VIRENDRA JAIN Vs. ENFORCEMENT DIRECTORATE DELHI

JUDGEMENT

(1.) By way of the present applications, petitioners Virendra Jain and Surender Kumar Jain, the two brothers seek regular bail in ECIR/01/DLZO- II/2017 dated 11th February, 2017 under Sections 3 and 4 of the Prevention of Money Laundering Act, 2002 (in short 'PMLA').

(2.) The above-noted complaint was lodged after an order dated 28th October, 2013 was passed by the Ministry of Corporate Affairs directing investigation by Serious Fraud Investigating Officer (in short 'SFIO') into affairs of the various companies. On the basis of the investigation report a Criminal Complaint No. 57463/2016 dated 29 th November, 2016 was filed by SFIO against 31 accused persons including the two petitioners for violation of the provisions under Sections 233 / 628 read with Sections 211 / 240 (3) of the Companies Act and under Sections 420 / 468 / 477-A / 120B IPC before the learned Additional Chief Metropolitan Magistrate (Central) Special Acts, Tis Hazari Courts, Delhi.

(3.) These bail applications came up before this Court earlier and vide order dated 20th September, 2017, this Court dismissed the two bail applications.