Delhi High Court - Orders
Prabir Purkayastha vs Directorate Of Enforcement on 5 July, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~17, 18 and 19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2173/2021
CRL.M.(BAIL) 861/2021 (Interim bail)
PRABIR PURKAYASTHA ..... Petitioner
Represented by: Mr. Kapil Sibal and Mr. Dayan
Krishnan, Sr. Advocates with
Mr. Arshdeep Singh Khurana,
Mr. Adit S Pujari, Mr. Hitesh Rai,
Ms. Aakashi Lodha, Mr. Sanjeevi
Seshadri, Mr. Shreedhar Kale,
Mr. Harsh Srivastava, Advocates.
versus
DIRECTORATE OF ENFORCEMENT ..... Respondent
Represented by: Mr. Amit Mahajan, CGSC and
Mr. Soheb Hossain, Spl. Counsel for
Directorate of Enforcement.
+ W.P.(CRL) 1129/2021
CRL.M.A. 9397/2021 (Stay of proceedings in ECIR)
CRL.M.A. 9589/2021 (disposal of writ petition)
CRL.M.A. 9590/2021 (Exemption)
M.S. PPK NEWSCLICK STUDIO PVT. LTD.
& ANR. ..... Petitioners
Represented by: Mr. Kapil Sibal and Mr. Dayan
Krishnan, Sr. Advocates with
Mr. Arshdeep Singh Khurana,
Mr. Adit S Pujari, Mr. Hitesh Rai,
Ms. Aakashi Lodha, Mr. Sanjeevi
Seshadri, Mr. Shreedhar Kale,
Mr. Harsh Srivastava, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Represented by: Mr. Amit Mahajan, CGSC and
Mr. Soheb Hossain, Spl. Counsel for
Signature Not Verified
BAIL APPLN. 2173/2021 & Ors. Page 1 ofSigned
Digitally 3 By:JUSTICE
MUKTA GUPTA
Signing Date:05.07.2021
19:52:37
Directorate of Enforcement.
+ W.P.(CRL) 1146/2021
CRL.M.A. 9600/2021
M/S PPK NEWSCLICK STUDIO PVT.
LTD. & ANR. ..... Petitioners
Represented by: Mr. Kapil Sibal and Mr. Dayan
Krishnan, Sr. Advocates with
Mr. Arshdeep Singh Khurana,
Mr. Adit S Pujari, Mr. Hitesh Rai,
Ms. Aakashi Lodha, Mr. Sanjeevi
Seshadri, Mr. Shreedhar Kale,
Mr. Harsh Srivastava, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Represented by: Mr. Amit Mahajan, CGSC and
Mr. Soheb Hossain, Spl. Counsel for
Directorate of Enforcement.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 05.07.2021 The hearing has been conducted through Video Conferencing. BAIL APPLN. 2173/2021 with CRL.M.(BAIL) 861/2021 (Interim bail) W.P.(CRL) 1146/2021 with CRL.M.A. 9600/2021 (Interim stay of investigation in ECIR/14/HIU/2020)
1. By the bail application, the petitioner seeks anticipatory bail in ECIR/14/HIU/2020 dated 2nd September, 2020 under Section 3/4 of the Prevention of Money Laundering Act and in W.P.(CRL) 1146/2021, the petitioners seek quashing of the investigation carried on by the respondent in the said ECIR recorded.
2. At the outset, learned Senior counsel for the petitioner states that the Signature Not Verified BAIL APPLN. 2173/2021 & Ors. Page 2 ofSigned Digitally 3 By:JUSTICE MUKTA GUPTA Signing Date:05.07.2021 19:52:37 petitioner has not received copy of the ECIR as yet and hence, seeks leave to add/ supplement the grounds urged in the petitions on receiving the ECIR.
3. Leave granted.
4. Notice.
5. Mr. Amit Mahajan, Central Government Standing Counsel accepts notice. Status report be filed.
6. List the bail application and writ petition on 29th July, 2021.
W.P.(CRL) 1129/2021 CRL.M.A. 9589/2021 (disposal of writ petition)
1. By this writ petition, the petitioner had sought supply of the copy of the ECIR/14/HIU/2020 recorded by the respondent.
2. When this petition came up on 21st June, 2021, on hearing the parties, this Court directed interim protection of the petitioners in the above noted ECIR.
3. CRL.M.A.9589/2021 was filed by the respondent No. 2 i.e. Directorate of Enforcement stating that they will provide the copy of the ECIR to the petitioners and thus the writ petition be disposed of as infructuous.
4. Admittedly, till date copy of the ECIR has not been provided to the petitioners.
5. List this petition on 29th July, 2021.
6. Interim order to continue till the next date of hearing.
7. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
JULY 05, 2021/PB Signature Not Verified BAIL APPLN. 2173/2021 & Ors. Page 3 ofSigned Digitally 3 By:JUSTICE MUKTA GUPTA Signing Date:05.07.2021 19:52:37