(1.) Heard Mr. Desai, learned Senior Advocate for Applicants; Mr. Venegavkar, learned Advocate for Respondent ' ED and Mr. Dedhia, learned Advocate for Respondent ' State.
(2.) The twin Bail Applications have been filed under Sec. 436-A read with Ss. 439 and 482 of Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking Bail in connection with ECIR/MBZO-I/03/2020 dtd. 7/3/2020 registered with Central Bureau of Investigation ('CBI'), EO-I, New Delhi for offences punishable under Ss. 120-B read with 420 of the Indian Penal Code, 1860 (for short 'IPC') and Sec. 3 of the Prevention of Money Laundering Act, 2002 (for short 'PMLA'). There are in all 36 accused in the matter and Applicants before me are arraigned as Accused Nos.9 and 10 in the crime incarcerated since 14/5/2020 i.e. almost 4 years 9 months. Since facts are common as also charges qua both accused arising out of the same ECIR, both Applications are disposed of by this common order.
(3.) Briefly stated on 7/3/2020 CBI filed FIR bearing No. RC 219 of 2020 E0004 for offences under Ss. 120-B read with 420 of the IPC and on the basis of that FIR, on the same date i.e. 7/3/2020 Directorate of Enforcement ('ED') registered ECIR/MBZO- I/03/2020 under Sec. 3 of the PMLA. On 14/5/2020, Applicants were arrested by the ED in connection with ECIR/MBZO- I/03/2020.
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