SURINDER MOHAN KATWAL Vs. STATE OF H.P.

JUDGEMENT

(1.) These two petitions for grant of pre-arrest bail, under Section 438 of the Code of Criminal Procedure, arise out of similar facts and circumstances and are being disposed of by this order.

(2.) To appreciate the controversy and the respective contentions of the parties, few facts may be noticed:

(3.) The Enforcement Department of the Government of Himachal Pradesh received some secret information to the effect that some documents and record in the Board was being destroyed on which the Government constituted a high level Inquiry Team. The Special Inquiry Team searched the official residence of the Petitioner at Hamirpur, house at Una and ancestral house from March 11 to March 13, 2003. The office of the Petitioner' was sealed and subsequently searched.