KUSHAL KUMAR AGRAWAL Vs. DIRECTOR OF ENFORCEMENT

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel appearing for the appellant and the learned Additional Solicitor General appearing for the respondent.

(3.) In the present case, a complaint was filed under Sec. 44(1)(b) of the Prevention of Money Laundering Act, 2002 (hereinafter referred to as "the PMLA") on August 2, 2024. The appellant is shown as accused in the complaint. The Bhartiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as "the BNSS") came into force on July 1, 2024. Sec. 223 of the BNSS reads thus: