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Kerala High Court: ED Can Investigate Without FIR in Scheduled Offence Cases (CMRL Matter) - (29 May 2026)

CRIMINAL

Kerala HC held that absence of an FIR for a scheduled offence does not prevent the Enforcement Directorate from initiating proceedings under the Prevention of Money Laundering Act, 2002, while dismissing a petition by Cochin Minerals and Rutile Ltd and its officials in the CMRL–Exalogic case.

Tags : ENFORCEMENT DIRECTORATE; PREVENTION OF MONEY LAUNDERING ACT; SCHEDULED OFFENCE  

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