CHRISTIAN JAMES MICHEL Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) By way of this application, the applicant seeks modification of order dtd. 4/3/2025 passed by this Court in the captioned bail application, vide which the applicant herein was granted regular bail in case arising out of ECIR No. DLZO/15/2014/AD(VM) 7551-7584, dtd. 3/7/2014, recorded for offence under Ss. 3 and 4 of the Prevention of Money Laundering Act, 2002 [hereafter 'PMLA'].

(2.) The concluding paragraph of the order dtd. 4/3/2025 is set out below:

(3.) Evidently, this Court had imposed only the following conditions upon the applicant, subject to which he was granted bail: