ASHOK KUMAR SHARMA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) These anticipatory bail applications arising out of same Prosecution Complaint and based on similar factual and legal matrix are taken up together for disposal.

(2.) Broadly speaking, prosecution case as culled out of the Prosecution Complaint No. ECIR/HIU-1/07/2024 dtd. 28/3/2024 under Sec. 44 read with Sec. 45 and Sec. 70 of the Prevention of Money Laundering Act, 2002 (PMLA) is as follows.

(3.) Against the above backdrop, the accused/applicants seek anticipatory bail, grant whereof is strongly opposed by the DoE, raising the anvil of twin test under Sec. 45 PMLA and need for custodial interrogation.