(1.) Heard Sri Dhruv Gupta, the learned counsel for the applicant, Sri Kuldeep Srivastava, the learned counsel for the Enforcement Directorate and Sri Dharmendra Pratap Singh, holding brief of Sri Anurag Kumar Singh, the learned counsel for the respondent-C.B.I.
(2.) By means of this application filed under Sec. 482 Cr.P.C., the applicant has sought to assail the validity of the cognizance/ summoning order dtd. 8/8/2019 passed in Complaint Case No.121/2019 titled 'Directorate of Enforcement Vs. Yadav Singh and Others' in the Court of Session Judge / Special Judge PMLA, Lucknow, summoning the applicant for trial of offences under Ss. 3/4 of Prevention of Money Laundering Act, 2002, and all proceedings of the aforesaid complaint case, including the order dtd. 4/2/2023, whereby a non-bailable warrant has been issued against the applicant.
(3.) In furtherance of the order dtd. 16/7/2015, passed by a Division Bench of this Court in Writ Petition No. 12396 (M/B) of 2014, the C.B.I. had registered an FIR bearing RC No. DST/2015/A/0003/CBI/ STF/DLI against five persons - (1) Yadav Singh, the then Chief Engineer Noida, (2) Smt. Kusumlata, wife of Yadav Singh, (3) Ms. Garima Bhushan, daughter of Yadav Singh, (4) Sunny Yadav, son of Yadav Singh and (5) Rajinder Manocha, as associate of Yadav Singh, for commission of offences under Sec. 109 read with 120- B IPC, read with Sec. 13(2), read with Sec. 13(1)(e) of Prevention of Corruption Act, 1988 on 30/7/2015.
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