NAGWANT PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant application has been filed under Ss. 483 and 484 of BNSS for grant of regular bail to the petitioner, in connection with ECIR Case No.03 of 2023, registered for alleged offence under Sec. 3 and 70 of Prevention of Money Laundering Act, 2002 (PML Act 2002) punishable under Sec. 4 of Act, 2002, pending in the Court of Special Judge, P.M.L. Act, Ranchi.

(2.) The prosecution case in brief is that investigation under the Prevention of Money Laundering Act, 2002 was initiated against the petitioner by recording ECIR No. ECIR/05/PAT/2012 dtd. 13/3/2012 against the applicant/petitioner and other co-accused on the basis of information received from FIR No. RC-19(A)/09-R dtd. 22/10/2009 registered by CBI, ACB, Ranchi.

(3.) Subsequently, the chargesheet has been filed by the investigating agency under the various Ss. which are covered under the definition of scheduled offence in terms of Sec. 2(1) (y) of PMLA.