ARUN SHARMA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) On asking of the Court Mr. V.K. Kaushal, Advocate took notice for Union of India.

(2.) Heard the submissions made on either side.

(3.) The petitioner is a practicing advocate, who has invoked extra ordinary writ jurisdiction under Article 226 read with 227 of the Constitution of India, in respect of a PMLA Complaint No.4 of 2015 filed by an authority under PMLA before the Special Court for PMLA at Mumbai in ECIR no. ECIR/14/MZO/2013 inter alia against M/s Namdhari Food International Pvt. Ltd., Shri Inder Singh Bal, Shri Iqbal Singh Bal, Shri Surjit Singh Bal, M/s. Namdhari Rice and General Mills, Shri Daljit Singh Bal, Shri Jaspal Singh Bal and Jai Singh Bal, collectively known as 'Namdhari Group' of Sirsa, Haryana. The said ECIR was registered on the basis of Scheduled offences alleged in FIR No. 216 of 2013 registered u/s 120B, 409, 465, 467, 468, 471, 474, 477(A) of IPC inter alia against the said two companies, which was later investigated by Economic Offence Wing, Mumbai by renumbering the same as CR no. 89 of 2013. Charge Sheet and Supplementary Charge Sheets have been filed in the said Scheduled Offence in CR no. 89 of 2013. Vide a Provisional Attachment Order no. 05/2015 the Plant of M/s Namdhari Food International Ltd at Sri Jiwan Nagar, Dabwali Road, Tehsil: Rania, Sirsa, Haryana was also attached under PMLA.