BABULAL VERMA Vs. ENFORCEMENT DIRECTORATE, MUMBAI

JUDGEMENT

(1.) By the present Application No.201 of 2021, under Section 482 read with Section 483 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C."), the Applicants have impugned Order dated 15th February, 2021 passed below Exhs-7 and 8 in PMLA RA No.117 of 2021 and Order dated 28th January, 2021 passed in Remand Application No.117 of 2021 by learned Special Judge, Mumbai and for direction to release the Applicants from confinement from Jail in ECIR No.ECIR/MBZO-III/20/2020. Application No.974 of 2021 is for seeking bail by Applicants.

(2.) By the impugned Order dated 15th February, 2021, learned Special Judge has allowed the Application of Respondent No.1 filed below Exh-7 for extension of judicial custody of the Applicants and has rejected Application preferred by the Applicants below Exh-8 for grant of bail on any type of bond.

(3.) Heard Mr. Aggarwal learned counsel for the Applicants in APL No.201 of 2021 and BA No.974 of 2021, Mr. Anil Singh, learned Additional Solicitor General for the Respondent No.1-ED and Mr. Palkar, learned APP for the Respondent No.2-State.