sbw                                                                                APP(ST)-13953-2025-J - (1).doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL (ST) NO. 13953 OF 2025

WITH

INTERIM APPLICATION NO. 3418 OF 2025

1. M/s Coda Payments India Pvt. Ltd. ]

Having its Mumbai Office at  ]

401- 414, A-Wing, Kanika Wallstreet  ]

Andheri Kurla Road,  ]

Mumbai- 400 093  ] … Appellant

      V/s.

1. Dy. Director,  ]

Directorate of Enforcement, ]

Government of India, Ministry of Finance, ]

Department of Revenue, 3

rd

 Floor,  ] 

Shankar Bhavan, Basheerbagh ]

Hyderabad- 500 004  ]

2. The State of Maharashtra ] … Respondents

______________________________________

Mr. Sanjiv Punalekar a/w Mr. Sachin Kase i/by Mrs. Jyoti Ghorpade for the 

Appellant.

Dr. Nilesh VB. Pawaskar a/w Aparna D. Vhatkar, Mr. Farzan Ansari for 

Respondent No.1

Mr. Shrikant V. Gawand- APP for State, APP for the Respondent-State.

____________________________________________

  CORAM  : A. S. GADKARI AND

KAMAL KHATA, JJ.

 RESERVED ON  : 11

th

 August, 2026.

     PRONOUNCED ON :  2

nd

 September, 2026.

1/22

SUMEDH

NAMDEO

SONAWANE

Digitally

signed by

SUMEDH

NAMDEO

SONAWANE

Date:

2026.09.02

14:34:44

+0530

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

Judgment (Per : Kamal Khata, J):-

1) This Appeal is filed under Section 42 of the Prevention of Money 

Laundering Act, 2002 (P.M.L.A) challenging  the Order dated 6

th

  March, 

2025 (Impugned Order) passed by the Appellate Tribunal under SAFEMA at 

New   Delhi   in   Appeal   No.   FPA-P.M.L.A-5880/HYD/2023,   whereby   the 

Appellate Tribunal dismissed the Appeal preferred by the Appellant and 

affirmed the Order dated 15

th

  March, 2023 passed by the Adjudicating 

Authority in Original Application (O.A.) No. 750 of 2022.

Backdrop:

2) The Appellant is a company incorporated under the Companies 

Act providing technology-enabled services for monetization and sale of 

digital content. It operates, inter alia, through the brands ‘Codashop’ and 

‘Codapay’   and   has   arrangements   with   various   payment   channels   and 

payment aggregators.

3) According to the Appellant, it provides a platform through which 

digital-content publishers and gaming companies can receive payments 

through   recognized   payment   channels.   The   Appellant's   case   is   that, 

payments   are   processed   through   payment   aggregators   such   as   Paytm, 

MobiKwik, Freecharge, LazyPay and other payment channels and that the 

actual authentication of transactions is carried out by the relevant payment 

channel. 

4) The   record   discloses   that,   the   Appellant's   Indian   business 

2/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

commenced in or about 2018 and it is a wholly owned subsidiary of Coda 

Payments   Pte.   Ltd.,   Singapore.   The   Respondent   No.1,   Enforcement 

Directorate   (E.D.),   however,   alleged   that   the   Indian   company   was 

functioning as a conduit for collection of monies from Indian users and 

remittance of the monies outside India.

5) The proceedings commenced upon registration of Enforcement 

Case Information Report (E.C.I.R), being ECIR/HYZO/35/2021 dated 28

th 

December, 2021. The E.C.I.R was based upon ten First Information Reports 

(FIRs) registered at different police stations, principally alleging offences 

under   Sections   420   and   120-B   of   the   Indian   Penal   Code,   1860.   The 

allegation of the E.D was that, certain users of online games, particularly 

the game ‘Garena Free Fire’ were subjected to unauthorized deductions 

after an initial transaction.

