DILIP B.R. Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Accused No.1 in Spl.C.C.No.217/2025 pending before the Court of Principal City Civil and Sessions Judge, Bengaluru arising out of ECIR/BGZO/30/2024 registered by the respondent for the offence punishable under Sec. 4 of the Prevention of Money Laundering Act, 2002 (for short, 'PML Act') is before this Court under Sec. 483 of BNS, 2023 seeking regular bail.

(2.) It is the case of the prosecution that the petitioner is an accused in Crime No.3/2023 registered by Cyber Crime Police Station, CID, Bengaluru, Crime No.4/2023 registered by Cyber Crime Police Station, CID, Bengaluru City and Crime No.37/2024 registered by Panchkula Police Station, Haryana State and the proceeds of crime of the aforesaid criminal cases have been utilized directly or indirectly by the petitioner for the purpose of obtaining or deriving property and it is in this background FIR in ECIR/BGZO/30/2024 was registered against the petitioner and 16 others for the offence punishable under Sec. 4 of the PML Act and in the said case the petitioner was arrested on 18/11/2024 and subsequently remanded to judicial custody.

(3.) After completing investigation, a complaint has been already filed before the jurisdictional Court. The bail application filed by the petitioner before the Trial Court in Spl.C.C.No.217/2025 was rejected on 2/5/2025. Therefore, he is before this Court.