D. BHANUMATHI Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) Four FIRs were registered against one R.Devadoss by E-3, Minjur Police Station, Chennai, on four different complaints, filed under Sections 419, 420, 465, 468 and 471 IPC. In all the FIRs, the general allegation against R.Devadoss was that he created bogus land documents in respect of lands belonging to others and in connivance with one A.David Maninesan, sold those properties. Since four FIRs disclosed the commission of schedule offence under the Prevention of Money Laundering Act, 2002, (for short, 'the Act'), the Enforcement Directorate, registered ECIRs and took up the investigation of the case.

(2.) After completing the investigation, the Enforcement Directorate, filed a complaint in C.C.No.3 of 2014, in the Principal Sessions Court (Special Court for PMLA Cases), Chennai, against R.Devadoss and one M.Saraswathi for the offence under Section 3 read with Section 4 of the Act.

(3.) Thereafter, it came to the notice of the Enforcement Directorate that four properties that were acquired by R.Devadoss pursuant to the criminal activity engaged by him in the commission of the predicate offence was transferred in the name of his wife Bhanumathi. Therefore, the Enforcement Directorate issued summons to Bhanumathi to appear before them and give her explanation.