RANJIT SINGH KOTHARI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred by the petitioners challenging the order dated March 24, 2021 passed by the Learned Metropolitan Magistrate, 4th Court, Calcutta in connection with G.R. Case No. 175 of 2012 (arising out of Shakespeare Sarani P.S. Case no. 12 of 2012) under Ss. 420/467/468/471 of Indian Penal Code wherein the learned Magistrate was pleased to allow the application dtd. 12/12/2018 filed by the Complainant/Enforcement Directorate and directed for appearance of all the accused persons for committing the case to the Special Designated Court as per provisions of Sec. 44(1)(c) of PMLA, 2002.