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Former Union Minister and Finance Minister during the Congress rule, P Chidambaram was arrested in the INX Media money laundering case on 21st August, 2019 after an order was passed by the trial court on 20th August 2019. The case was filed by the Central Bureau of Investigation (CBI) in the year 2007 after some irregularities were noticed in the Foriegn Investment Promotion Board clearance granted to the INX Media group for receiving overseas funds of Rs. 305 crore in 2007 during the congress rule. Thus, the CBI filed a FIR in the year 2017.
P Chidambaram filed for bail in this heavily controversial and much debated case before the Delhi High Court. He also challanged the trial court's order remanding him to 14 days of judicial custody in this case till September 19. The trial court said that since the allegations on Chidambaram were quite serious and grave, it was necessary to keep him under judicial custody. Also, if he is released he might use his power and status to save himself which further hamper the investigation. The trial court ordered police to keep him in a seperate cell in the Tihar jail.
The trial court had also issued notice to the Enforcement Directorate on Mr. Chidambaram's plea seeking to surrender in the money laundering case lodged by the agency in which the Supreme Court on Thursday dismissed his plea against the August 20 order of Delhi High Court denying him pre-arrest bail.
Also, he had withdrwan his petition that he filed for challenging the non-bailable warrant issued against him. The Apex Court on September 5 dismissed his appeal against the Delhi High Court's order of August 20 and denied him anticipatory bail in the money laundering case lodged by the Enforcement Directorate (ED). On the same day, the special court granted Chidambaram and his son Karti anticipatory bail in the Aircel Maxis case.
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