Rajasthan High Court - Jaipur
Dinesh Kumar Verma S/O Shri Mohan Lal B/C ... vs Assistant Director Enforcement ... on 4 February, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 773/2019
Dinesh Kumar Verma S/o Shri Mohan Lal B/c Verma
----Petitioner
Versus
Assistant Director Enforcement Directorate
----Respondent
For Petitioner(s) : Mr. Vivek Goyal
For Respondent(s) : Ms. Meenakshi Pareek, PP
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
Order
04/02/2019
Counsel for the petitioner has submitted that in case of
co-accused Pushpendra Agrawal, this court in S.B. Criminal Misc.
Petition No.7892/2018 on 17.12.2018 had passed the following
order:-
"Instant petition has been
preferred under Section 482 Cr.P.C. praying
therein that the order dated 5.12.2018
passed by the Special Sessions Court, Jaipur
(Prevention of Money Laundering Act, 2002)
(Special Court of Communal Riots Cases),
Jaipur Metropolitan, whereby the said court
in a complaint case while taking cognizance
against the petitioner of offences punishable
under Sections 3 and 4 of Prevention of
Money Laundering Act, 2002, has
summoned the petitioner through arrest
warrants, be set aside.
The learned counsel appearing for the
petitioner during the course of arguments
has made an alternative submission that the
arrest warrants issued by the said Court be
converted as bailable warrants.
Counsel appearing for the petitioner
has relied upon the case of Inder Mohan
Goswami & Another Vs. State of
Uttaranchal & Others, reported in A.I.R.
2007 (12) 1, to contend that the trial Court
(2 of 2) [CRLMP-773/2019]
at first instance should not have issued
warrant of arrest to summon the petitioner.
It is urged that in a complaint case
petitioner at first instance should not have
been summoned through arrest warrant.
I have heard ld. counsel appearing for
the petitioner and ld. Public Prosecutor
appearing for the State.
In the light of judgment relied, the arrest warrants issued against the petitioner is converted as bailable warrants.
In view of above, the present petition is disposed of."
Counsel for the petitioner prays that the present petition be disposed of, in same terms as in order dated 17.12.2018 passed in Pushpendra Agarwal vs Mukesh Kumar Meena, Assistant Director, Enforcement Directorate, Jaipur Zonal, in S.B. Criminal Misc. Petition No.7892/2018.
As prayed, the present petition is disposed of, in same terms as in S.B. Criminal Misc. Petition No.7892/2018, Pushpendra Agarwal vs Mukesh Kumar Meena, Assistant Director, Enforcement Directorate, Jaipur Zonal, decided on 17.12.2018.
(KANWALJIT SINGH AHLUWALIA),J Heena/175 Powered by TCPDF (www.tcpdf.org)