MANISH BHOGILAL SHAH 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 'PML Act'), the applicant has prayed to release him on regular bail in connection with Complaint No. - ECIR/1/STSZO/2014 registered at the instance of the respondent No.2 - the authority appointed under the PML Act for the offences punishable under Section 3 read with Section 4 of the PML Act.

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

(3.) The applicant came to be arrested by the Investigating Agency on 2.7.2015. Thereafter, the applicant preferred an application under Section 439 of the Code before the learned Principal District and Sessions Judge and Special Designated Judge, PMLA, Ahmedabad (Rural) at Ahmedabad being Criminal Misc. Application No.1864 of 2015 which was dismissed on 24.11.2015. Hence, this application.