TALIB HASSAN DARVESH Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Writ Petition under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) has been preferred on behalf of the petitioner with the following prayers:

(2.) CRL.M.A.7827/2024 preferred under Sec. 482 Cr.P.C. read with Article 226 of the Constitution of India with following prayers is pressed by learned counsel for the petitioner:

(3.) Petitioner is aggrieved by the continuance of ED investigation conducted by the respondent based on RC 0772020E0002 dtd. 2/12/2020 by CBI Mumbai under Sec. 120B read with Sec. 420 IPC, Sec. 13(2) read with Sec. 13(1)(d) of Prevention of Corruption Act, 1988 against M/s Technovaa Plastic Industries Private Limited (Company) and others, wherein petitioner is named as accused No.3.