6) On 23

rd

 September, 2022, the E.D conducted search operations at 

premises connected with the Appellant and its Director. During the search, 

physical records and a MacBook Pro digital device were seized. Documents 

relating to bank accounts and payment aggregators were also found. 

7) On the same date, Orders under Section 17(1A) of the Prevention 

of   Money   Laundering   Act,   2002   (P.M.L.A)   were   issued   freezing   the 

Appellant's   bank   accounts   and   merchant   IDs   maintained   with   various 

payment aggregators and payment gateways. The freezing extended to five 

identified bank accounts as well as merchant IDs with several payment 

3/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

aggregators. The record thus shows that, the action was not confined to any 

particular identified sum forming part of a particular transaction. 

8) Thereafter, on 27

th

 September 2022, an order under Section 20(1) 

of the P.M.L.A for retention of the seized properties and an order under 

Section 21(1) for retention of seized records were passed.

9) In compliance with the statutory mandate under Section 17(4) of 

the P.M.L.A., the E.D filed an O.A. No. 750 of 2022, before the Adjudicating 

Authority on 19

th

 October, 2022, seeking continuation of the freezing of the 

bank accounts/payment aggregator accounts and retention of the seized 

material.

10) The Adjudicating Authority, after hearing the parties, passed an 

Order dated 15

th

  March, 2023, allowing the  O.A. No. 750 of 2022  and 

confirmed continuation of retention/freezing of the bank accounts and 

payment aggregator/payment gateway accounts.

11) Aggrieved   by   the   said   Order   dated   15

th

  March,   2023,   the 

Appellant preferred an Appeal under Section 26 of the P.M.L.A before the 

Appellate Tribunal. The Appellant Tribunal by its Order dated 6

th

  March, 

2025 dismissed the Appeal. 

      Hence, the present Appeal.

Appellant’s Submission:

12) Mr.   Punalekar,   learned   counsel   appearing   on   behalf   of   the 

Appellant submits that, Section 8(2) of P.M.L.A is couched in mandatory 

4/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

terms and the Adjudicating Authority failed to record an independent, 

reasoned finding under Section 8(2) of P.M.L.A as to whether the attached 

properties constitute ‘proceeds of crime’. The Adjudicating Authority merely 

observed that, the material in O.A was sufficient to arrive at satisfaction 

that continuation of the freezing/retention was required for the purposes of 

adjudication. 

12.1) He further submits that, Appellate Tribunal travelled beyond 

the permissible scope of appellate adjudication when it recorded that, the 

Appellant had collected Rs.2,850 crore and remitted Rs.2,320 crore outside 

India and treated those figures as sufficient to conclude that the seized 

property was involved in money laundering. He further submits that, mere 

fact that, the Appellant's business generated substantial turnover or that 

monies were remitted abroad cannot, without identification of the property 

constituting proceeds of  crime, justify freezing the  entire banking and 

payment infrastructure of the Appellant. 

12.2) It   was   also   contended   that,   the   Appellant   was   merely   an 

intermediary/payment   service   provider,   that   transactions   were 

authenticated through OTP/UPI PINs and that the Appellant itself was not 

responsible for the creation or operation of the gaming platforms. 

12.3) He also submits that, the E.D did not produce any independent 

forensic   material   establishing   that   the   Appellant's   system   itself   caused 

unauthorized deductions or bypassed the authentication mechanism. 

5/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

12.4) Mr. Punalekar further submits that, by the time the Appeal was 

taken up for hearing, nine of the ten FIRs had already been closed, leaving 

only one FIR pending, involving an amount of approximately Rs. 85,650/-. 

In these circumstances, the freezing of assets valued at approximately Rs. 

100 crores was manifestly disproportionate, particularly when the total 

amount alleged across all ten FIRs was only about Rs. 25 Lakh.

