WP.3476.2026.doc

Ajay

ININ  THETHE  HIGHHIGH  COURTCOURT  OFOF  JUDICATUREJUDICATURE  ATAT  BOMBAYBOMBAY

CRIMINAL APPELLATE JURISDICTIONCRIMINAL APPELLATE JURISDICTION

 WRIT PETITION      NO. 3476 OF 2026   

Jitendra Pandey ..Petitioner

         Versus

Directorate of Enforcement & Anr. ..Respondents

....................

Mr. Ravindra Kadam, Senior Advocate a/w Mr. Shrey S. Lodha, Mr.

Dulraj Jain, Mr. Aryan Kotwal, Ms. Anjali Joshi, Hrutik Chavan and

Aarti Nishad i/by D’vocate Legal LLP, Advocates for Petitioner.

Mr. C.R. Pendse a/w Mr. Atharva S. Jagtap a/w Mr. Amit Mane,

Advocates for Respondent No.1 – ED. 

Mr. Amit Munde, APP for Respondent No.2 –State.

......…...........

CORAM:MILIND N. JADHAV, J.

DATE:OCTOBER 27, 2026.

JUDGEMENT:

1.  Heard Mr. Kadam, learned Senior Advocate for  Petitioner;

Mr. Pendse, learned Advocate for Respondent No.1 – ED and   Mr.

Munde, learned APP for Respondent No.2 –State.

2.  Present Petition is filed under Article 227 of the Constitution

of India and Sections 528 and 529 of the Bharatiya Nagarika Suraksha

Sanhita, 2023 seeking to quash and set aside remand orders dated

23.06.2026,   29.06.2026   and   04.07.2026   passed   in   Remand

Application No.903 of 2026 by the learned Additional Sessions Judge,

Special Court under Prevention of Money Laundering Act, 2002 (for

short   ‘PMLA, 2002’)   at   City   Civil   and   Sessions   Court,   Mumbai.

Petitioner is also seeking direction declaring arrest of the Petitioner by

1 of 27

WP.3476.2026.doc

Respondent No.1 – ED in the subject ECIR No. ECIR/MBZO-I/53/2023

dated 26.12.2023 illegal and violative of Section 19(1) of  PMLA, 2002

and Articles 14 and 21 of the Constitution of India.

3.  Briefly   stated,   on   06.10.2023   FIR   No.294   of   2023   was

registered with Naupada Police Station, Thane for offences punishable

under Sections 409, 420, 467, 468, 34 and 120B of Indian Penal Code,

1860 and 66 (C) & 66 (D) of the Information Technology Act, 2000

against the Petitioner and he was arraigned as accused No.4, however

no specific role was imputed qua the Petitioner.

3.1.  On 26.12.2023, Respondent No.1 – ED registered ECIR No.

MBZO-I/53/2023 in relation to predicate offences involved in FIR

No.294 of 2023 wherein proceeds of crime  were shown to be Rs.1618

crore. However on 08.01.2024 charge-sheet was filed but Petitioner

was   not   chargesheeted.   However   on   31.03.2024,   Petitioner   was

arrested. 

3.2.  On   14.05.2024,   supplementary   chargesheet   was   filed

arraigning Petitioner  as Accused No.1 for  aforesaid offences. It is

alleged that Petitioner in conspiracy with others formed 97 partnership

agreements and 18 private limited companies in the names of gullible

persons by procuring their KYC under the pretext of giving them loan

or job and instead opened 269 mule bank accounts for remitting

foreign currency against freight charges. Further it is alleged that

2 of 27

WP.3476.2026.doc

Petitioner   alongwith   others   forged   several   documents   including

invoices, bills of lading, 15CA and 15CB Certificates, A2 Forms which

are required to be tendered to Authorized Dealer I Bank for remitting

foreign currency. It is alleged that total amount remitted is Rs.7569

Crore  and   intent   to   commit   the   aforesaid   offences   was   to   evade

customs duty. Further it is alleged that amount remitted abroad was

towards the differential payment of the goods imported into India by

under-invoicing the value of the goods.

3.3.  On   07.06.2024,   Petitioner   was   granted   regular   bail   by

learned  I/c   Judicial   Magistrate   First  Class,  Thane.   On  02.01.2025

search action under Section 17 of PMLA, 2002  was carried out at the

native place in Uttar Pradesh as well as at residence in Mumbai of

Petitioner, however no incriminating material was recovered. Between

02.01.2025 to 25.02.2026, Petitioner appeared on 30 occasions before

Respondent No.1 – ED and his statements were recorded.

3.4.  On 26.02.2026 and 27.02.2026, second search action was

carried out at Petitioner's residence in Mumbai and certain movable

properties   were   seized   and   attached.   Between   01.03.2026   to

15.05.2026, Petitioner's statement was recorded on 5 occasions but he

was never summoned. On 23.06.2026, Petitioner was arrested from his

residence and remanded to Respondent No.1 - ED's custody for 7 days

by   learned   Sessions   Court.   On   25.06.2026,   26.06.2026   and

3 of 27

WP.3476.2026.doc

27.06.2026,   once   again   Petitioner's   statements   were   recorded.   On

29.06.2026 and subsequently on 04.07.2026, Respondent No.1 - ED

filed second and third remand application and sought further custodial

interrogation of Petitioner which was allowed by learned Sessions

Court. Hence, Petitioner filed present Petition to challenge the legality

of his arrest.

4.    Mr. Kadam, learned Senior Advocate appearing alongwith

Mr. Shrey Lodha, Advocate for Petitioner would submit that Petitioner

was   arrested   despite   absence   of   fresh   material   or   supervening

circumstances for his arrest. He would submit that it is well settled that

power of arrest under Section 19(1) of PMLA, 2000 is a drastic action

and   not   for   the   purpose   of   investigation.   He   would   submit   that

therefore non-cooperation cannot be a ground to arrest him under the

aforesaid Section. He would submit that Respondent No.1 – ED failed

to show from the record as to how the Petitioner did not cooperate

and/or was evasive notwithstanding that he appeared for recording of

his   statements   on   38   different   occasions   between   02.01.2025   to

27.06.2026 over 18 months and made all disclosures. 

4.1.  He would submit that power to arrest can and should wait

and power in terms of Section 19(1) of the PMLA, 2000 can be

exercised only when the material with the designated officer enables

him to form an opinion by recording reasons in writing that arrestee is

4 of 27

WP.3476.2026.doc

guilty of offence. He would submit that necessity of arrest is a vital

factor before arrest is made and old material already in possession of

the investigating agency cannot be used to animate a new arrest. He

would submit that custodial interrogation cannot be sought merely to

facilitate   investigation   because   power   to   arrest   arises   only   upon

recording satisfaction of guilt of the arrested. 

4.2.  He would submit that the gravity of offence does not deter

judicial review of the legality of the arrest of a person under Section

19(1) of the PMLA, 2000. He would submit that legality of “reasons to

believe” has to be examined based on what is mentioned and recorded

therein and the material on record. 

4.3.  He would refer to and rely upon the following decisions of

the Supreme Court and the High Court of Bombay in support of his

submissions   for   seeking   quashing   of   the   remand   orders   against

Petitioner:- (i) Arvind Kejriwal Vs. Directorate of Enforcement

1

, (ii) V.

Senthil Balaji Vs. State of Represented by Deputy Director and Ors.

2

,

(iii) Shankesh Prithviraj Sanghavi Vs. State of Maharashtra

3

, (iv)

Radhika Agarwal Vs. Union of India

4

, (v) Pankaj Bansal Vs. Union of

India and Ors.

5

, (vi) Rajendra Narpatmal Lodha Vs. Directorate of

Enforcement Mumbai and Anr.

6

1 (2025) 2 SCC 248

2 (2024) 3 SCC 51

3 2026 SCC OnLine Bom 4488

4 (2025) SCC OnLine SC 449

5 (2024) 7 SCC 576

6 Writ Petition(Cri) No.1910 of 2026, Judgment dated 21.09.2026.

5 of 27

WP.3476.2026.doc

4.4. He would submit that  account opening deception, forged

documents,   bank   presentation,   delivery   of   foreign   exchange   and

subsequent handling of property are distinct acts having no bearing

whatsoever on the generation of the proceeds of crime. He would

submit that in the instant case the source of money remitted abroad

has no nexus with the criminal activity relatable to the scheduled

offences i.e. under Sections 420, 467 and 120B of IPC. He would

submit that neither of the acts so committed have led to generation of

any money. He would submit that the foundational aspects i.e. there

should be proceeds of crime relatable to the scheduled offence and 

vice

versa

  are conspicuously absent. He would submit that there is no

compliance   with   the   mandate   of   Section   19(1)   of   PMLA,   2000,

therefore remand orders dated  29.06.2026 and 04.07.2026  issued

against Petitioner are illegal and hence the Writ Petition be allowed.

5.  

PER CONTRA, Mr. Pendse, learned Advocate for Respondent

No.1 - ED would submit that Petitioner controlled bank accounts of

shell entities used for fraudulent foreign remittances to the tune of

Rs.7358 Crore. He would submit that statements recorded of directors

of said shell entities state that Petitioner and his associates approached

them to act as dummy directors and that their signatures were forged.

He would submit that Petitioner has admitted his complicity in some

statements   recorded   under   Section   50   of   PMLA,   2000   that   he

fraudulently remitted money abroad by incorporating dummy firms

6 of 27

WP.3476.2026.doc

and presenting forged bills of lading, invoices and other banking forms

such as A2, 15CA, 15CB etc. He would submit that Petitioner also

earned commission for doing so and further integrated the same in

formal economy.

5.1.  He would submit that Petitioner used services of Sahakari

Bank for layering of proceeds of crime earned by him in the bank

accounts   belonging   to   him   and   his   family   members   and   close

associates. He would submit that in that aspect statements of Mr.

Kedar Dighe and Mr. Gaurav Daple corroborate with the facts of the

case. He would submit that Petitioner also admitted that he earned

Rs.17-18 Crore in the 

hawala set up. He would submit that Petitioner

has also disposed off properties acquired through proceeds of crime.

5.2.  He would submit that Petitioner was not cooperating with

the   investigation   and   giving   evasive   replies   despite   having   given

multiple   opportunities.   He   would   submit   that   Petitioner   has   not

disclosed complete details of persons and entities involved in the illegal

remittances,   the   owner   of   such   funds   remitted   abroad,   names   of

intermediaries   who   pumped   funds   into   the   bank   accounts   of   the

companies controlled by him, and names of the ultimate owners of the

funds and has been withholding crucial information.

5.3.  He would submit that Petitioner’s arrest was not illegal as it

was done to trace complete network of dummy firms involved in his

7 of 27

WP.3476.2026.doc

hawala nexus as the same was not disclosed till date. He would submit

that his custody was necessary to trace end use of Rs.7358 Crore

remitted abroad and full extent of proceeds of crime earned by him. He

would submit that Petitioner's arrest is necessary as he disposed off

properties   after   initiation   of   investigation   under   PMLA,   2000.

