AJAY KUMAR CHANDRAPARKASH BAHETI Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) By the present application filed Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") and Sec. 65 of the Prevention of Money-Laundering Act, 2002 (hereinafter referred to as PMLA, 2002"), the applicant is praying for grant of regular bail in connection with ECIR bearing ECIR/NGSZO/13/21 registered by Directorate of Enforcement, Sub- Zonal Office, Nagpur for offence under Sec. 3 and punishable under Sec. 4 of the PMLA, 2002 (hereinafter referred to as "ECIR").

(2.) An offence was registered at Kuntur Police Station, Nanded under Sec. 420, 406, 467, 468, 471, 477-A and 120B of Indian Penal Code (hereinafter referred to as "IPC) vide Crime No. 109/2018, dtd. 19/07/2018 against the present applicant and 18 others, on a report of Assistant Police Inspector, Nanded Police, who had received secrete information that essential commodities of Wheat and Rice is being illegally transported from the godown of Food Corporation of India (FCI) Jawahar Nagar, Tuppa to the company Baheti Group, M/s. India Mega Agro Anaj Limited (hereinafter referred to as "IMAAL"). Thereupon raid was conducted in the premises of IMAAL on 18/07/2018.

(3.) In further investigation, it was revealed that total 192 trucks of various registrations were constantly ferried to IMAAL during the period 01/01/2018 to 18/07/2018.