LAWS(DLH)-2023-9-147

AMANDEEP SINGH DHALL Vs. DIRECTORATE OF ENFORCEMENT

Decided On September 04, 2023
Amandeep Singh Dhall Appellant
V/S
DIRECTORATE OF ENFORCEMENT Respondents

JUDGEMENT

(1.) The present applications have been moved for grant of interim bail on medical grounds for a period of two weeks in case FIR No. ECIR / HIU - II /14 / 2022 DT. 22/8/2022.

(2.) Pursuant to the order dtd. 25/8/2023, AIIMS has filed the following status report:

(3.) The Superintendent Jail has also sent the report which reads as under: