Delhi High Court - Orders
A.Mohamed Yusuff vs Directorate Of Enforcement on 23 January, 2024
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 222/2024
A.MOHAMED YUSUFF ..... Petitioner
Through: Mr.Adit S. Pujari, Mr.Shaikh Saipan
and Ms.Mantika Vohra, Advocates
versus
DIRECTORATE OF ENFORCEMENT ..... Respondent
Through: Mr.Manish Jain, SPP with
Mr.Sougata Ganguly, Mr.Rukban
Tyagi, Mr.Ishaan Baisla and
Ms.Shraddha Agrawal, Advocates
CORAM:
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 23.01.2024 CRL.M.A. 2052/2024 Exemption allowed, subject to just exceptions. Application stands disposed of.
W.P.(CRL) 222/2024 Petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been preferred on behalf of the petitioner for quashing/setting aside of the arrest order along with arrest memo dated 11.01.2024 and consequential proceedings arising therefrom including the order dated 12.01.2024 passed by learned ASJ-03, Special Court (PMLA), Patiala House Courts, New Delhi in ECIR/STF/17/2022, titled Directorate of Enforcement v. A. Mohamed Yusuff.
Issue notice. Learned SPP for the respondent appears on advance This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/01/2024 at 06:29:44 notice and accepts notice.
Reply be filed within three weeks with an advance copy to learned counsel for the petitioner.
Matter involving identical issues is stated to be listed on 16.02.2024. List on 16.02.2024.
ANOOP KUMAR MENDIRATTA, J JANUARY 23, 2024/v This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/01/2024 at 06:29:44