GULSHAN BABBAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) W.P. (Crl.) 614/2024 has been filed by the Petitioner under Article 226 of the Constitution of India ('Constitution'), seeking directions to statutory authorities, including the Directorate of Enforcement ('ED') and the Central Bureau of Investigation ('CBI'), to investigate the alleged siphoning of funds by a real estate company, M/s IREO Residences Company Pvt. Ltd., its group companies, and its directors, Mr. Lalit Goyal and Ms. Sapna Goyal. The petitioner also seeks a direction to the Reserve Bank of India ('RBI') to freeze the funds lying in the Escrow Account in the name of M/s IREO Residences Company Pvt. Ltd.

(2.) W.P. (Crl.) 862/2024 has been filed by the same Petitioner under Article 226 of the Constitution wherein Petitioner has made allegations regarding the ED's failure to properly investigate and attach assets in the IREO Group's money laundering case. It is contended that while the ED has identified Rs.4,246.00 crores as proceeds of crime, however, it has only attached properties worth Rs.1,317.00 crores, deliberately excluding high-value assets such as 149 acres of prime land in Delhi, Gurgaon properties, and overseas investments. The petitioner alleges investigative bias and collusion accordingly; Petitioner seeks a direction to the ED to register a case under Prevention of Money Laundering Act, 2002 ('PMLA') and pass Provisional Attachment Order ('PAO') under Sec. 5(1) of PMLA prohibiting the Private Respondents and other accused from alienating proceeds of crime. The Petitioner sought to impugn the PAO no. 1/2022 dtd. 14/10/2022.

(3.) W.P. (Crl.) 1111/2024 has also been filed by the same Petitioner under Article 226 of the Constitution on 5/4/2024, based on similar averments and the same cause of action as in W.P. (Crl.) 614/2024 seeking a specific direction in W.P. (Crl.) 1111/2024 for investigation by the CBI into the alleged siphoning of funds by M/s IREO Residences Company Pvt. Ltd., its group companies, and its directors, Mr. Lalit Goyal and Ms. Sapna Goyal.