C.M.RAVEENDRAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is working as the Additional Private Secretary to the Chief Minister of Kerala. The Enforcement Directorate has issued summons to the petitioner under Section 50 of the Prevention of Money Laundering Act, 2002 ('the Act', for short). Petitioner apprehends that on his appearance in response to the summons, he will be restrained for long hours and coerced into giving statements against his will. The petitioner therefore prays for a direction to the 2 nd respondent to refrain from detaining the petitioner beyond reasonable time and to permit the presence of a legal practitioner during questioning.

(2.) The dates and events, as narrated in the writ petition, are as follows;

(3.) Heard Sri.R.Anil, learned counsel for the petitioner and Sri.S.V.Raju, learned Additional Solicitor General.