NARENDRA NAROTTAMDAS KAPADIA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This is an application for anticipatory bail made by the petitioner on an apprehension that he would be arrested on an accusation for having committed offences under section 120-B of the Indian Penal Code and under section 5(2) of the Official Secrets Act, 1923, and in respect of which offences the Delhi Police Establishment, C.B.I., Delhi, have filed and F.I.R. on 6th March 1981 under their C.R. No. 2/81-SIU-I/SIC/CBI/SPE/New Delhi.

(2.) The petitioner is the Chairman of Industrial Consulting Bureau Limited, (hereinafter referred to as I.C.B. Ltd."), having its registered office at Bombay and branch at Delhi. He is also the Advisor of a company by name Harshadray Pvt. Ltd. This company also has its registered office at Bombay and has its office at New Delhi. These two companies are specifically mentioned in this order, although the petitioner has set out in his petition the company in which he is the Managing Director and a number of companies in which he is the Director, as these two companies are relevant for the purposes of this order.

(3.) Same time prior to August 1978, the Union Government invited tenders for technological consultancy for setting up Ammonia Plants for the proposed Chemical Fertilizer projects at Thal-Vaishet in the State of Maharashtra and Hazira in the State of Gujarat. It is stated that the World Bank had offered a loan of Rs. 250 crores for the said projects.