LOVEE NARULA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The present application is filed for grant of interim bail under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS') and Sec. 45 of the Prevention of Money Laundering Act, 2002 ('PMLA') for a period of forty five days on humanitarian ground to enable the Applicant to attend to his critically ill mother, Smt. Parvesh Narula and to make necessary arrangements for her continued medical treatment, including MRI scans, consultations, hospitalisation, surgical intervention, and rehabilitation.

(2.) The Applicant is accused in case bearing ECIR/DLZ0-11/03/2024 dtd. 16/3/2024 registered under Ss. 3 and 4 of PMLA. The Applicant is presently in judicial custody and had earlier approached the learned Sessions Court, Tis Hazari Courts, Delhi ('Sessions Court') by way of an application under Sec. 483 of the BNSS read with Sec. 45 of the PMLA for grant of interim bail for a period of thirty days on the same grounds as mentioned in the present application. However, the Sessions Court vide order dtd. 13/5/2025 dismissed the application for interim bail and instead granted custody parole for a duration of six hours solely for the limited purpose of accompanying Applicant's mother to a hospital/diagnostic centre. The Applicant did not avail the custody parole and instead has preferred the present application.

(3.) It is the case of the Applicant that, on 21/4/2025, Applicant's mother, Smt. Parvesh Narula aged approximately 55 years met with an accident and fell from the stairs of a temple located in Faridabad, Haryana. She was immediately taken to Max Stone and Surgical Centre, Faridabad where she was subjected to clinical examination and radiological tests and x-ray was also undertaken, which revealed a fracture in the lumbar spine region and further investigations indicated a partial collapse of the D-11 and L-1 vertebrae.