(1.) Heard with the aid of case diary.
(2.) This is First application of the applicant Arvind Kumar Joshi filed under section 439 Cr.P.C., 1973 for grant of bail in connection with Criminal Complaint Registration No. Order Vide F. No. S/14/2008-ES dated 11.11.2014 at Directorate of Enforcement, Indore for the offence punishable under Section 45 r/w 3 and 4 of Prevention of Money Laundering Act, 2002.
(3.) As per the prosecution case, the Special Police Establishment Lokayukta registered Crime No. 102/2010 against the applicant for the offence punishable under Section 13 (1)(e) and 13 (2) of the Prevention of Corruption Act, 1989 and Section 109 read with Section 120-B of the IPC for possession of movable/immovable disproportionate assets to their known sources of income and subsequently filed charge-sheet against the applicant. It is alleged that the total combined income of the applicant Arvind Joshi and co-accused Smt. Tinoo Joshi during the check period from July, 1979 to 10.12.2010 was Rs. 1,32,87,595/- while the property found in their possession was worth Rs. 41,87,35,821/- which is 3151.32% more than their known sources of income. It is also alleged that they have acquired properties valued at Rs. 9,34,62,542/- in their own name and in name of their family members, friends, benami names.