R K YADAV Vs. RAMESH S NAHAR

JUDGEMENT

(1.) IN this matter on 28th May, 1996 I have pronounced operative part of the Judgment in the Court. On account of paucity of time, reasons could not be recorded in the Court. Following are the reasons.

(2.) THIS is an application preferred by the Enforcement Directorate for setting aside the bail Order dated 11.5.1996 passed by the Additional Chief Metropolitan Magistrate, 38th Court, Ballard Pier, Bombay whereby he has released the present Respondents Nos.1 and 2 on bail.

(3.) BY way of this application however, the department has sought quashing of the order of bail as regards Respondent Nos.1 and 2 and prayed that they may be remanded to judicial custody. It would be necessary to add here that on the same day the Learned Magistrate remanded to custody two co-accused involved in the same case.