CourtKutchehry.com
High CourtsSingle Bench(2026) 10 DEL CK 1694

Roop Bansal & Ors. vs Union Of India & Ors.

Delhi High Court · Decided on 14 October 2026

HON’BLE JUDGES
Mini Pushkarna, J
RESULT
Disposed Of
CASE NUMBER
W.P.(CRL) 1751/2023

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

692 paragraphs · 2,397 words

MINI PUSHKARNA, J. (Oral):

1.

The present writ petition was filed in the year 2023 under Article 226 of the Constitution of India, 1950 (“Constitution”) read with Section 482 of the Code of Criminal Procedure, 1973 (“CrPC”), with the following prayers:

“xxx xxx xxx

Exhibit reproduced from the original judgment

xxx xxx xxx”

2.

Learned counsel appearing for the petitioners submits that as far as prayer (a) is concerned, the same has already become infructuous, as the same pertained to summons dated 06th June, 2023, for personal appearance of petitioner nos. 1 and 2, on 07th June, 2023, by the respondents.

3.

Accordingly, it is noted that the present petition has already become infructuous as far as prayer (a) is concerned.

4.

As regards prayer (b), this Court notes that subsequently, the Directorate of Enforcement (“ED”) vide Provisional Attachment Order dated 17th July, 2026, has attached various land parcels belonging to the petitioners to the tune of Rs. 404,00,00,000/- (Rupees Four Hundred and Four Crores only).

5.

Thus, the said Provisional Attachment Order passed by the ED, reads as under:

"xxx xxx xxx

ORDER

NOW THEREFORE, having perused and taken into consideration the material in my possession placed before me and in exercise of the powers conferred upon me under Section 5 (1) of the PMLA, 2002, read with second proviso to Section 5(1) of PMLA, 2002, I have reasons to believe that if the identified property, mentioned hereinbelow, involved in the money-laundering, in terms of provisions of Section 2(1)(u) read with Section 2(1)(v) of the PMLA, is not provisionally attached at this stage then the non-attachment of the properties is likely to frustrate the proceedings / investigation ongoing under PMLA, and therefore, I hereby order provisional attachment of the asset/ property, as detailed in the Schedule herein below, totally valued at 404.00.00.000/- against the Proceeds of Crime of Rs. 404 Crore generated out of customer collections by IREO Group of entities and diverted to M3M Group of entities, for a period of one hundred and eighty (180) days from the date of this order and until further orders, that the same shall not be transferred, disposed of, parted with or otherwise dealt with in any manner, whatsoever, until or unless specially permitted to do so by the undersigned. The said attached properties shall remain under attachment for 180 days from the date of attachment or until order is passed by the Hon'ble Adjudicating Authority (PMLA) under Section 8(3) of the PMLA, 2002.

