PREM PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal challenges the judgment dtd. 22/3/2024 of the High Court of Jharkhand at Ranchi in B.A. No. 9863 of 2023. By the said judgment, the High Court dismissed the bail application of the appellant. The appellant sought for regular bail in connection with ECIR Case No. 5 of 2023 in ECIR-RNZO/10/2023 (hereinafter referred to as ECIR Case No. 5 of 2023) registered for the offence under Ss. 3 and 4 of the Prevention of Money Laundering Act, 2002 (hereinafter referred to as 'PMLA') and pending before the Court of Special Judge, PMLA, Ranchi.

(3.) The predicate offence on the basis of which ECIR No. 5 of 2023 was recorded on 7/3/2023 is an FIR bearing Sadar P.S. Case No. 399 of 2022 registered on 8/9/2022 for offences punishable under Ss. 406, 420, 467, 468, 447, 504, 506, 341, 323 and 34 of the Indian Penal Code, 1860 (for short 'IPC'). The appellant was not named as an accused there.