CHANDRAMA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ramakant Sharma, learned senior counsel for the petitioner and Dr. Krishna Nandan Singh, Assistant Solicitor General of India for Directorate of Enforcement, Patna, Bihar.

(2.) The petitioner seeks bail in connection with Special (Trial) PMLA Case No.7 of 2022 arising out of ECIR No.PTZO/05/2014 in which cognizance has been taken for the offences punishable under Ss. 3, 4, 44 and 45 of the Prevention of Money Laundering Act, 2002 (for short 'the Act')

(3.) Brief facts of the prosecution case as it springs from the complaint filed under Ss. 44 and 45 of the Act (as amended from time to time) that petitioner appears accused in eight criminal cases, which are:- (i) Gopalpur P.S. Case No.95 of 2007 registered under Ss. 302 read with 34 of the Indian Penal Code (for short 'IPC') and Sec. 27 of the Arms Act, (ii) Ramkrishna Nagar P.S. Case No.68 of 2012 registered under Ss. 147, 148, 149, 385, 354, 323, 379, 307, 504, 506 of the IPC, (iii) Ramkrishna Nagar P.S. Case No.10 of 2012 registered under Ss. 341, 323, 379, 504, 506 read with 34 of the IPC