SCHEDULE OF PROPERTIES ATTACHED UNDER SECTION 5(1) OF THE PMLA, 2002

S No.OwnerDetails of Sale DeedAreaKhewat/ Khata No.Mustkil No./ Rectangle No.Kila No.Value of the property (as on March -2026)
Sale Deed No.DateKanalMarla
LAND PARCELS IN VILLAGE- BHONDSI, SOHNA, GURUGRAM, HARYANA
1.M/s. GHI Finlease & Investment Ltd.4006.04.200514266/ 327-328 (1/40 share)2441/1(2-1)Rs. 257,00,00,000/-
1/2(6-0)
3/2/2(3-5)
8(8-0)
9(8-0)
10/1(6-8)
10/2(1-12)
11/1(1-4)
2(8-0)
2.16616.04.200531070 (70/995 share)2433/2/1(3-4)
24321(4-0)
1/2/2(2-0)
9(4-8)
10/1(4-12)
11/2(0-14)
24425(7-7)
2525/1(4-7)
2531 (4-8)
24312/1(1-8)
12/2(1-18)
13/2(0-16)
14/2(4-0)
17/1(1-13)
18/1(6-0)
19/1(2-4)
3.113224.05.2005431143/1356 (165/2902 share)2321/3(2-8)
2/2(2-4)
9(8-0)
10/1(6-14)
11/2(6-10)
12(8-0)
19/2(7-8)
20/1(6-4)
21/1(5-18)
22(8-0)
26(0-12)
18/2(1-2)
23(8-0)
1144/13572443/1(1-11)
4.118013.06.20070180/96 1/1144 share)23217(8-0)
18/1(6-18)
24(8-0)
2444/1 (4-4)
4/2(3-16)
6(8-0)
7(8-0)
14(7-10)
15/1(2-16)
266/327-328 0/953 share)2441/1(2-0)
1/2(6-0)
3/2/2(3-5)
8(8-0)
9(8-0)
10/1(6-8)
10/2(1-12)
11/1(1-4)
2442(8-0)
3/2/1(3-4)
54/54 (0/107 share)2324/2(5-7)
53/53 (0/135 share)2323(6-15)
1143/1356 (0/1238 share)2321/3(2-8)
2/2(2-4)
9(8-0)
10/1(6-14)
11/2(6-10)
12(8-0)
9/2(7-8)
20/1(6-4)
21/1(5-18)
22(8-0)
26(0-12)
1144/1357 (0/213 share)23218/2(1-2)
23(8-0)
2443/1(1-11)
69/82 (0/116 share)24311(5-16)
5.122926.05.20050171143/1356 (17/1238 share)2321/3(2-8)
2/2(2-4)
10/1(6-14)
11/2(6-10)
12(8-0)
19/2(7-8)
20/1(6-4)
21/1(5-18)
22(8-0)
26(0-12)
6.123026.05.2005351143/1356 & 1144/1357 (130/2902 share)2321/3(2-8)
2/2(2-4)
9(8-0)
10/1(6-14)
11/2(6-10)
12(8-0)
19/2(7-8)
20/1(6-4)
21/1(5-18)
22(8-0)
26(0-12)
18/2(1-2)
23(8-0)
2443/1(1-11)
7.134631.05.2005018266/327-328 (18/953 share)2441/1(2-0)
1/2(6-0)
3/2/2(3-5)
8(8-0)
9(8-0)
10/1(6-8)
10/2(1-12)
11/1(1-4)
2(8-0)
3/2/1(3-4)
8.265407.08.20060101143/1356 (8/1238 share)2321/3(2-8)
2/2(2-4)
9(8-0)
10/1(6-14)
11/2(6-10)
12(8-0)
19/2(7-8)
20/1(6-4)
21/1(5/18)
22(8-0)
26(0-12)
1144/1357 (2/213 share)23218/2(1-2)
23(8-0)
2443/1(1-11)
9.265507.08.20060101143/1356 & 1144/1357 (10/1451 share)2321/3(2-8)
2/2(2-4)
9(8-0)
10/1(6-14)
11/2(6-10)
12(8-0)
19/2(7-8)
20/1(6-4)
21/1(5-18)
22(8-0)
26(0-12)
23218/2(1-2)
23(8-0)
2443/1(1-11)
10.277711.08.20061112819/981 (11/24 share)2325/2(5-7)
6(8-0)
13(8-0)
14/1(4-0)
11.277811.08.200651636/36 (2/3 share)21922/3(2-18)
35/35 (2/3 share)2322/1(5-16)
12.286718.08.20061113819/981 (11/24 share)2325/2(5-7)
6(8-0)
13(8-0)
14/1(4-0)
13.286818.08.200611880/96 (1/30 share)23217(8-0)
18/1(6-18)
24(8-0)
2444/1(4-4)
4/2(3-16)
6(8-0)
7(8-0)
14(7-10)
15/1(2-16)
14.362526.09.2005411143/13562321/3(2-8)
2/2(2-4)
(138/2476 share)9(8-0)
10/1(6-14)
11/2(6-10)
12(8-0)
19/2(7-8)
20/1(6-4)
21/1(5-18)
22(8-0)
26(0-12)
1144/1357 (24/426 share)23218/2 (1 - 2)
24423(8-0)
15.389019.12.200806266/327-328 (1/160 share)2443/1 (1/11)
266/327-328 (1/160 share)1/1 (2 - 0)
1/2 (6 -0)
3/2/2 (3 - 5)
8(8-0)
9(8-0)
10/1(6-8)
10/2 (1 - 12)
11/1 (1 - 4)
2(8-0)
3/2/1(3-4)
16.407104.10.200659380/96 (3/5 share)23217(8-0)
18-1(6-18)
24(8-0)
2444/1 (4-4)
4/2 (3-16)
6(8-0)
7(8-0)
14(7-10)
15/1 (2-16)
266/327-328 (461/2160 share)2441/1 (2-0)
1/2 (6-0)
3/2/2(3-5)
8(8-0)
9(8-0)
10/1 (6-8)
10/2 (1-12)
11/1 (1 - 4)
2442(8-0)
3/2/1 (3-4)
54/54 (3/16 share)2324/2(5-7)
53/53 (5/135 share)2323(6-15)
1143/13562321/3(2-8)
2/2(2-4) 9(8-0)
(228/1238 share)10/1(6-14)
11/2(6-10)
12(8-0)
19/2(7-8)
20/1(6-4)
21/1(5-18)
22(8-0)
26(0-12)
1144/1357 (40/213 share)23218/2(1-2)
24423(8-0)
69/82 (1/116 share)2433/1(1-11)
17.418331.12.2004261270/83 (22/88 share)24311(5-16)
2521/1/2 (0-1)
71/84-87 (211/810 share)2325/1 (4-7)
23214/2 (4-0)
23315(8-0)
11/1(2-15)
20/1(3-17)
20/2(1-6)
21/1(0-10)
21/2(3-19)
2431/1/1(0-3)
23216(8-0)
25(8-0)
69/82 (30/116 share)24311(5-16)
67/76 (21/80 share)24321(4-0)
68/77-81 (248/954 share)24417/1(5-8)
25(7-7)
24310(5-13)
20(4-17)
24416(8-0)
2431/2/2(2-0)
2531(4-8)
2431/2/1(2-1)
2445(8-0)
18.418431.12.20042267/68 (42/160 share)24316(8-0)
19.428307.01.200513s79/95 (17/104 share)24415/2(5-4)
80/96 (17/75 share)23217(8-0)
18/1(6-18)
24(8-0)
2444/1(4-4)
4/2(3-16)
6(8-0)
7(8-0)
14(7-10)
15/1(2-16)
20.435111.01.2005711143-1144/1356-1357 (141/1451 share)2321/3(2-8)
2/2(2-4)
9(8-0)
10/1(6-14)
11/2(6-10)
12(8-0)
19/2(7-8)
20/1(6-4)
21/1(5-18)
22(8-0)
26(0-12)
18/2(1-2)
23(8-0)
2443/1(1-11)
21.435211.01.20051181143-1144/1356-1357 (38/1451 share)2321/3 (2 - 8)
2/2 (2 - 4)
9(8 - 0)
10/1 (6 - 14)
11/2 (6 - 10)
12(8-0),
19/2(7-8),
20/1 (6 - 4)
21/1 (5-18)
22(8-0)
26(0-12)
18/2 (1-2)
23(8-0)
2443/1 (1-11)
22.440016.10.200601079/95 (10/105 share)24415/2 (5-4)
23.440116.10.20068068/812445(8-0)
24.441414.01.2005711143-1144/1356-1357 (141/1451 share)2321/3 (2-8)
2/2 (2 - 4)
9(8-0)
10/1 (6 - 14)
11/2 (6 - 10)
12(8-0)
19/2 (7 - 8)
20/1 (6 - 4)
21/1 (5 - 18)
22(8-0)
26(0-12),
18/2 (1 - 2)
23(8-0);
2443/1 (1 - 11)
25.450319.10.20068071/8723225(8-0)
26.454724.01.20056912/17 (1/2 share)2324/2 (5 - 7)
13/18 (540/968 share)2233(6-15)
27.454924.01.20051413563 (11/12 share)2327(8-0)
8(8-0)
28.455925.01.200511111143/1356 (231/1238 share)2321/3 (2-8)
2/2 (2-4)
9(8-0)
10/1 (6-14)
11/2 (6-10)
12(8-0)
19/2 (7-8)
20/1 (6-4)
21/1 (5-18)
22(8-0)
26(0-12)
29.461627.10.20068071/8623216(8-0)
30.462531.01.20052151144/1357 (55/213 share)23218/2 (1 - 2)
23(8-0)
2443-1(1-11)
31.468807.02.20051151143/1356 (59/2476 share)2321/3 (2-8)
2/2 (2-4)
9(8-0)
10/1 (6-14)
11/2 (6-10)
12(8-0)
19/2 (7-8)
20/1 (6-4)
21/1 (5-18)
22(8-0)
26(0-12)
1144/1357 (42/1704 share)23218/2 (1-2)
23(8-0)
2443/1 (1-11)
32.481006.11.200622819/981 (1/12 share)2325/2 (5-7)
6(8-0)
13(8-0)
14/1(4-0)
33.481106.11.200617820/982 (1/12 share)2327(8-0)
8(8-0)
34.491017.02.20053735/35 (38/116 share)2322/1(5-16)
32/32 & 36/36 (1/3 share)18813 Min West (1-11)
21922/3 (2-18)
35.492209.11.2006361143/13562321/3 (2 - 8)
2/2 (2 - 4)
9(8-0)
(54/1238 share)10/1(6-14)
11/2(6-10)
12(8-0)
19/2(7-8)
20/1(6-4)
21/1(5-18)
22(8-0)
26(0-12)
1144/1357 (6/213 share)23218/2(1-2)
24423(8-0)
266/327-328 (1/160 share)2443-1(1-11)
1/1(2-0)
1/2(6-0)
3/2/2(3-5)
8(8-0)
9(8-0)
10/1(6-8)
10/2(1-12)
11/1(1-4)
2(8-0)
3/2/1(3-4)
36.499922.02.20050131143/1356 (11/1238 share)2321/3(2-8)
2/2(2-4)
9(8-0)
10/1(6-14)
11/2(6-10)
12(8-0)
19/2(7-8)
20/1(6-4)
21/1(5-18)
22(8-0)
26(0-12)
1144/1357 (2/213 share)23218/2(1-2)
24423(8-0)
3-1(1-11)
37.516002.03.200595266/327-328 (9/40 share)2441/1(2-0)
1/2(6-0)
8(8-0)
9(8-0)
10/1(6-8)
10/2(1-12)
11/1(1-4)
2(8-0)
38.516102.03.200519266/327-328 (9/40 share)2443/2/2(3-5)
3/2/1(3-4)
39.524104.03.200511664/68, 68/77-81, 67/76, 69/82, 70/83 & 71/84-8724316(8-0)
1/2/2(2-0)
10(5-13)
20(4-17)
21(4-0);
11(5-16)
1/1/2(0-1)
1/1/1(0-3)
2441/2/1(2-1) 17/1(5-8) 25(7-7) 16(8-0) 5(8-0)
2531(4-8)
2525/1(4-7)
23214/2(4-0)
15(8-0)
16(8-0)
25(8-0)
23311/1(2-15)
20/1(3-17)
20/2(1-6)
21/1(0-10)
21/2(3-19)
40.529822.11.2006411143 (69/1238 share)2321/3(2-8)
2/2(2-4)
9(8-0)
10/1(6-14)
11/2(6-10)
12(8-0)
19/2(7-8)
20/1(6-4)
21/1(5-18)
22(8-0)
26(0-12)
1144/1357 (12/213 share)23218/2(1-2)
23(8-0)
2443/1(1-11)
41.543329.11.200611880/96 (1/30 share)23217(8-0)
18/1(6-18)
24(8-0)
2444/1(4-4)
4/2(3-16)
6(8-0)
7(8-0)
14(7-10)
15/1(2-16)
42.544129.11.200641271/8523321/1(0-10)
21/2(3-19)
2431/1/1(0-3)
43.544229.11.20061168/80 (21/41 share)2431/2/1(2-1)
44.633624.01.200635266/327-328 (11/160 share)2441/1(2-0)
1/2(6-0)
3/2/2(3-5)
8(8-0)
9(8-0)
10/1(6-8)
10/2(1-12)
11/1(1-4)
2(8-0)
3/2/1(3-4)
45.642704.02.20192063/64/65/67/68/69/270/1202(40/1091 share)24316(8-0)
1/2/2(2-0)
9(4-8)
10/1/1(2-12)
11/2(0-14)
12/1(1-8)
12/2(1-18)
13/2 (0-16)
14/2 (4-0)
17/1 (1-13)
18/1 (6-0)
19/1 (2-4)
9/3 (5-19)
10/1 (6-8)
10/2 (1-12)
11/1 (1-4)
2321/3 (2-8)
10/1/1(0-10)
2525/1/2 (1-2)
LAND PARCELS IN VILLAGE- RAISEENA, SOHNA, GURUGRAM
