ELITE OPTICAL INDUSTRIES Vs. ASSISTANT DIRECTOR OF ENFORCEMENT

JUDGEMENT

(1.) THE petitioners are accused 1 and 2 in E. O. C. O. No. 650 of 1986 on the file of the Additional Chief Metropolitan Magistrate (Economic offences) No. 1, Madras.

(2.) ACCUSED 1 is a partnership firm engaged in the manufacture of spectacle frames which are sold locally as well as exported. ACCUSED 2 is one of the partners of accused 1 firm and he is looking after the affairs connected with the import and export in the firm.

(3.) THREE years thereafter, the respondent chose to initiate criminal proceedings on the very same set of facts for violation of the provisions of Section 14 of FERA read with Notification no. E1/3/ec/73 dated 15-6-1977 as amended by Notification No. 1/42/ec/78 (GSR 996) dated 6-7-1978 read with Section 68 punishable under Section 56 (l) ( i )of FERA.