ANIRUDH KAMAL SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Anuj Tandon, learned counsel for the applicant, Sri Shiv P. Shukla, learned counsel for the Enforcement Directorate and perused the material placed on record.

(2.) The present anticipatory bail application has been filed on behalf of the applicant in Complaint Case No.15 of 2019, E.C.I.R. No. ECIR/15/PMLA/LZO/2010, under Sec. 3/4 of Prevention of Money Laundering Act, 2002 at Police Station- Directorate Enforcement, District Lucknow with a prayer to enlarge him on anticipatory bail.

(3.) The applicant is stated to have moved an anticipatory bail application before the Special Judge, PMLA Lucknow, which was rejected by it vide order dtd. 7/1/2022