EMGEE PERFUMERY WORKS Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) THIS petition coming on for orders upon perusing the petition and upon hearing the arguments of Mr. V. Thiruvenkatachari, Advocate for the petitioners, the Court made the following order :The accused 1 to 8 in E.O.C.C. No. 355 of 1993 on the file of the Additional Chief Metropolitan Magistrate (E.O.I.) Egmore, has filed this petition under Section 482 Cr. P.C. praying to call for the records in the above case and to quash the same.2.The short facts are : The complaint is for offence under Section 57 of the Foreign Exchange Regulation Act, 1973, (which I shall refer to as 'the Act') on the allegation that the Additional Director of Enforcement initiated adjudication proceedings against the accused for contravention of Section 18(2) of the Act to the extent of Rs. 1, 60, 950.90.

(2.) THE Additional Director of Enforcement in his order dated 24-4-1991, imposed a total penalty of Rs. 50, 000/- on the accused firm and its partners and had directed them to deposit the penalty imposed, within 45 days from the date of receipt of the said order, at the office of the Enforcement Directorate, Madras, within the jurisdiction of the Court below. THE said order was served on the accused firm on 10-5-1991.