KISHORE BISURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Application is filed by the Applicant 'Accused No. 2 'Applicant is Accused No. 2 in the Prosecution Complaint filed by ED' for grant of bail under Sec. 439 of Code of Criminal Procedure,1973 (for short 'Cr.P.C.') read with Sec. 45 of Prevention of Money Laundering Act, 2002 (for short 'PMLA') in connection with ECIR No. ECIR/MBZO-1/63/2022 registered for offence under Sec. 3 and 4 of the PMLA.

(2.) Applicant was arrested by the Directorate of Enforcement (for short 'ED') on 19/7/2023. Applicant is incarcerated for 1 year 6 months 25 days. The Special Court rejected the bail Application preferred by the Application in Special PMLA Case No. 1500 of 2023 vide order dtd. 4/5/2024. Hence, the present Bail Application.

(3.) The predicate offence was registered on 24/8/2022 as FIR No. 0756 of 2022 with Azad Maidan Police Station, Mumbai for offences punishable under Ss. 120B, 304A, 406, 420, 465, 467, 468, 471 readwith 34 of Indian Penal Code, 1860 (for short 'IPC'). On 12/10/2022 the case was transferred to Economic Offence Wing (for short 'EOW') Mumbai and renumbered as FIR No. 144 of 2022. Subsequently ECIR No. ECIR/MBZO-1/63/2022 was registered on 21/11/2022. Applicant was not named as Accused in the FIR and ECIR.