Bombay High Court
Anil Babulal Chokhara vs Directorate Of Enforcement Mumbai And ... on 30 June, 2023
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
2023:BHC-AS:18058
RAMESHWAR L DILWALE 38.APPP.1086.19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 1086 OF 2019
IN
BAIL APPLICATION NO. 1581 OF 2017
Anil Babulal Chokhara ...Applicant
Versus
Directorate of Enforcement, Mumbai ...Respondent
....
Mr, Pankaj D. Jain a/w Tejashree R. Kamble a/w Ashirwad Sapre &
Piyush N. i/b P.D. Jain & Co., Advocate for the Applicant.
Mr. H.S. Venegaonkar, Advocate for the Respondent.
Mrs. A.A Takalkar, APP for the Respondent - State.
...
CORAM : ANUJA PRABHUDESSAI ,J.
DATED : 30th JUNE, 2023.
P.C
1. The Applicant has sought modification of bail condition in order dated 4th August 2017 in Bail Application 1581 of 2017. By the said order, this Court while granting bail to the Applicant had directed him to the report to the Directorate of Enforcement, Mumbai on the 1st Saturday of every month between 11 am to 2 pm until further orders. Learned counsel for the Applicant states 1 of 2 ::: Uploaded on - 04/07/2023 ::: Downloaded on - 04/07/2023 23:11:59 ::: RAMESHWAR L DILWALE 38.APPP.1086.19.odt that the complaint is already filed and that the charge is not yet framed. Several discharged applications are pending.
2. Learned counsel for the Applicant states he has been appearing before the Special Court on each and every date of the hearing.
3. Considering the above facts, condition in para 19 clause 2 of order dated 4.08.2017 is modified to the extent that the Applicant is directed to report to the Directorate of Enforcement, Mumbai once in 4th months on the 1st Saturday of the month, till framing of the charge or until discharged.
4. Application is disposed of in above terms.
(ANUJA PRABHUDESSAI, J.) 2 of 2 ::: Uploaded on - 04/07/2023 ::: Downloaded on - 04/07/2023 23:11:59 :::