Sameer Mahandru Vs Directorate Of Enforcement

Delhi High Court 19 Oct 2023 Bail Application No. 1343 Of 2023, Criminal Miscellaneous (Bail) No. 1439 Of 2023 (2023) 10 DEL CK 0172
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

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

Hon'ble Bench

Swarana Kanta Sharma, J

Advocates

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

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

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2023) 10 DEL CK 0172
  • Coram: Swarana Kanta Sharma, J
  • Bench: Single Bench
  • Advocates: Kirti Uppal, Vikas Pahwa, Pramod Kr. Dubey, Dhruv Gupta, Prabhav Ralli, Namisha, Anubhav Garg, Zoheb Hossain, Vivek Gurnani, Kartik Sabharwal, Manisha Dubey
  • Result: Disposed Of
Referenced Acts & Sections
  • 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
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