Rouse Avenue Court, Delhi: Special CBI Judge, Kaveri Baweja, J., extended the custody till 15-04-2024 and sent Delhi CM Arvind Kejriwal to jail as the previous ED custody extension ends today in the alleged money laundering related to Delhi Excise Liquor Policy.
Arvind Kejriwal, the Chief Minister of Delhi, was arrested by the Enforcement Directorate on 21-03-2024, in connection with the Delhi Excise Policy case. Despite his plea against arrest and remand, the Delhi High Court’s decision on 27-03-2024, emphasized the need for due process, indicating that any decision regarding interim release would essentially decide the main petition itself. The investigation revealed allegations of a conspiracy involving K Kavitha MLC and AAP leaders for favors related to the Delhi Excise policy, allegedly involving a significant financial transaction.
On 28-03-2024, the Court extended Kejriwal’s custody till 01-04-2024. As it ends today, the Court further remanded Arvind Kejriwal to judicial custody till 15-04-2024.
Source: Press
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