SOUMYADRI SEKHAR BOSE Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) By the present petition, the petitioner herein/A1 seeks relaxation of bail conditions and various grounds are urged in this petition.

(2.) The Directorate of Enforcement/respondent filed a detailed counter opposing the prayer of the petitioner and seeks dismissal of this petition.

(3.) Sri J.Sarath Chandra, learned counsel for the petitioner and Sri J.Bhaskara Rao, learned Special Public Prosecutor, Directorate of Enforcement, Government of India submitted their arguments.