RAJESH KUMAR JALAN Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) Heard Mr BK Mahajan, learned counsel for the petitioner and Ms A Gayan, learned standing counsel for the Enforcement Directorate.

(2.) By this petition u/s 439 of the CrPC accused petitioner Rajesh Kumar Jalan, who was arrested on 3.10.2018 in connection with present case F. No. ECIR/08/GWZO/2017 u/s 3 of the Prevention of Money Laundering Act , 2002, (in short hereinafter PMLA Act ) sought bail.

(3.) Initiating argument Mr Mahajan drew attention of the court to the history of the case that initially the petitioner was arrested on 4.12.2016 in connection with the CID vide CID PS case 54/2015. It is alleged in the FIR that on an inquiry conducted by the Joint Commissioner of Excise who headed a special investigating team to enquire certain information regarding alleged anomalies in BG Bonded Warehouse at Lakhra and during enquiry, it was found that the licencee of the warehouse, forged the signature and seal of the excise officials in Kokrajhar, Treasury Officer of Kokrajhar and officials of State Bank of India, Kokrajhar Branch, thereby defalcated an amount of Rs 19.86 crore as excise revenue apart from sales tax. Based on the said FIR, CID PS case 54/2015 u/s 120(B)/468/471/409 of the IPC and Section 13(2) of the Prevention of Corruption Act was registered and subsequently filed chargesheet was filed with prayer for continuing further investigation.