ANKIT SHARMA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The anticipatory bail applications have been filed under Sec. 438 Cr.P.C. in connection with Complaint No.ECIR/JPZO/02/2014 dtd. 21/10/2014 for the offence(s) under Ss. 3 and 4 of Prevention of Money Laundering Act and against the order dtd. 8/12/2021 passed by Special Judge, CBI Cases No.3 Jaipur Metropolitan-I in bail application No.35/2021 whereby the learned trial court has dismissed the bail application filed by the petitioners under Sec. 438 Cr.P.C.

(2.) Counsel for the petitioners submits that petitioners have been falsely implicated in this case. Name of the petitioners are not mentioned in the FIR. Learned counsel for the petitioners also submits that main accused Mohit Sharma was enlarged on bail by co-ordinate bench and co-accused Mahesh Sharma was enlarged on bail by Hon'ble Apex Court. Learned counsel for the petitioners also submits that nothing is to be recovered from the petitioners. Trial Court after taking cognizance against the petitioners, wrongly summoned the petitioners by way of arrest warrants. Custodial interrogation of the petitioners are not required. So, petitioners be enlarged on anticipatory bail.

(3.) Learned counsel for the petitioners has placed reliance upon the judgments of (1)Siddharth v. State of uttar Pradesh and Anr.; Criminal Appeal No.839 of 2020 (2)Amanpreet Singh v. CBI, (3)Satender Kumar Antil v. CBI; SLP Crl. No.5191 of 2021 (Order dtd. 28/7/2021), (4)Satender Kumar Antil v. CBI; SLP Crl. No.5191 of 2021 (Order dtd. 7/10/2021), (5)Satender Kumar Antil v. CBI; SLP Crl. No.5191 of 2021 (Order dtd. 16/12/2021), (6)Court on its own motion v. CBI; Crl. Misc. (M) 3875/2003, (7)Mohit Sharma v. Directorate of Enforcement; SB Criminal Miscellaneous Bail Application No.14691/2020, (8)Mahesh Chand Sharma v. Sharad Kumar; SLP (Crl.) No.2795/2021, (9)Manju Tanvar v. Union of India; SB Criminal Miscellaneous Bail Application No.12011/2019, 10Deepa Heda v. Union of India; SB Criminal Miscellaneous Bail Application No.4619/2018, 11Uma Charan Sharma and Ors v. Union of India; SB Criminal Miscellaneous Bail Application No.14530/2019.