46.M/s. Promise Buildtech Pvt. Ltd.89104.05.2012144094/1291611(8-0)Rs. 196,79,58,878/- (Attached to the extent of Rs. 147,00,00,000/- which constitutes approx. 75% of the total area)
2(8-0)
3(8-0)
4(8-0)
5(5-6)
6(2-8)
7(8-0)
8(8-0)
9(8-0)
10(8-0)
11(8-0)
12(8-0)
13(8-0)
14(7-10)
17(4-12)
18(8-0)
19(8-0)
20(8-0)
22 Min North (2-0)
23(8-0)
24(2-4)
47.M/s. Shine Realcon Pvt. Ltd.89204.05.20121311594/12916121(8-0)
22 Min South (6-0)
1861(8-0)
2(8-0)
3(8-2)
8(6-0)
9(8-0)
10(8-0)
11(8-0)
12(8-0)
13(3-16)
18(1-10)
19(1-19)
19(8-0)
20(8-0)
21(8-0)
22(7-8)
1901(8-0)
2(5-8)
9(1-19)
10(3-12)
48.M/s. Shine Realcon Pvt. Ltd.99809.05.2012111895/1301913 Min South (2-0)
4 Min South (2-0)
5 Min South (2-0)
6(1-13)
7(0-18)
8(3-7)
49.M/s. Mark Propbuild Pvt. Ltd.99909.05.2012144095/13015522(8-0)
23(8-0)
24/1(4-0)
1622(8-0)
3(8-0)
4(8-0)
5(8-0)
6(8-0)
7(8-0)
8(8-0)
9/2(2-0)
13(8-0)
14(8-0)
15(8-0)
16(8-0)
17(8-0)
18(8-0)
23(8-0)
24(8-0)
25 Min West (2-0)
50.M/s. Fortune Realtech Pvt. Ltd.274611.07.201216020/32 (66/1280 share)15611(8-0)
12(8-0)
16(8-0)
17(8-0)
18(8-0)
19(8-0)
20(8-0)
21(8-0)
28/47-48 (60/480 share)15516(8-0)
15619(8-0)
30/5015522(8-0)
17(8-0)
18(8-0)
(194/1552 share)24/2(4-0)
25(8-0)
15613(8-0)
14(8-0)
15(8-0)
23(8-0)
24(8-0)
25(7-14)
15720(1-18)
51.M/s. Fortune Realtech Pvt. Ltd.833323.02.2012216120/16716411/2(3-2)
12/2(2-4)
19(8-0)
20(8-0)
52.M/s. Fortune Realtech Pvt. Ltd.794609.02.2012215155/226 (55/1648 share)1847/1(7-8)
14(8-0)
15(8-0)
16(8-0)
17(8-0)
24(8-0)
25(8-0)
1924(8-0)
5(8-0)
6(5-0)
7(6-0)
53.M/s. Shine Realcon Pvt. Ltd.792408.02.2012411139/200-203 (115/3696 share)15319(8-0)
22(7-11)
20(7-11)
18(8-0)
23(7-11)
24(7-11)
140/204 (1/32 share)15316(8-0)
17(8-0)
25(7-11)
15421(7-11)
141/205-207 (1/32 share)13220(2-4)
1531(8-0)
13221(10-16)
160/231-235 (30/1923 share)13314(9-10)
13318(8-0)
13313 Min East (4-0)
13 Min West (4-0)
12(8-0)
19(8-0)
15211(8-0)
20(7-11)
8(8-0)
12(8-0)
13(8-0)
18(7-11)
19(7-11)
54.M/s. Lotus Infra Solutions Pvt. Ltd.100009.05.2012144095/1301853(8-0)
4(8-0)
5(8-0)
6(8-0)
7(8-0)
8(8-0)
13(8-0)
14(8-0)
15(8-0)
16(8-0)
17(8-0)
18(8-0)
23(8-0)
24(8-0)
25(8-0)
16223 Min East (6-0)
1913 Min North (6-0)
4 Min North (6-0)
5 Min North (6-0)
55.M/s. Shine Realcon Pvt. Ltd.792308.02.20121713.5139/200- 203 (346/2772 share)15319(8-0)
20(7-11)
18(8-0)
22(7-11)
23(7-11)
24(7-11)
140/204 (1/8 share)15316(8-0)
17(8-0)
25(7-11)
15421(7-11)
141/205- 207 (1/8 share)13220(2-4)
1531(8-0)
13221(10-16)
160/231- 235 (108/1923 share)13314(9-10)
18(8-0)
13313 Min East (4-0)
13 Min West (4-0)
12(8-0)
19(8-0)
15211(8-0)
20(7-11)
8(8-0)
12(8-0)
13(8-0)
18(7-11)
19(7-11)
TOTALRs.
404,00,00,000/-

SEALED AND SIGNED AT GURUGRAM ON THE 17th DAY OF JULY, TWO THOUSAND TWENTY-SIX.

6.

This Court notes the submission made by learned counsel appearing for the petitioners that the land parcels, attached by the ED, are free from any encumbrances and are owned by the petitioners.

7.

In this regard, the petitioners have also filed an Affidavit dated 19th September, 2026, along with CRL.MA. 29769/2026, which is reproduced as under:

Exhibit reproduced from the original judgment
Exhibit reproduced from the original judgment
8.

This Court notes that with respect to the provisional attachment order, the ED in its Counter Affidavit dated 24th August, 2026, has stated as under:

“xxx xxx xxx

Exhibit reproduced from the original judgment

xxx xxx xxx”

9.

Perusal of the aforesaid Counter Affidavit and the Provisional Attachment Order dated 17th July, 2026, clearly shows that the ED has already provisionally attached properties to the value of Rs. 404,00,00,000/-(Rupees Four Hundred and Four Crores) of the petitioners, i.e., M3M Group of Companies.

10.

A search under Section 17 of the PMLA was conducted on 01st July, 2023, at the business and residential premises of the M3M Group and its owners/promotes, i.e., petitioner nos. 1 to 3. The seizure of properties, thus, made by ED previously, which are subject matter of the present petition, have been enumerated in Table nos. 1 to 4, in the said Counter Affidavit of the ED, as follows:

"xxx xxx xxx

Table-1: Details of car seized

Property detailsOwner
1) Audi Q7 55 TFSI Q Tech (Colour – Samurai Grey Metallic) bearing Engine No. DCB628843, Chassis No. WAUZDP4M7PY000331 bearing Temporary Registration No. T0523DL1577D in the name of M/s Nourish Developers Pvt. LtdM/s Suposhaa Realcon Pvt. Ltd.
2) Ferrari SF90 Stradale Coupe V8 bearing Registration No. -HR26ES0003 owned by M/s Lavish Buildmart Pvt. Ltd.
3) Rolls Royce Phantom bearing Registration No. -DL4CAM3000
4) Rolls Royce Cullinan bearing Registration No. -HR82B0003 owned by M/s Gentle Realtors Pvt. Ltd
5) Lamborghini Urus MY20 bearing Registration No. -HR36AJ0003 owned by M/s Roshni Builders Pvt. Ltd
6) Land Rover Defender bearing Registration No. -HR98G0003 M/s Suposhaa Realcon Pvt. LtdMr. Roop Kumar Bansal and
7) Bentley Bentayga V8 bearing Registration No. -HR12S0003 owned by M/s Manglam Multiplex Pvt. Ltd.
8) Bentley Continental Flying Spur 48 bearing Registration No. -HRO5BG0003 owned by M/s Lekh Buildtech Pvt. Ltd.Mr. Basant Bansal
9) Mercedes Maybach GLS600 4MATIC bearing Registration No. -HR08R0003 owned by M/s Roshni Builders Pvt. Ltd
10) Porsche Cayenne Turbo bearing Registration No. -HR26T0003 owned by M/s Manglam Multiplex Pvt. Ltd
11) BMW M760 Lix Drive bearing Registration No. -HR26EK0003 owned by M/s Manglam Multiplex Pvt. Ltd.
12) Mercedes AMG-G63 Wagon bearing Registration No. -HR29AX0003 owned by M/s

