ANKUSH JAIN Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Two aforesaid Bail Applications under Sec. 439 read with Sec. 167(2) of the Code of Criminal Procedure (hereinafter referred to as Cr.P.C., 1973") has been filed on behalf of the petitioner Ankush Jain and Vaibhav Jain respectively, for grant of bail in CC No. 23/2022 ECIR/HQ/14/2017 dtd. 30/8/2017.

(2.) Briefly stated, FIR No. RCAC12017 A0005 was registered by CBI on 24/8/2017 against Sh. Satyendar Jain for amassing Assets disproportionate to his known sources of income i.e. under Sec. 13(1)(e) of the Prevention of Corruption Act, 1988 (hereinafter referred to as PCA, 1988"). The petitioners, Mr. Ankush Jain and Mr. Vaibhav Jain were arrayed as co- accused on the premise that they were intentionally aiding the public servant for projecting his movable assets as their own assets, by virtue of Sec. 109 of the Indian Penal Code, 1860 (hereinafter referred to as IPC, 1860"). The Charge-Sheet has been filed by the CBI against the co-accused, Mr. Satyendar Jain and other accused persons including the petitioners, for the offence under Sec. 13(1)(e) read with Sec. 13(2) of the Prevention of Corruption Act, 1988.

(3.) Subsequently, the ECIR bearing No. ECIR/HQ/14/2017 has been registered by the Enforcement Directorate (ED) against Mr. Satyendar Jain and others.