GAURAV GUPTA AND ORS. Vs. DIRECTOR OF ENFORCEMENT

JUDGEMENT

(1.) By way of this order, I propose to decide the two applications; one filed by Gaurav Gupta and another one by Gagandeep Singh and Paramdeep Singh (both brothers). All the three petitioners are in custody since 25th September, 2014, who have filed the abovementioned applications under Section 439 read with Section 482 Cr.P.C. for grant of bail under Section 3 of Prevention of MoneyLaundering Act, 2002 (hereinafter referred to as the "Act") punishable under Section 4 of the Act.

(2.) Brief facts as per the case of the respondent are that :

(3.) Case of the petitioners in Bail Application No.571/2015