JACQUELINE FERNANDEZ Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) This petition has been filed by the petitioner seeking quashing of ECIR/DLZO-II/54/2021 dtd. 8/8/2021 ('impugned ECIR') and 2nd supplementary complaint dtd. 17/8/2022 (' impugned complaint ') filed under Ss. 3 and 4 of The Prevention of Money Laundering Act 2002, ('PMLA') by the Directorate of Enforcement/Respondent (' ED ') and all subsequent proceedings emanating therefrom, pending before the ASJ/Special Court PMLA, Patiala House Courts, Delhi in Complaint Case 123/2021.

(2.) In August 2021, a complaint was lodged by Mrs. Aditi Shivinder Singh (' complainant/Ms. Aditi Singh') before DCP Special Cell, alleging extortion of crores of money from her since June 2020. She alleged that she had been receiving calls from persons impersonating as senior officials of the Government of India and had been duped into parting with funds of about Rs.200.00 crores .

(3.) On 7/8/2021, complainant informed that a further demand of Rs.1.00 crore had been made. A trap was accordingly laid to trap the receiver of the extortion money.