T. SUBRAMANIAN Vs. ASSISTANT DIRECTOR

JUDGEMENT

(1.) T.Subramanian the petitioner in W.P.(MD)No.14567 of 2021 is the former Executive Engineer in Manimuthar Basin Division, PWD, WRD, Devakottai. His wife S.Rajeswari is the petitioner in W.P.(MD)No.14568 of 2021. These two writ petitions are filed by the husband and wife challenging the summons dtd. 30/7/2021, issued under Sec. 50 (2) and (3) of the Prevention of MoneyLaundering Act, 2002 [in short "PMLA"], by the Enforcement Directorate to appear before the Assistant Director, Enforcement Directorate, Madurai, on 23/8/2021 along with the documents mentioned in the schedule annexed to the summons.

(2.) The facts leading to the writ petitions is that, on reliable source information that T.Subramanaian had acquired and in possession of movable and immovable properties and pecuniary resources in his name and his wife's name [Rajeswari] disproportionate to his known source of income, the Deputy Superintendent of Police, Directorate of Vigilance and Anti-Corruption, Madurai, registered a case under Ss. 13(2) r/w 13(1)(b) of Prevention of Corruption Act and Sec. 109 of IPC against the writ petitioners herein in Crime No.5 of 2021 on 16/4/2021. The said case is under investigation.

(3.) Meanwhile, the Enforcement Directorate on registration of complaint in the predicate offence disclosing prima facie case for money-laundering, had registered case in F.No.ECIR/MDSZO/16/2021 against the writ petitioners and had issued summons to them to appear and produce documents for the purpose of investigation.