REGENT COMPUTRONICS PVT. LTD.

Manish Sisodia Appellant

V/S

DIRECTORATE OF ENFORCEMENT Respondents

Referred Judgements :-

KASHMIRA SINGH VS. STATE OF PUNJAB [REFERRED TO]
GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
KUBHAYAMMED VS. STATE OF KERALA [REFERRED TO]
SURINDER SINGH ALIAS SHINGARA SINGH VS. STATE OF PUNJAB [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
P. CHIDAMBARAM VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
P. CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
ARNAB MANORANJAN GOSWAMI VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. K.A.NAJEEB [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) Leave granted. Appeals heard on merits.

(2.) The present appeals challenge the judgment and order dtd. 21/5/2024 passed by the learned Single Judge of the High Court of Delhi at New Delhi in Bail Application Nos. 1557 and 1559 of 2024, thereby rejecting the said applications filed by the present appellant for grant of bail. The aforesaid two applications were filed seeking bail in connection with ED Case No. HIU-II/14/2022 registered against the appellant by the Directorate of Enforcement (for short, 'ED') and First Information Report (FIR) No. RC0032022A0053 of 2022 registered against the appellant by the Central Bureau of Investigation (for short, 'CBI').

(3.) FIR No. RC0032022A0053 of 2022 came to be registered by the CBI on 17/8/2022, and ED Case No. HIU-II/14/2022 came to be registered by the ED on 22/8/2022.

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MANISH SISODIA Vs. DIRECTORATE OF ENFORCEMENT

Referred Judgements :-

JUDGEMENT

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