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Chunni Lal Gaba (72), was the president of Goraya Municipal Council who was arrested in a money laundering case has been granted interim bail which was then cancelled by a special court. J.P.S Sarao the Court Public Prosecutor oat CBI said that his bail was cancelled following the Order of Punjab and Haryana High Court on 2ndof July in light of the Supreme Court directive “Bail would not be granted as a matter of right especially in cases of heinous crimes like offences under Protection of Children from Sexual Offences Act, 2012, Prevention of Money Laundering Act, 2002 and Narcotic Drugs and Psychotropic Substances Act, 1985.
Chunni Lal Gabba along with 9 members of his family who had been charge sheeted were escaping police custody when they were allegedly said to have been involved in a multi-crore synthetic drug racket case. His property worth Rs. 100 crore had already been confiscated by the authorities. His journey from the rags to riches, from a petty vendor to the owner of 64 properties was through all his illegal activities and involvements. His plea for anticipatory bail was first rejected by the Patiala District Court, second by the Punjab and Haryana High court and then the Supreme Court.
The Division Bench of Justice Ajay Tewari and Justice Rajiv Sharma while hearing the petition filed by Assistant Director, Directorate of Enforcement observed that the accused was dodging police custody on interim bail since the trial court order dated march 28theven though application for cancellation of the bail was filed on the 17thof April. Further a fresh order was passed by the Trial Court on the 8thof May extending the interim bail till June 20 and then from the 1st of July to the 3rd of July.
Thereafter, they made it crystal clear that “Bail was not a matter of right in heinous crimes”.
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