Rouse Avenue: In an interim application by former Deputy Chief Minister Manish Sisodia, seeking permission to meet his ailing wife twice a week at his residence, Special Judge MK Nagpal, allowed the application and permitted Sisodia to meet his wife once a week.
Sisodia’s case was that his wife cannot move alone for even 15-20 minutes and required support and cannot be left alone.
The Court noted that Sisodia met his wife on 10-11-2023. The Court granted the said permission to meet his wife once a week until further orders.
Sisodia was arrested on 26-2-2023 and the investigation is still ongoing pertaining to allegations of manipulation of formulation and implementation of excise policy of Government of National Capital Territory of Delhi for facilitating monopolization and cartelization of liquor trade in Delhi. The Court had refused to grant him bail vide order dated 31-03-2023, while the Delhi High Court on 03-07-2023 had also rejected Sisodia’s bail application. The Supreme Court had also rejected his bail on 30-10-2023.
The case registered by CBI against Sisodia is for offences under Sections 120-B read with 477-A of the Penal Code, 1860, (‘IPC’) Section 7 of Prevention of Corruption Act, 1988 (‘PC Act’) and other offences related to the irregularities in framing and implementing the Delhi Excise Policy 2021-22.
Source: Press
Image Source: Instagram – (@msisodia.aap)
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