MANJRI CHOUDHARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This petition has been filed by the petitioner under Sec. 482 of Cr.P.C. seeking the following reliefs:-

(3.) In brief, the facts of the case are that vide the impugned order dtd. 17/1/2023, the learned Judge of the Special Court has taken the cognizance against the petitioner under Sec. 3 read with Sec. 4 of the Prevention of Money Laundering Act, 2002 (in short 'the Act of 2002'), and being aggrieved the present petition has been filed on the premise that the respondent has mala fidely exercised its powers in filing the additional chargesheet against the petitioner in the case in which the original FIR was lodged on 25/4/2011 at Crime No.RC/BD1/2011E/0005, at the instance of the lead consortium bank PNB (Punjab National Bank) owing to the default in the repayment of credit facilities availed by M/s. Zoom Developers Private Limited (ZDPL), despite the fact that the petitioner has nothing to do with ZDPL. Subsequent to that, E.D. also registered an Enforcement Case Information Report (ECIR) case No.ECIR/INSZO/2013/0007 dtd. 31/8/2013.