SUDIP AHLUWALIA,J. - (1.) This is a petition u/s 439 Cr.PC for regular bail filed by the petitioner in complaint case No.2 of 2015 dated 21.07.2015 titled as "Niranjan Singh, Asstt. Director of Enforcement v. Ranjit Singh Kandola alias Raja Kandola & others", under section 45(1) read with Sections 3 & 4 of the Prevention of Money Laundering (PML) Act, 2002.
(2.) The petitioner claims to have been falsely implicated in FIR No.60 dated 1.6.2012, under section 21 of the Narcotic Drugs & Psychotropic Substances (NDPS) Act, 1985 registered at Police Station, Kartarpur. She was allegedly implicated, being the wife of one Ranjit Singh Kandola alias Raja Kandola, who was unavailable at the given time, on account of which, the Punjab Police allegedly picked up the petitioner and her son, and implicated them in the false FIR. She was ultimately granted bail in that case by an order passed by this Court on 10.3.2014. Prior to that, she received summons from the respondent to appear before him on 25.10.2013 and her statement was recorded. The petitioner claims to have been working as a Visa Officer in the Greek Embassy at the relevant time, She further claims to have been falsely implicated in the present case under the PML Act. She approached this Court twice for the grant of anticipatory bail, but failed. She then approached the Supreme Court, which directed her to surrender and move an application for regular bail in the Trial Court. She accordingly surrendered in the Ld. Court below, but her application for bail was rejected. She has, therefore, approached this Court seeking her release on bail.
(3.) Her prayer has been opposed on behalf of the respondent/complainant, who has filed his reply, in which, it has been stated inter-alia - "Investigation conducted has revealed that Rajwant Kaur Virk W/o Ranjit Singh Kandola is not filing any Income Tax Return. She is not having any lawful source of income. The Income Tax Department vide their letter dated 24.06.2015 has informed that Rajwant Kaur Virk W/o Ranjit Singh Kandola did not file any Income Tax Return. She has purchased all the immovable properties with the proceeds of crime derived from trafficking and dealing in drugs. The petitioner has laundered the proceeds of crime in the immovable properties purchased by her." ;