Respondent’s Submissions:

13)

Per contra, Dr. Pawaskar learned counsel appearing on behalf of 

the   E.D   strongly   opposed   the   Appeal.   He   submits   that,   the   present 

proceedings are concerned with preservation of property and records so 

that the investigation and subsequent adjudication under the P.M.L.A are 

not frustrated. 

13.1)         He further submits that, the investigation disclosed ten FIRs 

alleging cheating and unauthorized deductions from users of online gaming 

platforms.   The   investigation   further   disclosed   that   the   Appellant  was 

involved   in   the   payment   collection   mechanism   and   that   funds   were 

transmitted outside India through group entities. 

13.2)           He submits that, the E.D. had recorded reasons to believe in 

writing   and   had   forwarded   those   reasons   together   with   the   relevant 

material to the Adjudicating Authority. Thus, the statutory requirement 

under Sections 17 and 20 had been complied with. 

13.3)        He submits that, the Appellant's contention that only Rs.25 lakh 

6/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

was involved is misconceived. According to the E.D., the alleged criminal 

activity was much wider and the amount of Rs.2,850 crore represented the 

revenue   collected   during   the   relevant   period,   of   which   approximately 

Rs.2,320 crore was transmitted outside India.

13.4)      He further submits that, amount frozen cannot be mechanically 

compared   with   the   amount   specifically   mentioned   in   individual   FIRs 

because the investigation concerns the broader trail of proceeds of crime 

and the possibility of other victims and transactions. 

13.5)      Dr.Pawaskar also submits that, the Appellants principal officers 

had not co-operated with the investigation and that the Indian resident 

Director   had   stated   that   he   was   concerned   primarily   with   secretarial 

matters, while the persons responsible for the financial and administrative 

affairs were located outside India. 

13.6)     He submits that, alleged 

modus operandi, the relationship between 

the Indian and Singapore entities, the payment gateway arrangements and 

the foreign remittances constitute sufficient material to establish, at least 

prima facie, a nexus between the Appellant and the alleged proceeds of 

crime. 

13.7)      He further submits that, the Adjudicating Authority had recorded 

that the material placed before it was sufficient to justify continuation of 

the freezing/retention and that the Appellate Tribunal correctly understood 

the substance of the finding.

7/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

13.8)       As regards Section 8(2) of the P.M.L.A, Dr. Pawaskar submits that 

the Adjudicating Authority had recorded that the material placed before it 

was sufficient to justify continuation of the freezing/retention and that the 

Appellate Tribunal correctly understood the substance of the finding.

14) The E.D relied upon the reasoning of the Appellate Tribunal that 

the Adjudicating Authority is required only to form a 

prima facie opinion at 

this stage and that the final determination regarding commission of the 

offence would be made by the Special Court.

15) We have heard both Mr. Punalekar for the Appellant and Dr. 

Pawaskar for E.D and perused the entire record.

Analysis and Conclusion:

16) At   the   outset,   considering   the   provisions   of   the   P.M.L.A, 

particularly Section 6(2), we find that the Adjudicating Authority has failed 

to observe the mandate and has rendered itself  

coram non judice i.e. a 

court that cannot take cognizance of the matter

.  

17) The   relevant   portions   of   Sections   6,   which   deals   with 

“Adjudicating   Authorities,   composition,   powers   etc.   are   extracted 

hereinbelow for ready reference:

“Section 6(1): The Central Government shall, by notification, 

appoint   [an   Adjudicating   Authority]   to   exercise   jurisdiction, 

powers and authority conferred by or under this Act.”

“Section   6(2):   An   Adjudicating   Authority   shall   consist   of   a 

Chairperson   and   two   other   Members:   Provided   that   one 

8/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

Member each shall be a person having experience in the field of 

law, administration, finance or accountancy.”

“Section 6(5):  Subject to the provisions of this Act,—

(a)   the   jurisdiction   of   the   Adjudicating   Authority   may   be 

exercised by Benches thereof;

(b)   a   Bench   may   be   constituted   by   the   Chairperson   of   the 

Adjudicating   Authority   with   one   or   two   Members   as   the 

Chairperson of the Adjudicating Authority may deem fit;

(c) the Benches of the Adjudicating Authority shall ordinarily sit 

at   New   Delhi   and   at   such   other   places   as   the   Central 

Government   may,   in   consultation   with   the   Chairperson,   by 

notification, specify;

(d) the Central Government shall, by notification, specify the 

areas   in   relation   to   which   each   Bench   of   the   Adjudicating 

Authority may exercise jurisdiction.

(6) Notwithstanding anything contained in sub-section (5), the 

Chairperson may transfer a Member from one Bench to another 

Bench.”

Section 6(7):   If at any stage of the hearing of any case or 

matter it appears to the Chairperson or a Member that the case 

or matter is of such a nature that it ought to be heard by a 

Bench consisting of two Members, the case or matter may be 

transferred by the Chairperson or, as the case may be, referred 

to him for transfer, to such Bench as the Chairperson may deem 

fit.”

18)  In our view, the Appellate Tribunal ought to have dealt with the 

issue and recorded its finding thereon with appropriate evidence, if any, to 

substantiate that the composition of the bench of solely the Chairperson 

was in accordance with law. It could not have simply disregarded the 

9/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

objection raised by the Appellant. 

19) A bare perusal of the impugned Order of the Appellate Tribunal 

indicates that, the specific plea of lack of jurisdiction has been entirely 

disregarded. In our view, the disregard of the mandate under the Act, 

renders the Order of the Adjudicating Authority dated 15

th

  March, 2023 

ipso facto a nullity. 

20) Even   otherwise,   and   without   being   detained   further   by   the 

contention of 

coram non judice, we proceed to consider the case on merits. 

The P.M.L.A undoubtedly confers extensive powers upon the E.D. However, 

those powers are circumscribed by statutory safeguards. The fact that the 

legislation concerns economic offences does not dilute the requirement of 

compliance with the express provisions of the statute.  

21) Section 8 of the P.M.L.A deals with “Adjudication”. The relevant 

part is reproduced hereinbelow for ready reference:  

“8. Adjudication. - (1)  On receipt of a complaint under sub-

section (5) of Section 5, or applications made under sub-section 

(4) of Section 17 or under sub-section (10) of Section 18, if the 

Adjudicating Authority has reason to believe that any person has 

committed an[offence under Section 3 or is in possession of 

proceeds of crime], it may serve a notice of not less than thirty 

days on such person calling upon him to indicate the sources of 

his income, earning or assets, out of which or by means of which 

he has acquired the property attached under sub-section (1) of 

Section 5, or, seized[or frozen] under Section 17 or Section 18, 

the evidence on which he relies and other relevant information 

10/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

and particulars, and  to  show  cause  why all or any of  such 

properties should not be declared to be the properties involved 

in   money-laundering   and   confiscated   by   the   Central 

Government:

     Provided that where a notice under this sub-section specifies 

any property as being held by a person on behalf of any other 

person, a copy of such notice shall also be served upon such 

other person:

     Provided further that where such property is held jointly by 

more than one person, such notice shall be served to all persons 

holding such property.

(2) The Adjudicating Authority shall, after—

(a) considering the reply, if any, to the notice issued under  sub-

section (1); 

(b) hearing the aggrieved person and the Director or any  other 

officer authorised by him in this behalf; and 

(c) taking into account all relevant materials placed on record 

before him, by an order, record a finding whether all or any of 

the properties referred to in the notice issued under sub-section 

(1) are involved in money-laundering:

       Provided that if the property is claimed by a person, other 

than a person to whom the notice had been issued, such person 

shall also be given an opportunity of being heard to prove that 

the property is not involved in money-laundering.”

22) Section 8 of P.M.L.A is the statutory mechanism by which the 

Adjudicating Authority considers the continuation of attachment, retention 

or freezing after due notice to the affected person. This requirement cannot 

be treated as an empty formality.  There is a clear distinction between: (a) 

11/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

recording   that   the   material   is   sufficient   for   continuation   of 

retention/freezing   for   purposes   of   adjudication;   and   (b)  recording   the 

statutory finding that the property is involved in money laundering. 

23) Although in the Order dated 15

th

 March, 2023, the Adjudicating 

Authority records the allegations of the E.D regarding the gaming platform, 

the alleged unauthorized deductions, the Appellant's corporate structure, 

foreign remittances and the alleged non-cooperation of persons associated 

with the company, in its conclusion, the Authority merely states that the 

material   shown   in   the   O.A   is   sufficient   to   arrive   at   satisfaction  that 

retention/continuation   of   the   bank   accounts   and   payment 

aggregator/payment gateways is required for the purpose of adjudication 

under Section 8 of the P.M.L.A. The Order however does not separately 

identify   the   property   or   properties   which,   upon   consideration  of   the 

Appellant's reply and the material on record, are found to be involved in 

money laundering, nor does the Adjudicating Authority explain the nexus 

between the monies frozen and the alleged criminal activity.

24) The distinction is material. A bank account belonging to a person 

under investigation is not, by that fact alone, ‘proceeds of crime’. Likewise, 

the turnover of a company is not, merely because it is large, amounts to 

proceeds of crime.

24.1)       The statutory exercise under Section 8 of the P.M.L.A requires the 

authority to apply its mind to the property in question and determine, at 

12/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

the requisite prima facie level, whether it is involved in money laundering.

25) We, therefore, find that the order of the Adjudicating Authority 

does not satisfy the express requirement of Section 8(2)of the P.M.L.A.

26) The Appellate Tribunal itself noticed the statutory requirement. In 

paragraph 21 of its Order, it observed that the mandate of Section 8(2) of 

the P.M.L.A requires the Adjudicating Authority to record a  

prima facie 

opinion or finding that the property is involved in money laundering. The 

Appellate Tribunal further observed that, if the Adjudicating Authority had 

not recorded such finding in those terms. Even if the material available on 

record was sufficient, the Appellate Tribunal could not have itself recorded 

the finding to cure the defect, if any. If an Adjudicating Authority omits the 

mandatory   finding   under   Section   8(2),   the   Appellate   Tribunal   cannot 

thereafter supply that finding on the basis of the same material. If that were 

done   then   the   statutory   safeguard   contained   in   Section   8(2)   would 

effectively become optional. In our view, that approach would be legally 

unsustainable.

27) The appellate jurisdiction is intended to examine whether the 

statutory authority has correctly exercised the jurisdiction vested in it. It 

cannot ordinarily be converted into the original exercise of that statutory 

jurisdiction.

28) Once the Appellate Tribunal itself noticed the omission, it ought to 

have set aside the order and required the statutory authority to undertake 

13/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

the exercise mandated by law or otherwise granted the relief consequential 

upon the failure to comply with the statutory requirement. The Tribunal's 

statement that it could ‘cure the defect’ is therefore the precise error which 

vitiates the impugned order.

29) An Appellate Authority may affirm, reverse or modify a finding 

recorded   by   the   authority   below   in   accordance   with   the   appellate 

jurisdiction conferred upon it. It cannot ordinarily supply a mandatory 

statutory finding which the Original Authority was required to record after 

undertaking the statutory adjudicatory exercise.

30) The requirement under Section 8(2) of the P.M.L.A is not merely a 

requirement to give additional reasons in support of an existing conclusion. 

It is the very finding which the statue requires the Adjudicating Authority to 

record.  Once the Appellate Tribunal found that such finding had not been 

recorded, the proper course was to interfere with the order rather than 

retrospectively supply the missing statutory determination.

31) This   principle   is   reinforced   by   the   settled   law   that,   when  a 

statutory   authority   is   required   to   exercise   its   discretion   upon   relevant 

considerations   and   record   its   reasons,   the   validity   of   its   order   must 

ordinarily be tested against the reasons contained in that order.

32) The other settled principle of law is that an order passed by a 

statutory authority must stand or fall on the reasons contained therein. The 

Appellate Authority cannot subsequently supplement the reasons stated in 

14/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

the impugned Order by permitting filing of an Affidavit or by advancing 

additional grounds before the Court. This principle has been authoritatively 

laid down by the Constitution Bench in 

Mohinder Singh Gill & Anr. v. Chief 

Election Commissioner, New Delhi & Ors.

, (1978) 1 SCC 405 (para 8).  The 

same is reaffirmed in 

63 Moons Technologies ltd. v UOI, 2019 18 SCC 401 

(para 100).

33) Though the factual context in  

Mohinder Singh Gill (supra) was 

different, the principle is of direct relevance: an appellate authority cannot 

transform an order deficient in statutory reasoning into a valid order by 

supplying, for the first time, the foundational reasoning which the original 

authority was required to record.

34) The   defect   here   is   therefore   not   merely   one   of   inadequate 

expression. It is the failure to discharge the statutory function entrusted to 

the Adjudicating Authority.

‘Proceeds of crime’ cannot be equated with entire business assets

35) The P.M.L.A is concerned with “proceeds of crime”. Section 2(1)

(u) defines that expression with reference as property derived or obtained, 

directly or indirectly, as a result of criminal activity relating to a scheduled 

offence.

36) In  

Vijay Madanlal Choudhary & Ors. v. Union of India & Ors., 

(2023) 12 SCC 1, the Supreme Court particularly in paragraphs 251 to 253, 

has held that the expression ‘proceeds of crime’ must be construed strictly 

15/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

and   that   every   property   recovered   or   attached   in   connection   with   a 

‘scheduled   offence’   cannot,   merely   by   reason   of   such   attachment   or 

connection, be regarded as ‘proceeds of crime’. The property must be shown 

to have been derived or obtained, directly or indirectly, ‘as a result of’ 

criminal   activity   relating   to   a   ‘scheduled   offence’.   The   existence   of   a 

‘scheduled offence’, by itself, therefore, does not render every asset or 

property of the person or entity concerned as “proceeds of crime”.

37) We do not propose to finally determine, in this statutory appeal, 

whether any particular transaction did or did not constitute ‘proceeds of 

crime’. That is not the stage of the proceedings. However,  the statutory 

Authorities were required to apply their independent mind to this question 

at the  

prima facie  level. The Appellate Tribunal instead placed undue 

reliance upon the gross revenue of approximately Rs.2,850 crore and the 

alleged remittances of approximately Rs.2,320 crore outside India.

38) Gross business turnover, however, cannot by itself establish that 

the entirety of the turnover represents ‘proceeds of crime’. The fact that 

money has moved from India to an overseas group entity may be relevant 

to an investigation. It does not, without more, establish that every amount 

in the company's bank accounts constitute ‘proceeds of crime’. 

39) The statutory scheme requires a clear distinction between the 

following: (a) legitimate business receipts; (b) proceeds derived from a 

scheduled offence; and (c) property held in equivalent value to proceeds of 

16/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

crime. This distinction is fundamental to the statutory framework. The 

Appellate   Tribunal,   therefore,   ought   to   have   required   a   proper 

determination   by   the   Adjudicating   Authority   rather   than   treating  the 

company's overall revenue and foreign remittances as sufficient to sustain 

the freezing of the properties. 

40) We find that, the Appellate Authority has failed to consider that, 

no ‘scheduled offence’ evidently been committed by the Appellant. Out of 

the ten FIRs’ forming the basis of the E.C.I.R that were filed, at the time of 

hearing of the Appeal, nine FIRs were closed/settled owing to withdrawal 

of the complaints filed by the first informant. The sole pending FIR bearing 

No.582 of 2021 involved an amount of Rs.85,650/- only. That being so the 

freezing of accounts amounting to approximately 100 crores is  

ex-facie 

excessive and disproportionate.

