KEWAL KRISHAN KUMAR Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) This is an application seeking bail in CC No.20/2021 in ECIR No. 12/DLZO/I/2021, PS Enforcement Directorate under Sec. 3 and 4 of Prevention of Money Laundering Act, 2002 ('PMLA').

(2.) It is stated that the Applicant is 70 years of age and has a chronic medical history having undergone bariatric surgery and is a chronic case of varicose veins and is functioning with 20% stomach capacity due to bariatric surgery. In addition, he has gall bladder stones (Cholelithiasis). The Applicant is also suffering from seizure and behavioural disorders and hypertension.

(3.) The Applicant was arrested in the present case on 4/7/2021. He was on interim bail for a period of 31 days from 10/6/2022 to 11/7/2022 on medical grounds. The application for extension of interim bail was rejected and pursuant thereto, the Applicant surrendered.