C.ANANDAN Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Both the captioned petitions arise out of the same proceedings filed by the petitioner and hence, they are taken up together and a common order is passed.

(2.) Crl.R.C.No.1956 of 2023, has been filed challenging the order dtd. 10/8/2023, dismissing the discharge petition filed by the petitioner before learned Principal Sessions Judge-cum-Special Judge (Under PMLA) at Puducherry in Crl.M.P.No.3172 of 2022 in Spl.C.C.No.2 of 2022.

(3.) Crl.O.P.No.26258 of 2023, has been filed challenging the order of summons dtd. 11/4/2022 issued against the petitioner in Spl.C.C.No.2 of 2022 on the file of the learned Principal Sessions Judge-cum-Special Judge (Under PMLA) at Puducherry.