SANJAY JAIN Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) The present petition has been filed under Sec. 45 of the Prevention of Money Laundering Act, 2002 read with Sec. 439 of the Code of Criminal Procedure, 1973 seeking regular bail in connection with ECIR No. DLZOI/43/2021 dtd. 20/5/2021 registered by the respondent/ED.

(2.) The Enforcement Case Information Report (hereinafter referred to as 'ECIR') was registered against the petitioner and others on the basis of FIR No. RC221/2021/E0009 dtd. 17/5/2021 registered by the CBI under Ss. 120B read with 420 IPC and Ss. 13(2) read with 13(1)(d) of the PC Act, 1988.

(3.) The summary of the allegations contained in the FIR registered by the CBI are as follows: -