HITESH GANDHI Vs. DIRECTORATE OF ENFORCEMENT OFFICE

JUDGEMENT

(1.) The order of mine shall dispose of the above titled Revision Petitions, which have been filed by the applicants, against the order, dtd. 10/11/2023, passed by the Court of learned Special Judge, Shimla (hereinafter referred to as 'the learned trial Court').

(2.) By way of order, dtd. 10/11/2023, the learned trial Court has dismissed the bail applications, filed by the petitioners, under Sec. 167 (2) of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), pertaining to ECIR/SHSZO/04/2019, dtd. 19/7/2019, registered under the provisions of Prevention of Money Laundering Act, 2022 (hereinafter referred to as 'PMLA'), with the Directorate of Enforcement, Sub Zonal Office, Shimla (hereinafter referred to as 'ED'), for releasing them on bail, on account of the fact that the ED could not file the complete charge sheet, within the stipulated period, as per Sec. 167 CrPC.

(3.) Brief facts, leading to the filing of the present petitions, before this Court, may be summed up, as under: