AJIT ANNU KAMATH Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) By this writ application, the applicant an accused of a complaint under the Prevention of Money Laundering Act, 2002 (for short, 'the P.M.L.A.'), has prayed for the following relief : -

(2.) It is the case of the applicant that he is engaged in the business of manufacturing Pharmaceutical ingredients. The Company manufactures bulk drugs which includes the life saving drugs for the treatment of Cancer. A complaint was received by the Crime Branch, Surat from the ICICI Bank against one M/s. R.A. Distributors Private Limited and its directors alleging that the firm had prepared seventeen fake bills of entries and the same were presented before the ICICI Bank for the outward remittance. The District Crime Branch, accordingly, registered an F.I.R. dated 11th April, 2014 for the offence punishable under Sections 420, 465, 467, 468, 471 and 477(A) of the Indian Penal Code, including Section 120B of the Indian Penal Code.

(3.) The registration of the F.I.R. led to a case being registered bearing E.C.R. No.1 of 2014 by the Directorate of Enforcement, Surat, for the offence of money laundering under the P.M.L.A.