RAMAN BHURARIA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The present application is filed under Ses. 439 IPC read with Ses. 482 CrPC seeking bail in ECIR/12/DLZO-I/2021 dtd. 30/1/2021.

(2.) The applicant was arrested on the night of 12/13/8/2021 at 00:45 hrs. in the abovementioned ECIR, and thereafter remanded to Police Custody (PC) of the Enforcement Directorate (ED) for a period of 14 days until 25/8/2021.

(3.) Thereafter, the applicant has been remanded to Judicial Custody (JC) from time to time and continues to remain incarcerated in Judicial Custody in Tihar Jail, Delhi.