SHYAM SUNDER SINGHVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The present order will decide two sets of cases i.e. Revision Petitions filed under Section 397 read with Section 401 Cr.P.C. challenging the order dated 21.01.2019 passed by the Special Sessions Court, Jaipur (Prevention of Money Laundering Act, 2002) - Special Court (Communal Riots Cases), Jaipur Metropolitan, Jaipur, whereby cognizance has been taken for offence punishable under Sections 3 and 4 of the Prevention of Money Laundering Act, 2002 (hereinafter shall be referred as 'PMLA, 2002') and arrest warrants have been issued to secure the presence of the accused persons.

(2.) The other set of cases are Criminal Miscellaneous Petitions filed under Section 482 Cr.P.C. challenging order of the Trial Court wherein it has refused to convert arrest warrants of the petitioners into bailable warrants by not exercising power under Section 70(2) Cr.P.C.

(3.) This Court has taken note of the facts from the file of S.B. Criminal Revision Petition No. 273/2019 (Shyam Sundar Singhvi Vs. Union of India), which is treated as the lead case. The facts, in nutshell, are that Anti Corruption Bureau, Jaipur on 19.09.2015 registered an FIR bearing No.251/2015 under Sections 120-B and 409 IPC and under Sections 7, 8, 9, 10, 12, 13(1)(a)(c)(d), 13(2) and 14 of Prevention of Corruption Act against Sanjay Sethi, Shyam Sundar Singhvi-petitioner, Dheerendra Singh @ Chintu, Mohd. Sher Khan, Mohd. Rashid Sheikh, Dr. Ashok Singhvi, Pankaj Gehlot and Pushkar Raj Ameta.