ARVIND DHAM Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Leave granted

(2.) This appeal is directed against the judgment and order dtd. 19/8/2025, passed by learned Single Judge of the High Court of Delhi, by which the application preferred by the appellant under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS') read with Sec. 45 of the Prevention of Money Laundering Act, 2002 ('PMLA') seeking grant of regular bail, came to be rejected.

(3.) The appellant is a former promoter and non-executive Chairman of Amtek Auto Ltd. (AAL), and is also nonexecutive Director of M/s. ACIL Ltd., a company registered under the Companies Act. The group of companies including subsidiaries and associate concerns is collectively referred to as the "Amtek Group". During the period 2017-2018, Corporate Insolvency Resolution Process (CIRP) was initiated against entities belonging to Amtek Group.