N. UMASHANKAR Vs. ASSISTANT DIRECTOR, DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The petitioners, namely, N. Umashankar @ N.M. Umashankar V. Janarthanan, N. Arunkumar and Saravanakumar, are arrayed as accused Nos. 2, 3, 4 and 9, respectively in ECIR No. ECIR/MDSZO/04/2018, on the file of the Court of Principal Sessions Judge, City Civil Court, Chennai.

(2.) The Division Bench of this Court, by order dtd. 10/3/2021, granted bail to the petitioners. Aggrieved over the order passed by the Division Bench, the respondent filed Appeals before the Hon'ble Supreme Court in S.L.P. (Crl.) Nos. 7563-7565 of 2021 and the Apex Court, by order dtd. 22/11/2021, set aside the order dtd. 10/3/2021 and relegated the parties before this Court for reconsideration of Criminal Original Petitions to be decided in accordance with law.

(3.) Pursuant to the order passed by the Apex Court, the learned counsel on either side made their submissions in the bail petitions.