SURESH VASUDEVA Vs. STATE

JUDGEMENT

(1.) CAPT . Suresh Vasudeva, the petitioner, has filed the present application under Section 438 of the Criminal Procedure Code for being granted anticipatory bail for the alleged offence under Section 56 read with Section 8 (1) and Section 13 (1) of the Foreign Exchange Regulation Act, 1973, for having "otherwise acquired" foreign exchange other than through an authorised agent or having imported the foreign exchange in violation of the Act.

(2.) THE case of the petitioner is that the Special Police Establishment of the Fraud Squad Branch, New Delhi registered a case No. 8/77 -FS (1) of 14th Aug, 1977, under Section 120 -B read with Sections 5 (2), 5 (1) (d) Of the Prevention of Corruption Act, 1947 and subsequent offence under Section 5 (2) read with Section 5(1) and 5 (2) read with Section 5 (1) (e) of the Prevention of Corruption Act against Shri R. K. Dhawan and nine others including the petitioner.

(3.) THE petitioner was arrested in connection with that Case in Kanpur and ultimately produced in the court of the Chief Metropolitan" Magistrate, Delhi, and was released on bail by his order dated 18th, August, 1977.