DIRECTORATE OF ENFORCEMENT Vs. SUBHASH SHARMA

JUDGEMENT

(1.) Leave granted.

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

(3.) The appellant is the Directorate of Enforcement. By the impugned order, the High Court has granted bail to the respondent in connection with an offence punishable under Sec. 4 of the Prevention of Money Laundering Act, 2002 (for short, 'the PMLA'). The High Court found that the respondent's arrest was illegal, and on that ground, he was granted bail.