Supreme Court - Daily Orders
Assistant Director Directorate Of ... vs Anand Sharma on 5 April, 2021
Bench: Ashok Bhushan, R. Subhash Reddy
ITEM NO.15 Court 7 (Video Conferencing) SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 609/2021
(Arising out of impugned final judgment and order dated 05-03-2020
in SBCRMBA No. 2966/2020 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
ASSISTANT DIRECTOR, DIRECTORATE OF ENFORCEMENT Petitioner(s)
VERSUS
ANAND SHARMA Respondent(s)
(FOR I.R. and IA No.8473/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 05-04-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. S.P.V. Raju, ASG
Mr. Abhishek Kumar, Adv.
Ms. Sairica Raju, Adv.
Mr. Rahul Mishra, Adv.
Mr. M.K. Maroria, AOR
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. S.V. Raju, learned ASG appearing for the petitioner submits that the High Court, while granting bail under the Prevention of Money Laundering Act, has not adverted to amended Section 45 of the Act. He submits that there ought to have been a finding as per amended Section 45 of the Act before releasing the accused under the Prevention of Money Laundering Act. Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2021.04.05
Issue notice.
17:03:35 ISTReason:
(MEENAKSHI KOHLI) (RENU KAPOOR)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER