RANA AYYUB Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Challenging a summoning order issued by the Court of the Special Judge, Anti-Corruption, CBI Court No.1, Ghaziabad, on a complaint lodged by the respondent under Sec. 45 read with Sec. 44 of the Prevention of Money-laundering Act, 2002(For short, "PMLA" or the "Act", as the case may be.), the petitioner has come up with the above writ petition under Article 32 of the Constitution of India.

(2.) We have heard Ms. Vrinda Grover, learned Counsel for the petitioner and Mr. Tushar Mehta, learned Solicitor General of India for the respondent.

(3.) It is the case of the petitioner that during the pandemic, she initiated crowdfunding campaign through an online crowdfunding platform named "Ketto " and ran three campaigns from April 2020 to September 2021. In connection with the same, the Mumbai Zonal Office of the Enforcement Directorate initiated an enquiry against the petitioner under the Foreign Exchange Management Act, 1999(For short, "FEMA") through an Office Order dtd. 3/8/2021.