SANDEEP GUPTA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 by the applicant-accused seeking regular bail in connection with the Complaint Case (Special Sessions Trial No. 01 of 2021, bearing ECIR 01/DNSZO/2016), pending before the Court of District and Sessions Judge, Dehradun.

(2.) Applicant is in judicial custody since 14/3/2023 for the offence under Sec. 3 read with Sec. 4 of the Prevention of Money Laundering Act, 2002 (in short, 'Act, 2002').

(3.) The facts of the case reveal that four FIRs were lodged against the present applicant and co-accused persons. One FIR (No. 61 of 2015) was registered at Police Station -Nehru Colony, Dehradun on the basis of the complaint filed by one Lakham Bikashpathi. A charge-sheet was filed against the present applicant and co-accused persons under Ss. 406, 411, 418, 419, 420, 468 and Sec. 120-B of the Indian Penal Code, 1860 (in short, 'IPC'). It was alleged that the applicant along with co-accused persons cheated the complainant to the tune of Rs.10.00 lakh by dishonestly inducing him in getting admission for his daughter in Post Graduation Course at Himalayan Institute and Hospital Trust, Jolly Grant, Dehradun (in short, 'HIHT').