AMAN KRISHANLAL SACHDEVA Vs. ASSISTANT DIRECTOR AND ORS.

JUDGEMENT

(1.) By way of the present application under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') read with Section 45 of the Prevention of Money Laundering Act, 2002 (hereinafter referred to as 'PMLA'), the applicant has prayed to release him on bail bail in connection with PMLA Case File No. ECIR/03/AMZO/2015 registered at the instance of the respondent No.1 the authority appointed under the PMLA for the offences punishable under Section 3 read with Section 4 of the PMLA read with Section 120-B of the Indian Penal Code.

(2.) During the pendency of this application, the said complaint has been given number as PMLA Complaint No.8 of 2015.

(3.) Pursuant to the notice issued by this Court, the respondent No.1 has filed his affidavit dated 24.9.2015 and opposed this application by producing relevant documents collected by the authority before filing of the above referred case.