DIRECTORATE OF ENFORCEMENT Vs. JATINDER PAL SINGH

JUDGEMENT

(1.) The present petition has been filed seeking setting aside of order dtd. 8/6/2022 passed by the learned Special Court, PMLA whereby the respondent was granted permission to travel abroad. The relevant portion of the said order is reproduced here under:

(2.) The brief facts of the case are that ECIR No. 55/2010 was registered against the present accused on the basis of FIR registered by CBI in a case relating to renewal of 4th batch admissions during academic year 2010-2011 of a medical college in Patiala and the proceeds of crime were generated, concealed and projected as untainted.

(3.) On 2/12/2021, the matter was refered to EOW of Delhi Police and FIR No. 0200 was registered for commission of substantive offences under Sec. 120B read with Ss. 420/468/471 IPC against the respondent and others.