M.VENKATESAN Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The case on hand has been instituted under Sec. 482 of Cr.PC to direct the Principal Sessions Judge / Special Court for PMLA and CBI cases, Puducherry to conduct simultaneous trial of cases in Spl.CC.No.1 of 2016 pending on the file of the Principal Sessions Judge, Special Court for CBI Cases, Puducherry and Spl.CC.No.1 of 2019 pending on the file of the same Court.

(2.) It is not in dispute that the petitioner is an accused both in the scheduled offence as well as under the provisions of Prevention of Money Laundering Act (herein after referred to as PMLA).

(3.) The learned counsel for the petitioner Mr.K.Thilageswaran would submit that in the event of completion of trial in PMLA case during the pendency of the predicate offence, the rights of the accused will be prejudiced. Therefore, the present petition is filed seeking simultaneous trial, both in PMLA case and in predicate offence registered under IPC.