ARUN RAMCHANDRAN PILLAI Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The present Bail Application under Sec. 439 read with Sec. 167(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C., 1973') read with Sec. 45 of the Prevention of Money Laundering Act, 2002 (hereinafter referred to as 'PMLA, 2002') has been filed on behalf of the Applicant seeking grant of Regular Bail in ECIR No. ECIR/HIU-II/14/2022 (hereinafter referred to as 'ECIR case') dtd. 22/8/2022 registered under Ss. 3/4 PMLA, 2002 at Police Station HIU, Directorate of Enforcement (hereinafter referred to as '"ED').

(2.) The Applicant has submitted that he is an experienced professional with expertise in Tier-I Client Management, Regulatory, and Policy expertise, Project Strategy and Management, Government Advisory, Business Development with substantial International exposure. He is a Bachelor of Technology in Mechanical Engineering from the University of Kerala and has also completed Master of Science in Mechanical Engineering from University of Saskatchewan and Master of Business Administration from Indian School of Business, Hyderabad. The Applicant has worked in a varied range of sectors and fields across countries. The Applicant started his career with Reliance Industries Limited and went on to work in Canada for seven years as an Analyst at the Ontario Power Generation Nuclear Safety Solutions Limited and worked with various other Companies. The Applicant had volunteered to work with organisations such as UNICEF, Canada to educate children about UNICEF's Work for Children across the world, as well as with Afghans4Tomorrow to help improve the business skills of students at the Kabul Education University. The Applicant despite being lodged in Tihar Jail No. 4 as an under-trial prisoner, has volunteered to work as Horticulture Sahayak.

(3.) It is stated that the GNCTD released the Delhi Excise Policy for the Year 2021-2022 (hereinafter referred to as the 'Excise Policy') on 5/7/2021, after the fulfilment of all the procedures of Tenders and Allotment; the Excise Policy was implemented on 17/11/2021 by the GNCTD.