KARUNAKARAN RAMCHAND Vs. ECONOMIC OFFENCE WING

JUDGEMENT

(1.) The present application has been filed under Section 438 Cr.P.C. on behalf of the petitioner seeking anticipatory bail in FIR No. 253/2018 registered under Sections 409/467/468/471/120B IPC at P.S. Economic Offences Wing, Delhi.

(2.) It was informed that on the basis of the present FIR, an ECIR bearing No. ECIR/MBZO-1/2/2019 has also been registered by the Directorate of Enforcement, Mumbai under Sections 44 and 45 of the PMLA Act in which the petitioner along with other accused persons has been named and also alleged to have indulged in money laundering. The designated Court at Mumbai has also taken cognizance of the complaint. During investigation by the Enforcement Directorate, the petitioner came to be arrested on 19.06.2019 and since 28.06.2019, the petitioner is under judicial custody in the aforesaid ECIR.

(3.) In the present FIR, the petitioner has not been arrested till date.