REGENT COMPUTRONICS PVT. LTD.

Arun Muthu Appellant

V/S

DIRECTORATE OF ENFORCEMENT Respondents

Referred Judgements :-

VIJAY MADANLAL CHOUDHARY VS. UNION OF INDIA [REFERRED TO]
PAVANA DIBBUR VS. ENFORCEMENT DIRECTORATE [REFERRED TO]
MANISH SISODIA VS. ENFORCEMENT DIRECTORATE [REFERRED TO]
GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
SATISH JAGGI VS. STATE OF CHHATISGARH [REFERRED TO]
PRAMOD KUMAR SAXENA VS. UNION OF INDIA [REFERRED TO]
MANHARIBHAI MULJIBHAI KAKADIA VS. SHAILESHBHAI MOHANBHAI PATEL [REFERRED TO]
Y.S. JAGAN MOHAN REDDY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
GAUTAM KUNDU VS. MANOJ KUMAR [REFERRED TO]
ANIL KUMAR YADAV VS. STATE (NCT) OF DELHI & ANR. [REFERRED TO]
ROHIT TANDON VS. ENFORCEMENT DIRECTORATE [REFERRED TO]
SERIOUS FRAUD INVESTIGATION OFFICE VS. RAHUL MODI [REFERRED TO]
UNION OF INDIA VS. K.A.NAJEEB [REFERRED TO]
RELIGARE FINVEST LIMITED VS. STATE OF NCT OF DELHI [REFERRED TO]
JAVED GULAM NABI SHAIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
SHEIKH JAVED IQBAL @ ASHFAQ ANSARI @ JAVED ANSARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
PREM PRAKASH VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The present application under Sec. 439 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') read with Sec. 45 of the Prevention of Money Laundering Act, 2002 (for short, 'PMLA') seeks regular bail in CC No. 123/2021 (ECIR/DLZO-II/54/2021) under Sec. 3/4 of the PMLA.

(2.) The brief facts as detailed in the counter affidavit filed on behalf of the respondent are as under: -

(3.) After investigation, a complaint was filed, the role of the present applicant has been described in the complaint at Para 20.5 in the following manner: -

Click here to view full judgment.

ARUN MUTHU Vs. DIRECTORATE OF ENFORCEMENT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address