ASADULLA KHAN Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos.1, 2 and 4 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in Special C.C.No.36/2013 pending on the file of Principal City Civil and Sessions Judge, Bengaluru and Special Judge (CCH-1), Bengaluru for the offence punishable under Sec. 3 punishable under Sec. 4 of the Prevention of Money Laundering Act, 2002 (for short 'PML' Act).

(2.) Heard the learned counsel for the petitioner and learned special counsel for the respondent.

(3.) The case of the prosecution before the trial Court is that the Deputy Director of the Directorate of Enforcement (ED) has filed a complaint in ECIR No.87/BZ/2010 before the Special Court under Ss. 43 and 44 of the PML Act by way of PCR No.13/2013 alleging that the petitioner-company is said to have laundering money has committed the offence as per Sec. 3 of the PML Act punishable under Sec. 4 of the PML Act read with Ss. 120B, 420 of IPC, Ss. 13(2) read with Sec. 131 D of the P.C. Act. The same is challenged before this Court by the petitioners-accused Nos.1, 2 and