HUMAYUN SULEMAN MERCHANT Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Leave granted.

(2.) Having regard to the fact that the appellant, Humayun Suleman Merchant, is more than 75 years of age and has already suffered actual incarceration for four years and nine months, we accept the present appeal and direct that the appellant, Humayun Suleman Merchant, will be released on bail during the pendency of trial in connection with Supplementary Prosecution Complaint No. 150 of 2021 in ECIR/MBZO-01/08/2019 for the offence(s) punishable under Sec. 4 of the Prevention of Money Laundering Act, 2002, on terms and conditions to be fixed by the trial court.

(3.) The appellant, Humayun Suleman Merchant, will surrender his passport and will not leave India without the permission of the trial court. In case of non-compliance with the terms and conditions, it will be open to the trial court to cancel the bail .