Roop Bansal & Ors. vs Union Of India & Ors.

$~61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
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% Date of Decision: 14 October, 2026
# CNR No. DLHC010237922023
+ W.P.(CRL) 1751/2023 & CRL.M.A. 16359/2023, CRL.M.A.
16492/2023, CRL.M.A. 16684/2023, CRL.M.A. 16687/2023,
CRL.M.A. 28220/2023, CRL.M.A. 28274/2023, CRL.M.A. 29018-
29019/2023, CRL.M.A. 29068-29071/2023, CRL.M.A. 29103/2023,
CRL.M.A. 29107-29108/2023, CRL.M.A. 32517-32522/2023,
CRL.M.A. 32540-32542/2023, CRL.M.A. 35710/2023, CRL.M.A.
35721-35724/2023, CRL.M.A. 3308/2024, CRL.M.A. 6504/2024,
CRL.M.A. 16617/2024, CRL.M.A. 18392-18393/2024, CRL.M.A.
30931/2024, CRL.M.A. 31036/2024, CRL.M.A. 33640/2024,
CRL.M.A. 27816-27817/2025, CRL.M.A. 11691-11692/2026,
CRL.M.A. 21593/2026, CRL.M.A. 29769/2026
ROOP BANSAL & ORS. .....Petitioners
Through: Mr. Rajat Joneja, Mr. Avishkar
Singhvi, Mr. Yash Varma, Mr. Vivek
Kumar Singh, Advocates
M: 9711179388
Email:
[email protected]
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Vivek Gurnani, Panel Counsel for
ED with Mr. Kanishk Maurya,
Advocate
Email: [email protected]
CORAM:
HON’BLE MS. JUSTICE MINI PUSHKARNA
MINI PUSHKARNA, J. (Oral):
1. The present writ petition was filed in the year 2023 under Article 226
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By:HARIOM SHARMA
Signing Date:15.10.2026
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of the Constitution of India, 1950 (“Constitution”) read with Section 482 of
the Code of Criminal Procedure, 1973 (“CrPC”), with the following prayers:
“xxx xxx xxx
xxx xxx xxx”
2. Learned counsel appearing for the petitioners submits that as far as
prayer (a) is concerned, the same has already become infructuous, as the
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same pertained to summons dated 06 June, 2023, for personal appearance
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of petitioner nos. 1 and 2, on 07 June, 2023, by the respondents.
3. Accordingly, it is noted that the present petition has already become
infructuous as far as prayer (a) is concerned.
4. As regards prayer (b), this Court notes that subsequently, the
Directorate of Enforcement (“ED”) vide Provisional Attachment Order dated
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17 July, 2026, has attached various land parcels belonging to the petitioners
to the tune of Rs. 404,00,00,000/- (Rupees Four Hundred and Four Crores
only).
5. Thus, the said Provisional Attachment Order passed by the ED, reads
as under:
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“xxx xxx xxx
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”
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6. This Court notes the submission made by learned counsel appearing
for the petitioners that the land parcels, attached by the ED, are free from
any encumbrances and are owned by the petitioners.
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7. In this regard, the petitioners have also filed an Affidavit dated 19
September, 2026, along with CRL.MA. 29769/2026, which is reproduced as
under:
“
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By:HARIOM SHARMA
Signing Date:15.10.2026
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8. This Court notes that with respect to the provisional attachment order,
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the ED in its Counter Affidavit dated 24 August, 2026, has stated as under:
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By:HARIOM SHARMA
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“xxx xxx xxx
xxx xxx xxx”
9. Perusal of the aforesaid Counter Affidavit and the Provisional
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Attachment Order dated 17 July, 2026, clearly shows that the ED has
already provisionally attached properties to the value of Rs. 404,00,00,000/-
(Rupees Four Hundred and Four Crores) of the petitioners, i.e., M3M Group
of Companies.
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10. A search under Section 17 of the PMLA was conducted on 01 July,
2023, at the business and residential premises of the M3M Group and its
owners/promotes, i.e., petitioner nos. 1 to 3. The seizure of properties, thus,
made by ED previously, which are subject matter of the present petition,
have been enumerated in Table nos. 1 to 4, in the said Counter Affidavit of
the ED, as follows:
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By:HARIOM SHARMA
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“xxx xxx xxx
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xxx xxx xxx”
11. Further, the ED has also stated that the seized cash, jewellery and
vehicles/fixed deposits, are no longer part of the investigation in the instant
case.
12. Accordingly, considering the submissions made before this Court, it is
directed that the assets as belonging to M3M Group of Companies as
detailed in the aforesaid tables, i.e., Table 1, 2, 3 and 4, shall be released
forthwith to the petitioners/authorised representatives of the petitioners.
13. Furthermore, considering the fact that the ED has already secured the
amount of Rs. 404,00,00,000/- (Rupees Four Hundred and Four Crores) by
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way of Provisional Attachment Order dated 17 July, 2026, it is directed
that the title deeds of the parcel of land as deposited by the petitioners in
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terms of the order dated 12 June, 2023, passed in the present proceedings,
shall be released forthwith to the petitioners.
14. It is clarified that in terms of the submission made by learned counsel
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Signing Date:15.10.2026
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appearing for the petitioners, the said parcel of lands whose title deed were
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deposited in terms of order dated 12 June, 2023, do not form subject matter
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of the Provisional Attachment Order dated 17 July, 2026 of the ED.
15. Needless to state that the order passed today is not any expression on
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merit of the Provisional Attachment Order dated 17 July, 2026 of the ED or
the pendency of the proceedings against the M3M Group of Companies.
16. With the aforesaid directions, the present petition is disposed of.
17. Pending applications are also disposed of.
MINI PUSHKARNA, J
OCTOBER 14, 2026
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Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:15.10.2026
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