ANIL KUMAR AGGARWAL Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The Applicants seek regular bail under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, 'BNSS' read with Sec. 45 of the Prevention of Money Laundering Act, 2002 'PMLA' in CT Case No. 12/2024 titled as Directorate of Enforcement v. Jagdish Kumar Arora and Ors. arising from ECIR bearing No. DLZO-I/45/2022, dtd. 28/9/2022, under Sec. 3 and 4 of the PMLA.

(2.) Since both Applicants raise overlapping legal and factual grounds in support of their applications, a common order is being passed. To the extent their respective pleas differ, the same shall be addressed separately.

(3.) Briefly, the facts of the case, as per the Enforcement Directorate, are as follows: