PARDEEP GOYAL Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) Petitioner is impleaded as an accused in a complaint filed by the Directorate of Revenue Enforcement under Section 56 of FERA read with Regulation 9 (1)(f) and Regulation 8(1) of the Foreign Exchange Regulations, 1973.

(2.) Petitioner seeks quashing of the prosecution on the sole ground of inordinate delay. It may be noted that except for 3 witnesses of the prosecution even pre-charge evidence has not been completed by the prosecution. Thus, charge has yet to be framed.

(3.) It may additionally be noted that as per the petitioner the main actor, Shri B.B.Kuttappa, impleaded as accused No.7, has since died.