TALHA KHAN Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) This is the second attempt made by the petitioner for grant of regular bail before this Court by way of filing instant bail application.

(2.) The present bail application has been filed under Ss. 483 and 484 of the Bharatiya Nagrik Suraksha Sanhita, 2023 for grant of regular bail to the petitioner, in connection with ECIR Case No.01 of 2023 arising out of ECIR/RNZO/18/2022, registered for alleged offence under Sec. 3 punishable under Sec. 4 of the Prevention of Money Laundering Act, 2002, (herein referred as Act,2002) pending in the Court of learned AJC-I- cum-Special Judge, P.M.L. Act, Ranchi.

(3.) The facts leading to filing of the present application reads as under: