WASIM SIDDIQUI BAWLA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The applicant who is arraigned in PMLA Special Case No.1281 of 2023 arising out of C.R.No.ECIR/MBZO-II/32/2022 for the offence of money laundering, as defined under Sec. 3, and punishable under Sec. 4 of the Prevention of Money Laundering Act, 2002 (PMLA), has preferred this application to enlarge him on bail.

(2.) The background facts necessary for determination of this application can be summerized as under :

(3.) I have heard Mr. Vikram Chaudhari, learned Senior Advocate for the Applicant, and Mr. Ashish Chavan, learned Special PP for the Respondent No.1 - ED at some length. With the assistance of the learned Counsel for the parties, I have perused the material on record.