MOHAN ALWANI Vs. DIRECTOR, ENFORCEMENT DIRECTORATE AND ORS.

JUDGEMENT

(1.) W P(C) 375/2014 and CM No.748/2014 (stay)

(2.) In order to appreciate the contours of the challenge laid by the petitioner, it would be relevant to notice the following broad facts :-

(3.) It is also an admitted position that the petitioner retracted his statement made before the E.D. on 29.05.1995 as, according to him, it was taken under coercion.