ARUN MUKHERJEE Vs. ENFOCRMENRT DIRECTORATE, GOVERNMENT OF INDIA
LAWS(CAL)-2020-2-174
HIGH COURT OF CALCUTTA
Decided on February 28,2020

Arun Mukherjee Appellant
VERSUS
ENFOCRMENRT DIRECTORATE, GOVERNMENT OF INDIA Respondents

JUDGEMENT

Shivakant Prasad, J. - (1.) Petitioner'S prayer for bail in connection with ML Case No. 03 of 2015 under Section 4 of the Prevention of Money Laundering Act, 2002 has been turned down by the learned Judge Special Court of PMLA, Bichar Bhawan, Calcutta vide order dated 28th August, 2019.
(2.) Being aggrieved the petitioner has moved this application under Section 439 of the Code of Criminal Procedure, 1973 for his release on bail on any condition.
(3.) Earlier prayer for bail was turned down by this Hon'ble Court in CRM No. 2033 of 2018 by order dated 28th September, 2018.;


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