Delhi High Court - Orders
Chintels India Limited vs Union Of India on 29 June, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~Writ - 1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 979/2020
CHINTELS INDIA LIMITED .....Petitioner
Through Mr. Manav Gupta, Adv.
versus
UNION OF INDIA .....Respondent
Through Mr. Amit Mahajan , Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 29.06.2020 [Court hearing convened via video-conferencing on account of COVID-19] CRL.M.A. No. 8325/2020
1. Allowed, subject to the petitioner curing the deficiencies referred to in the captioned application within five days of the lockdown qua this Court being lifted.
W.P.(CRL) 979/2020 & CRL.M.A. No.8324/2020
2. Mr. Manav Gupta, who appears on behalf of the petitioner, says that the petitioner has approached this Court seeking quashing of the Enforcement Case Information Report i.e. ECIR/01/HIU/2019 dated 25.01.2019 [in short "ECIR"] registered under Sections 3 and 4 of the Prevention of Money Laundering Act, 2002 [hereafter referred to as the "PMLA"] for the reason that the report filed by the State under Section 173 of the Code of Criminal Procedure, 1973 no longer adverts to Section 420 of the Indian Penal Code, 1860, which is a scheduled offence under PMLA.
W.P.(CRL) 979/2020 1/2 Signature Not Verified digitally signed byVIPIN KUMAR RAI signing date30.06.2020 09:163. Issue notice to the respondent/Union of India. 3.1 Mr. Amit Mahajan accepts notice on behalf of the respondent/Union of India.
3.2 Mr. Mahajan will file a counter-affidavit in the matter within one week from today.
4. Renotify the matter on 08.07.2020.
RAJIV SHAKDHER, J JUNE 29, 2020 pmc/KK Click here to check corrigendum, if any W.P.(CRL) 979/2020 2/2 Signature Not Verified digitally signed byVIPIN KUMAR RAI signing date30.06.2020 09:16