JUDGEMENT
SARANG V.KOTWAL,J. -
(1.)The applicant is seeking anticipatory bail in connection with the investigation concerning the PMLA Special Case No.6/2018.
(2.)Heard Dr. Sujay Kantawala, learned counsel for the applicant and Shri Hiten Venegaokar, learned Counsel for Respondent No.1. Deshmane (PS)
(3.)A case under the Prevention of Money-Laundering Act, 2002 (for short, 'PML Act ') was instituted by filing a complaint on 22/6/2018, which was registered as PMLA Special Case No.6/2018 before the Designated Court under the PML Act, Greater Mumbai. It was a result of investigation carried out by the Enforcement Directorate (for short, 'ED ') in respect of ECIR/MBZO/03/2017. The complaint was filed against six accused. Accused No.1 Mohammed Farooqe Mohammed Hanif Shaikh @ Farooqe Shaikh and accused No.2 Mohammed Gous Mohammed Hanif Shaikh are the applicant's brothers. There are other accused, namely, accused No.3 Murarilal Jhunjhunwala and accused No.4 Anup Jhunjhunwala. Accused Nos.5 and 6 are two private companies.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.