ASHOK SOLOMON Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The present two petitions which have been filed under Sec. 482 of the Code of Criminal Procedure are being taken up together for final disposal with the consent of learned counsels for the parties since the impugned order dtd. 22/3/2022 is a common order in both the cases.

(2.) One application was filed before the learned Special Judge exercising the powers under the Prevention of Money Laundering Act, 2002 (hereinafter referred to as 'PMLA') by petitioner Ashok Solomon for supply of the copies of documents seized vide seizure memo dtd. 22/8/2019 and another application was filed by petitioner Parkash Gurbaxani also seeking supply of documents and list thereof, seized by the Directorate of Enforcement from the office/premises of the petitioner during conduct of raids. The learned Special Judge, Gurugram has dismissed both the applications vide impugned order dtd. 22/3/2022 and the aforesaid order has now been assailed by filing two separate petitions under Sec. 482 of the Code of Criminal Procedure.

(3.) The facts are being taken from CRM-M-16317-2022, titled 'Ashok Solomon Versus Directorate of Enforcement'.