Delhi High Court - Orders
D.K. Shivakumar vs Directorate Of Enforcement on 30 March, 2022
Author: Asha Menon
Bench: Asha Menon
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2484/2019
D.K. SHIVAKUMAR ..... Applicant
Through: Mr. Mayank Jain, Mr. Parmatma
Singh and Mr. Madhur Jain, Advs.
Versus
DIRECTORATE OF ENFORCEMENT ..... Respondent
Through: Mr. Amit Mahajan, CGSC with Ms.
Vidhi Jain, Adv.
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 30.03.2022 CRL.M.A. 5787/2022 (for placing on record additional documents)
1. Vide the last order 25th March, 2022, the applicant was directed to place on record the itinerary and travel documents, as also the details of the company inviting the applicant and his address and contact number when abroad.
2. In compliance thereof, this application has been filed placing on record the Travel Itinerary as Annexure P-4 to the application revealing that the applicant would be in Dubai and Abu Dhabi before returning to Bangalore in a seven days trip.
3. Annexure P-5 to the application is the details of the hotel where the applicant would stay for the period he is in Dubai and Abu Dhabi, namely, Grand Hyatt Dubai. The contact number provided is: +91-9845556633.
BAIL APPLN. 2484/2019 Page 1 of 3 Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:30.03.2022 17:28:39Annexure P-6 to the application is the invitation extended to the applicant by LPFLEX Base Industry LLC, which according to Mr. Mayank Jain, learned counsel for the applicant, is in the business of manufacturing LED screens.
4. For the reasons mentioned in the application, the same is allowed and the additional documents filed with the application are taken on record.
5. The application stands disposed of.
CRL.M.A. 5183/2022 (by the applicant under Section 482 Cr.P.C. read with Section 65 of PMLA, 2002)
6. This application has been moved by the applicant for permission to leave the country, in view of the fact that while granting bail, this court had imposed the following bail conditions:
"(i). On furnishing personal bond for an amount of Rs.25 lacs with two sureties of the like amount to the satisfaction of the Trial Court.
(ii). He shall not leave the country without permission of Court.
(iii). Also shall make himself available for investigation, if required by the prosecuting agency.
(iv). He shall not influence the prosecution witnesses directly or remotely."
7. It is submitted that the applicant is a sitting Member of the Legislative Assembly of the State of Karnataka and is also the President of the Pradesh Congress Committee and in that capacity has been invited by LPFLEX Base Industry LLC, Dubai to inaugurate its expanded facility. It is submitted that permission may be accorded to him to travel to Dubai and Abu Dhabi.
BAIL APPLN. 2484/2019 Page 2 of 3 Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:30.03.2022 17:28:398. A Status Report has been filed on behalf of the Directorate of Enforcement, where the objection raised was regarding non-disclosure of the itinerary and the travel documents.
9. In the light of the itinerary and the details of the place of stay and the contact number during his travel, these objections are also met.
10. In the circumstances, the application is allowed and the applicant is permitted to travel to Dubai and Abu Dhabi between 31 st March, 2022 to 6th April, 2022, with a further condition that on his return to the country, he shall immediately intimate the respondent/Investigating Officer.
11. The application stands disposed of.
12. The order be uploaded on the website forthwith.
ASHA MENON, J.
MARCH 30, 2022 'bs' BAIL APPLN. 2484/2019 Page 3 of 3 Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:30.03.2022 17:28:39