MANDAKINI EKNATH KHADSE Vs. UNION OF INDIA

JUDGEMENT

(1.) On hearing the learned senior counsel Mr.Raja Thakare for the applicant and the learned ASG Mr.Singh for the Union of India, who has invited my attention to the order dtd. 21/10/2021, passed in Anticipatory Bail Application No.2502 of 2021 (Shri Eknath Ganpatrao Khadse Vs. Union of India and Ors.), I see no reason why a similar order shall not be passed in the case of the present applicant.

(2.) By the present application, the applicant seeks anticipatory bail in the impugned ECIR, being ECIR/MBZO-II/10/2019 in Special Case No.1108 of 2021 under Sec. 4 read with Sec. 3 read with Sec. 70 of the Prevention of Money Laundering Act, 2002.

(3.) In the wake of the decision of the Hon'ble Apex court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation & Anr. dtd. 28/07/2021[[SLP(Crl) No.5191 of 2021] and dtd. 07/10/2021[(2022) 10 SCC 51], the learned Senior Judge of this Court had made the following observations :-