SAUMYA CHAURASIA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Leave granted.

(2.) The order dtd. 23/6/2023 passed by the High Court of Chhattisgarh at Bilaspur in Miscellaneous Criminal Case No. 1258/2023 is assailed by way of present Appeal, whereby the High Court has dismissed the bail application filed by the appellant under Sec. 439 of Cr.P.C. The appellant was arrested on 2/12/2022 in connection with the Crime No. ECIR/RPZ0/09/2022 dtd. 29/9/2022, registered at the Police Station/Investigating Agency - Directorate of Enforcement, Zonal Office Raipur, Chhattisgarh, for the offences punishable under Ss. 186, 204, 353, 384, 120-B of IPC read with Ss. 3 and 4 of Prevention of Money Laundering Act, 2002 (for short "PML Act").

(3.) Shorn of unnecessary details, facts in brief as emerging from the record, may be stated as under: <IMG>JUDGEMENT_23_LAWS(SC)12_2023_1.jpg</IMG> <IMG>JUDGEMENT_23_LAWS(SC)12_2023_2.jpg</IMG> <IMG>JUDGEMENT_23_LAWS(SC)12_2023_3.jpg</IMG> <IMG>JUDGEMENT_23_LAWS(SC)12_2023_4.jpg</IMG>