- (1.) Heard learned counsel for the petitioner and learned counsel for the Directorate of Enforcement.
(2.) Petitioner has been made accused for the offence under Sections 3 of the Prevention of Money Laundering Act, in connection with ECIR 2/PAT/09/AD (D), arising out of the Schedule Offence in RC Case No. 5 (A) 2010 / AHD / Ranchi.
(3.) The petitioner was a Cabinet Minister in the State of Jharkhand during the check period from September 2006 to January 2009 and during this period, it is alleged that the petitioner had acquired huge property by illegal means. The C.B.I case, being R.C Case No.5(A)/2010/AHD/Ranchi was registered against the petitioner and the other co -accused persons, pursuant to the direction of this Court in W.P (PIL) No.4700 of 2008, for the offence under Section 109 of the Indian Penal Code and Sections 9 and 13 (2) read with 13 (1) (e) of the Prevention of Corruption Act.;