DEPUTY DIRECTOR Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Calling into question the correctness of the order dtd. 18/3/2025 passed by the XIII Additional Special Judge for CBI Cases, Chennai, the unsuccessful complainant has preferred this original petition.

(2.) ***

(3.) Learned Special Public Prosecutor appearing on behalf of the petitioner/Enforcement Directorate would submit that in view of the provisions contained in Sec. 44(1)(c) of the PMLA and the Supreme Court decisions in Vijay Madanlal Choudhary v. Union of India,(2023) 12 SCC 1 as well as Rana Ayyub v. Directorate of Enforcement,(2023) 4 SCC 357 no discretion is left with the court which has taken cognizance and is trying the predicate office, but to commit the case to the Special Court under the PMLA.