Bail — Prosecution u/s. 4 of Prevention of Money Laundering Act, 2002 (PMLA) — Proceedings u/s. 24 of Securities and Exchange Board of India Act, 1992 (SEBI Act) pending — Bail application u/s. 439 CrP.C. — Rejected by High Court on the ground that there was no order holding that no offence was made out u/s. 24 against the applicant — Held: In view of s. 5 of Cr.P.C. and non-obstante clause of s. 45 of PMLA, PMLA being a special statute will prevail over the general provisions of Cr.P.C. in case of any conflict — The conditions for grant of bail enumerated in s. 45 of PMLA have overriding effect on the provisions of s. 439 Cr.P.C.— u/ s. 24 of SEBI Act, unless the contrary is proved the Authority/ Court shall presume that proceeds of crime are involved in money laundering — In the facts and circumstances of the case, High Court rightly refused the bail — Code of Criminal Procedure, 1973— s. 439— Prevention of Money Laundering Act, 2002 — s. 4- Securities and Exchange Board of India Act, 2002 —-s. 24.