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Del. HC: Judgment Requiring ED to Supply ‘Reasons to Believe’ to Arrestee to be Applied Prospectively - (04 Dec 2024)

CRIMINAL

Delhi High Court has held that the judgment in Arvind Kejriwal Vs. Directorate of Enforcement (MANU/SC/0610/2024; 2024 INSC 512), requiring supply of “reasons to believe” by Enforcement Directorate to a person arrested under PMLA as a separate document, will not have a retrospective application.

Tags : DELHI HIGH COURT   ENFORCEMENT DIRECTORATE   RETROSPECTIVE APPLICATION  

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