R. R. GRANITES Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) This criminal original petition has been filed seeking to call for the records relating to the complaint in C.C.No.9 of 2018 filed before the Principal District Court (Special Court constituted under Section 43(1) of the Prevention of Money Laundering Act, 2002), Madurai, now pending on the file of the II Additional District Court for CBI Cases, Madurai and the consequential summon dated 21.12.2018 issued by the II Additional District Court for CBI Cases, Madurai and quash the same so far as the petitioner/4th accused is concerned.

(2.) The police registered a case in Crime No. 183 of 2012 against R.R. Granites and its partners for the offences under Sections 447, 379, 109, 120(b), 201, 406 and 420 IPC r/w Sections 3(1) and 4 (1) of the Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992 and Sections 4(1), 4(2)(A), 4(3) and 21(b)(5) of the Mines and Minerals (Development and Regulation)Act, 1957 and Section 4 of the Explosive Substances Act, 1883.

(3.) Since the FIR disclosed the commission of 'schedule offences' under the Prevention of Money Laundering Act, 2002 (for brevity "the PML Act"), the Enforcement Directorate registered E.CI.R.No.3 of 2014 and after completing the investigation, filed a complaint in C.C.No.9 of 2018 before the Principal District Court (Special Court for the PML Act Cases), Madurai, against Panneer Mohammed and fourteen others, including R.R. Granites, which has been arrayed as A4, for quashing which, R.R. Granites are before this Court.