ANIL SHIVAJIRAO BHOSALE Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard Mr. Mundargi, learned Counsel along with Ms. Keral Mehta, learned Counsel appearing for the Applicant and Mr. Venegavkar, learned P.P. appearing for the Respondent-ED.

(2.) This regular Bail Application is preferred under Sec. 439 of the Code of Criminal Procedure, 1973 ("CrPC") r/w. Sec. 45 and Sec. 65 of the Prevention of Money Laundering Act, 2002 ("PMLA") in ECIR/MBZO-II/20/2020 lodged by Respondent - ED. The relevant details are as follows:

(3.) Respondent - the Directorate of Enforcement ("ED") by filing affidavit-in-reply of Mr. Venkata Naren Garapaty, Assistant Director, Zonal Office-II, Mumbai, Directorate of Enforcement, Ministry of Finance, Department of Revenue, Government of India dtd. 3/1/2025 opposed the Bail Application. In the said affidavit, the prosecution case is set out in Paragraph Nos.6, 7 and 11 which read as under: