NARESH KUMAR Vs. ASSISTANT DIRECTOR (PMLA), DIRECTORATE OF ENFORCEMENT, GOI, DEHRADUN SUB ZONAL OFFICE, DEHRADUN.

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in case ECIR No.ECIR/09/DNSZO/PMLA/2013, dtd. 2/12/2013, registered under Ss. 3 and 4 of the Prevention of Money Laundering Act, 2002.

(2.) Counsel for the petitioner has argued that the petitioner had appeared before the Court in response to the summons and cooperated with the investigation. Complaint was filed on 17/7/2018 and he was arrested on 7/12/2018. He has relied upon the Division Bench decision of this Court in Arun Sharma v. Union of India, [2016(4) Law Herald (P&H) 2932 : 2016 LawHerald.Org 1757] : 2016(3) RCR (Criminal) 883 wherein it was held that in such circumstances where an accused himself appears, he should normally be released on bail. In the present case, the petitioner has now been in custody for two months.

(3.) Counsel for the respondent, on instructions from Vaneet Rathee, Assistant Director, has accepted that the petitioner had appeared before the Court on issuance of summons.