KA RAUF SHERIF Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) This is a petition filed by a person arrayed as Accused No.1 in a complaint filed by the Enforcement Directorate, under Sec. 406 of the Code of Criminal Procedure, 1973 (For short, "the Code") read with Sec. 65 of the Prevention of Money-laundering Act, 2002 (For short, "PMLA") , seeking transfer of Sessions Case No.1004/2021 arising out of ECIR/02/HIU/2018, from the Court of the Special Judge, PMLA, Lucknow to the Court of the Special Judge, PMLA at Ernakulam, Kerala.

(2.) We have heard Shri S. Nagamuthu, learned senior counsel appearing for the petitioner and Shri K.M. Nataraj, learned Additional Solicitor General appearing for the respondents.

(3.) The petitioner claims that he was the General Secretary of Campus Front of India, which is now banned as an unlawful association, vide Notification issued by the Union of India, Ministry of Home Affairs dtd. 27/9/2021 under Sec. 3 of the Unlawful Activities (Prevention) Act, 1967 (For short, "UAPA"). The circumstances under which the petitioner has come up with the above transfer petition are as follows: