BREAKING| Special PMLA Court declared Vijay Mallya a fugitive economic offender, which means his properties can now be confiscated by the government.
The decision comes against an application by the Enforcement Directorate before the special Prevention of Money Laundering Act (PMLA) court to classify Mallya as a fugitive economic offender.
Special Judge MS Azmi declared Mallya an FEO under Section 12 of the Act.
For more details on the said Act, please follow the link: Fugitive Economic Offenders Act, 2018.
On 10-12-2018, By the Westminster Magistrates’ Court, Mallya’s case was sent to the United Kingdom Home Office (the British equivalent of Home Ministry) where Home Secretary, Sajid Javid would decide whether to order his extradition based on the verdict of the Magistrates’ Court. [Govt. of India v. Vijay Mallya, decided on 10-12-2018]