LALIT GOYAL Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioner in PMLA Case No.COMA/01/2022 titled as Directorate of Enforcement Vs. Lalit Goyal in ECIR/GNZO/10/2021 dtd. 15/6/2021 under Ss. 3 and 4 of The Prevention of Money Laundering Act, 2002 (for short 'PMLA'), arising out of FIR No.38 dtd. 11/2/2020 under Ss. 406, 420, 467, 468, 471 IPC, Police Station Pinjore, Panchkula.

(2.) At the very outset, learned counsel for the intervenors have referred to an order dtd. 7/4/2022 passed by the Hon'ble Supreme Court passed in SLP (Crl.) Diary No.9985/2022 filed by one of intervenor Anand Gupta, challenging the order granting interim bail to the petitioner. It is next submitted that since the petitioner is taking dates and interim bail is continuing, the Hon'ble Supreme Court has directed to list the aforesaid SLP on 11/4/2022. With the concurrence of all the learned counsels for the parties, the arguments in main case are heard.

(3.) On 24/2/2022, while granting interim bail to the petitioner, following order was passed by this Court: -