LAWS(DLH)-2023-8-38

RAGAHAV MAGUNTA Vs. DIRECTORATE OF ENFORCEMENT

Decided On August 10, 2023
Ragahav Magunta Appellant
V/S
DIRECTORATE OF ENFORCEMENT Respondents

JUDGEMENT

(1.) Sh. Zoheb Hossain, learned Special Counsel for ED has filed the reply in the form of affidavit of Sh. Jogender, S/o Satya Prakash, Assistant Director at Directorate of Enforcement, New Delhi. The relevant paras 4 to 7 are reproduced as under:

(2.) Sh. Zoheb Hossain, learned Special Counsel for ED as per instruction of Sh. S. V. Raju, learned ASG submits that since the petitioner is cooperating in the investigation and has made statement under Sec. 164 Cr. PC on 27/3/2023, the interim bail on medical grounds granted on 18/7/2023 may be made absolute.

(3.) Sh. Siddharth Aggarwal, learned Senior counsel for the petitioner further submits that the mandate of twin conditions is not applicable in view of Sec. 45 (1) (ii) of PMLA, which is reproduced as under: