REGENT COMPUTRONICS PVT. LTD.

N.SASIKALA Appellant

V/S

ENFORCEMENT OFFICER,ENFORCEMENT DIRECTORATE, MADRAS Respondents

Referred Judgements :-

SHAM SUNDAR V. STATE OF HARYANA [DISTINGUISHED]
NIRANJAN SINGH VS. PRABHAKAR RAJARAM KHAROTE [REFERRED TO]
STATE OF GUJARAT VS. MOHANLAL JITAMALJI PORWAL [REFERRED TO]
DIRECTORATE OF ENFORCEMENT VS. DEEPAK MAHAJAN [REFERRED TO]
JOGINDER KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
BINOY JACOB VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
NANHA S O NABHAN KHA VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) The petitioner herein is seeking for her release on bail, after dismissal of her petition for a similar prayer by the learned Principal Sessions Judge, Madras.

(2.) The material facts, which gave rise to indictment, are these :-

(3.) The learned senior counsel appearing for the petitioner raised the following contentions :-

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N SASIKALA Vs. ENFORCEMENT OFFICER ENFORCEMENT DIRECTORATE MADRAS

Referred Judgements :-

JUDGEMENT

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