NAIDU AMRUTESH REDDY Vs. ASSISTANT DIRECTOR

JUDGEMENT

(1.) This petition has been filed seeking to quash the complaint in C.C.No.14 of 2017 in ECIR/11/CEZO/2011 (VSK) on the file of the Principal Sessions Court, Chennai (Special Court constituted under sec. 43(1) of the Prevention of Money Laundering Act, 2002) qua the petitioner.

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

(3.) Heard Mr.V.Karthic, learned Senior Counsel appearing for Naidu Amrutesh Reddy and Mr.Rajnish Pathiyil, learned Special Public Prosecutor appearing for the Enforcement Directorate.