M SARASWATHY Vs. REGISTRAR ADJUDICATING AUTHORITY

JUDGEMENT

(1.) INVOKING the inherent jurisdiction of this Court under Section 482 Cr.P.C., the petitioners have preferred this petition seeking the relief of quashing the criminal proceedings in Original Complaint (O.C.) No.73 of 2010 in Provisional Attachment Order No.07/2010 in the case file No.ECIR/53/CZ/PMLA/2010, on the file of the first respondent.

(2.) THE petitioners are the director and managing director of M/s.D.R.Logistics Pvt., Ltd., a company incorporated under the Indian Companies Act, 1956.

(3.) IT is also manifested that the offences committed by the petitioners are the scheduled offences as defined under Section 2(y) of the Prevention of Money-Laundering Act, 2002 (herein after it may be referred to as 'P.M.L.A.,').