R.R. Prasad, J. - (1.) HEARD learned Counsel appearing for the Petitioner and learned Counsel appearing for the E.D.
(2.) THE Petitioner is an accused in a case instituted under Sections 3 and 4 of the P.M.L. Act. Learned Counsel appearing for the Petitioner submits that earlier the prayer for bail of this Petitioner was rejected on merit but the Petitioner has filed this bail application for grant of provisional bail, as the Petitioner's mother has been advised by the doctor to have angiography which would be evident from the report of the Doctor annexed with the present bail application and that since no one is there in the family, prayer is being made to enlarge the Petitioner on provisional bail for three weeks so that he may get angiography of his mother done during these three weeks and that he will not ask for extension of the period of the provisional bail, as during this period whatever test would be required he will get it done.
(3.) HOWEVER , learned Counsel appearing for the E.D. submits that certificate granted by the Doctor does not suggest conclusively that the mother of the Petitioner needs angiography.;