Abhishek Boinpally vs Directorate Of Enforcement on 20 March, 2023

[Cites 3, Cited by 2]

Delhi High Court - Orders

Abhishek Boinpally vs Directorate Of Enforcement on 20 March, 2023

Bench: Dinesh Kumar Sharma

                          $~57
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      BAIL APPLN. 906/2023
                                 ABHISHEK BOINPALLY                                  ..... Petitioner
                                                    Through:     Mr. Vikram Chaudhari, Sr. Advocate
                                                                 with Mr. Shri Singh, Mr. Sumer
                                                                 Singh Boparai, Mr. Rishi Sehgal,
                                                                 Mr. Gurfateh Singh Khosa,
                                                                 Mr.Suyash Goverdhan and
                                                                 Mr. Sidhant Saraswat, Advocates.
                                                    versus

                                 DIRECTORATE OF ENFORCEMENT                          ..... Respondent
                                                    Through:     Mr. Baibhav, Advocate for Mr.Zoheb
                                                                 Hossain, Spl. Counsel for ED
                                 CORAM:
                                 HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
                                                    ORDER

% 20.03.2023 CRL.M.A. 7265/2023 (exemption) Exemption allowed subject to all just exceptions.

CRL.M.(BAIL) 398/2023 (seeking grant of interim bail) Present interim bail application has been moved seeking release of the petitioner in complaint case No.31/2022 arising out of ECIR/HIU-II/14/2022 dated 22.08.2022 registered under Sections 3 and 4 of the PMLA, 2002 at PS HIU, Directorate of Enforcement. The application has been sought seeking release of the petitioner for a period of 3 weeks on account of attending interviews and other formalities related to the admission of his son in school.

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:22.03.2023 13:42:36

Learned senior counsel for the petitioner submits that the petitioner was initially arrested in FIR No.RC0032022A0053 under Sections 120B IPC r/w 477A of IPC and Section 7 of the Prevention of Corruption Act. Learned senior counsel for the petitioner further submits that the petitioner was admitted to bail in the said case on 14.11.2022. Learned senior counsel submits that however before the petitioner was admitted to bail in the predicate offence, the ED only took permission for interrogating the petitioner in jail but illegally arrested him just prior to admitting the petitioner to bail in the CBI case. Learned senior counsel for the petitioner further submits that he has challenged all the questions regarding arrest, remand and other illegal proceedings allegedly conducted by the ED in W.P.(Crl.) 705/2023.

Issue notice. Sh.Baibhav, Advocate accepts notice on behalf of Sh.Zoheb Hossain, learned counsel for the respondent.

List on 12th April, 2023.

BAIL APPLN. 906/2023

Issue notice. Sh.Baibhav, Advocate accepts notice on behalf of Sh.Zoheb Hossain, learned counsel for the respondent.

List on 12th April, 2023.

DINESH KUMAR SHARMA, J MARCH 20, 2023 st Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:22.03.2023 13:42:36

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Delhi High Court - Orders