ZEESHAN HAIDER Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel appearing for the parties.

(3.) The appellants are in custody for about one year and one month. Charge has not been framed in a complaint filed under the Prevention of Money-Laundering Act, 2002 (PMLA). In the complaint, 29 witnesses have been cited and about 50 documents are relied upon which run into 4000 pages approximately.