- (1.) Special leave granted.
(2.) These appeals by special leave are against the orders dated 20/1/1997 and 14/2/1997 passed by the Delhi High court. These orders are a sequel to the order dated 18/12/1996 passed in Criminal Misc. (Main) No. 3039 of 1996 passed by S. K. Mahajan, J, That order was passed by the learned Judge on an application for anticipatory bail made by the respondent. Thecontroversy which requires determination by us relates to the meaning of the final direction given in that order. The material part of the direction is as under: "Taking into consideration the totality of facts and circumstances of this case and the nature of offence, I direct that in case the central Bureau of Investigation intends to arrest the petitioner, it will give three days' notice to him. This order will be subject to the following conditions: 6. The petitioner will appear before the officer concerned of the CBI or any other government agency whenever required in connection with any crime or matter under investigation. "
(3.) For the present purpose it is sufficient to state that the central Bureau of Investigation required production of certain documents and being dissatisfied with the response of the respondent, gave a notice on 18-1-1997 to the respondent, the material part of which reads as under: "It may please be treated as three days' advance notice in compliance to the Order dated 18/12/1996 of the Hon'ble High court of Delhi in Criminal Misc. (Main) No. 3039 of 1996. ";