DHAYANIDHI ALAGIRI Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The petitioner herein is the third accused in C.C.No.3 of 2020 on the file of the Special Court for PMLA Cases (Court of Principal District Judge), Madurai.

(2.) Petition under Sec. 482 of Cr.PC. is filed to quash the summon issued by the learned II Additional District Judge for C.B.I. Cases, Madurai, in C.C.No.3 of 2020, calling for his attendance under Sec. 61 of Cr.PC, to answer the charge of offences under Sec. 45 read with Ss. 70 and 8(5) of the Prevention of Money-Laundering Act, 2002 [in short "the PMLA"].

(3.) This petition is filed to quash the said summon broadly on the following two grounds:-