NEERAJ SHARMA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) he Petitioner herein invokes the inherent powers of this Court under Sec. 528 of the BNSS, 2023 to assail the order dtd. 4/12/2025 passed by the learned Special Court constituted under the Prevention of Money Laundering Act, 2002 (PMLA) at Merces, Goa (Trial Court) in PMLA Case No.11/2025 inter alia taking cognizance of the ofences alleged in the complaint iled before the Special Court by the Directorate of Enforcement (Respondent No.1) under Sec. 44(1)(b) of PMLA, 2002.

(2.) he Petitioner is arraigned as an accused in proceedings under the PMLA, 2002 pending before the Special Court constituted under the PMLA, 2002 at Merces, Goa. On 28/11/2025, a complaint was iled before the Special Court by the Directorate of Enforcement (Respondent No.1) under Sec. 44(1)(b) of PMLA, 2002. he said complaint came to be registered as PMLA Case No.11/2025 on 4/12/2025. On the very same day i.e. 4/12/2025, the Special Court, Merces, Goa took cognizance of the ofences alleged in the complaint and issued summons to the Petitioner as well as other co-accused in the complaint. It is this order of taking cognizance that is sought to be impugned in the present Criminal Writ Petition.

(3.) Rule. he rule is made returnable forthwith at the request of and with the consent of the learned counsel for the parties.