AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the petitioners and learned counsel appearing for the Directorate of Enforcement.
Defects, as pointed out by the office, are ignored. The petitioners are accused in connection with E.C.I.R. Case No. 02 of 2019, registered for the offences punishable under sections 3 & 4 of Prevention of Money Laundering Act, 2002.
The prayers for bail of the petitioners were rejected in B.A. No. 12006 of 2019 at that stage. Subsequent thereto, the petitioners had once again moved before this Court in B.A. No. 1650 of 2020 which was dismissed as withdrawn. The petitioners have remained in custody since 30.11.2019 and the allegation reveals about unusual cash deposits made in the account of the petitioners which were suspected to be on account of cyber-crime committed by the petitioners.
However, taking into consideration the period of custody undergone by the petitioners, I am inclined to grant bail to the petitioners. Accordingly, the above named petitioners are directed to be released on bail, on furnishing bail bond of Rs. 10,000 (ten thousand) each with two sureties of the like amount each to the satisfaction of learned Special Judge, Special Judge P.M.L. Act, Ranchi, in connection with E.C.I.R. Case No. 02 of 2019.