REGENT COMPUTRONICS PVT. LTD.

Adnan Nisar Appellant

V/S

DIRECTORATE OF ENFORCEMENT Respondents

Referred Judgements :-

PURAN VS. STATE OF PUNJAB [REFERRED TO]
H.N. RISHBUD VS. STATE (DELHI ADMN.) [REFERRED TO]
SARTAJ KHAN VS. STATE OF UTTARAKHAND [REFERRED TO]
BHARAT CHAUDHARY VS. UNION OF INDIA [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
MOHANSINGH ADVOCATE VS. UNION TERRITORY CHANDIGARH [REFERRED TO]
HARI SHANKER JAIN VS. SONIA GANDHI [REFERRED TO]
BHAGWAN SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
SATISH JAGGI VS. STATE OF CHHATISGARH [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. V. VIJAY SAI REDDY [REFERRED TO]
ROHIT TANDON VS. ENFORCEMENT DIRECTORATE [REFERRED TO]
P CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
AMBALAL SARABHAI ENTERPRISE LIMITED VS. KS INFRASPACE LLP LIMITED [REFERRED TO]
RANA AYYUB VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
SATYENDAR KUMAR JAIN VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]

JUDGEMENT

(1.) The present petitions have been filed under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter 'CrPC') read with Sec. 45 of the Prevention of Money Laundering Act, 2002 (hereinafter 'the Act' or 'PMLA') seeking grant of regular bail arising out of ECIR No. DLZO-II/15/2023 dtd. 7/2/2023 registered under Ss. 3 and 4 of PMLA at P.S. E.D. Delhi Zone-II, pending before learned Special Court, PMLA, Central District, Tis Hazari Court, Delhi.

(2.) Since the present petitions have been filed by co-accused persons and the factual background, as well as the questions of law before this Court are on the same lines having arisen from the same complaint, all three bail petitions are being decided vide this common judgment.

(3.) The relevant facts giving rise to the present petitions are as follows:

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ADNAN NISAR Vs. DIRECTORATE OF ENFORCEMENT

Referred Judgements :-

JUDGEMENT

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