RAJPAL WALIA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present bail application arises out of proceedings initiated under the Prevention of Money Laundering Act, 2002 (PMLA) in connection with S.S.T. No. 82/2023, ECIR/DNSZO/01/2021, registered by the Enforcement Directorate (ED).

(2.) Heard learned counsels for the parties and perused the records.

(3.) The case originates from multiple predicate offences registered against the applicant under FIR Nos. 93/2020, 112/2020, and 88/2021, alleging offences under Ss. 406 and 420 of the Indian Penal Code, 1860 (IPC).