PADAM SINGHEE Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard Sri Kapil Sibal, learned Senior Advocate through Video Conferencing assisted by Sri Tanveer Ahmad Mir, Sri Ram M. Kaushik, learned counsels for the applicant, who are present in Court and Sri Gyan Prakash, learned Senior Advocate / Additional Solicitor General, Government of India assisted by Sri J.P. Mishra and Sri Kuldeep Srivastava, learned counsels for the Enforcement of Directorate/opposite party.

(2.) This Criminal Misc. Bail Application under Sec. 439 Code of Criminal Procedure,1973 has been filed by the applicant- Padam Singhee with the following prayers:-

(3.) The facts of the case are that a complaint dtd. 5/4/2024 was filed by the Assistant Director (PMLA), Directorate of Enforcement, Delhi Zonal Office-I, New Delhi against (i) M/s SVOGL Oil Gas and Energy Limited (through the then Chairman and Managing Director, Sh. Prem Singhee and the then Joint Managing Director) Tower-1, Fifth Floor, NBCC Plaza, Sector V, Push Vihar, New Delhi-110017, (ii) Mr. Padam Singhee S/o Late Sh. Chimanlal Singhee, Director of M/s. SVOGL and; (iii) Mr. Prem Singhee S/o Late Sh. Chimanlal Singhee, Director of M/s. SVOGL, (iv) M/s Practical Properties Private Limited (through Authorized Representative), 432-E, F/F Devli Village New Delhi South Delhi-110052, (v) M/s Bee Tee Credit Marketing Private Limited (through Authorized Representative), 90/N, New Alipore, 3rd Floor Flat No. 4, Block E, Kolkata West Bengal 700053, (vi) M/s Resimpex Real Estate Private Limited (through Authorized Representative), 605, Suncity Business Tower, Golf Course Road, Sector-54, Gurugram, Haryana 122001 and (vii) M/s Realtech Property Solution Private Limited (through Authorized Representative), 133-A, Flat No. 7, F/F, R/S, B/P, kh No. 301/350 Saidulajab Westend Marg, New Delhi South West Delhi 110030 with the following prayers:-