GAUTAM KUNDU Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) This is an application for bail under Section 439, read with Section 436A of the Code of Criminal Procedure, 1973 on behalf of the petitioner who has prayed for his enlargement on bail on any condition.

(2.) The petitioner has been arraigned as an accused along with other accused persons in connection with the M.L Case No. 03/2015 arising out of ECIR No. KLZO/02/2014 under Section 4 of the Prevention of Money Laundering Act, 2002.

(3.) Firstly, an application for bail was preferred by the petitioner before this Hon'ble Court and the same was registered as C.R.M. No. 3216 of 2015 when this Hon'ble Court was pleased by its order dated 08.04.2015 to grant interim bail to the petitioner for a period of two weeks for performance of his deceased father's last rites.