REGENT COMPUTRONICS PVT. LTD.

C. Parthasarthy Appellant

V/S

DIRECTOR OF ENFORCEMENT Respondents

Referred Judgements :-

AJAY KUMAR V. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
ABHINANDAN JHA ROOPCHAND LAL VS. DINESH MISHRA:STATE OF BIHAR [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
SATYA NARAIN MUSADI VS. STATE OF BIHAR [REFERRED TO]
UDAY MOHANLAL ACHARYA VS. STATE OF MAHARASHTRA [REFERRED TO]
DINESH DALMIA VS. C B I [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
SHARADCHANDRA VINAYAK DONGRE VS. STATE OF MAHARASHTRA [REFERRED TO]
SUNIL KUMAR SHARMA VS. STATE (NCT OF DELHI) [REFERRED TO]
M. RAVINDRAN VS. INTELLIGENCE OFFICER, DIRECTORATE OF REVENUE INTELLIGENCE [REFERRED TO]
AKULA RAVI TEJ VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) COMMON ORDER:

(2.) Crl.P.No. 3786 of 2022 is filed seeking to quash the order dtd. 8/4/2022 passed in Crl.M.P. (Sr). No. 3550 of 2022 in File No. ECIR/HYZO/14/2021 by the Metropolitan Sessions Judge - cum - Special Court Under PMLA Act, 2002 at Hyderabad. Likewise, Crl.P.No. 4127 of 2022 and Crl.P.No. 4137 of 2022 are filed to quash the orders dtd. 13/4/2022 and 31/3/2022 in File No. ECIR/HYZO/14/2021 respectively. The petitioner is A.1 in the said crime.

(3.) Heard Mr. T. Niranjan Reddy learned Senior Counsel representing Mr. Avinash Desai learned counsel for the Petitioner and Mr. Anil Prasad Tiwari, learned Spl. Public Prosecutor for Directorate of Enforcement for the Respondent.

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C. PARTHASARTHY Vs. DIRECTOR OF ENFORCEMENT

Referred Judgements :-

JUDGEMENT

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