S. NAGARAJAN Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The revision petitioner herein figures as Accused No.2 in the complaint filed by the Directorate of Enforcement in C.C.No.3 of 2020 on the file of the learned II Additional District Judge (CBI Cases) Madurai. The learned Special Judge took cognizance of the offence under Sec. 4 of the Prevention of Money Laundering Act, 2002 against the accused. The revision petitioner herein filed Crl MP No. 4274 of 2023 under Sec. 227 of Cr.PC to discharge him. The court below vide order dtd. 30/5/2024 dismissed the petition. Questioning the same, this criminal revision case has been filed.

(2.) The learned Senior Counsel appearing for the revision petitioner raised very many contentions both in law as well as on facts. He, however, made it clear that he would be satisfied if the impugned order is set aside and the matter is remitted to the file of the trial court for fresh consideration.

(3.) The learned Additional Solicitor General appearing for the Enforcement Directorate on the other hand submitted that there are sufficient grounds for proceeding against the revision petitioner and that the impugned order does not call for interference.