AMIT KATYAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Though petitioner had prayed for quashing of Prosecution Complaint No. COMA/16/2025 dtd. 28/7/2025 arising out of ECIR/GNZO/04/2023 dtd. 3/3/2023, pending before the Special Judge, PMLA, Gurugram, Haryana, Mr. Kapil Sibal, learned Senior Counsel during arguments restricted his prayer to transfer of the PMLA case from Gurugram to the Special Court under PMLA at Delhi.

(2.) The factual synopsis is as follows:-

(3.) Given these facts, it is rightly contended that the impugned PMLA prosecution arising out of the aforesaid scheduled offences cannot be said to be without jurisdiction and is not liable to be quashed.