SIKANDAR SINGH Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Present Second petition has been filed, under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, "BNSS"), read with 167(2) of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C.") with a prayer to forthwith release the petitioner on bail/default bail in ECIR/GNZO/20/2021, dtd. 16/11/2021, registered at Gurugram Zonal Office, Directorate of Enforcement (for short, "E.D."), under Ss. 3 & 4 of Prevention of Money Laundering Act, 2002 (for short, "PMLA").

(2.) BRIEF FACTS:-

(3.) ON BEHALF OF PETITIONER:-