41) We find that the impugned Order has failed to assign reasons for 

attaching entire assets and properties of the Appellant, particularly when 

the sum total of the ten FIRs was an amount of Rs.25 lakhs only.  It has 

entirely failed to consider the withdrawal of the 9 FIRs, resulting in a 

balance of one FIR involving an amount of Rs.85,650/-. 

42) In our view, both the Adjudicating Authority and the Appellate 

Authority have overstepped their jurisdiction by attaching assets of over 

Rs. 100 crores on the basis of a ‘predicate offence’ under Section 420 of the 

Indian Penal Code (IPC), which is a compoundable offence under law. The 

17/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

‘PMLA   offence’   and   the   ‘scheduled   offence’   operate   within   a   distinct 

statutory framework. The Respondents are therefore correct to the limited 

extent that the subsequent status namely, withdrawal of some FIRs cannot, 

by itself, be treated as an automatic adjudication in favour of the Appellant.

43) We also find that the E.D. has not produced an iota of evidence, to 

substantiate ‘predicate offence’ over a period of two years or justifying its 

assertion that the ‘game and the payment system within the game’ was 

designed to allow auto-debit of money (i.e., without authorization via 

OTP), while only the first payment was secured by ‘OTP.’ 

44) We also find merit in the contention of Mr. Punalekar that, the 

Appellant Company was merely an intermediary between the end user and 

Garena International Private Limited and was therefore neither responsible 

for developing the game nor for controlling the payment services associated 

with it and that it acted solely as a re-seller of digital content namely, 

vouchers, in-game points, etc.

45) We also find merit in the contention that, the debits to the alleged 

victims' accounts were made on the basis of transactions with Payment 

Gateway Companies carried out through the secured mode of sending an 

‘OTP’ and that the Appellant had no role in receiving any amounts from the 

victims.

46) We find that, no investigation has been made to demonstrate any 

act of cheating through amounts remitted via the Appellant's gateways. We 

18/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

further   find   that,   the   Appellate   Authority   as   well   as   the  Adjudicating 

Authority has recorded no finding that all or any of the properties referred 

to in the notice issued under Section 8(1) of the P.M.L.A were involved in 

money laundering.

47) In the absence of a predicate offence, the E.D. was not empowered 

to exercise any of its powers, as per the law laid down by the Hon'ble 

Supreme Court. We are also unable to comprehend the basis on which the 

E.D. has attached a sum total of Rs. 100 crores without establishing that all 

the transactions made on the Apps were done by minors or were on account 

of   an   unauthorized   ‘auto-debit’.   It   is   impossible   to   comprehend   that, 

transaction totaling to Rs 2,854 crores were all done through fraudulent 

auto-debit and were all unsecured payments. Until the date of hearing, 

there is no material on record to show that these transactions were without 

appropriate authentication.

48) The relevance of the subsequent development is that, it highlights 

the necessity for the Adjudicating Authority to identify the specific property 

and the specific nexus which allegedly renders it proceeds of crime.

49) Where   the   original   criminal   offence   involves   a   limited   and 

quantified   transaction—in   the   present   case,   approximately   Rs.25   lakhs 

across ten FIRs—but the coercive action extends to the entire banking and 

payment infrastructure of the entity—in the present case, approximately 

Rs.100 crores belonging to the Appellant, an Indian-based company—the 

19/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

statutory   authority   must   provide   reasoned   justification   for   why   each 

category of property is liable to be retained or frozen, and to what extent. 

This necessary exercise, mandated by Section 8(2) of the P.M.L.A., has not 

been undertaken by the investigating authority.

50) The investigating authority has failed, to the present date, to 

establish three critical elements: first, that the entire sum of Rs. 2,850 

crores was unlawfully received by Coda (Singapore); second, that this sum 

was the subject of money laundering; and third, that the Rs.100 crores 

attached in India in the hands of the Appellant constituted 'proceeds of 

crime'. To attach properties worth Rs.100 crores without establishing these 

prerequisites is neither warranted nor contemplated by Section 8(2) of the 

P.M.L.A., particularly when nine out of ten FIRs—aggregating Rs.25 lakhs—

have been withdrawn and only one FIR in the sum of Rs.85,000 remains 

pending. Reliance upon conjecture, surmise, or the mere 'reason to believe' 

standard in the face of such evidentiary erosion is manifestly untenable and 

cannot sustain the attachment of such magnitude.

51) The   allegation   concerning   auto-debit   constitutes   an   important 

factual foundation of the E.D’s case. The Appellant specifically denied that, 

its   payment   mechanism   permitted   subsequent   transactions   without 

authentication and placed before the authorities its explanation concerning 

OTP, UPI PIN and authentication by the payment aggregators. The E.D. 

disputed the Appellant's explanation. At the present stage, it is neither 

20/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

necessary nor appropriate for us to conclusively decide which version is 

correct.   But   the   dispute   demonstrates   precisely   why   the   Adjudicating 

Authority was required to apply its own independent mind to the material 

and record reasoned conclusions as to the involvement of the properties. 

The Appellate Tribunal could not resolve the statutory deficiency by merely 

accepting   the   E.D’s   narrative,   without   recording   its   own   reasons   and 

conclusion.

52) The Freezing Order under Section 17 is contrary to the Supreme 

Court Judgment in 

Vijay Madanlal Chaudhary (supra) and the Delhi High 

Court Judgment in the case of

 M/s. Prakash Industries Ltd. v/s. Union of 

India & Anr.

  reported in 2023 SCC OnLine Del 336. Considering Section 

17(1), Section 20(1) and Section 21(1) of the P.M.L.A, we find that, the 

E.D.   has   failed   to   supply   ‘reasons   to   believe’   leading   to   the   entire 

proceedings being vitiated. By failing to consider these provisions, the 

Appellate Authority has clearly contravened the settled law enumerated by 

the Delhi High Court in 

J. Sekar v/s. Union of India reported in 2018 SCC 

OnLine Del 6523, which held that, there has to be a communication of 

‘reasons to believe’ at every stage to the Noticee under Section 8(1) of the 

P.M.L.A. It further held that, the failure to disclose right at the beginning, 

the   ‘reasons   to   believe’   amount   to   an   illegality   vitiating   the   entire 

proceedings.

53) Accordingly,   the   Appeal   deserves   to   be   allowed,   as   the 

21/22

sbw                                                                                APP(ST)-13953-2025-J - (1).doc

Adjudicating Authority failed to record the mandatory statutory finding 

under Section 8(2) of the P.M.L.A, as to whether the properties in question 

were involved in money laundering. The mere conclusion that, continuation 

of freezing or retention was necessary for adjudication could not substitute 

the statutory finding required by law nor could the defect in the original 

Order be subsequently cured by the Appellate Tribunal by recording its own 

finding. Further, the gross turnover or aggregate foreign remittances of the 

Appellant by themselves, could not justify treating the entire assets or bank 

balances of the Appellant as proceeds of crime. The legality of the interim 

and coercive measures under the P.M.L.A must be tested strictly against the 

statutory conditions prescribed by Parliament. These findings are confined 

to the legality of the impugned Orders and shall not be construed as an 

expression   of   opinion   on   whether   the   Appellant   has   committed   the 

scheduled offence or the offence of money laundering.

54) The Appeal is, accordingly, allowed and the impugned Order is 

quashed and set aside.

55) In view of allowing the Appeal, Interim Application No.3418 of 

2025 filed therein, does not survive and is accordingly disposed off.

   (KAMAL KHATA, J.)         (A.S. GADKARI, J.)

22/22