Deepak Virendra Kochhar vs Directorate Of Enforcement And ...
2021 Latest Caselaw 2911 Bom

Citation : 2021 Latest Caselaw 2911 Bom
Judgement Date : 12 February, 2021

Bombay High Court

Deepak Virendra Kochhar vs Directorate Of Enforcement And ... on 12 February, 2021

Bench: Prakash Deu Naik

                                                                                          16.BA.1322.2020.doc




                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CRIMINAL APPELLATE JURISDICTION

                                                  BAIL APPLICATION NO.1322 OF 2020

                                  Deepak Virendra Kochhar                                 Applicant
                                        versus
                                  Directorate of Enforcement and another                  Respondents

                                  Mr.Amit Desai, Senior Advocate, i/byl Mr.Dadhichi Mhaispurkar and
                                  Mr.H.K.Sudhakara for applicant.
                                  Mr.S.V.Raju, ASG i/by Mr.H.S.Venegavkar, Special Public Prosecutor,
                                  for Union of India.
                                  Mr.Sudhir Kumar Sharma, Assistant Director of Enforcement
                                  Directorate present.
                                  Mrs.M.R.Tidke, APP, for State.

                                                            CORAM :      PRAKASH D. NAIK, J.

DATE : 12th February 2021

PC :

1. The arguments are concluded. Judgment is reserved.

2. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production by fax or e-mail of a digitally signed copy of this order.

(PRAKASH D. NAIK, J.) MST

Manish Digitally signed by Manish S. Thatte

S. Thatte Date: 2021.02.16 11:40:40 +0530