ADITYA KRISHNA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The instant bail application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter "CrPC") [now Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter "BNSS")] seeking grant of regular bail in ECIR/DLZO-II/03/2024 dtd. 22/4/2024 registered under Ss. 3 and 4 of the PMLA by the Directorate of Enforcement (hereinafter "ED"), arising out of FIR No. 59/2024 dtd. 12/3/2024, registered at Police Station - Crime Branch, Delhi for offences punishable under Ss. 274, 275, 276, 420, 468, 471 read with 120B and 34 of the Indian Penal Code, 1860 (hereinafter "IPC").

(2.) The brief facts that led to the filing of the instant application are that on 12/3/2024, FIR No. 59/2024 was registered at Police Station Crime Branch, Delhi under Ss. 274, 275, 276, 420, 468, 471 read with 120B and 34 of the IPC, based on a complaint by SI Gulab Singh. The complaint alleged the involvement of several accused persons in the procurement, manufacturing and sale of spurious anti-cancer medicines.

(3.) In the said FIR, it has been alleged that the primary accused, namely Viphil Jain and Suraj Shat, in collusion with their several associates, were engaged in the illegal procurement of empty vials and raw materials of anti-cancer drugs such as Keytruda and Opdyta. These counterfeit drugs were allegedly manufactured and distributed in the market to unsuspecting cancer patients.