C. MAHADESH Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Both these petitions are preferred by accused 1 to 5 in Special C.C.No.303 of 2018 calling in question order dtd. 20/11/2021 passed by the XLVII Additional City Civil and Sessions Judge and Special Judge for CBI cases, Bangalore framing charges against the petitioners for offence under Sec. 3 punishable under Ss. 4 and 8(5) of the Prevention of Money Laundering Act, 2002 ('the Act' for short). Since the petitions arise out of a common order and common proceedings, they are taken up together and considered in this order.

(2.) Heard Sri Kiran S.Javali, learned senior counsel appearing for the petitioners and Sri Madhukar Deshpande, learned counsel appearing for the respondent.

(3.) Shorn of unnecessary details, facts in brief, are as follows:-