MOHAMMAD SHAFI DAR Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard the learned counsel for both sides. Perused the pleadings and the documents therewith.

(2.) The petitioner is suffering continuing judicial custody on account of his arrest carried out by the Directorate of Enforcement ("ED' in short) Srinagar Zonal Office by reference to a Case No. ECIR/SRZO/04/2021 dtd. 31/3/2021.

(3.) The petitioner came to be arrested on 30/11/2023 by the ED in purported exercise of its power to arrest vested under Sec. 19 of the Prevention of Money Laundering Act, 2002.