DIRECTORATE OF ENFORCEMENT Vs. MOHAMMED NAWAB MOHAMMED ISLAM

JUDGEMENT

(1.) This is a Remand Application filed by Enforcement Directorate for custody of accused Mohammed Nawab Mohammed Islam Malik @ Nawab Malik (hereinafter referred to as 'accused' for the sake of convenience) for the purpose of investigation under the provisions of the Prevention of Money Laundering Act, 2002 (hereinafter referred as 'PMLA, 2002' for short).

(2.) A FIR bearing no.RC-01/2022/NIA/MUM, dtd. 3/2/2022 has been registered by the NIA against Dawood Ibrahim Kaskar @ Dawood Ibrahim, who has been designated as a Global Terrorist by United Nations under United Nations Security Resolution 1267 and also listed under the Fourth Schedule of the UAPA Act, 1967. He runs an international terrorist network namely D-Company, which is involved in various terrorist/criminal syndicate, money laundering, circulation of FICN, unauthorized possession/acquisition of key assets for raising terror funds and is working in active collaboration with international terrorist organization including Laskhar-e-Taiba (LeT), Jaish-e-Mohammad (JeM) and Al Qaeda (AQ).

(3.) Dawood Ibrahim after leaving India started controlling his aforementioned criminal activities in India through his close associates such as Haji Anees @ Anees Ibrahim Shaikh, Shakeel Shaikh @ Chhota Shakeel, Javed Patel @ Javed Chikna, Ibrahim Mushtaq Abdul Razzaq Memon @ Tiger Memon, Iqbal Mirchi (deceased), Haseena Parker (deceased) and others.