(1.) These petitions evince common questions of law arising from a similar fact-situation and are therefore being taken-up together for consideration. It may be noted however, that certain specific factual aspects relating to the two petitioners may be different, but since those aspects are not central to the decision of the legal issues involved, the matters are amenable to disposal by way of this common judgment.
(2.) The petitioners are challenging their arrests in case FIR No. 111/2024 dtd. 30/5/2024 registered under Sec. 120-B/420/468/467/ 471/201 of the Indian Penal Code, 1860 ('IPC') at P.S. : Crime Branch, Delhi and ECIR No. ECIR/HIU-II/13/2024 dtd. 31/5/2024 registered by respondents Nos. 2 and 3/Directorate of Enforcement ('ED') under the Prevention of Money Laundering Act, 2002 ('PMLA'), as well as their consequent remand to judicial custody vide various orders as detailed in their respective petitions.
(3.) The court has heard Mr. Vikram Chaudhri, learned senior counsel appearing for the petitioner in W.P.(CRL) No. 2241/2024, Mr. Amol Sinha, learned ASC (Criminal) appearing for the State, and Mr. Zoheb Hossain and Mr. Vivek Gurnani, learned special counsel appearing for the ED. As recorded in order dtd. 9/4/2025, Mr. Raktim Gogoi, learned counsel appearing for the petitioner in W.P.(CRL) No.2391/2024 has adopted the arguments made by Mr. Chaudhari.
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