JAYRAM VINAYAK DESHPANDE Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard Shri Mundargi, learned senior advocate appearing for the applicant and Shri Ashish Chavan, learned counsel for the respondent no.1.

(2.) This is an application for bail under Sec. 439 of the Code of Criminal Procedure read with Sec. 45 of the Prevention of Money Laundering Act, 2002 ("PMLA", for short) in connection with ECIR No. ECIR/MBZO-I/57/2022 registered with the Enforcement Directorate, Mumbai Zonal Office-1 ("ED", for short) for the offences punishable under Sec. 3 read with 4 of the PMLA.

(3.) The applicant is the accused no.2 in the aforesaid ECIR registered by ED. The said ECIR arises out of a private complaint bearing no. 12 of 2022 dtd. 10/03/2022 lodged by the Ministry of Environment, Forest and Climate before the Judicial Magistrate First Class, Dapoli for violation of sec. 19 and Sec. 15 read with Sec. 7 of the Environment (Protection) Act, 1986. Sec. 15 read with sec. 7 being a scheduled offence under the PMLA, the said ECIR came to be registered. The applicant was arrested on 13/03/2023.