V.P.NANDAKUMAR Vs. ASSISTANT DIRECTOR

JUDGEMENT

(1.) The parties are ad idem that the Enforcement Case Information Report (hereinafter referred to as 'ECIR', for short) registered against the petitioner, has already been quashed by this Court in Crl.M.C.No.5167/2023.

(2.) The axiomatic question is whether Ext.P12 order assailed in this writ petition, issued under Sec. 17(1A) of the Prevention of Money Laundering Act, 2002 ('PMLA' for short), is now sustainable.

(3.) Sri.Mahesh Jethmalani - learned Senior counsel, instructed by Sri.D.Kishore, appearing for the petitioner, emphatically predicated that, with the foundational edifice of the case - registered by the Enforcement Director ('ED' for short) under the provisions of the 'PMLA' - having been abrogated by this Court in Crl.M.C.No.5167/2023, Ext.P12 order has lost its legs to stand on; and cannot, therefore, be now supported or justified to continue. The learned Senior Counsel, therefore, prayed that Ext.P12 be set aside.