ANAND BALAKRISHNA APPUGOL Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.185/2017 of Khadebazar Police Station, Belagavi for the offences punishable under Ss. 406 , 408 , 420 of IPC and Ss. 3 and 4 of the Prevention of Money Laundering Act, 2002 (herein after referred as 'PML Act) .

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case is that this petitioner was the Chairman of Krantiveera Sangolli Rayanna Urban Credit Society (KSRUCS) situated at Belagavi. That on 1/9/2017, the Assistant Registrar of Co-operative Society, Sub-Division, Belagavi filed a complaint to the Khadebazar police station, Belagavi and on the basis of the said complaint, a case was registered in Cr.No.185/2017 for the offences punishable under Ss. 406 , 408 , 420 of IPC and after completion of the investigation, charge-sheet has been filed and case number also given in C.C.No.1/2020 which is pending on the file of Principal District and Sessions Judge, Belagavi. The petitioner was earlier arrested and enlarged on bail by this Court at Dharwad Bench in Crl.P.No.102337/2017. It is also the contention that respondent filed an application under Sec. 167 of Cr.P.C and he was remanded to the custody and now, this petitioner is in judicial custody and hence, he has approached the Trial Court in Crl.Misc.No.695/2022 and the same was rejected. Hence, the present petition is filed.