R SUBRAMANIAN Vs. ASSISTANT DIRECTOR

JUDGEMENT

(1.) This writ appeal is directed against the order dated 27 April 2015 in W.P.No.10633 of 2015 dismissing the writ petition filed by the appellant challenging the summons issued by the Directorate of Enforcement, Chennai.

(2.) The appellant availed financial assistance from Bank of Baroda in 2007-2008. Since the appellant failed to pay the loan amount, proceedings under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as "SARFAESI" Act) was taken by the Bank. The Central Bureau of Investigation initiated criminal proceedings against the appellant for cheating by registering First Information Report.

(3.) While so, the respondent issued summons to the appellant calling upon him to appear at 10.30 a,m. on 9 April 2015 in connection with the investigation initiated against him under the provisions of Prevention of Money-Laundering Act, 2002. The appellant challenged the summons dated 25 March 2015 before the Writ Court primarily on the ground that the matter relates to the year 2007-2008 and as such, proceedings under the Money-Laundering Act is not maintainable inasmuch as Section 420 of Indian Penal Code (hereinafter referred to as "IPC") was not a Scheduled Offence under the Prevention of Money-Laundering Act in 2007-2008.