BISHNU KUMAR AGARWAL Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) The instant Criminal Revision has been filed under Sec. 438 and 442 of Bhartiya Nagarik Suraksha Sanhita, 2023(BNSS 2023), against the order dtd. 25/1/2025 passed by the learned Additional Judicial Commissioner-cum-Special Judge, PML Court, Ranchi in Miscellaneous Criminal Application No. 2212 of 2024 in connection with ECIR Case No. 05 of 2023 (ECIR/RNZO/10/2023) registered for the offence under Sec. 3 and 4 of the Prevention of Money Laundering Act, 2002 (in short PMLA,2002) whereby andwhereunder, the discharge petition filed by the petitioner under Sec. 227 of the Criminal Procedure Code/ Sec. 250 BNSS, 2023 has been rejected and the case is pending in the Court of learned Additional Judicial Commissioner-cum-Special Judge, PML Court, Ranchi.

(2.) At the outset, it needs to refer herein that we have the heard learned counsel for the parties at length on different dates, which are being referred herein. Further, liberty, as prayed on behalf of parties to file written statement, was granted. In pursuant thereto, exhaustive written note of argument was filed on behalf of petitioner.

(3.) The matter was taken up on 25/7/2025, on which following order has been passed, which is quoted asunder: