MEHUL THAKUR Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) This is an application for bail in connection with PMLA Special Case No.404 of 2021, registered on the basis of ECIR/MBZO -I/ 39/2020.

(2.) Learned counsel for the applicant urged that the health condition of the applicant is deteriorated and interim bail may be granted on medical ground. The previous application preferred by the applicant on medical ground was rejected by this Court vide order dtd. 26/6/2021, while rejecting the said application, it was observed that the facility of counselling of applicant by psychiatrist/psychologist, as stipulated in order dtd. 21/5/2021, may be continued for the period of one month and in case it further requires, the trial Court shall pass appropriate order in that regard. Thereafter, the applicant had preferred a composite application for bail on merits and medical ground before PMLA Special Court, which has been rejected by order dtd. 23/10/2021.

(3.) This application was listed before the regular Court and by order dtd. 22/2/2022, the application was directed to be listed before this Court in view of the previous order dtd. 26/6/2021.