Bharat Yadav vs The Union Of India
2023 Latest Caselaw 5175 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  CRIMINAL MISCELLANEOUS No.56245 of 2022
        Arising Out of PS. Case No.-7 Year-2014 Thana- GOVERNMENT OFFICIAL COMP.
                                           District- Patna
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BHARAT YADAV S/o Shri Parmeshwar Yadav Resident of Jamalpur Dih, Near Avantika Cinema, P.S.- Jamalpur, District- Munger

... ... Petitioner/s Versus

1. THE UNION OF INDIA New Delhi

2. The Assistant Director, Directorate of Enforcement(Prevention of Money Laundering Act)Govt of India 1st Floor, Chandpura Place, Bank Road, West Gandhi Maidan, Patna, Bihar

... ... Opposite Party/s ====================================================== Appearance :

     For the Petitioner/s     :    Mr. Ansul, Advocate
                                   Mrs. Sagrika, Advocate
                                   Mr. Aditya Pandey, Advocate
     For the Opposite Party/s :    Mr. K.N. Singh (A.S.G)
     For the UOI              :    Mr. Manoj Kumar Singh (E.D.)
                                   Mr. Ankit Kumar Singh, Advocate

====================================================== CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA ORAL JUDGMENT Date : 09-10-2023

Heard learned counsel for the petitioner and learned

Additional Public Prosecutor for the State as well as learned

counsel for the Enforcement Directorate.

2. The learned counsel for the petitioner submits that

the present quashing application has been filed seeking quashing

of the order dated 24.08.2018 passed by learned Session Judge,

Patna in Special Trial No.(PMLA) 03 of 2018 (Ref: ECIR No.

PTZ0/07/2014) dated 07.01.2014 by which the learned Session

Judge, Patna has taken cognizance of offence under Section 4 of

the Prevention of Money Laundering Act and has issued Patna High Court CR. MISC. No.56245 of 2022 dt.09-10-2023

summons to the petitioner for his appearance.

3. The learned counsel for the petitioner submits that

the issue which arises for consideration in the present case is

whether the ECIR instituted under the Prevention of Money

Laundering Act (hereinafter referred as the Act) against the

petitioner can continue when the petitioner stands acquitted of

the charges in a duly constituted criminal trial of the allegations

of committing the predicate offence based on which the ECIR

under the Act was instituted, as committing predicate offence is

sine-quo-non for instituting a case under the Act i.e. unless there

is a predicate offence there cannot be a offence of Money

Laundering.

4. The learned counsel for the petitioner next submits

that mere earning money or obtaining any property by

committing a crime does not amount to Money Laundering, but

obtaining or deriving any property by committing a crime

related to the scheduled offences under the Act and then

projecting or claiming such money or property as untainted

property amounts to money laundering.

5. The learned counsel for the petitioner next submits

that commission of the predicated offence is mandatory for

instituting a case under the Act, it is further submitted that Patna High Court CR. MISC. No.56245 of 2022 dt.09-10-2023

predicate or scheduled offence is defined Section 2(Y) of the

Act, as the offences specified under Part-A of the Schedule to

the Act or the offence specified under Part-B of the Schedule, if

total value involved in such offence in one crore rupee or more.

6. The learned counsel for the petitioner further

submits that the schedule lays down a vast list of offences under

various penal legislation, but the relevance of such offences is

better understood when read along with the definition of money

laundering, it is next submits that intrinsic linkage of the

scheduled offence with the offence of Money Laundering is also

found in the explanation to the definition of 'Proceed of Crime'

under Section 2U of the Act, which clarifies that it would

include property not only derived or obtained from the

scheduled offence but also any property which may directly or

indirectly be derived or obtained as a result of any criminal

activity relatable to the scheduled offence.

7. The learned counsel for the petitioner next submits

that the Hon'ble Supreme Court has made it clear that while the

offence of Money Laundering is an independent offence, it is

still dependent on the underline predicate offence to the extent

of the proceed of crime having been derived or obtained as a

result of criminal activity relating to or in relation to the Patna High Court CR. MISC. No.56245 of 2022 dt.09-10-2023

scheduled offence. Further, while the whole quantum of a

tainted property need not be regarded as proceed of crime, the

property qualifying under the definition clause of Section 2U of

the Act will necessarily be treated as crime property or

laundered property.

