ANKUR KHANNA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The applicants are seeking their enlargement on bail having been arrested by the respondents in connection with an Enforcement Case Information Report bearing No. ECIR/PJZO/03/22 dtd. 28/1/2022.

(2.) Heard Mr. Atmaram Nadkarni, learned Senior Counsel along with Mr. D. Lawande, Advocate and Shri P. Faldessai, learned Assistant Solicitor General with Mr. P. Karpe, Special Public Prosecutor for the respondent.

(3.) Briefly stated prosecution case is as under:-