ASHOK DAGA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The learned senior counsel, Mr. Dave for the petitioner has pointed out para 56 of the impugned order, which reads as under:-

(2.) After having heard the learned senior counsel, Mr. Dave for the petitioner and having perused Sec. 294 of Cr.P.C., we are of the opinion that calling upon the accused to admit or deny the genuineness of the documents produced by the prosecution alongwith the list under Sec. 294 of Cr.P.C., could not be said to be in any way prejudicial to the right of the accused, nor could it be said to be compelling him to be a witness against himself as contemplated under Article 20(3) of the Constitution of India.

(3.) In that view of the matter, we are not inclined to interfere with the impugned order. However, the observations made in para 56 are deleted.