Delhi High Court: In an appeal filed for seeking regular bail, Niyay Bindu, J., of Rouse Avenue Court granted bail on a bail bond of Rs. 1 Lakh to Chief minister Arvind Kejriwal in the money laundering case connected to alleged liquor policy scam.
Chief Minister Arvind Kejriwal was arrested by the Directorate of Enforcement (‘ED’) at his residence in connection with now-scrapped Delhi Excise Policy for 2021-22 on 21-03-2024.
It was alleged by the ED that Arvind Kejriwal was the “Kingpin” of the Delhi Excise scam and was directly involved in the crime of accounting over Rs. 100 crores. It was further alleged by ED that the excise policy was implemented to give wholesale business profit of 12% to certain private companies, although such stipulation was not mentioned in the minutes of meetings of the Group of Ministers (GoM).
Along with Arvind Kejriwal, AAP leaders Manish Sisodia and Sanjay Singh were also co-accused in the case, while Sanjay Singh had been granted bail by the Supreme Court, Manish Sisodia continues to remain in jail.
Source: Press
