S.JAGATHRAKSHAKAN Vs. DEPUTY DIRECTOR, DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Seeking to quash the order passed by the respondent in his proceedings in ECIR/05/CEZO-II/2019 dtd. 12/6/2020, the present petition has been filed.

(2.) The minimum facts that are required for deciding this quash petition are as under:

(3.) While so, when the matter was taken up for hearing, both sides represented that this Court has allowed Crl.O.P.Nos.12985 and 12986 of 2020 on 23/9/2022 quashing the two First Information Reports in CBCID Crime Nos.2 and 3 of 2016.