- (1.) Leave granted.
(2.) This appeal and as well as the applications do not require any further adjudication, as such, on merits. The interlocutory orders passed by this Court on 17.03.2011 and as well as on 21.03.2011 have worked out themselves. However, liberty is granted to the Respondent to file an appropriate bail application before the Special Judge which shall be considered by the Special Judge on its own merits uninfluenced by the observations made in the impugned order passed by the Special Judge. Needless to observe that the Special Judge shall consider the bail application, if any to be filed uninfluenced by the observations if any made in the interim orders passed by us as those observations were confined only for the purposes of granting custody of the Respondent for his interrogation by the Directorate of Enforcement.
(3.) Likewise, liberty is granted to the Appellant also to move the Special Judge seeking further remand of the Respondent herein, if the law provides for the same, which shall also be considered by the Special Judge on its own merits.;