Therefore, he would submit that the action initiated against Petitioner

was   for   identification   and   ascertainment   of   role   of   RTGS   Entry

Operators, Importers, Traders and other persons who formed part of

the 

hawala nexus and hence it cannot be said that procedure as per

Section 19(1) of PMLA, 2000 is not complied with. Hence, he would

persuade the Court to dismiss the Petition. 

6.  I   have   heard   the   learned   Advocates   appearing   for   the

respective parties and with their able assistance, perused the record of

the case. Submissions made by learned Advocates at the bar have

received due consideration of the Court.

7. 

 At the outset it is clearly seen that there are two versions of

events narrated by both parties. However, upon perusal of the record

of the case, it is evident that the Petitioner has already furnished the

information sought from him during the period from 28.02.2026 to

27.06.2026.   It   is   seen   that   during   the   said   period,   Petitioner’s

statements were recorded on several occasions as is evident from the

compilation of additional documents and as appended from page Nos.

8 of 27

WP.3476.2026.doc

887 to 1186. It is seen that before Petitioner's arrest on 23.06.2026, his

statements were recorded for 5 times on viz., 28.02.2026, 01.03.2026,

09.03.2026, 12.05.2026 and 15.05.2026 and thereafter also on three

occasions viz.,25.06.2026, 26.06.2026 and 27.06.2026.  Prior thereto

his statements were recorded on 30 occasions between 02.01.2025 to

25.02.2026 over a period of 14 months. From perusing the answers

given and disclosures effected it is evident that Petitioner cooperated

with Respondent No. 1 – ED from time to time.

8.  In so far as present matter is concerned the issue before me

is very narrow which challenges the legality of arrest of Petitioner

thereby   challenging   the   remand   orders   passed   by   Trial   Court

fundamentally on the premise that there is:- (i) no need and necessity

to arrest, and (ii) absence of any new or fresh incriminating material,

between   15.05.2026   to   23.06.2026   having   regard   to   continued

cooperation of the Petitioner. It is seen that Petitioner has appeared

before the investigating authority for recording of his statements for

over 38 times over a period of 18 months in all 30 times. 

9.  The present issue can be safely decided on the basis of

interpretation  of   the  statutory provisions  of  Section  19  read with

Section 50 of the PMLA. Both the learned Advocates at the bar have

laid substantial stress on interpretation of the provisions of Section 19,

since the Petitioner has been arrested. For ease of reference, Section 19

9 of 27

WP.3476.2026.doc

of the PMLA is reproduced hereunder and it reads thus:-

“19.  Power to arrest.—  (1)  If   the   Director,   Deputy   Director,

Assistant Director or any other officer authorised in this behalf by

the Central Government by general or special order, has on the

basis of material in his possession, reason to believe (that reason

for such belief to be recorded in writing) that any person has been

guilty of an offence punishable under this Act, he may arrest such

person and shall, as soon as may be, inform him of the grounds for

such arrest.

(2) The Director, Deputy Director, Assistant Director or any other

officer shall, immediately after arrest of such person under sub-

section (1), forward a copy of the order along with the material in

his possession, referred to in that sub-section, to the Adjudicating

Authority,   in   a   sealed   envelope,   in   the   manner,   as   may   be

prescribed and such Adjudicating Authority shall keep such order

and material for such period, as may be prescribed.

(3)   Every   person   arrested   under   sub-section   (1)   shall,   within

twenty-four   hours,   be   taken   to   a  

2

[Special   Court   or]   Judicial

Magistrate or a Metropolitan Magistrate, as the case may be, having

jurisdiction:

  Provided that the period of twenty-four hours shall exclude

the time necessary for the journe

y from the place of arrest to the

1

[Special Court or] Magistrate’s Court.”

10.  Sub-section (1) of Section 19 states that "the concerned

officer has on the basis of material in his possession, reason to believe

that any person has been guilty of an offence punishable under PMLA

may arrest such person and shall inform him of the grounds for such

arrest."   The crucial words occurring in this Sub-section are "……. has

on the basis of material in his possession…….".   Thus,   it   is   the

satisfaction of the Authorized Officer to arrive at the reasons to believe

that a person is guilty on the basis of material in his possession

(

emphasis supplied). 

10 of 27

WP.3476.2026.doc

11.  In the present case, on the basis of the material in possession

with the Authorized Officer, he has infact under the provisions of

Section 50 filed an Application for the third time before the Special

Court   on   04.07.2026   to   record   the   Petitioner's   statements   as

contemplated   by   PMLA.     This   Application   dated   04.07.2026  is

appended   at   Exhibit   –   ‘O’   -   page   No.833   and   both   the   learned

Advocates   have   taken   me   through   the   same   albeit   attempting   to

interpret it differently. It is seen that by the remand order dated

04.07.2026 by which Petitioner's judicial custody was extended till

18.07.2026, it is recorded that learned Advocate for the accused has

not objected for judicial custody.  Remand order dated 04.07.2026 is

appended at Exhibit – ‘P’ at page No.844 of the Petition.

12.  At this juncture, it will be worthwhile to note and reproduce

the provisions of Section 50 of the PMLA which concern powers of

authorities regarding summons, production of documents and to give

evidence, etc.. Section 50 of PMLA reads thus:-

“50.  Powers of authorities regarding summons, production of

documents and to give evidence, etc. — (1) The Director shall, for

the purposes of section 12, have the same powers as are vested in a

civil Court under the Code of Civil Procedure, 1908 (5 of 1908)

while trying a suit in respect of the following matters, namely:-

(a) discovery and inspection;

(b) enforcing the attendance of any person, including any

officer of a [reporting entity] and examining him on oath;

(c) compelling the production of records;

(d) receiving evidence on affidavits;

(e)  issuing commissions for examination of witnesses and

11 of 27

WP.3476.2026.doc

documents; and

(f) any other matter which may be prescribed.

(2) The   Director,   Additional   Director,   Joint   Director,  Deputy

Director or Assistant Director shall have power to summon any

person whose attendance he considers necessary whether to give

evidence or to produce any  records  during  the course of any

investigation or proceeding under this Act.

(3) All the persons so summoned shall be bound to attend in

person or through authorised agents, as such officer may direct,

and shall be bound to state the truth upon any subject respecting

which they are examined or make statements, and produce such

documents as may be required.

(4) Every  proceeding  under  sub-sections (2)  and  (3)  shall  be

deemed to be a judicial proceeding within the meaning of section

193 and section 228 of the Indian Penal Code (45 of 1860).

(5) Subject   to   any   rules   made   in   this   behalf   by   the   Central

Government,   any   officer   referred   to   in   sub-section   (2)   may

impound and retain in his custody for such period, as he thinks fit,

any records produced before him in any proceedings under this

Act:

Provided that an Assistant Director or a Deputy Director shall not- 

(a) impound any records without recording his reasons for so

doing; or (b) retain in his custody any such records for a period

exceeding three months, without obtaining the previous approval

of the 

2

[Joint Director].”

13.   Sub-section (2) of Section 50 states that the Authorized

Officer shall have power to summon any person whose attendance he

considers necessary whether to give evidence or to produce any record

during the course of any investigation or proceeding under PMLA.

Sub-section (3) states that all persons so summoned shall be bound to

attend in person or through authorized agent as such officer may direct

and shall be bound to be examined or make statements and produce

such documents as may be required.

14.  In view of the above provisions, when the Application dated

04.07.2026 appended at page No.833 is seen, it specifically reads that

12 of 27

WP.3476.2026.doc

it is made under Section 50(2) and (3) of the PMLA qua the Petitioner.

In   paragraph   No.18   of   the   said   Application,   it   is   stated   that  in

statement dated 09.03.2026, Petitioner admitted that over the past few

years he was using bank accounts in his name and in the names of his

family members for depositing cash and funds generated through his

hawala operations, and that these accounts were also used for routing

cash through a cheque-discounting mechanism wherein, in exchange

for   cash,   he   procured   Pay   Orders   issued   from   bank   accounts

maintained in the names of shell/ dummy entities with the said Bank,

which were further utilized for acquisition of properties beneficially

owned by him.

15.  In paragraph No.19 of the said Application, it is further

stated that investigation under PMLA has revealed that during the

period   of   the   last   4-5   years,   Petitioner   acquired   large  number of

properties amounting to several crores of rupees, in his name or in

names of his family members and close accomplices viz. Kedar Dighe,

Ashish Desai and others, and he has purposefully disposed of / sold

many   immovable   properties   with   the   sole   intent   of   layering  and

laundering the proceeds of crime and hiding the same from legal

proceedings such as attachment.

16.  In paragraph No.24 of the said Application, it is further

stated that in spite of multiple opportunities accorded to Petitioner, he

13 of 27

WP.3476.2026.doc

has not disclosed the complete details of owners of the funds remitted

by him, the foreign recipients and ultimate beneficiaries of such funds,

and the intermediaries involved in the alleged illegal remittances. It is

averred that Petitioner has disclosed names of some intermediaries

who provided the amounts into the bank accounts of entities controlled

by him but has not disclosed the ultimate owners of such funds, and is

withholding crucial information from investigation and is evasive and

non-cooperative

17.  As   a   sequitur   of   these   reasons,   in   paragraph   No.29,

Respondent No.1's case is that the Respondent No.1 - ED requires to

question the Petitioner and therefore prays for permission to record the

statement of the Petitioner. This Application is allowed by the Special

Court on the same day vide order dated 04.07.2026.

18.  Thus, it is seen that the Application made by Respondent

No.1 under the provisions of Section 50 and more specifically for

compliance with Sections 50(2) and (3) having been allowed itself

shows   that   the   Respondent   No.1   has   invoked   the   said   statutory

provision to confront and question the Petitioner with the material

which it has in its possession.  It is an admitted fact that from the date

of Petitioner's arrest i.e. 31.03.2024 and the ECIR having been filed,

Respondent No.1 collected material and recorded various statements

which according to them, were required to be confronted with the

14 of 27

WP.3476.2026.doc

Petitioner. It is also an admitted position which has been duly and

candidly   admitted   by   the   learned   Advocate   for   ED   during   his

submissions   that   between   22.05.2026(Petitioner’s   5

th

  statement

recorded) and 23.06.2026 (when Petitioner was arrested), there was

no new, incriminating, or extraneous material or development which

was   unearthed   by   Respondent   No.1   on   the   basis   of   which   the

Petitioner was arrested. He would however justify this issue by arguing

that power under Section 19 is such that once there is satisfaction of

the Authorized Officer at any stage and he has reasons to believe that

any person is guilty of  an offence, he can arrest such person by

following the procedure prescribed therein, notwithstanding the fact

that, at the time of arrest any other statutory procedural requirement

invoked   by   the   Authorized   Officer   /   Agency   may   have   remained

pending.   I respectfully disagree with this submission made by the

learned Advocate for ED for the simple reason that power to arrest is a

very drastic and extreme action. In fact, sub-section (1) of Section 19

specifically uses the word 'may arrest' which is again discretionary.

Further power to investigate, summon and confront exercised under

Section 50(2) and (3) is a statutory power which if invoked cannot be

simply wished away, since invoking this power, the Authorised Officer

has already made up his mind to investigate and question the accused

person on the basis of the very same material in his possession and

custody. 

