ENFORCEMENT DIRECTORATE Vs. SYED ABDUL KHADER

JUDGEMENT

(1.) THESE petitioners coming on for hearing upon perusing the petition and the respective memo of grounds filed in support thereof and seen hearing the arguments of Mr. K. Kumar, Spl. P.P. for FERA, Advocate for the petitioner in all the petitions, and of Mr. Vabibulla Badra, Senior Advocate for the respondent in each of these petitions, the Court made the following order :- All these petitions, since common question is involved, are clubbed together, heard and common order is passed.

(2.) THE petitioner is the Enforcement Officer. He is seeking for cancellation of the bail granted by the Additional Chief Metropolitan Magistrate Economic Offences-I, Madras on 20-4-1995. According to the petitioner the enquiry conducted and the documents seized, revealed that respondents have vilated the provisions of the Foreign Exchange Regulation Act. It is also submitted that the presence of the respondents is very much necessary since the investigation is at the preliminary stage and having regard to the ramifications involved in the case. Learned counsel for the petitioner on the ground the written objections have to be vetted at New Delhi sought for adjournment and the learned Magistrate refused the same and passed orders on 20-4-1995 granting bail to the respondents. THE case of the petitioner is that the matter is the off shoot of the poceedings before the Supreme Court of India inJain Brothers'case. Having regard to the magnitude of the case, the learned Magistrate ought to have granted atleast a reasonable time to file the objections.