ANOOP BARTARIA Vs. DY DIRECTOR ENFORCEMENT DIRECTORATE JAIPUR

JUDGEMENT

(1.) Petitioner has filed Criminal Writ Petition No.704/2018 with a prayer that ECIR.No.JPZO/01/2016, registered by Jaipur Zonal Office of Enforcement Directorate qua the petitioner be quashed. The other prayer is that respondents be directed not to file any criminal complaint against the petitioner in respect of the said ECIR.and not to take coercive steps against the petitioner in respect of ECIR.

(2.) It is contended by learned counsel appearing for the Enforcement Directorate that complaint has already been filed, hence writ petition for quashing ECIR.has become infructuous.

(3.) Petitioners have preferred Criminal Writ Petition No.757/2018, with a prayer to quash and set aside the prosecution complaint in ECIR.No.JPZO/01/2016.