SHIVCHARAN HEDA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners have filed these bail applications under section 438 of Cr.P.C., 1973

(2.) Criminal Complaint No. 1/2017 was registered at Special Sessions Judge, Jaipur (Prevention of Money Laundering Act, 2002/Special Judge Communal Riots Cases), Jaipur Metropolitan.

(3.) It is contended by the counsel for the petitioners that there is allegation that with the money laundered, property has been purchased. It is contended that properties have been attached by the Department. Similarly situated co-accused was directed to surrender before the Concerned Court and concerned Court was directed to enlarge the petitioner on bail bonds deemed proper by the concerned Court. It is also contended that a case under the Explosive Act was filed against the petitioners in which trial is continuing and petitioners have been granted bail by the Court. The matter is of the year, 2010. Custodial interrogation of petitioners is not required.