S. R. KUMAR Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) This criminal original petition has been filed seeking to call for the records in E.C.I.R.01/MDS ZO/2018 (date not known to the petitioner), on the file of the 2nd respondent and quash the same against the petitioner.

(2.) The petitioner is challenging the Enforcement Case Information Report that has been registered by the Enforcement Directorate. The E.C.I.R. reads as under:

(3.) Mr.B.Kumar, learned Senior Counsel representing Ms.M.Sneha, learned counsel on record for the petitioner submitted that the penal provisions of the Mines and Minerals (Development and Regulation) Act, 1957, (for brevity the MM Act ) is not a schedule offence under the Prevention of Money Laundering Act, 2002 and therefore, the investigation by the Enforcement Directorate is illegal.