PRABHAKAR DATTATRAYA GUNE AND A RAMKRISHNA KALLURAYA AND V R PADALKAR AND V N KOULGI AND S D JAMDAR AND Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri R.D. Ovalekar, the learned Counsel for the petitioners, Shri A.R. Gupte, the learned Senior Counsel for the department and Shri R.S. More, the learned Public Prosecutor, for the State, in all the petitions.

(2.) Perused the relevant papers.

(3.) Apparently there is absolutely no reason as to why the concession of liberty in anticipation of the arrest should not be granted to all the petitioners in these petitions. The petitioners are concerned with the Kirloskar Group of Industries who have a net work at different places in the country. As per the allegations on the apprehension of breach of the provisions under Foreign Exchange Regulation Act, certain premises of the said concern at Pune were inspected on or about 9th of December, 1985 and a corresponding inspection took place at different places connected with the said industries. The Officers, the Directors, the Chairman and Vice-Chairman all have been subjected to interrogation for quite a number of times in connection with the said episode. The petitioners herein in all the petitions have also been subjected to such interrogation on number of occasions. Several documents are claimed to have been seized.