CHANDER PRAKASH WADHWA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioner is arrested in two cases. The first was lodged by the Economic Offences Wing, Delhi and, the second has been lodged by the Directorate of Enforcement for the offences punishable under the provisions of the Prevention of Money Laundering Act, 2002.

(2.) In the first case, because of his medical condition, the petitioner was granted the facility of interim bail for a while. During the period of said interim bail, the petitioner was arrested in connection with the second case by the Directorate of Enforcement and has since then been in custody.

(3.) The application for bail was moved in connection with the second case and as the Order dtd. 27/5/2022 annexed as Annexure P-16 shows, the prayer for bail was rejected by the Trial Court.