MOHAMMAD NAWAB MOHAMMAD ISLAM Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The Applicants who are the members of the Maharashtra Legislative Assembly, have preferred these Applications seeking, inter alia, the following reliefs :

(2.) The background facts necessary for determination of these Applications are few :

(3.) A limited Affidavit in Reply is filed by the Directorate of Enforcement - Respondent No.1. The tenability of the Applications is assailed on the ground that the Applicants have not availed efficacious remedy of approaching the learned Judge, PMLA. Since the Applicants have prayed for bail, the interdict contained in Sec. 45 of the PMLA comes into play. Even otherwise, in view of the settled position in law that a right to vote is nothing more than a statutory right, and the Applicants are precluded from exercising the said right by a statute itself, the prayer of the Applicants does not deserve to be entertained.