BHUPESH ARORA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard Mr. D Das, learned Senior Advocate assisted by Mr. S Das, learned Counsel appearing for the Petitioner. Also heard Mr. S V Raju, the learned Additional Solicitor General, India (ASGI), assisted by Mr. Z. Hussain, the learned counsel and Mr. K. Zhotso, the learned Standing Counsel for the Enforcement Directorate.

(2.) The instant Criminal Revision Petition No. 3 of 2025 and Criminal Appeal No. 1 of 2025 are listed together as the Parties are same, i.e., Petitioner in the Criminal Revision Petition is the same person who is also the Appellant in the Criminal Appeal and the Respondent in both, is the Directorate of Enforcement. Counsel appearing for the respective parties too are same and argued both the cases together. It is seen that both the cases are inter-related and order in one will have impact on the other matter. It is found that judgment and order in the Criminal Revision Petition shall have bearing in the order to be passed in the Criminal Appeal. Therefore, it will be sensible to pass a Common Judgment and Order in both the cases. Accordingly, both the aforesaid cases are being disposed of by this Common Judgment and Order.

(3.) Crl. Rev. Pet. No. 3 of 2025