- (1.) The previous order in this case was passed on March 17, 2011, by a Bench comprising Hon'ble Reddy and Nijjar, JJ. By that order this Court had authorized the detention of the respondent/accused in the custody of the authorities of Enforcement Directorate for his custodial interrogation for a period of four days. That period comes to an end late in the evening today.
(2.) Today at 3:40 p.m., on behalf of the Enforcement Directorate, a petition was filed in the Court's Registry making a prayer to extend the remand of the respondent/accused for a further period of at least four days.
(3.) Normally, matters of remand are not considered urgent in the Court's Registry. But having regard to the previous orders passed in the case, the Registry sought specific directions whether this petition should be put up during the holidays.;