NITESH PUROHIT Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Since all the bail applications are arising out of Crime (ECIR) bearing No.ECIR/RPZO/11/2022 they are being heard and decided together by this common order

(2.) The applicants have preferred these bail applications under Sec. 439 of the Cr.P.C. for grant of bail as they have been arrested in connection with the complaint filed by the Directorate of Enforcement, Government of India under Sec. 44 read with Sec. 45 of the Prevention of Money Laundering Act, 2002 (for brevity 'the PMLA') for the offence under Sec. 3 and 4 of the PMLA in ECIR/RPZO/11/2022 wherein the present applicants have been named as an accused.

(3.) (i) The allegation made against Arunpati Tripathi is that he along with Tuteja and Ms Saumya Chaurasia, in collusion with each other took bribes, illegal commissions and unaccounted monies etc. in the State of Chhattisgarh and the bribe collection work was done by Anwar Dhebar and his associates on their behalf.