Supreme Court: In a money-laundering case against former Maharashtra Minister and Nationalist Congress Party leader Nawab Malik, the division bench of Bela M Trivedi and Pankaj Mithal, JJ. has extended his interim medical bail by six months.
In the case at hand, the Directorate of Enforcement (‘ED’) had arrested Nawab Malik on allegations that he had purchased certain property at a rate lower than market value.
The Bench granted bail to Nawab Malik as Additional Solicitor General SV Raju, appearing for the Enforcement Directorate, did not object to the request to extend the bail.
The main matter will be taken up after 6 months.
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Supreme Court grants bail to NCP leader Nawab Malik on medical grounds for two months
Source: Press
