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Judgment
The accused/applicants seek regular bail in case no. ECIR/DLZO-II/03/2024 dated 16.03.2024 under Sections 3 and 4 of the Prevention of Money Laundering Act.
At the outset, learned counsel for Directorate of Enforcement submits that since co-accused persons namely Pravez Khan, Suraj Shat, Neeraj Chauhan, Rajesh Kumar and Lovee Narula have already been granted bail by this court and that order has not been challenged by DoE, so on grounds of parity, the present accused/applicant also may be granted regular bail.
Accordingly, in view of detailed factual and legal matrix explained in the orders granting bail to above named co-accused persons, both these bail applications are allowed and both the accused/applicants are directed to be released on bail subject to each of them furnishing a personal bond in the sum of Rs.1,00,000/- with one surety each in the like amount to the satisfaction of the trial court and also subject to the condition that the accused/applicants shall not leave India without obtaining permission from the trial court.
Copy of this order be immediately transmitted to the concerned Jail Superintendent for being conveyed to the accused/applicants.