MOIDEEN KUTTY K. Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Bail Application under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "CrPC") read with Sec. 45 and 65 of Prevention of Money Laundering Act, 2002 (hereinafter referred to as "PMLA") has been filed on behalf of the Applicant/Moideen Kutty K @ M.K. Faizy seeking Regular Bail in ECIR No. ECIR/STF/17/2022 dtd. 21/9/2022 for commission of the Scheduled Offence under Sec. 120B of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") and Sec. 17, 18, 18B, 20, 38, 39 of the Unlawful Activities (Prevention) Act, 1967 (hereinafter referred to as "UAPA").

(2.) It is submitted that the second Bail Application of the Applicant was dismissed by the Ld. Special Court on 28/8/2025.

(3.) The brief facts are that the Respondent/ED registered the ECIR No. ECIR/02/HIU/2018 dtd. 2/5/2018 on the basis of basis of National Investigation Agency (hereinafter referred to as "NIA") and other law enforcement Agencies invoking Scheduled offences under Ss. 120-B, 121, 121A of IPC, Ss. 3, 4 and 5 of the Explosive Substance Act, Ss. 25 and 27 of the Arms Act and Ss. 13, 16, 17, 18 and 18(A) of the UAPA.