SURYAJI PANDURANG JADHAV Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard Mr. Ponda, learned Senior Counsel for the Applicant, Mr. Shirsat, learned APP for Respondent No. 1 - Directorate of Enforcement (ED) and Ms. Shinde, learned APP for Respondent No. 2 - State.

(2.) This regular Bail Application is preferred under Sec. 439 of the Code of Criminal Procedure, 1973 ( 'Cr.P.C.') r/w. Sec. 45 of the Prevention of Money Laundering Act, 2002 ( 'PMLA') in ECIR/MB/ZOII/03/2020 lodged by Respondent No. 1 - ED. The relevant details are as follows:

(3.) Respondent No. 1 - the Directorate of Enforcement ( 'ED') by filing affidavit-in-reply of Mr. Sunil Kumar, Assistant Director, Zonal Office-II, Mumbai, Directorate of Enforcement, Ministry of Finance, Department of Revenue, Government of India dtd. 22/1/2024 opposed the Bail Application. In the said affidavit, the prosecution case is set out in Paragraph Nos. 7.1 to 7.7 which read as under :