PANKAJ BHANDARI, J. - (1.) Petitioner has filed this bail application under Section 439 Cr.P.C.
(2.) ECIR No.JPZO/02/2014 was registered at Enforcement Directorate, Jaipur, for offences under Sections 3 and 4 of Prevention of Money Laundering Act, 2002 (hereinafter referred to as "the Act of 2002").
(3.) In brief, the factual matrix of the case are that an FIR bearing No.289/2013 was registered by the Anti Corruption Bureau, Jaipur against father of the petitioner and two others, for offences under Sections 7, 13(1)(d) and 13(2) of the Prevention of Corruption Act and Sections 384 and 120-B of IPC pertaining to a bribe amount of Rs.5 lacs. The petitioner was neither made accused in the FIR nor he was charge-sheeted. Another FIR bearing No.394/2013 was registered by the A.C.B. under Section 13(1)(e) read with Section 13(2) of the Prevention of Corruption Act and Section 109 of IPC pertaining to allegation of disproportionate assets. Initially, the FIR was registered only against father and mother of the petitioner, but subsequently, in the charge-sheet, petitioner was also arrayed as an accused by the A.C.B. The petitioner was granted bail in FIR No.394/2013.;