MANOJ KUMAR SONI Vs. DIRECTORATE OF ENFORCENENT

JUDGEMENT

(1.) The instant revision has been filed under Sec. 438 read with Sec. 422 BNSS, 2023 against the order dtd. 05/10/2024 passed by the learned Special Judge (PMLA), Raipur, C.G. whereby the cognizance has been taken in prosecution complaint dtd. 28/06/2024 filed in ECIR/RPZO/04/2023 dtd. 14/10/2023 against the petitioner under Sec. 3 read with Sec. 4 of the Prevention of Money Laundering Act, 2002.

(2.) The brief facts of this case are that:-

(3.) Learned counsel for the petitioner would contend that:-