HASAN ALI KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The Applicant is the Accused No.1 in Special Case No.1 of 2011. There is one more Accused in the said case, i.e. Kashinath Tapuriah, mentioned as the Accused No.2 therein. The allegation against the Applicant and the other BA-994-11.

(2.) The Applicant was arrested in the said case on 7th March, 2011. He was produced before the Special Court on 8th March, 2011 for obtaining his remand in the custody of Directorate of Enforcement. It appears that, initially, the Special Court remanded the Applicant in custody, but by an order dated 11th March, 2011, rejected the prayer of the Directorate of Enforcement for remand of the Applicant in custody. The Special Court released the Applicant on bail. As in connection with a Public Interest Litigation pending in the Supreme Court of India, the Directorate of Enforcement was required to file status report in respect of the investigations carried out in this case, the matter was brought to the notice of the Supreme Court of India. Their Lordships of the Supreme Court of India ordered stay of the operation of the bail order and authorized the detention of the Applicant in custody for a period of four days, initially. On 29th March, 2011, the Supreme Court of India disposed of the Appeal as well as the BA-994-11.

(3.) I have heard Mr. Bagaria, the learned Advocate for the Applicant, at length. I have also heard Mr. Khambata, the learned Additional Solicitor General, for Respondent No.1, and Mrs. Shinde, the learned APP for Respondent No.2.