SHIVINDER MOHAN SINGH Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The applicant/Dr. Shivinder Mohan Singh seeks regular bail in the complaint case arising from Enforcement Case Information Report No. ECIR/05/DLZO-II/2019 dated 24.07.2019 ('ECIR', for short) registered under sections 3/4 of the Prevention of Money Laundering Act 2002 ('PMLA', for short) by the respondent/Directorate of Enforcement ('ED', for short).

(2.) The backdrop of the present application is :

(3.) In all, there are four accused in the ED's complaint : Malvinder Mohan Singh (applicant's brother), Shivinder Mohan Singh (the applicant), Sunil Godhwani and M/s RHC Holding Pvt. Ltd.