ENFORCEMENT DIRECTORATE Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) The appellant, the Enforcement Directorate, though the Assistant Director of Enforcement, Bhubaneswar has challenged the impugned order dtd. 26/7/2017 passed by learned Addl. Sessions Judge (Special Court), O.P.I.D., Balasore, which is Designated Court constituted under Sec. 8(1) of the O.P.I.D. Act, 2011 in C.T. Case No.4(C) of 2015 in which prayer was made by the appellant by filing an application under Sec. 44(1)(c) of Prevention of Money Laundering Act, 2002 (in short, 'P.M.L. Act') for passing an order to commit the case record to the Special Court under the P.M.L. Act -cum- Special Court, Bhubaneswar, Khurda for trial, has been rejected.

(3.) Mr. J. P. Patra, learned Special Counsel appearing for the State of Odisha in O.P.I.D. matters submitted that he had taken instruction in the year back that forty witnesses have already been examined but he is unable to say how many further witnesses have been examined in the meantime and he has no instruction as to what are the total number of witnesses as per the charge sheet.