R SUBRAMANIAN Vs. ASSISTANT DIRECTOR, DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner/second accused challenging the order dated 20.04.2018 passed by the learned Principal Sessions Judge, City Civil Court, Chennai, Special Court constituted under Section 43(1) of the Prevention of Money Laundering Act, 2002 [hereinafter referred to as "PML Act"] in taking cognizance of the offence in C.C.No.4 of 2018 in ECIR No.CEZO/08/2014.

(2.) By the adjudication order dated 20.04.2018, the learned Principal Sessions Judge, City Civil Court, Special Court designated for trying the offence of PML Act, Chennai, has taken cognizance of the offence in ECIR/CEZO/08/2014 and also taken the case as C.C.No.4 of 2018 and adjourned the matter to 23.04.2018 and on that date, the learned Principal Sessions Judge, ordered for issuance of summons to A.3 to A.7, since A.2 was already remanded to judicial custody. Challenging the said order of cognizance taken by the learned Principal Sessions Judge, the petitioner herein/second accused has preferred this criminal revision case before this Court.

(3.) The brief facts leading to filing of the above C.C.No.4 of 2018 are hereunder:-