SARDARILAL SUPERINTENDENT OF POLICE C B I S I C NEW DELHI Vs. NARENDRA NAROTTAMDAS KAPADIA CHAIRMAN INDUSTRIAL CONSULTING BUREAU LIMITED

JUDGEMENT

(1.) By this petition under section 439(2) of the Criminal Procedure Code and in the alternative under section 482 of the Criminal Procedure Code the petitioner seeks to invoke the extraordinary jurisdiction and inherent powers of this Court for cancellation of the order of bail granted in favour of the respondent Narendra Narottamdas Kapadia.

(2.) The brief facts relevant for the purposes of this petition are as follows. The petitioner is the Superintendent of Police, C.B.I./S.I.C. at New Delhi. He is entrusted with the investigation of the alleged offence under section 5(1) of the Official Secrets Act, 1923 and section 5(1)(a) read with section 5(2) of Prevention of Corruption Act against one K.L. Arora and others. The first information report in the case was registered on March 6, 1981 at New Delhi.

(3.) The respondent is the Chairman of the concern known as Industrial Consulting Bureau Ltd., having its registered office at Bombay and a branch office at Delhi. The respondents nephew is the Regional Manager of the New Delhi Office and one I.S. Pai is the Branch Manager of Harshadrai Pvt. Ltd., New Delhi.