MANISH KUMAR CHATURVEDI Vs. STATE

JUDGEMENT

(1.) Accused-Applicant, Manish Kumar Chaturvedi, is an accused in Complaint Case No.0000006 of 2015; Assistant Director, Directorate of Enforcement, Lucknow Versus Sanjay Mohan and Nine others; under Sections 3 and 4 of Prevention of Money Laundering Act, 2002 (hereinafter referred to as PML Act, 2002').

(2.) As it comes out from the record, initially a first information report at Case Crime No.675 of 2011, under Sections 420 read with Section 120-B I.P.C. and 7/13 Prevention of Corruption Act, 1988 (hereinafter referred to as ''PC Act') was registered at Police Station Akbarpur, District Ramabai Nagar against the present accused-applicant and others. The accused-applicant is alleged to be a member of an organized gang indulged in manipulating results of ''Teacher Eligibility Test' (hereinafter referred to ''TET ') Examination-2011 and for that purpose they were collecting money from the candidates from several districts.

(3.) It is alleged that on the information received from the reliable sources,a police team apprehended a car bearing Registration No. UP83A-2336 with four persons inside the car. When these persons were searched by the police team, Rs. 8 Lakhs cash and a list of 163 candidates along with one Samsung Touchscreen Mobile was recovered from one person, Rs. 51 Laks cash and a list of 80 candidates along with one Samsung Mobile black colour was recovered from another person and Rs.27 Lakhs 73 thousand and a list of 30 candidates along with one Nokia Mobile sliver colour was recovered from third person. When these apprehended persons were interrogated, they told the police team that they collected this huge sum of money from the prospective candidates to get them passed in TET Examination-2011 and they were going to Lucknow to give this money collected from several candidates to the accused Manish Kumar Chaturvedi (present accused) and one Mr. Madhav Singh, who were managing manipulation in TET Examination-2011.