RAJDEEP SINGH Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Applicants-Rajdeep Singh and Krishan Kumar have filed the present applications, under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), for releasing them on bail, during the pendency of trial, in case No. ECIR/SHSZO/04/2019, dtd. 22/7/2019, registered with Enforcement Directorate Office (ED), Sub Zonal Office, Rani Villa, Bagrian House, Strawberry Hills, Chhota Shimla (hereinafter referred to as 'ED'), under Ss. 3 and 4 of the Prevention of Money Laundering Act (hereinafter referred to as 'PMLA').

(2.) According to the applicants, they are innocent persons and have falsely been framed in case, bearing FIR No. 133 of 2018, dtd. 16/11/2018, registered under Ss. 409, 419, 465, 466 and 471 of the Indian Penal Code (hereinafter referred to as 'IPC') registered with Police Station East, Shimla, District Shimla, H.P. Thereafter, the ED has registered the above case. After the registration of the case, on 31/8/2023, the applicants were summoned to appear before the Assistant Director, ED, on 31/8/2023 itself, however, their arrest has been shown to be on 30/8/2023. In this regard, the applicants have annexed the copy of the arrest order, dtd. 30/8/2023, alongwith the application.

(3.) All these facts have been highlighted to show that the procedure, in violation to the law, has been adopted.