REKHAMOL K. C. Vs. STATE OF KERALA

JUDGEMENT

(1.) The above writ petition (crl) is filed with following prayers :

(2.) The main prayer in this writ petition is to issue a direction to respondent Nos. 3 to 6 to comply Sec. 29 of the Banning of Unregulated Deposit Schemes Act of 2019 (BUDS Act) and thereby directing the 13th respondent to comply with Sec.30 of the BUDS Act.

(3.) Heard the learned counsel for the petitioners, Senior Public Prosecutor and also the Standing Counsel appearing for the CBI.