EASTERN INSTITUTE FOR INTEGRATED LEARNING IN MANAGEMENT UNIVERSITY Vs. THE JOINT DIRECTOR, DIRECTORATE OF ENFORCEMENT, GOVERNMENT OF INDIA AND ORS.

JUDGEMENT

(1.) THE Petitioner is a State Private University created under the Eastern Institute for Integrated Learning in Management University Act, 2006 (Act No. 4 of 2006) (hereinafter referred to as "EIILMU Act"). In this Writ Petition, the Petitioner -University seeks to quash Enforcement Case Information Report (ECIR) No. KLZO/01/2014/825 -827 dated 19 -02 -2014, Annexure P/2, registered against the persons connected with the Petitioner -University in various capacities for offences under the Prevention of Money -Laundering Act, 2002 (for short "PMLA") corresponding to Sections 420/467/120B of the Indian Penal Code (for short "IPC").

(2.) THE ground raised in the Writ Petition invoking the powers of this Court under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") are primarily the following: - -

(3.) WE need not go much into the other facts to ascertain as to whether this is a fit case where this Court should exercise its powers under Section 482 Cr.P.C. and quash the ECIR, except to observe what shall follow hereafter.