VIKRANT BALKRISHNA SHETTY Vs. ENFORCEMENT DIRECTORATE (FEMA/PMLA)

JUDGEMENT

(1.) Heard Mr. Vibhav Amonkar, learned Counsel for the Applicant and Mr. S. Samant, learned Special Public Prosecutor with Mr. Mahableshwar Toraskar and Ms. Prabha Naik, learned Counsel for the Respondents.

(2.) The Applicant who was arrested by the Directorate of Enforcement on 15/02/2024 for the offence punishable under Ss. 3 and 4 of The Prevention of Money-Laundering Act,2002 ('PMLA Act', for short) and since then he is in custody.

(3.) Mr. Amonkar would submit that a chargesheet is filed against in all 36 persons including the Applicant and the matter is adjourned for preliminary hearing. He submits that the Court has not fixed the matter for arguments for framing of charge. The Applicant is in custody from last 10 months and his further custody is now not required.