Telangana High Court
Syed Akhtar And 2 Others vs The Enforcement Directorate on 4 August, 2020
Author: G. Sri Devi
Bench: G. Sri Devi
THE HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.2684 of 2020
ORDER:
The Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioners to enlarge them on bail in the event of their arrest in F.No.ECIR/HYZO/04/2018/1581, ECIR/HYZO/04/2018/1345 and ECIR/HYZO/04/ 2018/1344 on the file of the Enforcement Directorate, Hyderabad.
Heard the learned counsel appearing for the petitioners, learned Assistant Solicitor General appearing for the respondent authorities and perused the record.
Learned Counsel for the petitioners would submit that after the interim protection, which was granted by this Court on 29.06.2020, the petitioners have appeared before the respondent authorities on 10.07.2020 and 24.07.2020, their statements have been recorded and also collected some of the documents. However, the learned Assistant Solicitor General appearing for the respondent authorities submits that for the purpose of further investigation, the presence of the petitioners is highly necessary and some more documents in connection with the said transactions are to be collected.
Even according to the counter, which was filed by the respondent authorities, the present petitioners have sold some properties to Heera Group of Companies during the year 2016 for valid consideration and that they are only the witnesses in F.No.ECIR/HYZO/04/2018/1581, ECIR/HYZO/04/2018/1345 and ECIR/HYZO/04/ 2018/1344 on the file of the Enforcement Directorate, Hyderabad.
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Thus, in the light of the submission by the learned Counsel for the petitioner and the learned Assistant Solicitor General and since the petitioners are only the witnesses in F.No. ECIR/HYZO/04/2018/1581, ECIR/HYZO/04/2018/1345 and ECIR/ HYZO/04/ 2018/1344 on the file of the Enforcement Directorate, Hyderabad, the petitioners are directed to furnish all the relevant documents before the respondent authorities in connection with the transactions made between the petitioners and Heera Group of Companies and appear before the respondent authorities as and when required by them and shall fully cooperate with the respondent authorities. It is made clear that the respondent authorities shall interrogate the petitioners between 10.00 A.M. and 4.00 P.M., on the dates when the petitioners are being called. Further, the respondent authorities shall not take any coercive steps against the petitioners in F.No.ECIR/HYZO/04/2018/1581, ECIR/HYZO/04/2018/1345 and ECIR/HYZO/04/ 2018/1344 on the file of the Enforcement Directorate, Hyderabad.
With the above direction, the Criminal Petition is disposed of. Miscellaneous Petitions, if any, pending shall stand closed.
________________ JUSTICE G.SRI DEVI 04.08.2020 gkv