NARENDRA KUMAR GUPTA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested by the respondent on 8/7/2022 and remanded to judicial custody for the offence punishable under Ss. 3 and 4 of the Prevention of Money Laundering Act, 2002 in Enforcement Case Information Report ECIR No.CEZO-1/14/2017 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is as under:-

(3.) Learned Senior Counsel Mr.Sriram Panchu appearing for the petitioner would submit his arguments as under:-