Roshni Builders Pvt. Ltd. 13) Mercedes Maybach S580 4matic bearing Registration No. -HR71K0003 owned by M/s M3M India Pvt. Ltd 14) Lexus LX500D bearing Registration No. - HR10AQ0003 15) Citroen C5 Air Cross bearing Registration No. - HR26EN1190 owned by M/s M3M India Pvt. Ltd 16) Fore Endeavor (HR21P0003) 17) Toyota Camry (HR26CX9088)

Table-2: Details of cash seized

Property detailsOwner
Cash amounting to INR 16,88,300/- of different denominations.Mr. Roop Kumar Bansal and Mr. Basant Bansal

Table-3: Details of precious metal items/ jewellery/ bullion totally valuing Rs. 5,77,15,325-

Property detailsOwner
1) Gold and diamond jewellery recovered and seized under section 17 of PMLA. 2002. From secret chamber attached to bedroom of Mrs. Abha Bansal, valued Rs.1,12,76,383/- 2) Gold in bullion form recovered and seized under section 17 of PMLA, 2002, from secret chamber attached to bedroom of Mrs. Abha Bansal, valued Rs.24,53,268/- 3) Silver bullion and silver articles recovered and seized under section 17 of PMLA 2002, from secret chamber attached to bedroom of Mrs. Abha Bansal, valued Rs.39,00,264/- 4) Jewellery found on person of Mrs. Abha Bansal and seized under section 17 of PMLA. 2002, valued Rs.1,34,26,625/- 5) Gold and diamond jewellery recovered and seized under section 17 of PMLA. 2002. From the bedroom of Mrs. Aishwarya Bansal, valuedMr. Roop Kumar Bansal and Mr. Basant Bansal
Exhibit reproduced from the original judgment
Exhibit reproduced from the original judgment

xxx xxx xxx”

11.

Further, the ED has also stated that the seized cash, jewellery and vehicles/fixed deposits, are no longer part of the investigation in the instant case.

12.

Accordingly, considering the submissions made before this Court, it is directed that the assets as belonging to M3M Group of Companies as detailed in the aforesaid tables, i.e., Table 1, 2, 3 and 4, shall be released forthwith to the petitioners/authorised representatives of the petitioners.

13.

Furthermore, considering the fact that the ED has already secured the amount of Rs. 404,00,00,000/- (Rupees Four Hundred and Four Crores) by way of Provisional Attachment Order dated 17th July, 2026, it is directed that the title deeds of the parcel of land as deposited by the petitioners in terms of the order dated 12th June, 2023, passed in the present proceedings, shall be released forthwith to the petitioners.

14.

It is clarified that in terms of the submission made by learned counsel appearing for the petitioners, the said parcel of lands whose title deed were deposited in terms of order dated 12th June, 2023, do not form subject matter of the Provisional Attachment Order dated 17th July, 2026 of the ED.

15.

Needless to state that the order passed today is not any expression on merit of the Provisional Attachment Order dated 17th July, 2026 of the ED or the pendency of the proceedings against the M3M Group of Companies.

16.

With the aforesaid directions, the present petition is disposed of.

17.

Pending applications are also disposed of.