SANJAY RAMPAL Vs. UNION OF INDIA

JUDGEMENT

(1.) In Cr.M.P. No.2254 of 2019 the prayer is made for quashing of the order dtd. 2/7/2019 passed in connection with ECIR Case No.01/2018, corresponding to ECIR/03/PAT/12/PMLA whereby process under Sec. 82 Cr.P.C was directed to be issued by the learned Judicial Commissioner-VI, cum 'Special Judge, PMLA, Ranchi.

(2.) In Cr.M.P. No. 2795 of 2019 prayer is made for quashing of the order dtd. 16/7/2019 passed in connection with ECIR Case No.01/2018, corresponding to ECIR/03/PAT/12/PMLA whereby process under Sec. 82 Cr.P.C was directed to be issued by the learned Judicial Commissioner-VI, cum 'Special Judge, PMLA, Ranchi.

(3.) Mr. Indrajit Sinha, the learned counsel appearing on behalf of the petitioners submits that so far these petitioners are concerned, they have earlier moved before this Court in Cr.M.P. No.2790 of 2019 was filed by both the petitioners in which the interim protection was also passed on 10/12/2019. Considering that the interim protection was provided in Cr.M.P. No.2790 of 2019 and the Hon'ble Supreme Court has found that the anticipatory bail of the petitioner was found infructuous and the same was disposed of and if the further necessity is there, they are put at liberty to take remedies in accordance with law. He submits that thereafter the Cr.M.P. No.2790 of 2019 was dismissed on 22/8/2023. He further submits that so far Sec. 82 Cr.P.C process is concerned, that is not in accordance with law and the guidelines made by this Court in the Case of 'Md. Rustam Alam @ Rustam and Others v. The State of Jharkhand', reported in 2020 (2) JLJR 712 has not been followed.