Devki Nandan Garg vs Directorate Of Enforcement on 14 February, 2022

[Cites 9, Cited by 4]

Delhi High Court - Orders

Devki Nandan Garg vs Directorate Of Enforcement on 14 February, 2022

Bench: Manoj Kumar Ohri

                          $~34
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    BAIL APPLN. 540/2022
                               DEVKI NANDAN GARG                               ..... Petitioner
                                              Through Mr. Mukul Rohatgi and Mr. Siddharth
                                                      Luthra, Sr. Advocates with Mr. Rishi
                                                      Agrawala, Advocate
                                              versus
                               DIRECTORATE OF ENFORCEMENT                   ..... Respondent
                                              Through Mr. Zoheb Hossain, Spl. Counsel for
                                                      Directorate of Enforcement with Mr.
                                                      Vivek Gurnani, Advocate.

                                 CORAM:
                                 HON'BLE MR. JUSTICE MANOJ KUMAR OHRI

                                 (VIA VIDEO CONFERENCING)
                                          ORDER

% 14.02.2022 CRL.M.A. 2910/2022

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.A. 2911/2022

1. The present application has been filed under Section 482 Cr.P.C. on behalf of the applicant seeking exemption from filing the duly attested affidavits.

2. The application is allowed, subject to the applicant filing the same within a period of two weeks from resumption of physical Courts.

3. Application is disposed of.

CRL.M.A. 2909/2022 (Extension of Interim Bail)

1. The present application has been filed under Section 482 Cr.P.C. on behalf of the applicant seeking extension of interim bail granted to him vide Signature Not Verified Digitally Signed By:VIRENDRA KUMAR Signing Date:15.02.2022 18:11:50 order dated 19.01.2022 passed by the learned Special Judge (PC Act), CBI- 12, Rouse Avenue District Courts, New Delhi in Complaint Case No. 20/2021.

2. Mr. Mukul Rohatgi and Mr. Siddharth Luthra, learned Senior Counsels appearing for the applicant have referred to the medical documents of the applicant as well as the order dated 19.01.2022 passed by the Trial Court to submit that the applicant is presently on interim bail.

3. Issue notice.

4. Mr. Zoheb Hossain, learned Special Counsel for the respondent/Directorate of Enforcement, accepts notice and seeks some time to file the Verification Report.

5. Let the Verification Report be placed on record before the next date of hearing.

6. Re-notify on 18.02.2022.

BAIL APPLN. 540/2022

1. The present bail application has been filed under Section 439 Cr.P.C. read with Sections 45/65 of the PMLA Act on behalf of the applicant seeking regular bail in ECIR No. DLZ0-I/12/2021 registered under Section 120B read with Sections 420/467/471 IPC and Section 13(2) read with 13(1)(d) of the PC Act.

2. Issue notice.

3. Learned Senior Counsels appearing for the applicant submit that in the present case, no FIR has been registered against the present applicant and his name has only surfaced in the Complaint filed by the respondent/ED.

4. Issue notice.

5. Mr. Zoheb Hossain, learned Special Counsel for the respondent, Signature Not Verified Digitally Signed By:VIRENDRA KUMAR Signing Date:15.02.2022 18:11:50 accepts notice and seeks some time to file the Reply.

6. Let the Reply, if any, be filed before the next date of hearing.

7. Re-notify on 22.03.2022.

MANOJ KUMAR OHRI, J FEBRUARY 14, 2022/v Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:VIRENDRA KUMAR Signing Date:15.02.2022 18:11:50

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Delhi High Court - Orders