SHANTILAL SESHMALJI Vs. DEPUTY DIRECTOR, ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) This criminal petition is filed under Section 482 Cr.P.C. to quash the summons in Summons No.3252 vide file No.ECLR/HYZO/26/2020/223, dated 13.01.2021 issued under Section 50 of the Prevention of Money Laundering Act (for short the Act').

(2.) The contention of the petitioner is that there is every possibility of respondent arresting him under the guise of recording the statement under Section 50 of the Act without following due procedure laid down under law and also the guidelines issued by the Apex Court for arresting an accused. With the said contentions, the petitioner has filed the present application to quash the said summons.

(3.) Vide the above said summons dated 13.01.2021, the respondent requested the petitioner to appear before him on 02.02.2021 for the purpose of recording statement under Section 50 Sub Section (3) of the Act.