PARESH VITTHAL ASARPOTA @ BHATIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') read with Section 45 of the Prevention of Money Laundering Act, 2002 (hereinafter referred to as 'PMLA'), the applicant has prayed to release him on regular bail in connection with ECIR No. - ECIR/03/AMZO/2015 [NOW PMLA Complaint Case No.10 of 2015] registered at the instance of the respondent No.2 - the authority appointed under the PMLA for the offences punishable under Section 3 read with Section 4 of the PMLA read with Section 120 -B of the Indian Penal Code.

(2.) Pursuant to the notice issued by this Court, on 17.11.2015, learned Central Government Standing Counsel Ms. Trusha Patel appeared before the Court on behalf of respondent No.2 and has filed affidavit dated 18.12.2015 by Mr. Amarendra Kumar, Assistant Director of Directorate of Enforcement, Ahmedabad and opposed grant of regular bail to the applicant. Along with the affidavit, certain statements of co -accused which have been recorded by the Investigating Agency under the PMLA Act have been annexed.

(3.) The brief facts arose from the record are as under : -