REGENT COMPUTRONICS PVT. LTD.

BARINDER KAUR Appellant

V/S

DIRECTORATE OF ENFORCEMENT Respondents

Referred Judgements :-

ASSISTANT DIRECTOR,ENFORCEMENT DIRECTORATE VS DR. V.C. MOHAN [REFERRED TO]
Y.S. JAGAN MOHAN REDDY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
NIMMAGADDA PRASAD VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
STATE OF BIHAR & ANOTHER VS. AMIT KUMAR @ BACHA RAI [REFERRED TO]
ROHIT TANDON VS. ENFORCEMENT DIRECTORATE [REFERRED TO]
SERIOUS FRAUD INVESTIGATION OFFICE VS. NITTIN JOHARI [REFERRED TO]

JUDGEMENT

(1.) The accused/applicant seeks anticipatory bail in case ECIR/03/DLZO/ 2016 of the Directorate of Enforcement (DoE) for offence under Ss. 3&4 of the Prevention of Money Laundering Act (PMLA).

(2.) I have heard learned senior counsel for accused/applicant and learned counsel for DoE, both of whom took me through records.

(3.) Broadly speaking, the circumstances relevant for present purposes as culled out of records are as follows.

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BARINDER KAUR Vs. DIRECTORATE OF ENFORCEMENT

Referred Judgements :-

JUDGEMENT

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