DAUD NASIR Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The present application under Sec. 439 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been filed on behalf of the petitioner, seeking grant of interim baIl in case arising out of ECIR/35/DLZO/1/2022, registered for offences punishable under Ss. 3/4 of The Prevention of Money Laundering Act, 2002 ('PMLA').

(2.) Learned Senior Counsel appearing on behalf of the applicant states that the applicant has been in judicial custody since 11/11/2023 in relation to the present ECIR. It is argued that the wife of applicant had met with an accident and had fallen from the stairs, due to which she has suffered from slip disc, and has been advised surgery for decompression and fixation of slip disc. It is stated that there are no other family members to take care of his wife, during her impending surgery. It is also stated that the applicant and his wife also have responsibility of taking care of their one-year old child, which is not possible without the presence of the applicant since his wife has to undergo surgery. It is therefore prayed that the applicant be granted interim bail on this ground.

(3.) Notice was issued vide order dtd. 16/4/2024 and status report was called for.