S.K. Saxena, J. - (1.) Since both these bail applications arise out of the same complaint case number, these are being decided together by a common order.
(2.) Heard learned counsels for the applicants and learned Public Prosecutor for the Enforcement Directorate.
(3.) These bail applications have been filed in Complaint Case No. 2 of 2014 arising out of ECIR/01/PMLA/LKZO/2009, under Sec. 45 of Prevention of Money Laundering Act 2002.;