As per case facts, the petitioner was arrested for offenses under PMLA after an ECIR was registered following an FIR from the Lokayukta Police regarding illegal allotment of sites and ... associated criminal activities. The Prosecution Complaint details the petitioner's role in money laundering, including proceeds of crime. The petitioner sought bail on various grounds, including non-satisfaction of predicate offense investigation, procedural lapses during arrest, incomplete chargesheet for default bail, medical issues, and prolonged incarceration with prospects of delayed trial. The ED opposed, citing substantial evidence and compliance with procedures. The question arose whether the petitioner met the twin conditions for bail under PMLA Section 45, was entitled to default or medical bail, or could be released due to prolonged incarceration. Finally, the High Court rejected the bail application, finding a prima facie case of money laundering, no fatal defects in the Prosecution Complaint, and treatable medical conditions. While acknowledging that constitutional rights against prolonged incarceration can override statutory provisions for bail, the Court held that 127 days of custody did not yet constitute 'long incarceration' to grant bail at this stage, reserving liberty for the petitioner to re-approach after three months if trial is delayed.