[Liquor Excise Policy scam] Delhi Court refuses to grant interim bail to Delhi CM Arvind Kejriwal

The Supreme Court had granted him interim bail till 01-06-2024 considering the 18th Lok Sabha General Elections and he had surrendered on 02-06-2024.

Rouse Avenue District Court

Rouse Avenue Court, New Delhi: The Special Judge Kaveri Baweja, J. refused to grant interim bail to Delhi Chief Minister Arvind Kejriwal in the money laundering case related to the Delhi’s Excise liquor policy scam.

Kejriwal had sought interim bail for seven days on medical grounds.

On 10-05-2024, the Supreme Court granted him interim bail till 01-06-2024 considering the ongoing 18th Lok Sabha General Elections with a direction to surrender on 02-06-2024, with the several conditions. On 29-05-2024, the Supreme Court Registry had refused to list Kejriwal’s application seeking a seven-day extension of his interim bail in the Liquor Policy Case, granted on 10-05-2024.

Kejriwal was arrested by the Directorate of Enforcement (ED) at his residence in connection with the Delhi Excise Policy case on 21-03-2024, after the Delhi High Court refused to grant interim protection to Arvind Kejriwal. The Rouse Avenue District Court granted custody of Delhi Chief Minister Arvind Kejriwal to ED till 28-03-2024. The ED had registered Enforcement Case Information Report (ECIR) on 22-08-2022 pursuant to registration of the predicate offences by the Central Bureau of Investigation on 17-08-2022 under Section 120-B read with Section 447-A of the Penal Code, 1860 and Section 7 of the Prevention of Corruption Act, 1988. ED’s investigation had revealed that K Kavitha MLC, Telangana Legislative Council along with others conspired with the top leaders of Aam Aadmi Party (AAP) including Kejriwal and Manish Sisodia for getting favours in the Delhi Excise policy-formulation and implementation. It was alleged that in exchange for these favours, K Kavitha paid an amount of Rs. 100 Crore to the leaders of AAP.

Source: Press

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