R.R.PRASAD, J. - (1.)A Vigilance case had been registered against the then Chief Minister and some of the Ministers for the commission of the offences under Sections 409, 420, 423, 424, 465 and 120(B) of the Indian Penal Code and also under Sections 7, 10, 11 and 13 of the Prevention of Corruption Act.
(2.)Subsequently, on the basis of the allegation made in the Vigilance case, Enforcement Directorate lodged an Enforcement Case Information Report (ECIR) against them after being satisfied prima facie that materials are there to form an opinion that the offence of Money Laundering Act has been committed by Madhu Koda, the then Chief Minister and six other accused persons including Binod Kumar Sinha.
In course of investigation, it transpired that the petitioner, being one of the co -associates of Binod Kumar Sinha and Bikash Sinha has actively involved himself in the offence of Money Laundering with Binod Kumar Sinha and Bikash Sinha also accused of offence of Money Laundering.

(3.)DURING investigation, the Investigating Officer made an application before the special court praying therein for issuance of non -bailable warrant against the petitioner and six others describing them to be accused in the case. Accordingly, warrant of arrest was ordered to be issued. That order was challenged by this petitioner in Cr.M.P. No. 1219 of 2010. Since other accused had also challenged that order, vide Cr.M.P. No. 1209 of 2010, both were heard together.