Delhi High Court - Orders
Pooja Singh vs Directorate Of Enforcement on 9 January, 2023
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 79/2023
POOJA SINGH ..... Petitioner
Through: Mr. Satish Pandey, Mr. Manmohan
Sharma, Mr. Mansumi Mishra, Mr.
Aamir Saifi, Ms. Heena Suifi, Advs.
versus
DIRECTORATE OF ENFORCEMENT ..... Respondent
Through: Mr. Anupam S. Sharrma, Special
Counsel with Ms. Harpreet Kalsi, Mr.
Prakarsh Airan, Mr. RipuDaman
Sharma, Mr. Abhishek Batra, Mr.
Nishant Chaudhary, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 09.01.2023 This is an application seeking bail in FIR No. ECIR/DLZO-II/54/2021 under Section 45 of the PMLA.
It is stated by Mr. Pandey, learned counsel for the applicant that the applicant is covered under 45(1) proviso and the applicant was only a Sales Manager of one Leena Maria Paul and is not a part of money laundering as alleged.
Issue notice. Mr. Sharrma, learned Special counsel accepts notice, seeks and is granted 2 weeks to file a response/status report. Let rejoinder be filed before the next date of hearing.
Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:10.01.2023 14:11:22Let Nominal Roll be requisitioned from jail authorities, indicating previous involvement of the applicant, if any.
List on 02.02.2023.
JASMEET SINGH, J JANUARY 9, 2023/dm Click here to check corrigendum, if any Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:10.01.2023 14:11:22