Sameer Mahandru Vs Directorate Of Enforcement

Case No: Bail Application No. 1343 Of 2023, Criminal Miscellaneous (Bail) No. 1439 Of 2023

Date of Decision: Oct. 19, 2023

Acts Referred: Constitution of India, 1950 — Article 14, 21#Code of Criminal Procedure, 1973 — Section 437, 437(1), 439#Prevention of Money Laundering Act, 2002 — Section 3, 4, 45, 45(1), 65#Indian Penal Code, 1860 — Section 120B, 447A#Prevention of Corruption Act, 1988 — Section 7

Hon'ble Judges: Swarana Kanta Sharma, J

Bench: Single Bench

Advocate: Kirti Uppal, Vikas Pahwa, Pramod Kr. Dubey, Dhruv Gupta, Prabhav Ralli, Namisha, Anubhav Garg, Zoheb Hossain, Vivek Gurnani, Kartik Sabharwal, Manisha Dubey

Final Decision: Disposed Of