RAMAN SINGHAL Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The petitioner apprehending arrest in the complaint captioned above, on the allegations of laundering a massive sum of money in connivance with main accused, has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 14 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) Petitioner's counsel argued that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.