8. It is thus, submitted that in the event a person is

acquitted in relation to the scheduled offence who rightfully

owns or possesses and alleged tainted property, then such a

property cannot be termed as proceeds of crime.

9. The learned counsel for the petitioner further

submits that in view of the submissions recorded herein above,

the facts of the case be appreciated. It is next submitted that

Complaint Case No.3/18 was filed in the Court of Special

Judge, PMLA, Patna-cum-Session Judge with an allegation that

the list of 27 cases registered against the petitioner was

forwarded by the S.P., EOU which revealed that petitioner is a

habitual offender indulging in arms, extortion, robbery, murder

and other economic offences and has also been convicted in

Jamalpur P.S. Case No.50 of 1998. It is next alleged that Letter

No.389C dated 04.11.2013 of S.P., EOU further revealed that

petitioner has amassed property in his name and the name of his

wife and the younger brother Amit Kumar from the proceeds of Patna High Court CR. MISC. No.56245 of 2022 dt.09-10-2023

the above-mentioned crimes, by investing the same in various

movable and immovable properties, in an attempt to project it as

untainted, thus an ECIR bearing No.PTZ0/07/2014 dated

07.01.2014 was instituted against the petitioner and others by

ED, Patna Zonal Office as offences under Sections 302, 420,

414, 467, 471 and 120B of the I.P.C. being scheduled offences,

further it is alleged that petitioner has acquired movable and

immovable properties as detailed in the complaint, the total

value of the property acquired in the name of the petitioner is

Rs.2,16,18,059/- in the name of his wife the property is worth of

Rs.1,64,75,500/- both totaling Rs.3,80,93,559/-, further bank

account operated by the petitioner had a deposit of

Rs.13,59,443/-, LIC policies worth Rs.29,08,988/- and thus total

properties were valued at Rs.4,23,61,990/-.

10. The learned counsel for the petitioner further

submits that the crux of the allegation is that the petitioner

through scheduled offences generated proceed of crime which

was used to amass movable and immovable properties. It is next

submitted that the petitioner was involved in 27 cases and he

has been acquitted in all the cases but when the present ECIR

was registered at that time two cases were pending being

Jamalpur P.S. Case No.121 of 2010 and Munger Kotwali P.S. Patna High Court CR. MISC. No.56245 of 2022 dt.09-10-2023

Case No.227 of 2010.

11. The learned counsel for the petitioner next submits

that petitioner in a duly constituted trial was acquitted in both

the cases i.e. Jamalpur P.S. Case No.121 of 2010 and Munger

Kotwali P.S. Case No.227 of 2010. It is thus, submitted that

when the petitioner was acquitted of the predicate offence based

on which the present ECIR was registered then on what basis

the case under the act is being pursued against the petitioner as

the presumption is that once an accused is acquitted of the

predicate offences which is sine-quo-non for instituting a case

under the Act than how the case under the PMLA can proceed.

12. The learned counsel for the petitioner next rely on

the judgment of Hon'ble Supreme Court in the case of Vijay

Madanlal Chaudhary Vs. Union of India SLP (Civil) No.4634 of

2014 and drawn the attention of the Court to Para-253 and

281 :-

"253. Tersely put, it is only such property which is derived or obtained, directly or indirectly, as a result of criminal activity relating to a scheduled offence can be regarded as proceeds of crime. The authorities under the 2002 Act cannot resort to action against any person for money-laundering on an assumption that the property recovered by them must be proceeds of crime and that a scheduled offence has Patna High Court CR. MISC. No.56245 of 2022 dt.09-10-2023

been committed, unless the same is registered with the jurisdictional police or pending injury by way of complaint before the competent forum. For, the expression "derived or obtained" is indicative of criminal activity relating to a scheduled offence already accomplished. Similarly, in the event the person named in the criminal activity relating to a scheduled offence is finally absolved by a Court of competent jurisdiction owing to an order of discharge, acquittal or because of quashing of the criminal case (schedule offence) against him/her, there can be no action for money-laundering against such a person or person claiming through him in relation to the property linked to the stated scheduled offence. This interpretation alone can be countenanced on the basis of the provisions of the 2002 Act, in particular Section 2(1)(u) read with Section 3. Taking any other view would be rewriting of these provisions and disregarding the express language of definition clause "proceeds of crime", as it obtains as of now.

