PRADEEP NIRANKARNATH SHARMA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal has been filed against an order dtd. 14/3/2023 passed by the High Court of Gujarat dismissing the appellant's criminal revision application and refusing to the quash the order of the Trial Court rejecting the appellant's discharge application in a case for offences under the Prevention of Money Laundering Act, 2002 [PMLA].

(3.) The appellant had approached the High Court through a Criminal Revision Application No. 66 of 2018, challenging the order dtd. 8/1/2018 passed by the Special Judge (PMLA), Ahmedabad, in PMLA Case No. 02 of 2016. The Special Judge had rejected the discharge application filed by the appellant under Sec. 227 of the Code of Criminal Procedure, 1973 [CrPC] seeking discharge from the case registered under the PMLA. The appellant had been implicated based on allegations of money laundering arising out of scheduled offences under the PMLA.