ROOP SINGH YADAV Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard Sri Purnendu Chakravarty, learned counsel for the applicant and Sri Shiv P. Shukla, learned counsel for the Directorate of Enforcement, Lucknow.

(2.) By means of the present application, the applicant seeks bail in Complaint Case No. 1003 of 2021, arising out of ECIR/1/LKZO/2018, under Ss. 3/4 of Prevention of Money Laundering Act, 2002 (PML Act), Police Station- Directorate of Enforcement, District- Lucknow, during the pendency of trial.

(3.) An Enforcement Case Information Report (ECIR) has been registered on the basis of scheduled offence comprising of First Information Report dtd. 19/6/2017 registered as Case Crime No.831 of 2017, u/s 409, 420, 467, 468, 471, 34 of IPC and Ss. 7 and 13 of Prevention of Corruption Act, 1988 (PC Act) against the accused persons. Thereafter, investigation was transferred to Central Bureau of Investigation (CBI) and it was found that a huge amount was embezzled in the project of Gomti River Front. The State Government took cognizance of this project and ordered judicial enquiry headed by Hon'ble Mr. (Retd.) Justice Alok Kumar Singh. After conducting a thorough enquiry, a comprehensive report was submitted to the State Government on 16/5/2017 and on that basis, the FIR was lodged against the erring officials of the concerned department for further proceedings.