MODH.ENAMU HAQUE Vs. DIRECTOR OF ENFORCEMENT

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is being charged under Ss. 7, 11 and 12 of the Prevention of Money Laundering Act, 2002 pursuant to the use of the proceeds of crime in a predicate offence. The allegation against the appellant in the predicate offence is that after illegally transporting cattle across the border, he bribed various officials. The charge against the appellant in the present complaint is that the money received by him was actually used for the purpose of money laundering.

(3.) Learned senior counsel appearing for the appellant submitted that co-accused have been granted bail. The appellant has been incarcerated, if the period undergone in a predicate offence as well as in the present case are put together, for a period of nearly four years. The trial is yet to commence. Considering the above, he should be granted bail.