☐The case centers on assessing compliance with constitutional standards in the procedures of the Enforcement Directorate under the Prevention of Money Laundering Act, 2002. Various petitions address challenges to amended ... provisions of the Act, bail requests, and procedural aspects post a significant court judgment. While diverse issues span bail rejections, quashing orders, and appeals beyond constitutional matters, the court focuses solely on evaluating specific sections of the Prevention of Money-Laundering Act. It separates cases challenging statutes apart from the 2002 Act for distinct consideration and maintains interim relief for four weeks for parties to explore further legal options