DIRECTORATE OF ENFORCEMENT Vs. ANIL BHAGWANDAS JAISINGHANI

JUDGEMENT

(1.) The Directorate of Enforcement through Shri Putta Venu, as Director, Ahmedabad Zonal office, Ahmedabad has challenged the order dtd. 8/4/2023 passed by the learned Special Designated Judge (PMLA), Ahmedabad (Rural) at Mirzapur, whereby the application of Assistant Director of Enforcement filed under Sec. 167 of the Cr.P.C. read with Sec. 65 of the Prevention of Money Laundering Act, 2002 for seeking remand of Anil Bhagwandas Jaisinghani came to be rejected.

(2.) The applicant has stated that pursuant to the special intelligence regarding operation of the large scale Havala racket in international cricket betting through U.K. based website "www.betfair.com" one Shri Girish Parsottam Patel @ Tommy Patel and his associate Shri Kiran Jayantilal Mala (Thakkar), premises, identified as a farm house in village Sikandarpur, Nr. Ajwa Chokdi, Vadodara was searched on 19/3/2015 under Sec. 37 of Foreign Exchange Management Act (FEMA), 1999 which resulted in recovery and seizure of incriminating documents, digital records, etc.

(3.) It is stated that during the investigation, it revealed that apart from Havala payment relating to cricket betting some materiel indicating offences committed in terms of IPC were also observed. The statement of the alleged persons were shared with the Commissioner of Police, Vadodara for further necessary investigation, and the investigation revealed the use of sim card obtained by forging signatures of third person and accordingly, CR no. I-97/15 dtd. 19/6/2015 was filed by the police before the learned Metropolitan Magistrate, Vadodara.