15 of 27

WP.3476.2026.doc

19.  However, in the present case, once a very valuable statutory

power having been invoked by Respondent No.1 under Section 50 and

more specifically under Section 50(2) and (3), then it cannot be open

to   Respondent   No.1   to   forego   the   same   and   notwithstanding

completion of that action invoke Section 19 to arrest the Petitioner,

unless a very strong and fresh circumstance and material incriminating

the Petitioner is placed on the record before the Court and the Court

feels that arrest is absolutely imminent on the basis of such material

and records its reasons to believe on the basis of such new found

material.   This   is   primarily   because   sub-section   (4)   of   Section   50

categorically states that every proceeding under sub-sections (2) and

(3) shall be deemed to be a judicial proceeding within the meaning of

Section 193 and Section 228 of the Indian Penal Code, 1860 (for short

‘IPC’). Section 193 of the IPC reads thus:-

“193. Punishment for false evidence.— Whoever intentionally gives

false evidence in any stage of a judicial proceeding, or fabricates

false evidence for the purpose of being used in any stage of a

judicial proceeding, shall be punished with imprisonment of either

description for a term which may extend to seven years, and shall

also be liable to fine;  and whoever intentionally gives or fabricates

false   evidence   in   any   other   case,   shall   be   punished   with

imprisonment of either description for a term which may extend to

three years, and shall also be liable to fine.

Explanation   1.—   A   trial   before   a   Court-martial   is   a  judicial

proceeding.

Explanation 2.— An investigation directed by law preliminary to a

proceeding   before   a   Court   of   Justice,   is   a   stage   of   a  judicial

proceeding, though that investigation may not take place before a

Court of Justice.”

Illustration A, in an enquiry before a Magistrate for the purpose of

ascertaining whether Z ought to be committed for trial, makes on

oath a statement which he knows to be false. As this enquiry is a

16 of 27

WP.3476.2026.doc

stage of a judicial proceeding, A has given false evidence.

 Explanation 3.— An investigation directed by a Court of Justice

according to law, and conducted under the authority of a Court of

Justice, is a stage of a judicial proceeding, though that inves-

tigation may not take place before a Court of Justice.

Illustration A, in any enquiry before an officer deputed by a Court

of Justice to ascertain on the spot the boundaries of land, makes on

oath a statement which he knows to be false. As this enquiry is a

stage of a judicial proceeding. A has given false evidence.

20.  Explanation 2 and Explanation 3 to Section 193 prima facie

apply to the present case. This is so because Respondent No.1 has

chosen to invoke the provisions of Section 50(2) and (3) readwith (3)

on the basis of the very same material in its possession to interrogate

and record the statement of Petitioner which is the same material for

effecting his arrest. Therefore, once this satisfaction stands recorded by

the first Application filed by Respondent No.1 on 23.06.2026 and the

said Application having been allowed by a judicial order of the Special

Court, unless and until there is 

prima facie fresh incriminating material

or such supervening circumstances which were not there before the

Authorised   Officer   earlier   and   which   came   to   the   knowledge   of

Respondent No.1 later, Respondent No.1 cannot abandon the exercise

which has been permitted by Court by order dated 23.06.2026 and

simultaneously   invoke   the   provisions   of   Section   19   to   arrest  the

Petitioner by furnishing him the ground of arrest on the basis of the

very same material which was already in possession of Respondent

No.1. It is seen that said remand period was further extended by fresh

remand orders dated 29.06.2026 and 04.07.2026 on the basis of very

17 of 27

WP.3476.2026.doc

same material.

21.  Though Mr. Pendse has persuaded me and taken me through

the grounds of arrest to argue the gravity of the offence concerned,

that will not deter me from linking the said gravity of the offence to

the issue which I am required to decide in this Petition, once it is

brought to my notice that Respondent No.1 had made up its mind and

obtained a judicial order from the Court to investigate, confront and

record further statement of the Petitioner which was allowed by the

Court. It cannot be lost sight of  that  prior  to this Petitioner  has

recorded his statements on 38 different occasions for over 18 months

and therefore based on the material disclosed by his further statements

were to be recorded for which the Application dated 04.07.2026 who

made and allowed by the Court.  It is also 

prima facie evident from the

material   placed   on   record   that   no   new   material   whatsoever   has

surfaced between 22.05.2026 and 23.06.2026 so as to take the drastic

step of arresting the Petitioner without recording his statement. This

has been accepted by Respondent No.1 also during the course of

arguments, but it is its contention that the gravity of the offence can

authorise such arrest. 

22.  In the aforesaid background, this Court is called upon to

judicially review the legality of the arrest of the Petitioner.  It is seen

that power to arrest under Section 19(1) is not for the purpose of

18 of 27

WP.3476.2026.doc

investigation as held in paragraph No.34 of the decision in the case of

Radhika Agarwal (supra).  Power to arrest can and should wait and the

power in terms of Section 19(1) of the PMLA can be exercised only

when the material with the designated officer enables him to form an

opinion by recording reasons in writing that the arrestee is guilty. In

the present case, when the designated officer has himself filed the  first

Application   dated   23.06.2026   wherein   he   himself,   in   paragraph

No.31(i) to 31(v), calls upon the Court to allow him to examine,

confront the Petitioner with the material in his possession and record

his statement on the basis of the submissions made in paragraph

Nos.22 to 26 of the said Application appended at Exhibit – ‘J’ at page

No.489 of Petition, then in such a case, by foregoing the exercise of

recording   the   statements,   Respondent   No.1   cannot   arrest   the

Petitioner.   Such   exercise   of   power   of   arrest   shall   amount   to   a

colourable exercise of power on the part of Respondent No.1 - ED.

23.  It is seen that Petitioner's 5

th

  statement was recorded on

15.05.2026. It is seen that despite having period of more than a

month, no attempt was made to question the Petitioner before he was

arrested on 23.06.2026. In that view of the matter, Petitioner's non-

cooperation or evasiveness would never arise, rather there would be a

question mark on the conduct of the Respondent No.1. The Application

dated 23.06.2026, does not refer to any supervening circumstances

and hence, there was no need and necessity to arrest the Petitioner at

19 of 27

WP.3476.2026.doc

all.

24.  The Division Bench of the Karnataka High Court in the case

of Deepak Singh Vs. Directorate of Enforcement

7

, the Court has held

that necessity of arrest is a vital factor before arrest is made and old

material already in possession of the investigating agency cannot be

used to animate a new arrest, which should be necessitated by fresh

material. The Court has also held that custodial interrogation cannot

be sought merely to facilitate investigation, because power to arrest

arises   only   upon   recording   satisfaction   of   guilt   of   the   arrested  /

accused.

25.  Reliance   is   placed   on   the   decision   in  Radhika Agarwal

(supra),   particularly   paragraphs   91   to   95   thereof,   which   read   as

follows:-

“ 

91.  However, when the legality of such an arrest made under the

special Acts like PMLA, UAPA, Foreign Exchange, Customs Act, GST

Acts, etc. is challenged, the Court should be extremely loath in

exercising its power of judicial review. In such cases, the exercise of

the power should be confined only to see whether the statutory and

constitutional   safeguards   are   properly   complied   with   or   not,

namely, to ascertain whether the officer was an authorised officer

under the Act, whether the reason to believe that the person was

guilty of the offence under the Act, was based on the “material” in

possession   of   the   authorised   officer   or   not,   and   whether  the

arrestee was informed about the grounds of arrest as soon as may

be after the arrest was made. Sufficiency or adequacy of material

on the basis of which the belief is formed by the officer, or the

correctness of the facts on the basis of which such belief is formed

to arrest the person, could not be a matter of judicial review. 

92. It hardly needs to be reiterated that the power of judicial review

over the subjective satisfaction or opinion of the statutory authority

would   have   different   facets   depending   on   the   facts   and

circumstances of each case. The criteria or parameters of judicial

review over the subjective satisfaction applicable in service related

cases, cannot be made applicable to the cases of arrest made under

72026 SCC OnLine Kar 7332

20 of 27

WP.3476.2026.doc

the   special   Acts.   The   scrutiny   on   the   subjective   opinion  or

satisfaction of the authorised officer to arrest the person could not

be a matter of judicial review, inasmuch as when the arrest is made

by the authorised officer on he having been satisfied about the

alleged   commission   of   the   offences   under   the   special   Act,   the

matter would be at a very nascent stage of the investigation or

inquiry. The very use of the phrase “reasons to believe” implies that

the officer should have formed a prima facie opinion or belief on

the basis of the material in his possession that the person is guilty

or   has   committed   the   offence   under   the   relevant   special   Act.

Sufficiency or adequacy of the material on the basis of which such

belief is formed by the authorised officer, would not be a matter of

scrutiny   by   the   courts   at   such   a   nascent   stage   of   inquiry   or

investigation.

93. As held in Adri Dharan Das v. State of W.B. [Adri Dharan Das v.

State of W.B., (2005) 4 SCC 303 : 2005 SCC (Cri) 933] , ordinarily

arrest is a part of the process of investigation intended to secure

several purposes. The accused may have to be questioned in detail

regarding various facets of motive, preparation, commission and

aftermath of crime and the connection of other persons, if any, in

the crime. There may be circumstances in which the accused may

provide information leading to discovery of material facts. It may

be   necessary   to   curtail   his   freedom   in   order   to   enable   the

investigation to proceed without hindrance and to protect witnesses

and persons connected with the victim of the crime, to prevent his

disappearance, to maintain law and order in the society, etc. For

these or such other reasons, arrest may become an inevitable part

of the process of investigation.

94.  It is pertinent to note that the special Acts are enacted to

achieve specific purposes and  objectives. The power of judicial

review   in   cases   of   arrest   under   such   special   Acts   should  be

exercised  very  cautiously  and  in rare  circumstances to balance

individual liberty with the interest of justice and of the society at

large. Any liberal approach in construing the stringent provisions of

the special Acts may frustrate the very purpose and objective of the

Acts. It hardly needs to be stated that the offences under the PMLA

or the Customs Act or FERA are the offences of very serious nature

affecting the financial systems and in turn the sovereignty and

integrity of the nation. The provisions contained in the said Acts

therefore must be construed in the manner which would enhance

the objectives of the Acts, and not frustrate the same. Frequent or

casual   interference   of   the   courts   in   the   functioning  of   the

authorised officers who have been specially conferred with the

powers   to   combat   the   serious   crimes,   may   embolden   the

unscrupulous elements to commit such crimes and may not do

justice to the victims, who in such cases would be the society at

large and the nation itself. With the advancement in technology,

the very nature of crimes has become more and more intricate and

complicated.   Hence,   minor   procedural   lapse   on   the   part   of

authorised officers may not be seen with magnifying glass by the

courts in exercise of the powers of judicial review, which may

ultimately  end  up granting  undue advantage  or benefit to the

person accused of very serious offences under the special Acts. Such

offences are against the society and against the nation at large, and

21 of 27

WP.3476.2026.doc

cannot be compared with the ordinary offences committed against

an individual, nor the accused in such cases be compared with the

accused of ordinary crimes.

95. Though, the power of judicial review keeps a check and balance

on the functioning of the public authorities and is exercised for

better and more efficient and informed exercise of their powers,

such power has to be exercised very cautiously keeping in mind

that such exercise of power of judicial review may not lead to

judicial   overreach,   undermining   the   powers   of   the   statutory

authorities. To sum up, the powers of judicial review may not be

exercised unless there is manifest arbitrariness or gross violation or

non-compliance of the statutory safeguards  provided under the

special Acts, required to be followed by the authorised officers

when an arrest is made of a person prima facie guilty of or having

committed offence under the special Act.”

26.  The power of judicial review in cases of arrest under such

Special Acts like the PMLA should be exercised very cautiously and in

rare circumstances to balance individual liberty with the interest of

justice and the society at large.  Mr. Pendse would argue that minor

procedural lapses on the part of the Authorized Officers may not be

seen with a magnifying glass by the Courts in exercise of the powers of

judicial review which may ultimately end up granting undue advantage

or benefit to the person accused of very serious offences under the

Special Acts. He would contend that such offences are offences against

the society and nation at large and cannot be compared with ordinary

offences committed against an individual nor can the accused persons

in such cases be compared with those accused of ordinary crimes. This

submission is based on the observations made in paragraph Nos.91 to

95 which is seen to be the concurring view of Justice Trivedi, which

begins from paragraph No.83 of the aforesaid judgement. The majority

view   is   returned   by   the   Honorable   the   Chief   Justice   in   the  said

22 of 27

WP.3476.2026.doc

judgment. Paragraph Nos.1 to 32 thereof are most relevant and in

paragraph No.33, it is held as under:-

“33.  In   Arvind   Kejriwal   [Arvind   Kejriwal   v.   Enforcement

Directorate, (2025) 2 SCC 248 : (2025) 1 SCC (Cri) 695] , a

combined   reading   of   Pankaj   Bansal  v.   Union   of   India  [Pankaj

Bansal v. Union of India, (2024) 7 SCC 576 : (2024) 3 SCC (Cri)

450],   Prabir   Purkayastha   v.   State   (NCT   of   Delhi)   [Prabir

Purkayastha v. State (NCT of Delhi), (2024) 8 SCC 254 : (2024) 3

SCC (Cri) 573] , and Vijay Madanlal Choudhary v. Union of India

[Vijay Madanlal Choudhary v. Union of India, (2023) 12 SCC 1 :

(2023) 21 ITR-OL 1] was adopted by this Court. It was held that

the   power   to   arrest   a   person   without   a   warrant   and   without

instituting   a   criminal   case   is   a   drastic   and   extreme   power.

Therefore,   the   legislature   had   prescribed   safeguards   in   the

language of Section 19 itself which act as exacting conditions as to

how and when the power is exercisable. These safeguards include

the requirement to have “material” in the possession of DoE, and on

the basis of such “material”, the authorised officer must form an

opinion and record in writing their “reasons to believe” that the

person arrested was “guilty” of an offence punishable under the

PML Act. The “grounds of arrest” are also required to be informed

forthwith to the person arrested.”

27.  The aforesaid concussion as observed in paragraph No.33 is

on the basis of the decisions of the Supreme Court in the case of Arvind

Kejriwal (supra), Prabir Purkayastha (supra) and Vijay Madanlal

Choudhary (supra) and   SC   held   that   safeguards   include   the

requirement to have material in possession of Respondent No.1 and on

the basis of such material, the Authorized Officer must form an opinion

and record in writing the reasons to believe that the person arrested is

guilty of the offense. 

28.  In the present case, such material was admittedly already in

possession   of   Respondent   No.1   on   the   basis   of   which   a   previous

opinion was already formed by Respondent No.1 and an Application in

writing   was   duly   made   to   the   Special   Court   under   the   statutory

23 of 27

WP.3476.2026.doc

provisions of Section 50(2) and 50(3) of PMLA for confronting the said

material to the Petitioner and to record his further statement thereon.

Once such an opinion was formed in writing and allowed by a judicial

order, Respondent No.1 cannot proceed with arresting the Petitioner

by supplying him the grounds of arrest invoking Section 19 on the

basis of the very same material, which was the basis for forming the

earlier opinion. This can only be justified if there is a supervening

exigency   or   fresh   material   so   incriminating   in   nature   arisen   or

discovered in the interregnum such that the Petitioner is required to be

arrested due to the same.  Nothing of this nature has arisen so as to

warrant   arrest   by   foregoing   the   earlier   stand   of   confronting   the

Petitioner with the material available and to record his statement. If

such a stance of arresting Petitioner is countenanced in such facts, it

will   render   the   definition   of   investigation   under   Section   2(na)

completely negatory in the facts of the present case.  Paragraph No.34

of   the   aforesaid   decision  in   the   case   of  Radhika Agrawal  is   also

relevant in this context and it reads thus:-

“34. The contention of the DoE that while “grounds of arrest” were

mandatorily required to be supplied to the arrestee, “reasons to

believe”, being an internal and confidential document, need not be

disclosed,   was   decisively   rejected   in Arvind   Kejriwal [Arvind

Kejriwal v. Enforcement Directorate, (2025) 2 SCC 248 : (2025) 1

SCC (Cri) 695] . It was held that “reasons to believe” are to be

furnished to the arrestee such that they can challenge the legality of

their   arrest.   Exceptions   are   available   in   one-off   cases  where

appropriate redactions of “reasons to believe” are permissible. The

relevant portion reads: (SCC pp. 278-79, paras 41-43)

“41. Once we hold that the accused is entitled to challenge

his arrest under Section 19(1) of the PML Act, the court to

examine   the   validity   of   arrest   must   catechise   both   the

24 of 27

WP.3476.2026.doc

existence and soundness of the “reasons to believe”, based

upon the material available with the authorised officer. It is

difficult to accept that the “reasons to believe”, as recorded in

writing, are not to be furnished. As observed above, the

requirements   in   Section   19(1)   are   the   jurisdictional

conditions to be satisfied for arrest, the validity of which can

be challenged by the accused and examined by the court.

Consequently, it would be incongruous, if not wrong, to hold

that the accused can be denied and not furnished a copy of

the “reasons to believe”. In reality, this would effectively

prevent   the   accused   from   challenging   their   arrest,

questioning the “reasons to believe”. We are concerned with

violation of personal liberty, and the exercise of the power to

arrest   in  accordance   with   law.   Scrutiny   of  the   action  to

arrest,   whether   in   accordance   with   law,   is   amenable   to

judicial review. It follows that the “reasons to believe” should

be furnished to the arrestee to enable him to exercise his

right to challenge the validity of arrest. 

42. We would accept that in a one-off case, it may not be

feasible to reveal all material, including names of witnesses

and   details   of   documents,   when   the   investigation   is   in

progress. This will not be the position in most cases. DoE may

claim   redaction   and   exclusion   of   specific   particulars  and

details. However, the onus to justify redaction would be on

the DoE. The officers of the DoE are the authors of the

“reasons to believe” and can use appropriate wordings, with

details of the material, as are necessary in a particular case.

As   there   may   only   be   a   small   number   of   cases   where

redaction is justified for good cause, this reason is not a good

ground to deny the accused's access to a copy of the “reasons

to believe” in most cases. Where the non-disclosure of the

“reasons to believe” with redaction is justified and claimed,

the   court   must   be   informed.   The   file,   including   the

documents, must be produced before the court. Thereupon,

the   court   should   examine   the   request   and   if   they   find

justification, a portion of the “reasons to believe” and the

document may be withheld. This requires consideration and

decision by the court. DoE is not the sole judge.

43. Section 173(6) of the Code, permits the police officer not

to furnish  statements or make disclosures to the accused

when it is inexpedient in public interest. In such an event, the

police officer is to indicate the specific part of the statement

and append a note requesting the Magistrate to exclude that

part from the copy given to the accused. He has to state the

reasons for making such request. The same principle will

apply.”

29.  In view of what is held above, Courts can judicially review

the legality of arrest, since it is inherent in Section 19 in view of the

25 of 27

WP.3476.2026.doc

safeguards to prevent its misuse. 

30.  In view of the aforesaid observations and findings, I am of

the considered opinion that the Petitioner has made out a case for

grant of reliefs as prayed for in the present Petition. 

31.  The Petition therefore stands allowed in terms of prayer

clauses ‘a’ and ‘b’ which read thus:-

“a.   Issue an appropriate writ, order, or direction declaring

the arrest of the Petitioner by the Respondent No. 1 in the

subject   ECIR   No.   ECIR/MBZO-1/53/2023   dated

26.12.2023 illegal and violative of s. 19(1) of PMLA, and

Articles 14 and 21 of the Constitution, and consequently,

issue appropriate directions for forthwith release of the

Petitioner from Judicial Custody;

b.  Issue an appropriate writ, order, or direction quashing

and/or setting aside the remand order dated 23.06.2026

passed by the Ld. Additional Sessions Judge Designated

as Special Court under the PML Act, 2002 City Civil &

Sessions Court, Mumbai, remand order dated 29.06.2026

passed by the Ld. I/c Court for the Ld. Additional Sessions

Judge Designated as Special Court under the PML Act,

2002 City Civil & Sessions Court, Mumbai, and remand

order   dated   04.07.2026   passed   by   the  Ld.   Additional

Sessions Judge Designated as Special Court under the

PML Act, 2002 City Civil & Sessions Court, Mumbai in

relation to the Remand Application No.903/2026 filed by

the Respondent No. 1 in relation to the subject ECIR No.

ECIR/MBZO-I/53/2023   dated   26.12.2023,   and

consequently, also quash the subsequent remand orders,

if   any,   passed   by   the   Ld.   Additional   Sessions   Judge

Designated as Special Court under the PML Act, 2002 City

Civil   &   Sessions   Court,   Mumbai   in   relation   to   the

Petitioner;

32.  Hence in view of the above order, Petitioner is forthwith

directed to be released from prison on the basis of an authenticated

copy of this order downloaded from the website of the Bombay High

Court. 

26 of 27

WP.3476.2026.doc

33.  Writ Petition is allowed and disposed in the above terms.

    [ MILIND N. JADHAV, J. ]

34.  After this order is pronounced in open Court, Mr. Pendse

learned Advocate appearing for Respondent No.1 – ED persuades the

Court to stay the effect the validity of the order for a period of 2 weeks

to enable Respondent No.1 – ED to challenge the same before the

Supreme Court. 

35.  Considering   the   aforesaid   order   and   the   concluding

directions passed therein with regard to the release of the Petitioner

from custody, I have considered the aforesaid request made by Mr.

Pendse, however in view of the reasons contained in the order, the

request made for stay of this order stands declined. 

   [ MILIND N. JADHAV, J. ]

Ajay

27 of 27

AJAY

TRAMBAK

UGALMUGALE

Digitally signed

by AJAY

TRAMBAK

UGALMUGALE

Date:

2026.10.27

14:44:34 +0530