DIRECTORATE OF ENFORCEMENT Vs. SH. DEV INDER BHALLA

JUDGEMENT

(1.) The present petition under Sec. 47 of the Prevention of Money Laundering Act, 2002 (PMLA) read with Sec. 397 and 401 of the Code of Criminal Procedure, 1973 (CrPC) seeks the following prayers:-

(2.) Briefly stated, the facts of the case for the purpose of adjudication of the present petition are as under:

(3.) Before proceeding further, it is noted that preliminary objections to the maintainability of the present petition was raised by learned counsel appearing on behalf of the respondent, in response to which learned Special Counsel made his submissions drawing the attention of this Court to various judgments demonstrating that the present petition is maintainable. Thereafter, during the course of further arguments, learned counsel for the respondent fairly submitted that he is not pressing the said preliminary objections and, therefore, the said issue has not been dealt with in the present judgment. Submissions on behalf of the Petitioner/Directorate of Enforcement