ISTIYAQUE AHMAD Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant application has been filed under Ss. 482 and 484 of the B.N.S.S., 2023 for grant of regular pre-arrest bail to the petitioner, in connection with ECIR Case No.01 of 2024 in ECIR-RNZO/34/2023, dtd. 12/12/2023 registered for the alleged offence under Sec. 3 read with Sec. 70 of Prevention of Money Laundering Act, 2002 and punishable under Sec. 4 of Prevention of Money Laundering Act, 2002, now pending in the Court of A.J.C.-cum-Special Judge, CBI-cum- Special Judge, P.M.L.A., Ranchi.

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

(3.) This Prosecution Complaint is being filed under Sec. 45 read with Sec. 44 read with Sec. 70 of the Prevention of Money Laundering Act, 2002 (hereinafter referred to as "PMLA, 2002") for the commission of offence defined under Sec. 3 of PMLA, 2002 and punishable under Sec. 4 of PMLA, 2002, against the aforesaid Accused person as mentioned in the cause title.