DEPUTY DIRECTOR, DIRECTORATE OF ENFORCEMENT Vs. G. VARADHARAJAN

JUDGEMENT

(1.) Appeal against the dismissal of the complaint preferred by the Deputy Director of Enforcement Directorate, Chennai. The complaint against the respondents initiated under Sec. 45 (1) of the Prevention of Money- Laundering Act, 2002 [hereinafter referred to as '' the PMLA''] for the offence of money-laundering as defined under Sec. 3 of the said Act, which is punishable under Sec. 4 of the Act, ended in acquittal, hence, this appeal.

(2.) Facts leading to the appeal is capsulated as under:-

(3.) The grounds of appeal:-