ANOSH EKKA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Both the bail applications were heard together and are being disposed of by this common order.

(2.) This bail application arises out of R.C. 04(A)/10AHD ®, instituted on the basis of the order dated 4.8.2010 passed in W.P. (PIL) No. 4700 of 2008, under which the Vigilance Case No. 26 of 2008 ( Special Case No. 32 of 2008) dated 26.11.2008, registered under Ss. 406, 409, 420, 423, 424, 465 and 120B of IPC and Sec. 11/13(2) read with Sec. 13(1)(e) of the Prevention of Corruption Act, 1988, was transferred to CBI, (hereinafter referred to as the CBI Case).

(3.) This bail application arises out of E.C.I.R. No. 01/PAT/09/AD of 2009, registered under Sec. 3 read with Sec. 4 of the Prevention of Money Laundering Act, 2002, (hereinafter referred to as Money Laundering Case).