[Cites 2, Cited by 0]
Delhi High Court
Sallahuddin Zeinnuddin Sheikh vs Directorate Of Enforcement on 16 April, 2026
$~66
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 16.04.2026
+ CRL.M.C. 2849/2026, CRL.M.A. 11588/2026, CRL.M.A.
11589/2026 & CRL.M.A. 11587/2026
SALLAHUDDIN ZEINNUDDIN SHEIKH .....Petitioner
Through: Mr. Trideep Pais, Sr. Advocate with
Mr. Akshat Gupta, Advocate (both
through videoconferencing).
versus
DIRECTORATE OF ENFORCEMENT .....Respondent
Through: Mr. Vivek Gurnani, Panel Counsel
with Mr. Kanishk Maurya and Mr.
Ch. Abhinandan Patra, Advocates.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. Petitioner, facing trial for offence under Section 3 and 4 of the
Prevention of Money Laundering Act has assailed order dated 27.02.2026 of
the learned trial court whereby his application under Section 230/231 BNSS
for supply of hardcopy or digital copy of the Relied Upon Documents
(RUD-44 and RUD-45) was dismissed.
2. Learned counsel for Directorate of Enforcement appearing on advance
intimation accepts notice and submits that it is only a part of RUD-44 and
CRL.M.C. 2849/2026 Page 1 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569a
f3962c6fb4835d435f97626cacca, ou=HIGH COURT
KATHPALIA
st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570996
b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
Digitally Signed Date: 2026.04.16 06:15:56 -07'00'
By:RAHUL YADAV
Signing Date:16.04.2026
18:18:17
RUD-45 that has been relied upon by the Directorate of Enforcement for the
purposes of framing charge and those relied upon portions have already been
supplied to the petitioner. It is further submitted by learned counsel for
Directorate of Enforcement that in case at some subsequent stage, some
additional material from RUD-44 and RUD-45 is to be used against the
petitioner, at that stage that material also would be supplied.
3. Learned counsel for petitioner contends that his right to fair trial
would get vitiated if the remaining portion of RUD-44 and RUD-45 is
concealed from him. For, the said portion would be vital for his defence.
4. After some discussion, on instructions, learned counsel for Directorate
of Enforcement submits that only in the interest of expeditious disposal of
the trial, the Directorate of Enforcement is agreeable to supply complete
RUD-44 and complete RUD-45 to the petitioner but it shall be the
prerogative of the learned trial court to permit or not permit the petitioner to
use the remaining portions of RUD-44 and RUD-45 for the purposes of
framing charge.
5. Accordingly, with consent of both sides, this petition is allowed,
thereby setting aside the impugned order and directing the Directorate of
Enforcement to supply the complete RUD-44 and complete RUD-45 to the
petitioner on the date already fixed before the trial court (18.04.2026).
6. However, learned counsel for both sides also are agreeable that the
CRL.M.C. 2849/2026 Page 2 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec4556
9af3962c6fb4835d435f97626cacca, ou=HIGH
COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d155709
96b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
Date: 2026.04.16 06:15:47 -07'00'
Digitally Signed
By:RAHUL YADAV
Signing Date:16.04.2026
18:18:17
trial court may examine as to whether for supply of the data of RUD-44
pertaining to the co-accused, the consent of the co-accused would be
required in order to ensure his privacy.
7. Accompanying applications also stand disposed of.
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4a
fec45569af3962c6fb4835d435f97626ca
cca, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5
d15570996b40f80cbd2eee60402c48796
5ff801e26fa, cn=GIRISH KATHPALIA
Date: 2026.04.16 06:15:36 -07'00'
GIRISH KATHPALIA
(JUDGE)
APRIL 16, 2026/dr
CRL.M.C. 2849/2026 Page 3 of 3 pages
