Allow Cookies!
By using our website, you agree to the use of cookies
Karnataka Congress Member of Legislative Assembly Laxmi Hebbalkar appeared before the Enforcement Directorate to record her statement against her party colleague D.K. Shivkumar and others in a money laundering case.
Before being taken into judicial custody by the Enforcement Directorate he was questioned for several days. After the pronouncement of his arrest, there was a widespread strikes in the state of Karnataka. Narender Modi Government is being targeted in this whole matter and it is being said that is is all because of the political vendatta.
Mr. Shivkumar's 14-day judicial custody was challenged in the Hon'ble court but the court has not taken any decision against this matter. After his arrest he was taken to the hospital for his medical checkup and to control his blood sugar levels. He has been moved to Tihar Jail.
Ms. Laxmi in a statement told the media that the Enforcement Directorate summons was a result of "vindictive politics". The agency earlier summoned her on September 14 for investigation but she sought exemption as she was handling and controlling the flood relief operations in her constituency. Also, she asked the Enforcement Directorate and the other officials to question her in Bengaluru. But there was no response received from the side of the agency.
A charge-sheet relating to this matter was filed last year. Currently, the MLA from the Congress Party is under a judicial custody for interrogation in this case. A chargesheet was filed by the the Income Tax Department alleging tax evasion and "hawala" transactions running into crores of rupees. In this case, her daughter was also questioned earlier this month.
86540
103860
630
114
59824