PRASENJIT DAS Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) The petitioner is in custody since February 9, 2023 and prays for bail. Pursuant to a written complaint lodged by the Manager of Canara Bank, FIR No. 290 of 2022 was registered under Ss. 120B/420/467/468/471 of the Indian Penal Code with Hare Street Police Station on October 14, 2022. Though the petitioner was not named in the FIR, he was arrested in connection therewith on October 20, 2022. The ECIR was registered on October 21, 2022 by the Enforcement Directorate (hereinafter referred to as the E.D.) on the basis of the predicate offence. The petitioner was arrested in connection with the M.L. Case on February 9, 2023 and is in custody since then. He has been granted bail in the predicate offence.

(2.) Seeking bail for the petitioner, learned counsel for the petitioner has submitted as hereunder:-

(3.) Learned counsel has placed reliance on the following authorities in support of his contention.