DIRECTORATE OF ENFORCEMENT Vs. VINAY RAI

JUDGEMENT

(1.) By filing the instant Criminal Revision Petition under Sec. 47 of the Prevention of Money-Laundering Act, 2002 (hereinafter, 'PMLA, 2002'), read with Ss. 401/397 of the Code of Criminal Procedure, 1973, the Petitioner herein impugns the Order dtd. 31/10/2019 of the Learned Special Judge, Prevention of Money Laundering Act, 2002, East Sikkim, at Gangtok, in Sessions Trial (PMLA) Case No.01 of 2018 (Enforcement Directorate vs. Vinay Rai and Others), discharging all the opposite parties/accused persons of the offences under Ss. 3 and 4 of the PMLA, 2002.

(2.) Today before this Court, Learned Deputy Solicitor General of India submits that although the grounds for challenge have been detailed in the Revision Petition, however in view of the ratio of the Hon'ble Supreme Court in Vijay Madanlal Choudhary and Others vs. Union of India and Others 2022 SCC OnLine SC 929 she does not seek to pursue the matter. This, in view of the fact that the Judgment has laid down the law pertaining to the provisions of the PMLA and the Scheduled offences.

(3.) Leaned Counsel for the opposing parties submit that they have no arguments to advance in light of the fair submissions advanced by Learned Deputy Solicitor General of India.