SANJAY CHAUHAN Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard Sri Anuuj Taandon, the learned counsel for the applicant and Sri Rohit Tripathi, the learned counsel for the respondent-Directorate of Enforcement.

(2.) The instant application has been filed seeking release of the applicant on bail in Complaint Case No. 15/2019, ECIR No. ECIR/15/PMLA/LZO/2010, under Sec. 3/4 PMLA, 2002, Police Station Enforcement Directorate, District Lucknow.

(3.) On 31/3/2007, the CBI has registered an FIR bearing No. RC0062007A2008, under Ss. 120-B, 420, 467, 468 and 471 IPC and 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988 against five persons, not including the applicant, alleging that during the period 14/11/2005 to 7/11/2006, eight housing loans/ overdraft facilities were granted on the basis of forged documents in the name of non-existing/ pseudonymous borrowers causing wrongful loss of Rs.1.17 Crores approx to Bank of India. The CBI filed eight separate charge sheets in respect of each of the loans. The applicant has been made an accused in Criminal Case No. 2/2010 regarding a loss of Rs.5,02,747.00 caused to the bank by grant of a fake loan.