ANIL VASANTRAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant, who is arraigned in PMLA Case No.1089 of 2021 arising out of ECIR No.NBZO/1/66 of 2021, at the instance of Directorate of Enforcement (ED) for the offences punishable under Sec. 4 read with Sec. 3 of the Prevention of Money Laundering Act, 2002 (PMLA), has preferred this Application to enlarge him on bail.

(2.) The prelude to the registration of the abovenumbered ECIR, can be stated as under :

(3.) The gravamen of indictment against the Applicant, as borne out by the allegations in the supplementary prosecution complaint, can be summarised as under :