomar Narayan's case. The allegation in the complaint filed on behalf of the prosecution against ShriV.K. Palaniswamy are contained in paras 78 to 81 of the claimant which are as under :

(2.) The evidence against the accused relates to confessional statement of Coomar Narayan, Confessicnal statement of the accused himself and the oral statements of Lokesh Sharma and Murthy.

(3.) The argument of the learned counsel for the accused is that the case of the petitioner falls in second part of Section 3(1) of the Official Secrets Act and the secrets so far as the present applicant is concerned docs not relate to matters of defence or otherwise in relation to Navy, Airforce and Armedforce, and thus, the sentence for him is maximum 3 years. It is submitted that the applicant is already under arrest since 15th February, 1985.