KRISHNA SHANTARAM CHAMANKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) By this Petition under Article 226 and 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure (Cr.P.C.), the Petitioners have prayed for a writ, order or direction in the nature of certiorari or any other appropriate writ, order or direction thereby quashing and setting aside the charge-sheet filed in PMLA Special Case No. 2 of 2016, arising out of ECIR/MBZO/07/2015 and ECIR/MBZO/08/2015, along with all consequential proceedings against the Petitioners.

(2.) Heard Mr. Lalit, learned counsel for the Petitioners, Ms. Jagtap, learned Advocate for Respondent No.2 and Smt. Deshmukh, learned APP for Respondent No.3, State. Perused record and the Affidavit-in-reply dtd. 19/8/2025, filed by Shri Ramswaroop Yadav, Assistant Director of Respondent No.2.

(3.) Mr. Lalit, learned counsel appearing for the Petitioners submitted that, the Petitioners have been discharged from the predicate offence by the learned Additional Sessions Judge, City Civil and Sessions Court, Greater Mumbai, in ACB Special Case No. 10 of 2016 (C.R. No. 35 of 2015), by its Order dtd. 31/7/2021. That, the said Order has not been challenged by the Respondent No.2 in last more than four years and has attained finality.