SANJAY SINGH Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Leave granted.

(2.) Mr. S.V. Raju, learned Additional Solicitor General appearing for the respondent - Directorate of Enforcement[1] was asked in the morning session to obtain instructions. He states that the respondent - Directorate has no objection in case the appellant -Sanjay Singh is released on bail during the pendency of the proceedings arising out of ECIR no. HIU-II/14/2022 dtd. 22/8/2022 instituted in respect of offences under Ss. 3 and 4 of the Prevention of Money Laundering Act, 2002.

(3.) We must record that the concession has been made on behalf of the respondent - Directorate before commencement of arguments on their side.