ENFORCEMENT OFFICER, ENFORCEMENT DIRECTORATE Vs. LAXMI NARAYAN ROY

JUDGEMENT

(1.) This is an appeal filed by the competent officer of Enforcement Directorate under Foreign Exchange Regulation Act, 1973 assailing the judgment and order of acquittal passed by the learned Metropolitan Magistrate, 11th Court at Calcutta from the charge punishable under sec. 56 of Foreign Exchange Regulation Act (hereafter described as FERA) for violation of Sec. 9(1)(b) and 9(1) (d) and 63 of the said Act.