NARESH GOYAL Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard learned counsel for the parties in both the petitions.

(2.) Rule. Rule is made returnable forthwith, in both the aforesaid petitions, with the consent of the parties and is taken up for final disposal. Mr. Shirsat waives notice on behalf of the respondent No.1 - ED and the learned A.P.P waives notice on behalf of the respondent No.2 -State in both the petitions.

(3.) By these petitions, preferred under Article 226 of the Constitution of India and under Sec. 482 of the Code of Criminal Procedure, the petitioner in both the petitions seek identical substantive relief, which reads thus;