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Mohammad Nawab Mohammad Islam Malik @ ... vs The Directorate Of Enforcement on 12 October, 2023

Bench: Bela M. Trivedi, Dipankar Datta

     ITEM NO.4                                   COURT NO.16                      SECTION II-A

                                   S U P R E M E C O U R T O F               I N D I A
                                           RECORD OF PROCEEDINGS

     Criminal Appeal                 No(s).      2415/2023

     MOHAMMAD NAWAB MOHAMMAD ISLAM MALIK @ NAWAB MALIK                               Appellant(s)

                                                           VERSUS

     THE DIRECTORATE OF ENFORCEMENT & ANR.                                           Respondent(s)

     (IA No. 206381/2023 - EXTENSION OF BAIL)

     Date : 12-10-2023 This matter was called on for hearing today.

     CORAM :                  HON'BLE MS. JUSTICE BELA M. TRIVEDI
                              HON'BLE MR. JUSTICE DIPANKAR DATTA

     For Appellant(s)                   Mr. Arnob Choudhary,Sr.Adv.
                                        Mr. Jayant Mohan, AOR
                                        Mr. Ankur Chawla,Adv.
                                        Mr. Aamir Khan,Adv.
                                        Mr. Shivam Tandon,Adv.

     For Respondent(s)                  Mr. S.V. Raju, A.S.G.
                                        Mr. Mukesh Kumar Maroria, AOR
                                        Mr. Zoheb Hussain, Adv.
                                        Mr. Kanu Agarwal, Adv.
                                        Mr. Adit Khorana, Adv.

                                        Mr. Siddharth Dharmadhikari, Adv.
                                        Mr. Aaditya Aniruddha Pande, AOR
                                        Mr. Sourav Singh, Adv.
                                        Mr. Aditya Krishna, Adv.
                                        Ms. Yamini Singh, Adv.
                                        Mr. Anoop Raj, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

1. Signature Not Verified Heard learned counsel for the parties.

2. Date: 2023.10.12 18:43:05 IST On 11.08.2023, this Court had directed to release the Reason:

applicant/appellant on interim bail on medical ground for two 1 months on the terms and conditions to be fixed by the Trial Court.

3. Learned counsel for the applicant/appellant submits that the applicant/appellant is still suffering from the chronic medical renal disease and his condition has not improved after passing of the above order.

4. Mr. S.V. Raju, learned Additional Solicitor General of India appearing for the respondent(s), does not dispute the said position.

5. In view of the above, as prayed, interim bail granted to the applicant/appellant is extended for a further period of three months from today, subject to same terms and conditions as were imposed earlier.

6. The I.A. is, accordingly, disposed of.

  (NARENDRA PRASAD)                                                (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS                                           COURT MASTER (NSH)




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