SAJJAN KUMAR Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The instant third bail application under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter "Cr.P.C ") has been filed by the applicant seeking grant of regular bail in proceedings emanating from ECIR NO. DLZO- 1/09/2019 dtd. 23/12/2019 leading to filing of prosecution complaint by the Directorate of Enforcement (hereinafter "ED ") dtd. 23/11/2021 under Sec. 3 read with Ss. 4/44/45/70 of the Prevention of Money Laundering Act, 2002 (hereinafter "PMLA ").

(2.) The background of the case is discussed as under: -

(3.) Hence, the applicant has preferred the instant bail application.