RAKESH KUMAR WADHAWAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these Applications are moved by the Applicant for grant of bail in economic offences in CC No.882/PW/2019 arising out of EOW, Mumbai C.R. No.86 of 2019 punishable for the offence under Sections 406, 409, 420, 465, 467, 471, 120B of the Indian Penal Code and in P.M.L.A. Special Case No.8 of 2019 arising out of ECIR/MBZO-I/9 of 2019 filed under Sections 3 read with Section 4 of the Prevention of Money Laundering Act.

(2.) Applicant is already chargesheeted.

(3.) Mr. Arjun Bobde, learned Counsel appearing for the Applicant would urge that the Applicant is seeking bail purely on medical ground.