K K JAJODIA Vs. STATE

JUDGEMENT

(1.) This motion for anticipatory bail has been made on behalf of the petitioner and relates to a case registered by C.B.I, under Section 120-B Indian Penal Code . and sections 3 and 5 of the Official Secrets Act. The petitioner alongwith his son and one Venugopal, a stenogrher in the service of M/s William Jacks Pvt. Ltd. since released on bail, are involved in the case.

(2.) The F.I.R. is based on a letter dated 15.4.1987 received in the office of the C.B.I. and the case was actually registered on 17.4.1987. This letter has been written by one Navin Sikand of Trident Express, Freight Division of Trident Travels & Tours Pvt. Ltd. A-15/3, Vasant Vihar, New Delhi-110057. The following are the contents of the letter and the endorsement recorded there on by S.P., C.B.I. INFORMATION A complaint dated 15.4.1987 alongwith the documents mentioned therein received by Shri S.N. Tewari, Deputy Supdt. of Police, C.B.I. S.P.B. STU, XI, New Delhi has been received in this office today i.e. 17.4.1987 through his Supervisory Officers. Complaint is being reproduced below :

(3.) Upon being informed of the same, I contacted my Bombay Head Office to inform them of this and also asked them for our line of action. I was asked to get in touch with Mr. Tewari of C.B.I. and hand over him this set of document. Upon procuring the telephone of C.B.I. from telephone directory, I called up to be said. There are two/three Tewaris and which one I have to contact. I further communicated with my Bombay Office asking them for the initials of Mr. Tewari and received a communication of the initials of Mr. S.N. Tewari. Upon further contacts, I was told that Mr. Tewari is on Tour. Incidentally, I was speaking to Bombay Office, and also took the opportunity of speaking to yourself and you informed me that you will be returning on 14/4 and you will get in touch with me.