ABHISHEK VERMA Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'CrPC') praying for the following relief:

(2.) The petitioner is aggrieved of the order dtd. 16/6/2007 passed by the learned Additional Chief Metropolitan Magistrate, New Delhi (hereinafter referred to as 'ACMM') passed in CC No. 91/1/2002 titled Enforcement v. M/s Esam India Ltd. etc., insofar as it holds as under:

(3.) The petitioner is also aggrieved of the Impugned Order dtd. 3/8/2007, whereby the following charge has been framed: