[Delhi Excise Policy Scam] Delhi’s Rouse Avenue Court sends Arvind Kejriwal to judicial custody till July 12 in CBI case

Rouse Avenue District Court: In a corruption case concerning the Delhi Excise policy 2021-2022, Sunena Sharma, J. sent Delhi Chief Minister Arvind Kejriwal to judicial custody till 12-07-2024, after his three-day custody with the Central Bureau of Investigation (CBI) ended on 29-06-2024.

The CBI had arrested Arvind Kejriwal on 26-06-24, while he was in judicial custody in connection with the money laundering case registered by the Directorate of Enforcement (‘ED’)

The CBI did not seek an extension of Arvind Kejriwal’s custody and had asked that he be sent to judicial custody.

The Court passed the order after the CBI did not seek an extension of Arvind Kejriwal’s custody.

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Source: Press