REGENT COMPUTRONICS PVT. LTD.

Pradeep Kumar Sethy Appellant

V/S

ENFORCEMENT DIRECTORATE Respondents

Referred Judgements :-

HUSSAINARA KHATOON AND ORS V. HOME SECRETARY,STATE OF BIHAR [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
NIMEON SANGMA VS. HOME SECRETARY GOVERNMENT OF MEGHALAYA [REFERRED TO]
MANTOO MAJUMDAR VS. STATE OF BIHAR [REFERRED TO]
KHATRI II VS. STATE OF BIHAR [REFERRED TO]
KADRA PAHADIYA VS. STATE OF BIHAR [REFERRED TO]
VEENA SETHI VS. STATE OF BIHAR [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
NIKESH TARACHAND SHAH VS. UNION OF INDIA & ANR. [REFERRED TO]

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the Petitioner and learned counsel for the State.

(3.) The Petitioner being in custody in connection with ECIR No.BSZO/04/2014 registered under Sec. 3 read with Ss. 70(1) and 70(2) of Prevention of Money Laundering Act, 2002 (hereinafter referred to as "the PML Act" for brevity) pending before the court of learned Sessions Judge, Khurda, has filed this petition under Sec. 439 of the Cr.P.C. for his release on bail.

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PRADEEP KUMAR SETHY Vs. ENFORCEMENT DIRECTORATE

Referred Judgements :-

JUDGEMENT

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