SAMSHAD ALAM Vs. ASST. DIRECTOR, E.D

JUDGEMENT

(1.) Both the CRLMs involve the same issue and similar facts. For convenience, both were heard together and are disposed by this common order.

(2.) The Petitioners in the present applications under Sec. 482 of Cr.P.C. seek to challenge the order dtd. 17/4/2023 passed by learned Addl. District Judge-cum-Special Judge, C.B.I. Court-I, Special Court (P.M.L.A), Bhubaneswar in C.M.C. (PMLA) Case No.47/2017 whereby the petitions filed by them seeking time for appearance were rejected and N.B.Ws. were issued against them.

(3.) The facts, relevant only for deciding the present applications are that one Niranjan Sahoo lodged F.I.R. before the I.I.C. of Sahadevkhunta P.S. alleging collection of huge amount of money from the public by M/s. Fine Indisales Private Limited and of misappropriation thereof. Accordingly, Sahadevkhunta P.S. Case No.118 dtd. 17/7/2009 was registered under Ss. 406/420/468/471/34 of I.P.C. read with Ss. 4,5 and 6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978.