ANWAR DHEBAR Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) By way of present application under Sec. 483 of the Bhartiya Nagrik Suraksha Sanhita, 2023 ('BNSS') on behalf of the applicant herein, the applicant is seeking grant of regular bail in ECIR/RPZO/04/2024 dtd. 11/4/2024 for the offence under Sec. 3 read with Sec. 4 of the Prevention of Money Laundering Act, 2002.

(2.) Facts of the case in brief are that the applicant was absconding till he was arrested on 6/5/2023 in ECIR/RPZO/11/2022. Search Operation under Sec. 17 of the PMLA was conducted at his premises and was found hiding at a hotel and he was arrested.

(3.) The manufacturers of country liquor in Chhattisgarh namely CG Distilleries Ltd., M/s. Bhatia Wine Merchant Private ltd. And Welcome Distilleries Pvt. Ltd. Are licensed to supply country liquor in the State. It is alleged that Co-accused Anwar Dhebar took advantage of his political influence and family relations with Anil Tuteja and in association with Arunpathi Tripathi, the Managing Director of CSMCL lead to increase in the rate of liquor production and supply and in return gained illegal commissions amounting to lakhs of rupees from the distillery owners which is called Part -A.