CHANDRASHEKHAR N. Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard Sri.Sandesh J Chouta, learned Senior Counsel for Sri.Tejasvi K.V., learned counsel appearing for the petitioner, Sri.Unnikrishnan M, learned counsel appearing for the respondent No.1.

(2.) Facts in brief germane are as follows:

(3.) The accused No.1 comes before this Court in Criminal Petition No.4761/2018. This Court after detailed narration and consideration of the facts, rejects the petition filed by accused No.1. Accused Nos.1, 2 and 3 are said to be facing proceedings before the concerned Court. The issue in the lis does not relate to the offences under the Indian Penal Code to which the petitioner is dragged or is alleged. It relates to the proceedings instituted by the Enforcement Directorate for offences punishable under the Prevention of Money Laundering Act, 2002 [herein after referred to as 'Act' for short]. The petitioner is a qualified registered medical practitioner, runs 50 bedded multispecialty hospital in Mysore and is said to have all the requisite licenses to be subsisting till 2028. It is the claim of the petitioner that one of his friend informs him over phone that he is sending one patient to his hospital for treatment. The patient was 101 years named Mr.Edwin Joubert Vaningen. The patient visits the petitioner on 8/3/2013 along with his attendants. Between 9/3/2013 and 11/3/2013, it is the averment in the petition that the said patient who was 101 years visits the hospital on several occasions for his medical condition and was treated as an outpatient. The further averment is that on 12/3/2013, the petitioner receives a call between 6.00 to 6.30 am and is informed that the patient is unresponsive. The petitioner then is said to have personally visited the patient at his place and upon examination, was declared dead due to natural causes with advancing age. At the time of death, is said to have been mentioned at 5.30 am. On 12/3/2013, a note of death is issued by the petitioner being the doctor who had examined the patient.