DIRECTORATE OF ENFORCEMENT Vs. M. GOPAL REDDY

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 2/3/2021 passed by the High Court of Telangana at Hyderabad in Criminal Petition No. 1148/2021, by which, the High Court has allowed the said bail application and has granted the anticipatory bail in favour of respondent No. 1 herein and has directed to release him on bail in the event of his arrest in connection with F. No. ECIR/HYZO/36/2020 dtd. 15/12/2020 on the file of the Assistant Director, Enforcement Directorate (hereinafter referred to as the ED), Government of India, Hyderabad, which was registered for the offence of money laundering under Sec. 3 of the Prevention of Money Laundering Act, 2002 (hereinafter referred to as the Act, 2002) and punishable under Sec. 4 of the said Act, the Directorate of Enforcement has preferred the present appeal.

(2.) A FIR was registered by Economic Offences Wing (EOW), Bhopal vide FIR No. 12/2019 dtd. 10/4/2019 wherein 20 persons/companies were named as suspected in the said scam. M/s Max Mantena Micro JV, Hyderabad was one among them.

(3.) Shri K. M. Nataraj, learned ASG, appearing on behalf of the ED - appellant has vehemently submitted that in the facts and circumstances of the case, the High Court has committed a very serious error in allowing the anticipatory bail application and granting anticipatory bail to respondent No. 1 in connection with ED case under the Act, 2002.