TARIQ AHMED DAR Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) Learned ASG has placed on record the copy of the Gazette Notification notifying that in exercise of the powers conferred by sub-section (1) of Section 43 of the Prevention of Money Laundering Act, 2002 (15 of 2003), (in short "PMLA") the Court of District Judgecum-Additional Sessions Judge (East), Karkardooma, Delhi has been designated as Special Judge, PMLA for entire National Capital Territory of Delhi.

(2.) The Criminal M.C. No.1452/2012 has been filed for quashing the proceedings in Complaint Case No.4/2011 titled as Directorate of Enforcement vs. Tariq Ahmed Dar. The contention of the petitioner is that the impugned order does not show application of mind or taking cognizance of the matter. It also does not reflect that any summoning order was passed by the Court summoning the petitioner as an accused after recording pre-summoning evidence as required under Section 200 CrPC.

(3.) The impugned order dated 07.09.2011 is as under :- 'Directorate of Enforcement Vs. Tarique Ahmed Dar