UNION OF INDIA Vs. HASSAN ALI KHAN

JUDGEMENT

(1.) Leave granted.

(2.) The Special Leave Petition out of which this Appeal arises has been filed against the judgment and final order dated 12th August, 2011, passed by the Bombay High Court in Crl. Bail Application No. 994 of 2011, whereby the High Court granted bail to the Respondent No. 1, Hassan Ali Khan, in connection with Special Case No. 1 of 2011, wherein the Respondent No. 1 is the Accused No. 1.

(3.) The allegation against the Respondent No. 1 and the other accused is that they have committed an offence punishable under Section 4 of the Prevention of Money Laundering Act, 2002, hereinafter referred to as the PML Act. The said case has been registered on the basis of a complaint filed by the Deputy Director, Directorate of Enforcement, Ministry of Finance, Department of Revenue, Government of India, on 8th January, 2007, on the basis of Enforcement Case Information Report No. 02/MZO/07 based on certain information and documents received from the Income Tax Department. On the said date, the Income Tax Department carried out a search in the premises owned and/or possessed by the Respondent No. 1 and a sum of Rs. 88,05,000/in cash was found in his residence at Peddar Road, Mumbai, and was seized. A number of imported watches and some jewellery were also found and seized during the search.