BADRI NARAYAN TIWARI Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard Sri Purnendu Chakravarty Advocate, the learned Counsel for the applicant and Sri Rohit Tripathi, the learned counsel for the respondent-Directorate of Enforcement (hereinafter referred to as 'the E.D.").

(2.) The present bail application has been filed by the applicant with the prayer to enlarge him on bail in Session Case No. 1485/2022 in the Court of Session Judge / Special Court PMLA, Lucknow, arising out of ECIR/LKZO/05/2019, under Sec. 3/4 Prevention of Money Laundering Act, 2002, Police Station Directorate of Enforcement, District Lucknow.

(3.) The E.D. registered ECIR/LKZO/05/2019 on 29/6/2019 when Senior Superintendent of Police, Gautam Budh Nagar had forwarded copies of 25 F.I.Rs. registered under various Ss. , including Ss. 406, 420, 467, 468, 471, 506 IPC against M/s Garvit Innovative Promoters Ltd. (GIPL) and its promoter Sri Sanjay Bhati and other unknown persons / entities between 12/2/2019 and 25/4/2019, on the allegations that the aforesaid Company had lured the public to invest in its schemes with the promise of good returns, but the Company did not fulfill its promise and did not return even the invested amounts.