SHEETALKUMAR MANERE Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The petitioners are before this Court calling in question registration of an Enforcement Case Information Report ('ECIR') initiated by the Bangalore Zonal office of the Directorate of Enforcement.

(2.) Sans unnecessary details, facts in brief, are as follows:-

(3.) The Enforcement Directorate ('ED' for short) initiates certain proceedings in the year 2022. The basis for such initiation is involvement of petitioners in Crime No.23 of 2018. What drives the petitioners to this court is not the merit of registration of the said crime. The petition is preferred on the ground that proceedings initiated by the ED at Bangalore Zonal Office suffer from want of territorial jurisdiction. It is contending this, the present petition is preferred.