Kewal Krishan Kumar vs Enforcement Directorate on 30 November, 2022

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Delhi High Court - Orders

Kewal Krishan Kumar vs Enforcement Directorate on 30 November, 2022

Bench: Jasmeet Singh

                          $~41
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      BAIL APPLN. 3575/2022
                                 KEWAL KRISHAN KUMAR                   ..... Petitioner
                                             Through: Mr Vikas Arora and Mr Siddharth
                                                      Singh, Advs.

                                                    versus

                                 ENFORCEMENT DIRECTORATE                 ..... Respondent
                                             Through: Mr Zoheb Hossain and Mr Akshat
                                                      Gupta, Advs. for E.D.

                                 CORAM:
                                 HON'BLE MR. JUSTICE JASMEET SINGH
                                              ORDER

% 30.11.2022 CRL.M.A. 24947/2022 Exemption allowed, subject to all just exceptions. The application stands disposed of.

BAIL APPLN. 3575/2022

This is an application seeking in bail in complaint case No.20/2021 titled „Directorate of enforcement v. Kewal Krishan Kumar & Ors.‟ in ECIR NO. DLZO-1/12/2021, Police Station-Enforcement Directorate, under Sections 3 & 4 of the PMLA.

It is stated by Mr Arora, learned counsel for the petitioner that the applicant is 70 years old and is suffering from various health complications. which are enumerated as herein under:

"A) episodes of seizure and mouth fogging, Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:06.12.2022 16:59:08 B) super morbid obesity, C) Gallbladder stone, C) hernia, D) hyper tension, E) diabetes mellitus, F) osteoarthritis of knee, G) obstructive sleep apnea, H) benign prostatic hyperplasia, I) varicose veins because of which his legs are largely swollen. J) undergone bariatric fusion surgery because of which 80% of his stomach had been removed."

Learned counsel for the petitioner also relies on the judgment of Devki Nandan Garg v. Directorate of Enforcement in BAIL APPLN. 540/2022 in which bail has been granted in somewhat identical circumstances.

Issue notice.

Mr Akshat Gupta, learned counsel appears for and on behalf of Mr Zoheb Hossain, learned counsel for the respondent. He seeks and is granted two weeks to file a response/status report.

Nominal Roll be requisitioned indicating previous involvement of the applicant, if any.

List on 09.01.2023.

JASMEET SINGH, J NOVEMBER 30, 2022 sr Click here to check corrigendum, if any Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:06.12.2022 16:59:08

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Delhi High Court - Orders