MANDEEP SINGH Vs. ASSISTANT DIRECTOR, DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Vide this common order, CRM-M No.12488 of 2019, CRM-M No.19330 of 2019 and CRM-M No.21330 of 2019 are being decided. Since all the petition arise out of same FIR, therefore, common facts are being noticed.

(2.) Petitioners have prayed for grant of anticipatory bail under Section 438 Cr.P.C. read with Section 65 of Prevention of Money Laundering Act, 2002 (for short 'the PMLA') in Prosecution Complaint No. COMA/2/2018 dated 31.08.2018 titled 'Assistant Director, Directorate of Enforcement vs. M/s Ashiana Inn Ltd. and other registered on the basis of ECIR/JLZO/01/2016 dated 18.02.2016 under Section 45(1) of the PMLA.

(3.) For the offence of money laundering under Section 3 punishable under Section 4 of the Prevention of Money Laundering Act, 2002, the FIR No.12 dated 26.08.2015 under the Prevention of Corruption Act, 1988 was lodged against the petitioners for being in possession of disproportionate assets to the known sources of his income. Petitioners were granted bail in FIR No.12 dated 26.08.2015 under Section 13(1)(e) read with Section 13(2) of the Prevention of Corruption Act and Section 120-B IPC, Police Station Vigilance Bureau, Flying Squad-1, Punjab at Mohali.