Supreme Court: The Division Bench of Sanjiv Khanna and Dipankar Datta, JJ. granted interim bail to Hyderabad based businessman Abhishek Boinpally due to medical health of his wife who was suffering from various ailments.
The instant order was passed while hearing a Special Leave Petition against the Delhi High Court’s decision denying bail to Abhishek in July 2023. While granting bail to him, the Court ordered Abhishek to give a phone number for Directorate of Enforcement to remain in touch with him, directed him not to leave NCR except for a visit to his hometown.
Abhishek Boinpally was arrested on 9-10-2022 in a money laundering case in connection with Delhi Liquor excise policy.
The next hearing of the matter was scheduled for 29-04-2024.
Source: Press
