PRANJAL PANDEY Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Bail Application under Sec. 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C') has been filed on behalf of the Applicant, Prabir Purkayastha seeking Anticipatory Bail in FIR No. 116/2020 dtd. 26/8/2020 under Sec. 406/420/120-B of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC") registered at Police Station Economic Offences Wing, Delhi Police.

(2.) Based on the FIR, an Enforcement Case Information Report being ECIR/14/HIU/2020 dtd. 2/9/2020 ('ECIR') was recorded under S. 3 and S. 4 of the Prevention of Money Laundering Act, 2002 ('PMLA') by the Directorate of Enforcement ('ED'). Basis the ECIR, the ED is conducting a separate investigation in the matter and the Applicant has been cooperating with the investigation initiated by the ED.

(3.) Briefly stated, the Applicant is an Indian citizen aged 28 years and is the Director and Editor of PPK Newsclick Studio Pvt. Ltd ('PNSPL') and was appointed as an Additional Director of PNSPL on 12/3/2020. Subsequently was appointed as a Directorof PNSPL on 30.092020.