AMIT KUMAR AGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant application has been filed under Sec. 439 and 440 of the Code of Criminal Procedure, 1973 praying for grant of bail in ECIR Case No.01 of 2023 [arising out of ECIR/RNZO/18/2022 dtd. 21/10/2022 arising out of Bariatu P.S. Case No.141 of 2022] for offences punishable under Sec. 3 read with Sec. 70 and punishable under Sec. 4 of the Prevention of Money Laundering Act, 2002, hereinafter referred to as the Act, 2002.

(2.) The prosecution story in brief as per the allegation made in the instant ECIR/complaint reads as under:

(3.) Mr. S. Nagamuthu, learned senior counsel for the petitioner has argued inter alia on the following grounds: