MADANLAL MANEKCHAND JAIN 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 PMLA Case No. 3 of 2014 pending in the Court of learned Designated Judge, Special Court constituted under the provisions of PML Act arising from File No. ECIR/01/SRT/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 read with Section 120-B of the Indian Penal Code.

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

(3.) The applicant came to be arrested on 24.7.2014. The applicant preferred an application under Section 439 of the Code being Criminal Misc. Application No. 1709 of 2015 in the Court of learned District and Sessions Judge, Ahmedabad (Rural) at Ahmedabad. The learned Sessions Judge and Designated Special Judge, Ahmedabad (Rural) by his judgment and order dated 4.11.2015 rejected the said application. Hence, the present application.