MOHAMMAD ARIF Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) This matter is taken up by hybrid mode.

(2.) Heard learned counsel for the petitioner and learned counsel for the Opp. Party-Enforcement Directorate.

(3.) The petitioner being in custody in connection with Complaint Case bearing C.C. (PMLA) No.47 of 2017 arising out of Enforcement Directorate (ED) registered ECIR No.7 of 2009 pending before the court of learned Sessions Judge-cum-Special Judge under PMLA, Khurdha, Bhubaneswar, registered for the alleged commission of offence under Ss. 3 and 4 of Prevention of Money Laundering Act, 2002, has filed this application under Sec. 439 of Cr.P.C. for his release on bail.