VIDYUT KUMAR SARKAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing due to lockdown imposed on account of the COVID-19 pandemic.

(2.) Heard, in extenso, Mr. Sanjay Kumar, learned counsel for the petitioner; Mr. S D Sanjay, learned Additional Solicitor General of India (hereinafter referred to as the 'ASG') along with Mr. Kumar Priya Ranjan, learned Central Government Counsel for the Union of India and Mr. Ashok Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP'), for the State.

(3.) The petitioner is in custody in connection with Special Trial No. (PMLA) 4 of 2016 arising out of Complaint No. 01 of 2015 dated 24.03.2015/Supplementary Complaint Case No. 04 of 2016 in ECIR No. PTZO/04/2013 dated 16.05.2013 instituted under the Prevention of Money Laundering Act, 2002 (hereinafter referred to as the 'Act'), for commission of offence under Section 3 which is punishable under Section 4 of the Act.