281. The next question is : whether the offence under Section 3 is a standalone offence?

Indeed, it is dependent on the wrongful and illegal gain of property as a result of criminal activity relating to a scheduled offence. Nevertheless, it is concerning the process or activity connected with such property, which constitutes offence of money-laundering. The property must qualify the definition of "proceeds of crime" under Section 2(1)(u) of the 2002 Act. As observed earlier, all or whole of the crime property Patna High Court CR. MISC. No.56245 of 2022 dt.09-10-2023

linked to scheduled offence need not be regarded as proceeds of crime, but all properties qualifying the definition of "proceeds of crime" under Section 2(1)(u) will necessarily be crime properties. Indeed, in the event of acquittal of the person concerned or being absolved from allegation of criminal activity relating to scheduled offence, and if it is established in the court of law that the crime property in the concerned case has been rightfully owned and possessed by him, such a property by no stretch of imagination can be termed as crime property and ex-consequenti proceeds of crime within the meaning of Section 2(1)(u) as it stands today. On the other hand, in the trial in connection with the scheduled offence, the Court would be obliged to direct return of such property as belonging to him. It would be then paradoxical to still regard such property as proceeds of crime despite such adjudication by a Court of competent jurisdiction. It is well within the jurisdiction of the concerned Court trying the scheduled offence to pronounce on that matter."

13. The learned counsel for the petitioner thus submits

that the Hon'ble Supreme Court has clearly observed that such

property which is derived or obtained directly or indirectly as a

result of criminal activity relating to a scheduled offence can be

recorded as proceeds of crime but the authorities under the 2002

Act cannot resort to action against any person for Money

Laundering on an assumption that the property recovered by Patna High Court CR. MISC. No.56245 of 2022 dt.09-10-2023

them must be proceeds of crime and that a scheduled offence

has been committed unless the same is registered with the

jurisdictional police or pending inquiry by way of complaint

before the competent forum and in the event the person named

in the criminal activity relating to a scheduled offence is finally

absolved by a court of competent jurisdiction owing to an order

of discharge, acquittal or because of quashing of the criminal

case (schedule offence) against him their can be no action for

money laundering against such a person or person claiming

through him in relation to the property link to the stated

scheduled offences.

14. The learned counsel for the petitioner further

submits that in the present case also the ECIR was instituted on

the ground that Jamalpur P.S. Case No.121 of 2010 and Munger

Kotwali P.S. Case No.227 of 2010 were pending against the

petitioner but since the petitioner stands acquitted in both the

cases, as such it cannot be presumed that the properties

amassed by the petitioner was from the proceeds of crime.

15. The learned Central Government counsel Mr.

Manoj Kumar Singh, very fairly submits no doubt counter

affidavit has been filed but then the issue raised in the present

application, as recorded hereinabove is not answered, further Patna High Court CR. MISC. No.56245 of 2022 dt.09-10-2023

submits that law as enunciated by the Hon'ble Supreme Court is

clear, thus is not in a position to rebut he submission of the

learned counsel for the petitioner.

16. Considering the submissions made by the learned

counsel for the petitioner and in view of the submissions

recorded herein above and after going through the judgment of

the Hon'ble Supreme Court, the order dated 24.08.2018 passed

by the learned Session Judge, Patna in Special Trial No.(PMLA)

03 of 2018 (Ref: ECIR No. PTZ0/07/2014) dated 07.01.2014

whereby cognizance of offence under Section 4 of the Act has

been taken and the petitioner has been summoned is hereby

quashed.

(Satyavrat Verma, J) mdrashid/-

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