SUNIL SURENDRAKUMAR KAKKAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application for regular bail under sec. 439 Cr.P.C. read with sec. 45 of the Prevention of Money Laundering Act, 2002 (hereinafter referred to as the 'PMLA' for short), has been filed in connection with ECIR No.AMZO/02/2018 for the offences punishable under Sec. 3 and 4 of the PMLA, registered with Directorate of Enforcement, Ahmedabad having PMLA Case No.4 of 2019 pending before Designated Court, Ahmedabad.

(2.) The applicant was arrested in the matter on 20/9/2019 and in the ground of arrest it was mentioned, that C.B.I. has registered different FIRs alleging violation of Sec. 114, 201, 406, 409, 418, 420 and 120B of the IPC read with sec. 13(2) of Prevention of Corruption Act, 1988 (hereinafter referred to as the 'P.C. Act' for short).

(3.) Learned Senior Advocate Mr. I.H. Syed along with Mr.Aditya A. Gupta, learned advocate for the applicant, presented a Chart with the details of Schedule of fence, to apprise about the status of the cases registered against the applicant.