P.VIJAYAN Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) This criminal original petition has been filed seeking to set aside the rejection order dtd. 13/9/2021 in Crl.M.P.SR.No.12726 of 2021 in C.C.No.37 of 2015 on the file of the Principal Sessions Court, (Special Court under the Prevention of Money Laundering Act, 2002, [for brevity "the PML Act"] ), Chennai, with further direction to the learned Principal Sessions Judge, Chennai, to take the discharge petition on file and decide the same on merits.

(2.) The petitioners are facing a prosecution in C.C.No.37 of 2015 under Sec. 3 r/w 4 of the PML Act before the Principal Sessions Court, (Special Court for PML Act Cases), Chennai.

(3.) Earlier, the petitioners filed a quash petition under Sec. 482 Cr.P.C. in Crl.O.P.No.22222 of 2016, for quashing the prosecution against them on various grounds. The said quash petition was heard in detail by a Division Bench of this Court and by order dtd. 1/2/2021, dismissed the quash petition, the operative portion of which, reads as under: