RAMESH CHANDRA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) This is a petition seeking regular bail in ECIR/04/DLZO-II/2018 dtd. 6/6/2018 under Ss. 406, 420 and 120-B of the Indian Penal Code, 1860 ('IPC') and Ss. 3 read with 4 of the Prevention of Money Laundering Act, 2002 ('PMLA'). On 31/8/2021, the said ECIR was amended to include the offences under Ss. 7, 8, 9, 10, 12 and 13 of the Prevention of Corruption Act, 1988 ('PCA').

(2.) It is stated that the petitioner is 86 years old and is suffering from multiple ailments. His medical reports indicate a deteriorating condition, including a high risk of a lacunar stroke, repeated dizziness and a history of severe post COVID-19 complications.

(3.) The petitioner was arrested in the present case on 4/10/2021 and had been released on interim bail since 8/8/2022 on medical grounds vide the order dtd. 28/7/2022.