(1.) The petitioner herein has preferred the present Civil Writ Petition praying for the following substantial reliefs:-
(2.) The facts essential for the purpose of decision of the present petition and as emanating from the paper book are that certain FIRs were registered from 2018 to 2020 with different law enforcement agencies namely Haryana Police, Delhi Police and Delhi EOW, under Ss. 120B, 420, 467, 471 IPC against M/s IREO Private Limited and others. These FIRs were registered at the instance of allottees of residential projects developed by the IREO Group. Since the offences under IPC are scheduled offences (as defined under Sec. 2(1)(y) of the Prevention of Money Laundering Act, 2002) (for short 'the PMLA'), the Enforcement Directorate recorded an Enforcement Case Information Report No.ECIR/GNZO/10/2021 dtd. 15/6/2021 (hereinafter referred to as 'the First ECIR') against one Lalit Goyal, Vice Chairman and Managing Director of M/s IREO Private Limited and others with a view to investigate the offence of Money Laundering as defined under Sec. 3 and punishable under Sec. 4 of PMLA.
(3.) It would be essential to refer here that apart from the first ECIR, another ECIR bearing No.ECIR/GNZO/17/2023 (hereinafter referred to as 'the Second ECIR') had been registered by the Enforcement Directorate on 13/6/2023 in which also Basant Bansal, Pankaj Bansal, Roop Bansal and other persons are accused. It would be further essential to notice that the second ECIR arises out of scheduled offences alleged to have been committed under Ss. 7, 8, 11 and 13 of the Prevention of Corruption Act, 1988 read with Sec. 120-B IPC qua which FIR No.0006 dtd. 17/4/2023 stands registered at the instance of the Anti Corruption Bureau, Panchkula, Haryana. The accused in the said FIR are (i) Sudhir Parmar, (the then Special Judge, CBI and ED, Panchkula), (ii) Ajay Parmar [nephew of Sudhir Parmar and Deputy Manager (Legal in M3M Group)], (iii) Roop Bansal (the present petitioner) and other unknown persons.