DIRECTORATE OF ENFORCEMENT Vs. AKHILESH SINGH

JUDGEMENT

(1.) The present petition has been filed against the impugned order dtd. 9/10/2023 passed by the learned Special Judge (PC Act) (CBI)-10, Rouse Avenue Courts Complex, New Delhi in CT Case 30/2019 arising out of RC: ECIR/06/HIU/2017 under Ss. 3 and 4 of the Prevention of Money Laundering Act, 2002 (in short 'PMLA'), whereby the respondents were discharged for the offences alleged in the complaint filed by the petitioner/Directorate of Enforcement (in short 'ED').

(2.) The facts in brief giving rise to the present petition are that the Jharkhand police had registered FIR No.21/2017 against the respondent nos.1 and 2 under Ss. 419/420/467/468/471 IPC read with Sec. 120B IPC at PS Birsanagar, Jamshedpur (Jharkhand).

(3.) All the offences invoked in the said FIR are scheduled offences under the PMLA and based on the same, a criminal case under Ss. 3 and 4 of the PMLA was initiated by the petitioner/ED on 5/5/2017 bearing ECIR No.06/HIU/2017, against the respondent nos.1 and 2. However, later on, the petitioner/ED filed supplementary complaint dtd. 31/8/2021, whereby the respondent no.3 namely, Amit Kumar Singh was also arraigned as an accused.