SAYED MOHAMMED MASOOD Vs. NILKANTH SHELKE

JUDGEMENT

(1.) The applicant is one of the accused in PMLA Special Case No.1 of 2013 pending before the Special Court constituted under the Prevention of Money Laundering Act, 2002 (for short, 'PMLA Act'), at Mumbai. The allegation against him is that he has committed the offence of Money Laundering as defined in section 3 of the PMLA Act, and punishable under section 4 thereof. By the present application, he seeks bail.

(2.) I have heard Mr.Mahesh Jethmalani with Mr.Dinesh Tiwari, the learned counsel for the applicant. I have heard Mr.S.K.Shinde, Public Prosecutor with Ms.Rebecca Gonsalves, learned counsel for the respondent no.1. I have heard Ms.S.S.Kaushik, APP for the State.

(3.) The complaint that has been filed before the Special Court runs into 61 pages. An affidavit in reply to the Bail Application that came to be filed by the respondent no.1 also runs into 34 pages. The applicant has also filed additional affidavit in support of the Bail Application, and again, an additional affidavit inreply came to be filed on behalf of the respondent no.1. Additionally, a compilation of a number of documents has been tendered by the parties.