REGENT COMPUTRONICS PVT. LTD.

Parmanand Sinha @ Parmanand Singh Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RAM KRIPAL VS. STATE OF RAJASTHAN [REFERRED TO]
NIMMAGADDA PRASAD VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
GAUTAM KUNDU VS. MANOJ KUMAR [REFERRED TO]
VIJAY MADANLAL CHOUDHARY VS. UNION OF INDIA [REFERRED TO]
MANISH SISODIA VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
MANISH SISODIA VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
PREM PRAKASH VS. UNION OF INDIA [REFERRED TO]
V. SENTHIL BALAJI VS. DEPUTY DIRECTOR, DIRECTORATE OF ENFORCEMENT [REFERRED TO]
RAMKRIPAL MEENA VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]

JUDGEMENT

(1.) As both these cases arise out of the same ED (Directorate of Enforcement) case, vide case No. ECIR/PTZO/08/2023, with consent of the parties, they have been heard together for final disposal at this stage itself.

(2.) Heard learned counsel for the petitioners and learned APP for the State.

(3.) The petitioners seek bail in a case registered for the offences punishable under Ss. 3 and 4 of the Prevention of Money Laundering Act (hereinafter referred as PMLA), 2002.

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PARMANAND SINHA @ PARMANAND SINGH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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