SHASHI BALA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is an accused in a complaint filed under Sec. 44 of the Prevention of Money Laundering Act, 2002 (for short "the PMLA"). The appellant has been under incarceration since 25/11/2023.

(3.) Admittedly, the appellant is a woman. Our order dtd. 19/12/2024 reads thus: