SHASHI PRAKASH Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The instant application has been filed under Ss. 483 and 484of BNSS, 2023 for grant of bail in connection with ECIR/03/2018registered under Sec. 3, punishable under Sec. 4 of the Prevention of Money-Laundering Act, 2002presently pending in the court of learned Special Judge, PML Act, Ranchi.

(2.) It is a case where the petitioner has already remained in judicial custody for more than 3 years, the submission therefore has been made that the petitioner had remained in custody for minimum sentence as has been provided under Sec. 4 of the PML Act 2002.

(3.) Further, submission has been made that the other co-accused persons, namely Ram Binod Prasad Sinha and Suman Kumar @ Suman Kumar Singh (the Chartered Accountant) have already been granted bail by the Hon'ble Apex Court vide order dated15.03.2024 and 4/4/2024 passed in Criminal Appeal arising out of SLP (Crl.) No. 4603 of 2022 and Criminal Appeal arising out of SLP (Criminal) No. 6970 of 2023, respectively.