ANOS EKKA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This bail application arises out of R.C. Case No. 04(A)/2010/AHD/Ranchi corresponding to Sadar (Vigilance) P.S. Case No. 26 of 2008 corresponding to Special Case No. 32/2008 registered under sections 406/409/420/423/427/465/120-B of the Indian Penal Code read with section 11 13(2) and 13(1)(A) of the Prevention of Corruption Act. Petitioner had earlier moved this Court for bail vide B.A. No. 6647 of 2009 which was rejected on 18.11.2009. The petitioner moved Hon'ble Supreme Court vide S.L.A. ( Cr) No. 9127 of 2009 but the said Special Leave to Appeal was also dismissed on 4.12.2009.

(2.) This bail application arises out of the Enforcement Case Information Report being ECIR Case No. 01/PAT/09/AD alleging offences under section 3 read with section 4 of the Prevention of Money Laundering Act 2002 ( hereinafter referred to as the Money Laundering Act).

(3.) It may be noted that both the bail applications filed by the petitioner were heard together by this Court and the Supreme Court and were rejected/dismissed by common order.