Supreme Court: In an interim relief to the Aam Aadmi Party member Satyendar Kumar Jain in money laundering case, the Division Bench of Bela M. Trivedi and Satish Chandra Sharma, JJ. extended the interim bail granted to him on medical grounds till 08-01-2024.
The Central Bureau of Investigation (CBI) registered an FIR dated 24-08-2017 under Sections 13(2) r/w 13(1)(e) of Prevention of Corruption Act, 1988 (PC Act) and under Section 109 of the Penal Code, 1860 (IPC) against Satyendar Kumar Jain and others. It was alleged that he was found to be in possession of assets to the tune of Rs. 1,47,60,497.67/- disproportionate to his known source of income, which he could not explain satisfactorily.
The Delhi High Court had refused to grant him bail for offence punishable under Section 4 of the PMLA and held that the twin conditions as provided under Section 45 PMLA as well as the conditions as laid under Section 439 Criminal Procedure Code (CrPC) were not fulfilled, hence, the bail was rejected.
However, the Court granted him interim bail for 6 weeks on medical grounds on 26-05-2023. The Court allowed Jain to get treated in a hospital of his choice during the given period of time. Later, the interim bail was extended till 01-09-2023.
With Inputs from the Press.
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