VINOD GARG Vs. ASSISTANT DIRECTOR

JUDGEMENT

(1.) Petitioner is in his 3rd attempt for seeking anticipatory bail in case bearing Complaint No.COMA-15-2017 in ECIR No.06 dated 14/08/2013 registered under Sections 3 and 4 of the Prevention of the Money Laundering Act, 2002 (hereinafter to be referred as 'the PMLA Act') at Zonal Office, Jalandhar.

(2.) Earlier prayer was declined by this Court vide order dated 11.05.2017 passed in CRM-M No.12008 of 2017. Thereafter CRM-M No.12385 of 2018 was filed and the same was also dismissed by this Court on 23.03.2018. Thereafter, petitioner filed SLP (Crl.) No.3023 of 2018 in the Hon'ble Apex Court and the same was got withdrawn with liberty to file fresh petition before the High Court.

(3.) Learned counsel for the petitioner submitted that due to changed circumstances the present petition has been filed. He referred to the order dated 07.05.2018 passed in CRM-M No.2210 of 2018 titled 'Raman Kumar Garg vs. Enforcement Directorate, The Mirage, 556-B, Cool Road, Jalandhar', wherein regular bail was granted to Raman Kumar Garg in ECIR No.06 dated 14.08.2013. On the aforesaid plea the case was got withdrawn from the Hon'ble Apex Court with liberty to file fresh petition before this Court.