REGENT COMPUTRONICS PVT. LTD.

Anand Tirkey Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

STATE OF GUJARAT VS. MOHANLAL JITAMALJI PORWAL [REFERRED TO]
Y.S. JAGAN MOHAN REDDY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
NIMMAGADDA PRASAD VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
NEERU YADAV VS. STATE OF U.P. [REFERRED TO]
VIRUPAKSHAPPA GOUDA AND ANOTHER VS. STATE OF KARNATAKA AND ANOTHER [REFERRED TO]
ROHIT TANDON VS. ENFORCEMENT DIRECTORATE [REFERRED TO]
P. CHIDAMBARAM VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
RAMESH BHAVAN RATHOD VS. VISHANBHAI HIRABHAI MAKWANA MAKWANA (KOLI) AND ANOTHER [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 regular bail in connection with ECIR Case No.06 of 2023, arising out of ECIR/RNZO/25/2023 registered under Sec. 3 and 4 of Prevention of Money Laundering Act, 2002.

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

(3.) Mr. Pradeep Kumar Nayak, learned counsel appearing on behalf of the petitioner has taken the following grounds:

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ANAND TIRKEY Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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