The instant applications have been filed under Section 438 of the Code of Criminal Procedure, 1973praying for grant of pre - arrest bail in ECIR Case No.2 of2023 arising out ... of ECIR-RNZO/16/2020 dated 17.09.2020registered for the offence under Sections 3 punishable under section 4 of the Prevention of Money Laundering Act,2002, pending in the court of learned Additional Judicial Commissioner-VIII-cum-Special Judge, PML Act, Ranchi.