ASSISTANT DIRECTOR, DIRECTORATE OF ENFORCEMENT Vs. PARDEEP KUMAR

JUDGEMENT

(1.) These petitions have been filed for cancellation of a common order dtd. 15/3/2021, Annexure P-1, passed by Special Judge under PMLA (Haryana), Panchkula, in complaint case no.COMA/3/2021 dtd. 15/2/2021, registered under Ss. 44 and 45 of the Prevention of Money Laundering Act, 2002 (for short, 'the PMLA') whereby the respondents/accused were granted bail as they had not been arrested during the course of investigation by invoking Sec. 19 of the PMLA, nor had they been produced in custody by the Enforcement Directorate. The statutory complaint had been filed against the respondents without arresting them.

(2.) Learned Additional Solicitor General of India and senior panel counsel appearing for the petitioner fairly contend that in view of the law settled in Tarsem Lal v. Directorate of Enforcement Jalandhar Zonal Office, (2024) 7 SCC 61, the respondents' entitlement to bail cannot be disputed.

(3.) In view thereof, the petitions stand dismissed.