Allow Cookies!
By using our website, you agree to the use of cookies
Special CBI Court in Rouse Avenue has reserved the order on bail application moved by AAP MLA from Deoli Prakash Jarwal. On May 28, Special CBI Judge Ajay Kumar Kuhar will make the order on the aforementioned bail request.
Prakash Jarwal, AAP MLA from Deoli, was arrested by Delhi Police after being named in the suicide note recovered from a doctor who took his own life last month.
The said doctor, who was involved in business with the Delhi Jal Board, claimed in the suicide note that every month Prakash Jarwal and his brothers were extortioning money from him, which led him to commit suicide.
Earlier the Saket court magistrate granted a Non Bailable Warrant against Jarwal and other defendants. Rouse Avenue Court in the last hearing had allowed Aam Aadmi Party MLA Prakash Jarwal and others to revoke their application for anticipatory bail in a Delhi doctor's suicide case.
Allowing withdrawal, Special CBI Judge Rakesh Kumar Sharma noted that his application for anticipatory bail has become futile as the Delhi Police has already arrested the accused. Senior Advocate Hariharan and Advocate Irsad represented Jarwal in the present matter.
86540
103860
630
114
59824