AMAR SADHURAM MULCHANDANI Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) We have heard Mr Mukul Rohatgi, senior counsel appearing on behalf of the petitioner, Mr Annam Venkatesh, counsel appearing on behalf of the Directorate of Enforcement and Mr A N S Nadkarni, senior counsel appearing on behalf of the first informant.

(2.) The petitioner was arrested on 1/7/2023 in connection with FIR No ECIR/MBZO-II/10/2021 dtd. 31/3/2021 lodged by the Directorate of Enforcement for alleged offences punishable under Sec. 45(1) of the Prevention of Money Laundering Act 2002[ 'PMLA'] on the basis of a predicate offence bearing CR No 163 of 2018 registered at Vimantal Police Station, Pune.

(3.) The petitioner moved a second application for grant of bail on medical grounds. The application was dismissed by the impugned judgment and order of the High Court of Judicature at Bombay dtd. 9/8/2024.