AMIT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Hemant Kumar, learned counsel for the petitioner and Mr. Manoj Kumar Singh, learned counsel appearing for the PMLA.

(2.) The present bail application has been filed in connection with Special Trial No. (PMLA) 08 of 2018 arising out of ECIR No. PT20/04/2017 under Sec. 4 of the PMLA 2002.

(3.) As per the prosecution story, the Assistant Director (PMLA), Directorate of Enforcement, Patna filed complaint under Sec. 45 of Prevention of Money Laundering Act, 2002 (henceforth for short 'the PMLA Act', 2002) for the commission of the offence under Sec. 3 punishable under Sec. 4 of 'the PMLA' Act in connection with the Kotwali P.S. Case No. 279 of 2016 in which chargesheet was submitted under Sec. 409, 420, 465, 468, 471, 120(B), 212, 188, 201 of the Indian Penal Code and Sec. 8, 9, 13 (1) (c) (d) (e) read with Sec. 13(2) of the Prevention of Corruption Act, 1988. The allegation is of amassing of property worth Rs.1, 99, 11, 000.00 in his name as well as in the names of his family members.