ANTONY SUNNY Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) These Bail applications filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 are connected and therefore, I am disposing of these cases by a common order.

(2.) Petitioners are accused Nos. 1 and 3 in Crime No.ECIR/KZSZO/01/2023 of Enforcement Directorate, Kozhikode. The above case is registered alleging commission of offence of Money Laundering as defined under Sec. 3 of the Prevention of Money Laundering Act, 2002 (for short 'Act 2002'), which is punishable under Sec. 4 of Act 2002.

(3.) The prosecution case in brief is like this: