In this present case of P Chidambaram vs Directorate of Enforcement , FIR was registered in this case by CBI on 15th of May 2017. In this case it was alleged that P Chidambaram and his son Karti Chidambaram has taken illegal gratification from the INX media owners Indrani Mukerjea and her husband Peter Mukerjea for clearance of Foreign Investment Promotion Board (FIPB) for permission to issue by way of preferential allotment, certain equity and convertible, non-cumulative, redeemable preference shares for engaging in the business of creating, operating, managing and broadcasting of bouquet of television channels when P Chidambaram was the Finace Minister in the Cabinet of ministers. The FIPB recommended that approval of the INX application is subject to the approval by Finance Minister. Later it was not approved by FIPB. But, in the press release dated 30.5.2007 issued by the FIPB Unit indicating details of proposals approved in the FIPB meeting, quantum of FDI/NRI inflow against M/s INX media was shown as Rs. 4.62 crores. Contrary to the approval of FIPB , whereas INX media invested to the extent of 26% also generated around 305 crore of income against the approved foreign inflow of 4.62 crores and that's the allegation on the owners of the company.
Apart from the six accused namely Sindhushree Khullar, Pradeep Kumar Bagga, Prabodh Saxena, Ajit Kumar , Anup K Pujari and Rabindra Prasad; the other accused includes Former Union Minister P Chidambaram and his son Karti Chidambaram and CA S Bhaskaramana are already on bail in this INX media case granted by the Court. The charge sheet which was filed in this case in October 2019, CBI booked them under Section 9, 13 of the Prevention of Corruption Act 1988 and also the Sections 120 B,468 , 471 and 420 of IPC, The order was in furtherance of the bail application moved by the accused in this case when they were presented before the court , called on summons sent by the court by special CBI judge Ajay Kumar Kuhar.
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