ENFORCEMENT DIRECTORATE Vs. RAVI SHARMA

JUDGEMENT

(1.) THIS criminal appeal is directed against the order of the Foreign Exchange Regulation Appellate Board, dated 10 -4 -1995, whereby the Appellate Board has set aside Order No. SDE(R)III/219/90, dated 22 -8 -1990 of the Special Director of Enforcement and has left the question of further proceedings under Section 13(2) of the Act open.

(2.) THE facts of the case as have been noted by the Appellate Board are:

(3.) FROM the evidence on record the Appellate Board came to the conclusion that the charge framed under Section 8(1) of the Foreign Exchange Regulation Act for abetment was not made out although it is possible that there can be a charge under Section 13(2) of the Act. However, on a consideration of the material the Appellate Board gave a finding which is as follows :