TANAJI DATTU PADWAL Vs. DIRECTOR OF ENFORCEMENT

JUDGEMENT

(1.) Heard Mr. Kazi, learned Counsel for the Applicant and Mr. Venegavkar, learned Special Public Prosecutor, for the Respondent No.1-ED.

(2.) The Applicant has been enlarged on bail by this Court by order dtd. 7/10/2024 passed in Criminal Bail Application No.2528 of 2023 as far as the scheduled offence is concerned. The present Application is arising out of the offence punishable under Sec. 4 of the Prevention of Money Laundering Act, 2002 ("PMLA"). The relevant details are as follows:

(3.) Mr. Kazi, learned Counsel appearing for the Applicant raised following contentions:-