PANKAJ PRATAPBHAI THAKKAR Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) ISSUE Notice to the respondents returnable on 19th November, 2014. Mr. Soni, the learned APP waives service of notice for and on behalf of the respondent no.2­State of Gujarat.

(2.) THE principal contention raised on behalf of the petitioners is with regard to the legality and validity of the order of issue of warrant passed by the Designated Judge under P.M.L. Act 2002, Ahmedabad (Rural), Mirzapur, Ahmedabad dated 29th October, 2012.

(3.) IT appears that a complaint has been lodged against the applicants herein for the offence of money laundering punishable under Section 4 of the Act 2002, read with Section 120B of the Indian Penal Code. The complaint has been filed by the Deputy Director, Directorate of Enforcement, Ministry of Finance, Department of Revenue, Government of India in exercise of his powers under Section 45 of the Act 2002. It also appears that it is the First Supplementary complaint dated 29th October, 2014 filed in the Complaint dated 18th July, 2014 in the P.M.L.A Case No.3 of 2014 by the Deputy Director, Enforcement Directorate.