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T.D. Sonia vs The Deputy Director Directorate Of ... on 2 December, 2022

Bench: Ajay Rastogi, Bela M. Trivedi

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     ITEM NO.43                                COURT NO.6                         SECTION II-C

                                     S U P R E M E C O U R T O F            I N D I A
                                             RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.)                           No(s).        10667/2022

     (Arising out of impugned final judgment and order dated 14-10-2022
     in CRLRC No. 608/2022 passed by the High Court Of Judicature At
     Madras)

     T.D. SONIA                                                                    Petitioner(s)

                                                          VERSUS

     THE DEPUTY DIRECTOR DIRECTORATE OF
     ENFORCEMENT GOVT. OF INDIA                                                    Respondent(s)

     (IA No.170038/2022-EXEMPTION                     FROM        FILING   C/C    OF    THE    IMPUGNED
     JUDGMENT)

     Date : 02-12-2022 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE AJAY RASTOGI
                             HON'BLE MS. JUSTICE BELA M. TRIVEDI

     For Petitioner(s)                   Mr. K. K. Mani, AOR
                                         Ms. T. Archana, Adv.
                                         Mr. Rajeev Gupta, Adv.
                                         Mr. Vinay Rajput, Adv.

     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Learned counsel for the petitioner submits that they are not accused in the prescribed offence registered on 15.11.2013 under Sections 406, 420, 468, 471 and 506 IPC. In the given circumstances, at least there cannot be any prosecution against the present petitioner under Sections 3 and 4 of PMLA Act. Signature Not Verified

Issue notice.

Jayant Kumar Arora Date: 2022.12.03 12:58:32 IST Reason: Dasti, in addition, is permitted.

Further proceedings including prosecution qua the present petitioner shall remain stayed until further orders. Tag with SLP (Crl.) No. 10360 of 2022.

(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER