SATARUPA BHATTACHARYA Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) The present application for bail has been preferred in connection with M. L. Case No. 13 of 2022 arising out of ECIR No. KLZO- II/19/2022 dated June, 24, 2022 under Sec. 3 read with Sec. 70 punishable under Sec. 4 of the Prevention of Money Laundering Act, 2002.

(2.) The allegations as set out in the complaint against the petitioner is as follows:-

(3.) Mr. Saha, learned senior advocate appearing on behalf of the petitioner submits that at the stage of filing of the complaint, the Investigating Agency/prosecution prayed for issuance of process against the accused persons which included the present petitioner. Learned advocate submitted that at the time when the complaint was filed before the learned special court on 7/12/2022, the learned court was pleased to take cognizance of the offence under Sec. 3 read with Sec. 70 and punishable under Sec. 4 of the PMLA Act, 2002.