SURAJ SETH Vs. ASSISTANT DIRECTOR, DIRECTORATE ENFORCEMENT JALANDHAR

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 31 of the bail application, the accused declares that he has no criminal antecedents.

(3.) The Directorate of Enforcement's case, in nutshell is that the accused Vikram Seth operated a few bogus entities in his name and also in the name of the family members, as mentioned in the complaint, which reads as follows: -