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Judgment
FPA-PMLA-1868/DLI/2017
The Judgment in the above said matter was pronounced on 06.02.2018. After a second reading, it is found that there are some minor typographical
errors ereptin para 17 & 22 of the said order. The word ‘Brother’ appearing after the word ‘her’ and before the word ‘cannot’ be
read as ‘Husband’. Similarly, in the third line, the sentence ‘Both sisters are married sisters’ be deleted.
In para 22 of our order, it is noticed that the dated ‘22.07.2017’is inadvertently typed in place of ‘05.06.2017’. Therefore, the aforesaid
dated ‘22.07.2017’ appearing at para No. 22 be substituted and read as ‘05.06.2017’.
These are clerical errors same are corrected accordingly. Para 17 & 22 of the judgment be read as under:
“17. The involvement of her husband cannot be attributed to her as nothing indiscriminating material was either recovered from her and
from the locker.
For the abovementioned reasons, we set aside the impugned order dated 05.06.2017 passed by the respondentby dismissing OA. The
lockers of the appellantis de-freezed accordingly by allowing the appeal.â€
Copy of the order be given „dasti‟ to both the parties.