PRAKASH CHAND YADAV Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) PETITIONER has filed the present petition under Section 397 Cr.P.C. with the following prayers:

(2.) VIDE order dated 16.12.2006 which has been impugned in this petition, a charge has been framed against the petitioner by the Court of Addl. Chief Metropolitan Magistrate to the following effect:

(3.) IT is also the case of the respondents that an opportunity notice was also given to the petitioner under Section 61(2)(II) of FERA to produce on record any permission/ exemption from RBI to enter into aforesaid transaction but no such permission was brought to the notice of respondents and, therefore, they filed the aforesaid complaint for punishing the petitioner and two others.