GUNASEELAN Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) For the sake of convenience, the parties will be referred to by their names.

(2.) This petition under Sec. 482 Cr.P.C. has been filed by Dr.Gunaseelan (A2) to quash the prosecution in C.C.No.1/2019 that has been launched against him by the Enforcement Directorate for the offence under Sec. 3 read with 4 of the Prevention of Money Laundering Act, 2002 (in short "the PML Act").

(3.) Heard Mr.B.Kumar, learned Senior Counsel representing Mr.S.Ramachandran, learned counsel on record for Dr.R.Gunaseelan (A2) and Mr.P.Saravanan, learned Special Public Prosecutor appearing for the Enforcement Directorate.