SMT. DHANALAKSHMI & ORS. Vs. DEPUTY DIRECTOR DIRECTORATE OF ENFORCEMENT GOVERNMENT OF INDIA MINISTRY OF FINANCE DEPARTMENT OF REVENUE & ORS.

JUDGEMENT

(1.) The first petitioner is the wife of the second petitioner and the third petitioner is the son of the petitioners 1 and 2. The present writ petition is filed before this Court challenging the provisional attachment order No.19/2017 dated 06.09.2017 passed by the first respondent under the Prevention of Money Laundering Act, 2002 and the consequent complaint No.817/2017 dated 06.09.2017 pending before the second respondent.

(2.) Heard Mr.B.Satish Sundar, learned counsel appearing for the petitioners and Ms.G.Hema, learned Special Public Prosecutor, who takes notice for the respondents.

(3.) The grievance of the petitioners before this Court against the impugned provisional attachment order is that though the first petitioner was shown as an accused in a criminal complaint filed by the police under the above said Act, the petitioners 2 and 3 are not parties to the said proceedings and however, the impugned attachment order was passed in respect of the properties owned by these petitioners 2 and 3 as well. Therefore, it is contended by the learned counsel for the petitioners that the impugned attachment is without jurisdiction insofar as the petitioners 2 and 3 are concerned.