HIMANSH Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Petitioner Himanshu through an instant petition under Sec. 482 Cr.P.C. assailed the action of respondent - Directorate of Enforcement, whereby, the petitioner was arrested under Sec. 4 of the Prevention of Money Laundering Act, 2002 (hereinafter referred to as 'PMLA') and further remanded to custody vide order dtd. 15/10/2022 passed by the learned Special Judge, CBI Court No.3, Jaipur Metro-I, Jaipur.

(2.) The petitioner prayed for setting aside his arrest (AnnexureP/13) under Sec. 19 of the PMLA and further remand order dtd. 25/10/2022 (Annexure-P/15) passed by the learned Special Judge, CBI Court No. 3 Jaipur Metro-I, Jaipur.

(3.) In para 3 of the petition, the petitioner illustrates his enterprise profile.