BIPIN KUMAR Vs. E. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Additional Solicitor General appearing for the Union of India.

(2.) The petitioner seeks bail in connection with Special Trial No. (PMLA) 05 of 2021, arising out of ECIR No. PTZO/04/2018, dtd. 24/5/2018, registered for the offence punishable under Sec. 4 of the Prevention of Money-Laundering Act, 2002 (hereinafter referred to as 'the PMLA').

(3.) Several First Information Reports (for brevity 'FIR') were lodged in connection with fraudulent transfers /misappropriation of huge sums of government money under a conspiracy between government officials and employees, Bank officials and employees, office bearers and members of Srijan Mahila Vikash Sahyog Samiti Limited (for brevity 'SMVSSL') and other accused persons, popularly known as 'Srijan Scam'. The petitioner is made an accused in following such cases: