RAJEEV SINGH,J. - (1.) Heard Mr. Purnendu Chakravarty, learned counsel for the applicant as well as Mr. Shiv P. Shukla, learned Senior Advocate appearing on behalf of the Directorate of Enforcement and perused the record.
(2.) The present bail application has been filed on behalf of the applicant in Case No.112 of 2018 arising out of ECIR/04/PMLA/LKZO/2010, under Section 3 / 4 of Prevention of Money Laundering Act, 2002, District Lucknow, with the prayer to enlarge him on bail.
(3.) The submissions of learned counsel for the applicant is that the applicant is an innocent person and has been falsely implicated in the case, he is having no previous criminal history and in jail since 07.01.2020. It is further submitted on behalf of the applicant that no offence is made out under the Prevention of Money Laundering Act , 2002 (hereinafter referred as " The Act ") and merely on the basis of assumption, the complaint has been filed. He further submitted that the schedule offence was registered as F.I.R. No. RC-21-A of 2007, under Sections 120B , 419 , 420 , 467 , 471 , 472 I.P.C. and Section 13(2) r/w 13(1)(d) of Prevention of Corruption Act , 1988 by CBI/ACB, Lucknow on 30.11.2007.;