JYOTI PRAKASH JAY PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement (virtual/physical) mode.

(2.) The Petitioner apprehending his arrest and likely detention in connection with CMC (PMLA) Case No.34 of 2016 on the file of learned Sessions Judge-cum-Special Court, Khurda at Bhubaneswar has filed this application under Sec. 438 of the Code of Criminal Procedure, 1973 with a prayer for his release on bail in the above event.

(3.) Heard learned counsel for the Petitioner and learned counsel for the Enforcement Directorate (ED).