- (1.) This is a third application for bail before this Court. The petitioner is being tried for commission of offence in Complaint Case No.1 of 2015 arising out of ECIR/22/PMLA/LZO/2012 (Old No.ECIR/296/DZ/2009 AD (SK), Registered on 15.12.2009), under Section 3/4 of Prevention of Money Laundering Act, 2002 (for short PMLA) pending in the Court of Sessions Judge, Lucknow.
(2.) We have heard learned counsel for the applicant Shri Purnendu Chakravarty and Shri Shiv P. Shukla, learned counsel for Union of India. We have gone through the relevant documents available in the file with the assistance of learned counsels for the parties.
(3.) Learned counsel for the petitioner has pointed out that CBI registered a First Information Report on 15.04.2009 in relation to transactions/incident ranging between 18.08.2004 to 24.05.2006. The CBI filed charge-sheet before the Court on 27.07.2010. The petitioner was taken in custody in the CBI case on 04.07.2011. The petitioner was granted bail by this Court vide order dated 24.02.2012. It, therefore, transpires that the petitioner remained in custody in the CBI case for a period of 7 months 20 days.;