Madras High Court
C.Chandra vs Directorate Of Enforcement on 8 February, 2021
Bench: P.N.Prakash, V.Sivagnanam
Crl.O.P.(MD) No. 12121 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08.02.2021
Coram
The Hon'ble Mr. Justice P.N.PRAKASH
and
The Hon'ble Mr. Justice V.SIVAGNANAM
Crl.O.P.(MD) No. 12121 of 2019
and Crl.M.P. (MD) No.7637 of 2019
C.Chandra .. Petitioner
Vs.
Directorate of Enforcement
rep. by its Assistant Director
(The Prevention of Money Laundering
Act, 2002 in short PMLA, 2002)
Government of India
3rd Floor, C Block,
Murugesa Naicker Complex,
No.84, Greams Road,
Thousand Lights, Chennai - 6. .. Respondent
Petition filed under Section 482 Cr.P.C. to call for the records in
C.C.No.11 of 2018 pending on the file of the II Additional District
Judge (CBI Court), Madurai and quash the proceedings as against the
petitioner for an offence under Section 8 of Prevention of Money
Laundering Act (PMLA) punishable under Section 4 PMLA.
For Petitioner : Mr.P.Anbuselvam
For Respondent : Mr.N.Ramesh,
Spl. Public Prosecutor
Page 1 of 3
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Crl.O.P.(MD) No. 12121 of 2019
ORDER
[Order of the Court was made by V.SIVAGNANAM, J.] Learned counsel for the petitioner sought permission of this Court to withdraw the Criminal Original Petition and he has also made an endorsement to that effect.
2.In view of the endorsement made by the learned counsel for the petitioner, the Criminal Original Petition is dismissed as withdrawn. Consequently, connected miscellaneous petition is closed.
(P.N.P.,J.) (V.S.G.,J.) 08.02.2021 Index: Yes/No mmi To
1.The Assistant Director, Directorate of Enforcement (The Prevention of Money Laundering Act, 2002 in short PMLA, 2002) Government of India 3rd Floor, C Block, Murugesa Naicker Complex, No.84, Greams Road, Thousand Lights, Chennai - 6.
2.The Public Prosecutor, High Court, Madras.
Page 2 of 3http://www.judis.nic.in Crl.O.P.(MD) No. 12121 of 2019 P.N.PRAKASH, J.
and V.SIVAGNANAM, J.
mmi Crl.O.P.(MD) No.12121 of 2019 08.02.2021 Page 3 of 3 http://www.judis.nic.in