BABU LAL AGRAWAL Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) This is the second bail application filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the applicant, who has been arrested in connection with Crime No. ECIR/RPSZO/05/2013 (Previously numbered as ECIR/01/NGR/ 2011), registered at Enforcement Directorate, Sub-Zone Raipur (C.G.) (Transferred from Sub-Zone Nagpur) for the offence punishable under Sections 3 and 4 of the Prevention of Money Laundering Act, 2002 (for short "the PML Act").

(2.) The first bail application of the applicant MCRC No. 8620 of 2020 was dismissed as withdrawn vide order dated 23.12.2020 with liberty to file duly constituted application.

(3.) It is submitted by learned counsel for the applicant that the applicant is innocent, who has been falsely implicated in this case. The applicant has been arrested on 09.11.2020 and placed under detention. There is no case against this applicant under Section 3 of the PML Act. The Adjudicating Authority constituted under Section 6 (1) of the PML Act, has exonerated the applicant by its report dated 14.05.2018, after considering the material in provisional attachment order and the original complaint, holding that the applicant is not involved in money laundering. The charge-sheet has been filed after completion of investigation.