REGENT COMPUTRONICS PVT. LTD.

Sanjit Kumar Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

RAMESH BHAVAN RATHOD VS. VISHANBHAI HIRABHAI MAKWANA MAKWANA (KOLI) AND ANOTHER [REFERRED TO]
P. CHIDAMBARAM VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
VIRUPAKSHAPPA GOUDA AND ANOTHER VS. STATE OF KARNATAKA AND ANOTHER [REFERRED TO]
GAUTAM KUNDU VS. MANOJ KUMAR [REFERRED TO]
Y.S. JAGAN MOHAN REDDY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
STATE OF GUJARAT VS. MOHANLAL JITAMALJI PORWAL [REFERRED TO]
ROHIT TANDON VS. ENFORCEMENT DIRECTORATE [REFERRED TO]
NIMMAGADDA PRASAD VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
NEERU YADAV VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) The instant application has been filed under Sec. 483 and 484 of the Bhartiya Nagarik Suraksha Sanhita, 2023 praying for grant of bail in connection with ECIR Case No.06 of 2023, arising out of ECIR/RNZO/25/2023 registered under Sec. 3 punishable under Sec. 4 of Prevention of Money Laundering Act, 2002 (herein referred as Act 2002).

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

(3.) Mr. R.S. Mazumdar, learned senior counsel appearing on behalf of the petitioner has taken the following grounds:

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SANJIT KUMAR Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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