ABBAS ANSARI Vs. DIRECTORATE OF ENFORCEMENT, ALLAHABAD

JUDGEMENT

(1.) The applicant is a sitting MLA from Mau Assembly Seat No.356 in State of Uttar Pradesh. He is stated to be a professional sport person and he has been arraigned as an accused in ECIR/ALSZO/27/2021 [Directorate of Enforcement through Assistant Director, Allahabad, Vs. M/s. Vikas Construction and others] for the commission of offence punishable under Sec. 3 read with Sec. 4 of the Prevention of Money Laundering Act, 2002 (hereinafter referred to as the PMLA)

(2.) The instant ECIR has been lodged based upon an investigation, initiated on the basis of three FIRs relating to predicate offences.

(3.) Primarily, for the offences under Ss. 3 and 4 of the PMLA, the proceeds of crime, have been generated from the scheduled offence of FIR bearing No.129 of 2020.