- (1.) THREE persons, namely, Ajay Kumar, Raj Kumar and Ravindra Kumar Jain have moves separate applications under Section 439 Cr. P. C. for grant/of bail. They have been detained under the provisions of Foreign Exchange Regulations Act,1973 (hereinafter referred to as the FERA) the facts which have come out are that on 1. 7. 1990 Ajay Kumar and Ravindra Kumar who/belong to Delhi came to Churu in Rajasthan and stayed with the third accused Raj Kumar @ Ratnesh. On the next day i. e. on 2nd July,1990 all the three were in Maruti car No. DDD 5372 when the police stopped them and conducted a search. Traveller cheques, currency of other countries and Rs. 67,000/- in Indian currency were recovered from persons. The details of the amount from the each person has been separately noted. Those persons were arrested and case was under the FERA the accused were handed over to the Director of Enforcement, who started investigation in the case. These petitioners moved applications for grant of bail before the Sessions Judge, Jaipur City, Jaipur and their bail applications were refused. Hence they have approached this Court.
(2.) THE main contention of the learned counsel for the petitioners is that under Section 56 of the FERA the maximum punishment is 7 years and in cases where the amount recovered is less than Rs. 1,00,000/- the punishment prescribed is 3 years and offences punishable upto 3 years are bailable according to he Schedule to the Code of criminal procedure. It is contended that investigation and trial will take time and the petitioners are not required for any interrogation as have been sent to judicial custody. It is also contended that the cognizance of an offence under FERA can be taken by a Magistrate upon a complaint in writing by the Directorate of Enforcement or any other officer directed in this behalf and till such time as the complaint is made the person against whom investigation is rending cannot be detained in custody. Under Section 62 of the FERA an offence punishable under section 56 of the Act has been made non- cognizable and on this basis it is contended that the petitioners cannot be detained in custody as there is no provision in the code of Criminal Procedure for the desertion of an accused before filing of a complaint. It is contended that section 309 Cr. P. C. is not applicable and without a complaint detention under Section 167 Cr. P. C. cannot be made. On the other hand the learned Public Prosecutor for the Union of India has contended that the petitioners can be detained under Section 167 Cr. P. C. as the Enforcement Inspector presenting the accused is to be considered as police presenting the accused for this purpose. A number of decisions, namely, AIR 1973 SC 62, AIR 1965 SC 481, AIR 1970 SC 940 and AIR 1981 Kerala 81 have been relied upon to argue that a confession at statement made by the accused before the officer during the investigation is not statement made to police officers. As such the evidence of the accused themselves forms part of the case against the/accused. It is contended that the matter has to be investigated as there are several persons involved in the crime. It may be stated that the petitioners are in custody since July, 1990 when they were searched and arrested. They made statements on basis of which the investigation has proceeded. The investigating agency has/been allowed time and it cannot be said that/the bail applications have been disposed soon after the arrest of the accused. The investigating agency has got a full month to collect material after the dismissal of the bail applications by the Sessions Judge. I would not like to decide the legal points raised raised by the petitioners and also by the Union/of India. Considering the fact that the offence committed by the petitioners is not punishable with death or life imprisonment and the maximum punishment is 7 years and that appropriate conditions can be imposed to ensure that the petitioners shall no flee from justice and would face the trial, they can be released on bail. The petitioners, Raj Kumar @ Ratnesh, Ravindra Kumar Jain and Ajay Kumar Shall be released on bail, provided each of them furnish a bail bond in the amount of Rs. 20,000/- with two sureties in the amount of Rs. 10,000/-each to the satisfaction of the Sessions Judge, Jaipur city, Jaipur, for their appearance during the course of trial on all dates of hearing as and when/they are called upon to do so, and/also on the following conditions : (I ). the sureties shall be persons having immovable property within the jurisdiction of the trial court. (II ). that the petitioners shall surrender their passports before the Court and shall obtain permission of the Court before proceeding to any other country and the Court shall handover the pass-ports only if the visit of the petitioners are considered necessary; (III ). the petitioners shall not keep any foreign currency in their possession; and (IV ). that the petitioners shall appear for/the interrogation before the investigating officer, if called for. . ;