DIRECTORATE OF ENFORCEMENT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.Anil Singh, learned Additional Solicitor General for the Applicant and Mr.Vikram Chaudhari, Senior Advocate for Respondent No.2.

(2.) The Applicant - Directorate of Enforcement by present Criminal Revision Application has challenged the order dated 6th November, 2021 passed by the Learned Special Judge (Diwali Holiday Court) in remand application bearing RA (ED)./2021 in ECIR/MBZO-I/66/2021 (Exhibit-7). By said remand application filed under section 65 of PMLA, 2002 read with 167(2) of Cr.P.C., the Applicant sought custody of Respondent No.2 - Accused for a period of 9 days. By the impugned order Respondent No.2 was remanded to judicial custody.

(3.) Mr.Anil Singh, learned ASG submitted that the Directorate of Enforcement have to urgently move the matter by challenging the impugned order dated 6th November, 2021 as by the said impugned order Respondent No.2 is remanded to judicial custody. He submitted that this has been done in the midst of custodial investigation and as Respondent No.2 is giving evasive replies, further custodial investigation is absolutely essential. The Applicant has raised several contentions in Criminal Revision Application.