Amarendra Dhari Singh vs Enforcement Directorate
2021 Latest Caselaw 2101 Del

                                                                 (VIA VIDEO-CONFERENCING)
                            *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                                    Reserved on :        28.07.2021
                            %                                       Pronounced on :      05.08.2021

                            +      CRL.M.C. 1435/2021 and CRL.M.A.9392/2021 & 9976/2021

                                   AMARENDRA DHARI SINGH
                                                                                    .......Petitioner
                                                       Through:     Mr. Siddharth Luthra, Sr.
                                                                    Advocate and Mr. Siddharth
                                                                    Aggarwal, Sr. Advocate with Mr.
                                                                    Madhav Khurana, Ms. Trisha
                                                                    Mittal, Mr. Abhinav Sekhri, Ms.
                                                                    Nitika Khaitan, Ms. Riya Arora,
                                                                    Mr. Sriram Krishna, Advocates.
                                                        Versus

                                   ENFORCEMENT DIRECTORATE
                                                                                  ..... Respondent
                                                        Through:       Mr. S V Raju, ASG, Mr.Zoheb
                                                                       Hossain (Special Counsel for
                                                                       ED), Mr. Nitish Rana (SPP),
                                                                       Ms. Naincy Jain, Mr. Vivek
                                                                       Gurnani and Mr. Puru Jain,
                                                                       Advocates.
                                   CORAM:
                                   HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
                                                           ORDER

RAJNISH BHATNAGAR, J.

1. The present petition U/s 482 of the Code of Criminal Procedure, 1973 has been filed by the petitioner seeking directions to be kept in house arrest during the period of judicial custody & setting aside of order dated

Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:05.08.2021 19:36 17.06.2021 passed by the court of Sh. Vikas Dhull, Ld. Special Judge (PC Act), CBI-23, Rouse Avenue District Court, New Delhi in ECIR No. DLZO-I/43/2021 dated 20.05.2021.

2. In view of the order passed in the connected matter i.e. Bail Appln. 2293/2021, the present petition has become infructuous and is accordingly disposed of. All pending applications (if any) are also disposed of.

RAJNISH BHATNAGAR, J AUGUST 05, 2021 Sumant

Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:05.08.2021 19:36