Andhra Pradesh High Court - Amravati
Anil Kumar Agarwal, vs Directorate Of Enforcement, on 3 March, 2022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! THURSDAY, THE THIRD DAY OF MARCH TWO THQUSAND AND TWENTY TWO 'PRESENT: THE HONOURABLE SRI JOSTICE D RAMESH REMINAL PETITION NO: 1475 OF 2022 Behveen: Ani Kumar Agarwal, S10, bale Q. Pe Age anwal, Aged about 70 years, Qec~ Business, Rio, Plot. No OF and 88 P & T Catony, 'Karkhana, Secu mnderabad, Hyderabad, Telangana State Petitioner AND +. D¥rectorate of Enforcemant, Visakhapainam Sub Zonal Office, Door No. 39-33-4, Plot No. MiG-230, Madhavadhara, VUDA Layout, Visakhapatnam S300%8, Rep. by Rs Assistant D irectar, 2. The State of Andhra Pradesh, rep. by iis Public Prosecuiny, High Court Buildings, Ameravathi, Guntur District, Andhra Fradesh Staia. Respondents Petition fled under Section 482 of CrP.C, praying that in the circumstances stated in the memorandum of grounds fled in support of the Criminal Petition, ihe High Court may be pleased fo quash the F.Ne-- EGIR PAYZOMSRO14S245, issued by the ya re snondent, iA NOL? OF 2022 Petition under Section 482 of CrP.C praying that in the circumstances stated in the memorandum of grounds fied in suppert of the Criminal petition, U High may ke pleased ta sfay all further proosedings including any co-ersive $ stens petitioner in connection with the summon No. PMLA/GUMMON/AVRGZO/N ve by the (* respondent, Pending disposal of ORLP 14/5 of 2022, on the ne Gout, The petifian coming on for hearing, upon cerusing the Criminal Patition and the memorandum of grounds filed in support thereaf and upon hearing the srguments of Sri Dammalapatl Srinivas, appearing on behalf of the Pillix Law Firm, Advorate for the Petitioner, and of Sri Josula Bhaskar, appearing for the pane No.t, and af Puble Prosecutor for the Respondent No.2, the Court mace the follawing: See amed Standing Counsel, Sri Josula Bhaskar appearing for the 1 respondent sought twa (02) wesks tme and opposed for grant of interim direction. Learned senior courss!, Sri Dammalapati Srinivas appearing for the petitioner submitted that as per the notice served, they will angear befors the investigating agency and cooperate with the authorities. in fact learned counsel for the petitioner has also brought notice of this Court that the defacto complainant as well as the petitioners have compromised the matior and H was ended in Lok Adglath. Considering the submissions made by the learned esunsel for the petitioner though i was Opposed by the public prosecutor, there shall be a direction fo the respondents not tw fake coercive steps againet the petitioner herein. Further the petiiensr is dirented to cooperate with the investigating agency, Post after bye (03) weeks. SDK K.TATA RAO | DEPUTY. REGISTRAR = A/ AYRUE COP YH For Ts, wo ; Oe atte 4 i Ft AN ANd oad RS Spey th EN AB PRN '. The Xi Additional Chief Metropolis TREREerk 2. The Metronoliian Legal Servicas Authoriy Lokadalat Convensd by Metropalitan Lega! Se ty, Hyderabad, 3. Gne CC to SRE PIL 4. One OC to SRE dosul 1 Gn Goud of Andhra Pradesh [OUT > Two COs fo PURLIC pre & Une spare copy VD RRERERRRaaaaaaeae ARNE eS EE EEE HIGH COURT ORS DATED ON 2022 NOTE: POST AFTER TWO (02) WEEKS. ORDER
CRLP No (47S of 2022 DIRECTION SO