RAJIV CHANANA Vs. DY. DIRECTOR, DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) C.M. No. 15197/2014

(2.) It is averred that pursuant to a complaint filed with PS Palam Vihar, Gurgaon an FIR (i.e. FIR No.27/2008) was registered against one Dr. Upender Kumar and others for offences punishable under Section 420 of the IPC and Section 18/19 of the Transplantation of Human Organs Act, 1994. The investigation with respect to the alleged offences was conducted by CBI and based on its final report dated 29.04.2008, a case (case no. 7/2008) for offences under various provisions of the IPC and Transplantation of Human Organs Act, 1994 was registered.

(3.) Thereafter, on 12.05.2008, a case being ECIR/7/DZ/2008 was registered by the respondent alleging commission of offences under the PMLA. It is asserted by the petitioner that the basis of the said case was a scheduled offence, which was alleged to have been committed by one Dr. Jeevan Kumar and was a subject matter of case no. 7/2008.