Madras High Court
Lakshminarayanan vs The Deputy Superintendent Of ... on 17 June, 2022
W.P.No.14703 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17.06.2022
CORAM
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
W.P.No.14703 of 2022
and
W.M.P.Nos.13905 & 13906 of 2022
1. Lakshminarayanan
Director,
LNS International Financial Services Ltd.
2. Sundaram Bakthavachalam
Director,
LNS International Financial Services Ltd.
3. Vedhanarayanan
Director,
LNS International Financial Services Ltd. ... Petitioner
Vs.
1. The Deputy Superintendent of Police,
Economic Offences Wing – II,
HQRS, PTC, Ashok Nagar,
Chennai – 600 023.
2. The Superintendent of Police,
Economic Offences Wing – II,
HQRS, PTC, Ashok Nagar,
Chennai – 600 023.
3. The Inspector of Police,
Economic Offences Wing – II,
HQRS, PTC, Ashok Nagar,
Chennai – 600 023. ... Respondents
1/4
https://www.mhc.tn.gov.in/judis
W.P.No.14703 of 2022
Prayer: Writ Petition is filed under Article 226 of Constitution of India, pleased
to issue a Writ, Order or Direction in the nature of Writ of Certiorarified
Mandamus, to call for the records on the file of the 1st respondent in proceedings
No. Nil dated 16.05.2022 and quash the same as illegal, incompetent and
without jurisdiction and further direct the respondent not to continue any
proceedings in respect to the Company namely LNS International Financial
Services Ltd. having its registered office at Tamarai Tech Park, Level S.P.Plot,
No.16-19 & 20-A, Thiru Vi Ka Industrial Estate, Inner Ring Road, Guindy,
Chennai – 600 032.
For Petitioner : Mr.V.Raghavachari
For Respondents : Mr.A.Gokulakrishnan
Additional Public Prosecutor
ORDER
This Writ Petition has been filed seeking to quash the notice dated
16.05.2022 issued by the first respondent for appearance of the petitioner for
enquiry in respect of alleged transaction which appears to be an economic crime.
2. Mr.V.Raghavachari, learned counsel for the petitioner submitted that
without any complaint the police themselves has issued such a notice.
3. On his submission, this Court adjourned the matter today to get
instructions from the concerned Police. Today, on sealed cover, the materials are
https://www.mhc.tn.gov.in/judis
W.P.No.14703 of 2022
produced before this Court and there are two specific complaints alleging certain
irregularities and making allegations against the petitioner which are pending
before the respondent Police.
4. In such view of the matter, this Court is not inclined to interfere with
the investigation and the respondent Police are directed to issue a fresh notice to
the petitioner indicating the name of the complainant for appearance of the
petitioner. On such notice being received, the petitioner shall cooperate with the
investigation and the respondent shall conduct preliminary enquiry as per the
direction contained in the judgment of the Hon'ble Apex Court in the case of
Lalita Kumari Vs. Government of Uttar Pradesh and others [2014 (2) SCC
(1)] and proceed further as per law.
5. With the above directions, this Writ Petition stands dismissed.
Consequently, the connected miscellaneous petitions are closed.
17.06.2022
ham/rgi
Index :Yes/No
Internet:Yes/No
N. SATHISH KUMAR, J.
ham/rgi
To
https://www.mhc.tn.gov.in/judis
W.P.No.14703 of 2022
1. The Deputy Superintendent of Police,
Economic Offences Wing – II,
HQRS, PTC, Ashok Nagar,
Chennai – 600 023.
2. The Superintendent of Police,
Economic Offences Wing – II,
HQRS, PTC, Ashok Nagar,
Chennai – 600 023.
3. The Inspector of Police,
Economic Offences Wing – II,
HQRS, PTC, Ashok Nagar,
Chennai – 600 023.
4. The Public Prosecutor,
High Court of Madras.
W.P.No.14703 of 2022
and W.M.P.Nos.13905 & 13906 of 2022
17.06.2022
https://www.mhc.tn.gov.in/judis
